V Rajendran vs S Valsala
2024 Latest Caselaw 10010 Ker

Kerala High Court

V Rajendran vs S Valsala on 5 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                    CRP NO. 128 OF 2024
 ORDER DATED 25.01.2024 IN EP 54/17 IN OS NO.342 OF 2014 OF
         II ADDITIONAL MUNSIFF COURT ,NEYYATTINKARA
REVISION PETITIONER/JUDGMENT DEBTORS/DEFENDANTS IN SUIT:

    1    V RAJENDRAN, AGED 51 YEARS
         KAITHAKULANGARAVILAKOM PURAYIDOM PARASUVAIKKAL P O,
         PARASSUVAIKKAL DESOM, T PARASSUVAIKKAL
         VILLAGEHIRUVANANTHAPURAM, PIN - 695508

    2    VIJAYAN, AGED 41 YEARS, S/O DASAN NADAR ( LATE)
         KAITHAKULANGARAVILAKOM PURAYIDOM PARASUVAIKKAL P O,
         PARASSUVAIKKAL DESOM PARASSUVAIKKAL
         VILLAGE,THIRUVANATHAPURAM, PIN - 695508

    3    NIRMALA, AGED 48 YEARS, D/O DASAN NADAR ( LATE)
         KAITHAKULANGARAVILAKOM PURAYIDOM PARASUVAIKKAL P O,
         PARASSUVAIKKAL DESOM PARASSUVAIKKAL VILLAGE,
         THIRUVANATHAPURAM, PIN - 695508

    4    SREEDHARAN, AGED 44 YEARS
         S/O DASAN NADAR ( LATE) KAITHAKULANGARAVILAKOM
         PURAYIDOM PARASUVAIKKAL P O, PARASSUVAIKKAL VILLAGE
         PARASSUVAIKKAL DESOM, THIRUVANATHAPURAM, PIN -
         695508

    5    ANITHA, AGED 43 YEARS
         D/O DASAN NADAR ( LATE) KAITHAKULANGARAVILAKOM
         PURAYIDOM PARASUVAIKKAL P O, PARASSUVAIKKAL DESOM
         PARASSUVAIKKAL VILLAGE, THIRUVANATHAPURAM, PIN -
         695508
 C.R.P.No.128/2024

                                    -:2:-

    6          LATHA,AGED 38 YEARS
               D/O DASAN NADAR ( LATE) KAITHAKULANGARAVILAKOM
               PURAYIDOM PARASUVAIKKAL P O, PARASSUVAIKKAL DESOM
               PARASSUVAIKKAL VILLAGE THIRUVANATHAPURAM, PIN -
               695508

               BY ADVS.S.KRISHNA
               GOVIND R.
               ADI NARAYANAN



RESPONDENT/DECREE HOLDER/PLAINTIFF IN SUIT:

               S VALSALA,AGED 59 YEARS
               W/O APPU, VALSALA BHAVAN PARASUVAIKKAL P O,
               PARASSUVAIKKAL DESOM PARASSUVAIKKAL VILLAGE,
               THIRUVANATHAPURAM, PIN - 695508

               BY ADVS.Vinod Bhat S
               ANAGHA LAKSHMY RAMAN(K/000767/2015)
               GREESHMA CHANDRIKA.R(K/807/2020)




        THIS     CIVIL   REVISION    PETITION   HAVING    COME   UP   FOR
ADMISSION        ON   05.04.2024,    THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 C.R.P.No.128/2024

                               -:3:-

                            ORDER

An order dismissing an application filed under Order XLVII

Rule 1 of the Code of Civil Procedure to review the order dated

16.3.2023 in E.P.No.54/2017 of the Additional Munsiff Court-II,

Neyyattinkara is under challenge in this CRP.

2. The review petition filed by the judgment debtor has

been dismissed on the ground that it is barred by limitation. Sri.

S. Vinod Bhat, the learned counsel for the decree holder fairly

conceded that the review petition is not barred by limitation. I

also find that it is not barred by limitation. Hence, the impugned

order is set aside. The Additional Munsiff Court-II, Neyyattinkara

is directed to dispose of E.A.No.14/2023 in accordance with law,

after hearing both sides. Thereafter, the learned Munsiff shall

proceed to dispose of E.P.No.54/2017 as well, as expeditiously as

possible.

The CRP is disposed of.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp