Kerala High Court
Chirutha @ Janaki vs Raghavan And Others on 14 June, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 14TH DAY OF JUNE 2023 / 24TH JYAISHTA, 1945
FAO NO. 50 OF 2009
AGAINST THE ORDER DATED 31.07.2008 IN I.A.NO.1688 OF 2008 IN
O.S.NO.57 OF 2008 OF SUB COURT, OTTAPPALAM
APPELLANT/PETITIONER:
CHIRUTHA @ JANAKI
KANHIRAKKOTTIL HOUSE,
CHOORAKODE, VALLAPUZHA.
BY ADV SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS/RESPONDENTS:
1 RAGHAVAN,
AGED 75 YEARS,
(DIED) S/O. LATE AYYAPPAN,
SANTHIPPURATH,, KURAVATTOOR, OTTAPALAM TALUK.
2 KALIKKUTTY @RADHA,
AGED 57 YEARS
D/O. LATE AYYAPPAN,
SANTHIPPURATH,, KURAVATTOR, OTTAPALAM TALUK.
3 AMMUNNI,
W/O. MADAHVAN,
AGED 75 YEARS
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
4 PADMAVATHY,
AGED 50 YEARS
D/O. AMMUNNI,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
5 APPU @ APPUKUTTAN (DIED)
S/O. AMMNUNNI,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
FAO.Nos.50 & 67 OF 2009
2
6 RAMANKUTTY
S/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
7 THILAKAVATHY
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
8 AYAPPAN,
S/O. LATE RAGHAVAN
SANTHIPPURATH, KURAVATTOOR,OTTAPALAM TALUK.
9 BALAKRISHNAN
S/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
10 SUDHADEVI,
D/O. LATE RAGHAVAN
SANTHIPPURATH,KURAVATTOR,OTTAPALAM TALUK.
11 VASANTHA
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
12 DEVAYANI
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
13 GIRIJA
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
14 PREMA
W/O. LATE APPU,
TALUK SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
15 DINESH S/O. PREMA
RESIDING AT SANTHIPPURATH, KURAVATTOOR,
OTTAPALAM TALUK.
16 DIVYA D/O. PREMA
RESIDING AT SANTHIPPURATH,
KURAVATTOOR, OTTAPALAM TALUK.
FAO.Nos.50 & 67 OF 2009
3
17 DRISYA (MINOR)
REP. BY MOTHER PREMA,
RESIDING AT SANTHIPPURATH,
KURAVATOOR, OTTAPALAM TALUK.
18 AMMUNNI (MOTHER OF 5TH DEFENDANT
AND 3RD DEFENDANT),
SANTHIPPURATH, KURAVATTOOR, OTTAPALAM TALUK.
R8 BY ADVS.SMT.P.JAYALAKSHMI
SRI.SANTHEEP ANKARATH
THIS FIRST APPEAL FROM ORDERS HAVING BEEN FINALLY HEARD
ON 14.06.2023, ALONG WITH FAO NO.67 OF 2009, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
FAO.Nos.50 & 67 OF 2009
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 14TH DAY OF JUNE 2023 / 24TH JYAISHTA, 1945
FAO NO. 67 OF 2009
AGAINST THE ORDER DATED 31.07.2008 IN I.A.NO.1689 OF 2008 IN
O.S.NO.57 OF 2008 OF SUB COURT, OTTAPPALAM
APPELLANT/PETITIONER:
CHIRUTHA @ JANAKI
KANHIRAKKOTTIL HOUSE,
CHOORAKODE, VALLAPPUZHA.
BY ADVS.
SRI.G.SREEKUMAR (CHELUR)
SRI.K.RAVI PARIYARATH
RESPONDENTS/RESPONDENTS :
1 RAGHAVAN,
AGED 75 YEARS,
(DIED) S/O. LATE AYYAPPAN,
SANTHIPPURATH,, KURAVATTOOR, OTTAPALAM TALUK.
