Rajagopalan vs Gopi
2023 Latest Caselaw 4742 Ker

RSA No.280/2023                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MRS. JUSTICE M.R.ANITHA
            Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
                                RSA NO. 280 OF 2023
               AS 134/2018 OF III ADDITIONAL DISTRICT COURT,THRISSUR
                OS 2692/2013 OF II ADDITIONAL MUNSIFF COURT,THRISSUR
   APPELLANT/APPELLANT/PLAINTIFF:

          RAJAGOPALAN,AGED 52 YEARS,SON OF KODERI AMMU AMMA,KAINOOR
          VILLAGE,DESOM,THRISSUR TALUK,PIN-680 014.

        BY ADVS.C.MURALIKRISHNAN (PAYYANUR),ABRAHAM GEORGE JACOB,P.I.RAHEENA
   RESPONDENTS/RESPONDENTS/DEFENDANTS:

          1.GOPI,AGED 60 YEARS,SON OF MAILAPPAN VELAYUDHAN,KAINOOR
          VILLAGE,DESOM,THRISSUR TALUK,THRISSUR DISTRICT,PIN-680 014.
          2.RANJITH,AGED 41 YEARS,SON OF MAILAPPAN GOPI,KAINOOR
          VILLAGE,DESOM,THRISSUR TALUK,THRISSUR DISTRICT,PIN-680 014.
          3.SREEJITH,AGED 39 YEARS,SON OF MAILAPPAN GOPI,KAINOOR
          VILLAGE,DESOM,THRISSUR TALUK,THRISSUR DISTRICT,PIN-680 014.
          4.VASANTHY,AGED 54 YEARS,DAUGHTER OF MAILAPPAN GOPI,KAINOOR
          VILLAGE,DESOM,THRISSUR TALUK,THRISSUR DISTRICT,PIN-680 014.
          (THE FATHER'S NAME OF FIRST RESPONDENT IS WRONGLY SHOWN IN THE
          AS.JUDGMENT AND THE CORRECT NAME IS SHOWN IN THIS RSA).

        This Regular second appeal having come up for orders on 12.04.2023,
   the court on the same day passed the following:
                                      ORDER

Appeal admitted on the following substantial question of law:

1.Whether plaint B schedule pathway is in existence?

Issue notice to the respondents.

Both sides are directed to maintain status quo as born out from Ext.C1 commission report and sketch for a period of three months.

Sd/- M.R.ANITHA,JUDGE

12-04-2023 /True Copy/ Assistant Registrar