Kerala High Court
Jessy Mathai vs Girija Devi on 4 April, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
OP(C) NO. 1062 OF 2015
ORDER DATED 04.03.2015 IN IA 66/15 IN CMA NO.2 OF 2015 OF
SUB COURT, THIRUVALLA
PETITIONER:
JESSY MATHAI, W/O K.Y MATHAI, KOTTUVILAYIL HOUSE,
ERAMATHOOR MURI, THRIPPERUMTHURA VILLAGE,
MAVELIKKARA.
BY ADVS.SRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHI
SMT.REENA THOMAS
RESPONDENTS:
1 GIRIJA DEVI, W/O BALAKRISHNA PILLAI, AMBADI,
NEDUMPURAM P.O., NEDUMPURAM VILLAGE, THIRUVALLA
TALUK.
2 SYAMKRISHNAN S/O. BALAKRISHNA PILLAI
AMBADI, NEDUMPURAM P.O., NEDUMPURAM VILLAGE,
THIRUVALLA TALUK.
BY ADVS.SRI.K.M.FIROZ
SRI.S.KANNAN, SMT.M.SHAJNA
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, ALONG WITH OP(C).1055/2015, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
O.P.(C).Nos. 1062 & 1055 of 2015
-:2:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
OP(C) NO. 1055 OF 2015
ORDER DATED 4.3.15 IN IA 8/15 IN CMA NO.1 OF 2015 OF SUB
COURT, THIRUVALLA
PETITIONER:
JESSY MATHAI,W/O. K.Y. MATHAI, KOTTUVILAYIL HOUSE,
ERAMATHOOR MURI, THRIPPERUMTHURA VILLAGE,
MAVELIKKARA.
BY ADVS.SRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHI
SMT.REENA THOMAS
RESPONDENTS:
1 GIRIJA DEVI, W/O. BALAKRISHNA PILLAI, AMBADI,
NEDUMPURAM.P.O., NEDUMPURAM VILLAGE, THIRUVALLA
TALUK.
2 SYAMKRISHNAN, S/O. BALAKRISHNA PILLAI, AMBADI,
NEDUPURAM.P.O., NEDUMPURAM VILLAGE, THIRUVALLA
TALUK.
BY ADVS.SRI.K.M.FIROZ
SRI.S.KANNAN, SMT.M.SHAJNA
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, ALONG WITH OP(C).1062/2015, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
O.P.(C).Nos. 1062 & 1055 of 2015
-:3:-
JUDGMENT
Dated this the 4th day of April, 2024
These original petitions have been filed challenging the
order refusing to grant stay in an appeal filed challenging two
orders passed under Order XXXIX Rule 1 of the Code of Civil
Procedure.
2. The original petitions are pending since 2015. Having
heard both sides, I am of the view that these original petitions
can be disposed of with a direction to the learned Sub Judge,
Thiruvalla to dispose of CMA Nos. 1/2015 and 2/2015. The
learned Sub Judge shall dispose of the CMAs itself, in accordance
with law, after hearing both sides, untrammeled by any
observations made in Ext.P6.
These original petitions are disposed of.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
kp
O.P.(C).Nos. 1062 & 1055 of 2015
APPENDIX OF OP(C) 1055/2015
PETITIONER EXHIBITS
EXT.P1. COPY OF THE COMMON ORDER DATED 26-11-2014
IN I.A. NOS. 2900/14 IN O.S. NO. 582/14
AND I.A. NO. 2933/14 IN O.S. NO. 588/14
OF THE MUNSIFF COURT, THIRUVALLA.
EXT.P2. COPY OF THE C.M.A. NO. 1/2015.
EXT.P2A. COPY OF THE C.M.A. NO. 2/2015.
EXT.P3. COPY OF I.A. NO. 8/15 FILED IN C.M.A. NO.
1/2015.
EXT.P3A COPY OF THE I.A. NO. 66/2015 IN C.M.A.
2/2015.
EXT.P4. COPY OF THE COMMISSION REPORT FILED BY
THE COMMISSIONER.
EXT.P5. COPY OF THE SALE DEED NO. 457/2014.
EXT.P6. COPY OF THE COMMON ORDER DATED 4-3-2015
IN I.A. NO. 8/2015 IN C.M.A. NO.1/2015
AND I.A. NO. 66/2015 IN C.M.A. NO.2/2015.
EXT.P7. COPY OF A PHOTOGRAPH.
O.P.(C).Nos. 1062 & 1055 of 2015
APPENDIX OF OP(C) 1062/2015
PETITIONER EXHIBITS
EXT.P1. COPY OF THE COMMON ORDER DATED 26-11-2014
IN I.A. NOS. 2900/14 IN O.S. NO. 582/14
AND I.A. NO. 2933/14 IN O.S. NO. 588/14
OF THE MUNSIFF COURT, THIRUVALLA.
EXT.P2. COPY OF THE C.M.A. NO. 1/2015.
EXT.P2A. COPY OF THE C.M.A. NO. 2/2015.
EXT.P3. COPY OF I.A. NO. 8/15 FILED IN C.M.A. NO.
1/2015.
EXT.P3A COPY OF THE I.A. NO. 66/2015 IN C.M.A.
2/2015.
EXT.P4. COPY OF THE COMMISSION REPORT FILED BY
THE COMMISSIONER.
EXT.P5. COPY OF THE SALE DEED NO. 457/2014.
EXT.P6. COPY OF THE COMMON ORDER DATED 4-3-2015
IN I.A. NO. 8/2015 IN C.M.A. NO.1/2015
AND I.A. NO. 66/2015 IN C.M.A. NO.2/2015.
EXT.P7. COPY OF A PHOTOGRAPH.
