Benjamin vs Saviour
2023 Latest Caselaw 963 Ker

CMCP No.19/2015                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Tuesday, the 17th day of January 2023 / 27th Pousha, 1944

                     CMCP NO. 19 OF 2015 IN RFA(INDIGENT)NO.288 OF 2022

                            O.S.NO.218/2008 OF SUB COURT KOLLAM

   PETITIONERS/APPELLANTS:

      1. BENJAMIN, AGED 59 YEARS, S/O. VINCENT, PLAMOODU PURAYIDAM,
         THEKKUMBHAGAM CHERRY, MUNDAKKAL VILLAGE, ERAVIPURAM P.O.
      2. PHILOMINA, AGED 49 YEARS, W/O. BENJAMIN, PLAMOODU PURAYIDAM,
         THEKKUMBHAGAM CHERRY, MUNDAKKAL VILLAGE, ERAVIPURAM P.O.
      3. ANTO, AGED 55 YEARS, S/O. JOSEPH, ROBINS MANZIL, PLAMOODU
         PURAYIDAM, THEKKUMBHAGAM CHERRY, MUNDAKKAL VILLAGE, ERAVIPURAM P.O.

   RESPONDENTS/RESPONDENTS:

      1. SAVIOUR, AGED 71 YEARS , S/O. ARULAPPAN, FROM ALPHONSE DALE,
         THEKKUMBHAGAMCHERRY, MUNDAKKAL VILLAGE, ERAVIPURAM P.O., NOW
         RESIDING AT SABU DALE, THEKKUMBHAGAM CHERRY, MUNDAKKAL VILLAGE,
         ERAVIPURAM P.O., KOLLAM TALUK.
      2. BEN BARTHOLOMEUS, LATE
      3. JUAN PETERS, AGED 72 YEARS, W/O. PIOS CLARENCE PETER,
         VILLIKKAZHIKAM VEEDU, ERAVIPURAM P.O., THEKKUMBHAGAM CHERRY,
         MUNDAKKAL VILLAGE, KOLLAM TALUK.
      4. RITA, W/O. BEN BARTHOLOMEUS, DAISY COTTAGE, THEKKUMBHAGAM CHERRY,
         ERAVIPURAM P.O., MUNDAKKAL VILLAGE, KOLLAM TALUK.
      5. SONIA BEN BARTHOLOMEUS,D/O. BARTHOLOMEUS, DAISY COTTAGE,
         THEKKUMBHAGAM CHERRY, ERAVIPURAM P.O., MUNDAKKAL VILLAGE, KOLLAM
         TALUK.
      6. DENNIS IDH, S/O. BARTHOLOMEUS, DAISY COTTAGE, THEKKUMBHAGAM CHERRY,
         ERAVIPURAM P.O., MUNDAKKAL VILLAGE, KOLLAM TALUK.


        This Civil misc. case(pauper) praying that in the circumstances
   stated in the affidavit filed therewith the High Court be pleased to grant
   leave to the petitioner to file the appeal as an indigent person in the
   interest of justice.

        This CMCP coming on for orders upon perusing the petition and the
   affidavit filed support thereof and upon hearing the arguments
   of SMT.T.S.MAYA (THIYADIL),SMT.C.VIJAYAKUMARI,SRI.K.RAJEEV THIYADIL,
   SMT.K.A.SUNITHA Advocates for the petitioner and of SRI.G.SREEKUMAR
   (CHELUR), S.KABEER, G.JAYASANKER Advocate for R4 to R6, the court passed
   the follwing.
 CMCP No.19/2015                             2/2

                                       ORDER

The Registry shall call for a report from the trial court whether the plaintiffs in O.S No.218/2008 which is the subject of this appeal was declared as indigent and whether the permission was granted to sue as an indigent person. If that be so, why it was not addressed in the impugned judgment. The report shall reach this court on or before 31/1/2023.

Post on 1/2/2023.

Sd/- P.SOMARAJAN JUDGE

17-01-2023 /True Copy/ Assistant Registrar