Citation : 2024 Latest Caselaw 10163 Ker
Judgement Date : 5 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
Friday, the 5th day of April 2024 / 16th Chaithra, 1946
RSA NO. 549 OF 2011
OS 201/2006 OF MUNSIFF COURT, NORTH PARAVUR
AS 31/2009 OF ADDITIONAL DISTRICT COURT,NORTH PARAVUR
APPELLANTS/RESPONDENTS/PLAINTIFFS:
1. THANKAPPAN, AGED 59 YEARS, NIKATHIL,KUTTAPLACKAL HOUSE, EZHIKKARA,
THEKKUMBHAGAM KARA, EZHIKKARA VILLAGE, PARVOOR TALUK.(DIED)
ADDL.APPELLANTS 3 TO 5 IMPLEADED
2. OMANA, AGED 46 YEARS , W/O.THANKAPPAN, KUTTAPLAKKAL HOUSE,
EZHIKKARA, THEKKUMBHAGAHOM KARA, EZHIKKARA VILLAGE, PARAVOOR
VILLAGE.
3. ADDL.RAMAKRISHNAN, AGED 32 YEARS, S/O.LATE THANKAPPAN,KUTTAPPAKKAL
HOUSE, NOW RESIDING AT NIKATHIL HOUSE, EZHIKKARA, PARVOOR TALUK,
ERNAKULAM DISTRICT.
4. ADDL.RIJITHA, AGED 30 YEARS, D/O.LATE THANKAPPAN AND W/O.ANEESH,
VARIYATH HOUSE, ADUVASSERY P.O., PARVOOR TALUK.
5. ADDL.UNNIKRISHNAN, AGED 26 YEARS, S/O.LATE THANKAPPAN,KUTTAPPAKKAL
HOUSE, NOW RESIDING AT NIKATHIL HOUSE, EZHIKKARA,PARVOOR TALUK,
ERNAKULAM DISTRICT. (THE LEGAL HEIRS OF DECEASED APPELLANT NO.1 ARE
IMPLEADED AS ADDL.APPELLANTS 3 TO 5 AS PER THE ORDER DATED
11.07.2019 IN IA.4/2019.)
BY ADVS.SRI.T.H.ABDUL AZEEZ,SRI.K.P.MAJEED
RESPONDENTS/APPELLANTS/DEFENDANTS:
1. RAJAN, AGED 50 YEARS, S/O.ANDREWS, ERALIL HOUSE, THEKKUMBHAGAM KARA,
EZHIKKARA VILLAGE, PARAVOOR TALUK-683 513, P.O.EZHIKKARA.(DIED)
LEGAL HEIRS IMPLEADED
2. VANITHA, AGED 40 YEARS, W/O.RAJAN, ERALIL HOUSE, THEKKUMBHAGAM
KARA,EZHIKKARA VILLAGE, PARAVOOR TALUK-683 513,P.O.EZHIKKARA.
3. ADDL.RAMEES, AGED 23 YEARS S/O.RAJAN, ERALIL HOUSE, THEKKUMBHAGAM
KARA, EZHIKKARA VILLAGE, PARAVOOR TALUK.
4. ADDL.ALEENA, AGED 11 YEARS (MINOR),D/O.RAJAN, ERALIL HOUSE,
THEKKUMBHAGAM KARA,EZHIKKARA VILLAGE, PARAVOOR TALUK.(REPRESENTED BY
HER MOTHER VANITHA-2ND RESPONDENT) LEGAL HEIRS OF DECEASED
RESPONDENT NO.1 ARE IMPLEADED AS ADDL.RESPONDENTS 3 AND 4 AS PER
ORDER DATED 18.11.2019 IN IA.1/2019)
BY ADVS.JOHN VIPIN,S.REKHA ,SHAIJAN C.GEORGE,SAJITHA GEORGE
This Regular second appeal having come up for orders on 05.04.2024,
upon perusing this court's judgement dated 13.01.2020 and this court's
order dated 18.09.2023 in RP 925/2023 in RSA 549/2011, the court on the
same day passed the following:
C.PRATHEEP KUMAR, J.
--------------------------------------
R.S.A.Nos.549 and 569 of 2011
-----------------------------
Dated : 5th April, 2024
ORDER
As per order dated 27.2.2024 the Hon'ble Supreme Court set aside the judgment dated 13.01.2020 and remanded the matter to this Court for fresh decision on the Regular Second Appeal and directed the parties to enter appearance before this Court on 29.4.2024.
Since 29.4.2024 is during the vacation, parties are directed to appear on 20.5.2024.
Sd/-
C.Pratheep Kumar, Judge
Mrcs/5.4.2024
05-04-2024 /True Copy/ Assistant Registrar
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