2 KALIKKUTTY @RADHA,
AGED 57 YEARS
D/O. LATE AYYAPPAN,
SANTHIPPURATH,, KURAVATTOR, OTTAPALAM TALUK.
3 AMMUNNI,
W/O. MADAHVAN,
AGED 75 YEARS
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
4 PADMAVATHY,
AGED 50 YEARS
D/O. AMMUNNI,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
FAO.Nos.50 & 67 OF 2009
5
5 APPU @ APPUKUTTAN (DIED)
S/O. AMMNUNNI,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
6 RAMANKUTTY
S/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
7 THILAKAVATHY
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
8 AYAPPAN,
S/O. LATE RAGHAVAN
SANTHIPPURATH, KURAVATTOOR,OTTAPALAM TALUK.
9 BALAKRISHNAN
S/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
10 SUDHADEVI,
D/O. LATE RAGHAVAN
SANTHIPPURATH,KURAVATTOR,OTTAPALAM TALUK.
11 VASANTHA
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
12 DEVAYANI
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
13 GIRIJA
D/O. LATE RAGHAVAN,
SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
14 PREMA
W/O. LATE APPU,
TALUK SANTHIPPURATH, KURAVATTOR,OTTAPALAM TALUK.
15 DINESH S/O. PREMA
RESIDING AT SANTHIPPURATH,
KURAVATTOOR, OTTAPALAM TALUK.
FAO.Nos.50 & 67 OF 2009
6
16 DIVYA D/O. PREMA
RESIDING AT SANTHIPPURATH,
KURAVATTOOR, OTTAPALAM TALUK.
17 DRISYA (MINOR)
REP. BY MOTHER PREMA,
RESIDING AT SANTHIPPURATH,
KURAVATOOR, OTTAPALAM TALUK.
18 AMMUNNI (MOTHER OF 5TH DEFENDANT
AND 3RD DEFENDANT),
SANTHIPPURATH, KURAVATTOOR, OTTAPALAM TALUK.
BY ADV.SRI.SANTHEEP ANKARATH
THIS FIRST APPEAL FROM ORDERS HAVING BEEN FINALLY HEARD ON
14.06.2023, ALONG WITH FAO.NO.50 OF 2009, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
FAO.Nos.50 & 67 OF 2009
7
JUDGMENT
Anil K. Narendran, J.
The appellant in the above appeals is the plaintiff in
O.S.No.57 of 2008 on the file of the Sub Court, Ottappalam, a suit
for partition in which the appellant/plaintiff claimed 1/4 th share in
plaint B schedule property and 1/3 rd share in plaint C schedule
property and other consequential reliefs.
2. During the pendency of that suit, the 1 st defendant
died. The appellant filed I.A.No.1689 of 2008, an application to
set aside abatement and I.A.No.1688 of 2008, another application
under Section 5 of the Limitation Act for condonation of delay in
filing the said application. Those applications were ended in
dismissal by common order dated 31.07.2008. The order of
dismissal of I.A.No.1688 of 2008 is under challenge in
FAO No.50 of 2009 and the order of dismissal of I.A.No.1689 of
2008 is under challenge in FAO No.67 of 2009.
3. On 16.02.2009, when FAO No.50 of 2009 came for
admission, this Court issued notice to the respondents. Thereafter,
on 27.03.2009, notice was ordered in FAO No. 67 of 2009.
4. Service of notice is not complete on the respondents.
FAO.Nos.50 & 67 OF 2009
5. On 31.05.2023, when these appeals came up for
consideration, the learned counsel for the appellant submitted that
he has already sent a registered letter to the appellant and reply
is awaited.
6. Today when these matters are taken up for
consideration, the learned counsel for the appellant would submit
that the parties have settled the disputes and as such, the
appellant is not interested in prosecuting these appeals further.
In such circumstances, these appeals are dismissed
recording the aforesaid submission made by the learned counsel
for the appellant.
Sd/-
ANIL K.NARENDRAN
JUDGE
Sd/-
P.G. AJITHKUMAR
JUDGE
DCS/14.06.2023
