Poruvazhi Peruviruthi Malanada vs Anoop
2024 Latest Caselaw 10196 Ker

Kerala High Court

Poruvazhi Peruviruthi Malanada vs Anoop on 5 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.882/2024                             1/3

                           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

                                    OP(C) NO. 882 OF 2024

   PETITIONERS/PETITIONERS/APPELLANTS/DEFENDANTS:

       1. PORUVAZHI PERUVIRUTHI MALANADA, EDAKKADU MURI, PORUVAZHY VILLAGE,
          KUNNATHOOR TALUK.(REPRESENTED BY THE SECRETARY), PIN - 690520
       2. PORUVAZHI PERUVIRUTHI MALANADA DEVASWOM, REPRESENTED BY THE PRESENT
          SECRETARY RAJANEESH.R, S/O RAVEENDRAN PILLAI, THADATHIVILA
          PADINJATTATHIL, PANAPETTY, PORUVAZHY VILLAGE, PIN - 690520
       3. AJEESH, AGED 33 YEARS S/O SIVANKUTTY, RESIDING AT KUTTY VADAKKATHIL,
          CHATHAKULAM P.O, PORUVAZHY VILLAGE(FORMER PRESIDENT IN CHARGE OF
          PORUVAZHI PERUVIRUTHI MALANADA DEVASWOM), PIN - 690520

   RESPONDENT/RESPONDENT/RESPONDENT/PLAINTIFF:

          ANOOP, AGED 43 YEARS, S/O SANKARAN, RESIDING AT ANOOP BHAVANAM,
          EDAKKADU P.O, PORUVAZHY VILAAGE, KUNNATHOOR TALUK, KOLLAM-, PIN -
          691552

        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   Exhibit P4 and P8, pending final disposal of this Original Petition
   (Civil) in the interest of justice.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S.K.S.BHARATHAN, AADITHYAN S.MANNALI & ALEENA SONY, Advocates for the
   petitioners, the court passed the following:



                                                                              (P.T.O)
 OP(C) No.882/2024                               2/3




                           DR.KAUSER EDAPPAGATH, J.
                            ------------------------------------------
                                 O.P.(C) No.882 of 2024
                           -------------------------------------------
                            Dated this the 5th day of April, 2024

                                          ORDER

Admit. Issue notice to the respondent as well as to the

learned counsel appearing for the respondent in the trial court.

Post on 18.06.2024.

The observation in paragraph 7 of Ext.P8 judgment of the

Appellate Court that "the newly inducted persons will have to

make way for the plaintiff, until further orders for avoiding

impasse" shall stand stayed till the next posting date.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS

05-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 882/2024 Exhibit :P4 TRUE COPY OF THE ORDER DATED 18.10.2023 IN IA. NO. 1 OF 2023 IN OS NO. 135 OF 2023 ON THE FILES OF MUNSIFF- MAGISTRATE, SASTHAMCOTTA Exhibit:P 8 TRUE COPY OF THE ORDER DATED 12.03.2024 IN IA NO. 1 OF 2023 IN CMA 15 OF 2023 ON THE FILES OF SUB COURT, KARUNAGAPPALLY

05-04-2024 /True Copy/ Assistant Registrar