Chinnamma Varghese vs Nileena
2023 Latest Caselaw 1274 Ker

OP(C) NO. 134 OF 2023               1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                         OP(C) NO. 134 OF 2023
                  OS 31/2015 OF SUB COURT, PERUMBAVOOR
PETITIONER/S:

    1     CHINNAMMA VARGHESE
          AGED 69 YEARS
          W/O. VARGHESE, THOTTUNKAL VEETTIL, VAIKKARA KARA,
          RAYAMANGALAM VILLAGE, PIN - 683545
    2     PRAKASH T. PAUL
          AGED 66 YEARS
          S/O. PAULOSE , THADIKULANGARA VEETTIL, KURUPPAMPADY
          KARA , RAYAMANGALAM VILLAGE, PIN - 683545
    3     MINI
          AGED 57 YEARS
          D/O. PAULOSE , THADIKULANGARA VEETTIL, KURUPPAMPADY
          KARA , RAYAMANGALAM VILLAGE(PRESENT ADDRESS PLOT NO. 9,
          CITIZEN COLONY, OLD ALWAL, SECUNDERABAD,, PIN - 500010
    4     SHIBI
          AGED 47 YEARS
          D/O. PAULOSE , THADIKULANGARA VEETTIL, KURUPPAMPADY
          KARA , RAYAMANGALAM VILLAGE (PRESENT ADDRESS PB NO. 43,
          NEW PANVEL, MALVADI, RAIJAS DISTRICT, MAHARASHTRA), PIN
          - 683545
          BY ADVS.
          R.BINDU (SASTHAMANGALAM)
          G.RAJAGOPAL (KUMMANAM)


RESPONDENT/S:

    1     NILEENA
          AGED 60 YEARS
          W/O. LATE K.V.GEORGE, KUNNATHU VEETTIL, AIMURY KARA,
          KOOVAPPADY VILLAGE, PERUMBAVOOR, ERNAKULAM DISTRICT,
          PIN - 683544
    2     LAIJU GEORGE,
          AGED 43 YEARS
          S/O. LATE GEORGE, KUNNATH HOUSE, AIMURI P.O.,
          PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683544
 OP(C) NO. 134 OF 2023             2


    3     DHANYA GEORGE,
          AGED 35 YEARS
          D/O. LATE GEORGE, VADAYIL HOUSE, PRA-42, MANNARKKAYAM
          P.O., KUNNUBHAGAM, KANJIRAPPALLY, KOTTAYAM DISTRICT,
          PIN - 686506
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 134 OF 2023                3




                              JUDGMENT

The original petition is filed challenging Ext.P7

common order passed in I.A. Nos.1 of 2022, 2 of 2022 and

3 of 2022 (Exts.P1 to P3) in O.S.No.31/2015 by the Court of

the Subordinate Judge, Perumbavoor. The petitioners are

the petitioners and the respondents are the respondents,

in the above applications.

2. On a perusal of the above common order, it is

seen that the court below has dismissed Ext.P3

application, which was filed under Order 22 of the Code of

Civil Procedure, 1908 (in short, 'Code'), to set aside the

abatement of the original plaintiff. Ext.P7 order in respect

of Ext.P3 application is an order passed under Order 22

Rule 9 of the Code.

3. An order passed under Order 22 Rule 9 of the

Code is appealable under Order 43 Rule 1(k) of the Code.

As the orders in Exts.P1 and P2 are consequential to the

order passed in Ext.P3 application, the petitioners have an

alternative statutory remedy provided in the Code.

In the result, without prejudice to the right of the

petitioners to work out their remedies in accordance with

law, the original petition is dismissed.

Sd/-

C.S.DIAS, JUDGE okb/18.1.2023 //True copy// P.S. to Judge

APPENDIX OF OP(C) 134/2023

PETITIONER EXHIBITS Exhibit - P1 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A NO. 1/2022 IN O.S NO. 31/2015 DATED 13.06.2022.

Exhibit -P2 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A NO. 2/2022 IN O.S NO. 31/2015 DATED 13.06.2022.

Exhibit -P3 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A NO. 3/2022 IN O.S NO. 31/2015 DATED 13.06.2022.

Exhibit -P4 TRUE COPY OF THE OBJECTION IN I.A NO. 1/2022 IN O.S NO. 31/2015 DATED 14.07.2022. Exhibit P5 TRUE COPY OF THE OBJECTION IN I.A NO. 2/2022 IN O.S NO. 31/2015 DATED 14.07.2022 Exhibit P6 TRUE COPY OF THE OBJECTION IN I.A NO. 3/2022 IN O.S NO. 31/2015 DATED 14.07.2022 Exhibit P7 TRUE COPY OF THE COMMON ORDER DATED 23.09.2022 IN I.A. NOS. 1/2022, 2/2022 & 3/2022 IN O.S NO. 31/2015 ON THE FILES OF THE COURT OF THE SUBORDINATE JUDGE, PERUMBAVOOR.