Kerala High Court
Manoj.K.G vs Raju.K.G on 6 June, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
OP(C) NO. 639 OF 2024
OS NO.289 OF 2013 IN IA NO.6 IN IA NO.1901 OF 2016 OF
ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL COURT,
CHAVAKKAD
PETITIONER/APPLICANT/JUDGMENT DEBTOR NO.6/RESPONDENT
NO.6/DEFENDANT NO.6
MANOJ.K.G,
AGED 58 YEARS
S/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK,
THRISSUR DISTRICT-, PIN - 680506
BY ADV K.M.MUHAMMED HUSSAIN
RESPONDENTS/RESPONDENTS/DECREE HOLDERS AND JUDGMENT DEBTOR
NOS.1 TO 5/PETITIONER AND RESPONDENTS 1 TO 5/PLAINTIFF AND
DEFENDANTS 1 TO 5:
1 RAJU.K.G,
S/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, NOW AT
IDATHIRUTHY VILLAGE, KODUNGALLUR.P.O, KODUNGALUR
TALUK, THRISSUR DISTRICT, PIN - 680506
2 SUBHADRA,
W/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT-, PIN - 680506
3 RENU,
D/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT, PIN - 680506
OP(C) NO. 639 OF 2024
- : 2 :-
4 USHA,
D/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT-, PIN - 680506
5 GEETHA,
D/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT-, PIN - 680506
6 HEERA,
D/O. KORATTIL GOPALAN, VALAPPAD VILLAGE,
KAZHIMBRAM DESOM, CHAVAKKAD TALUK, THRISSUR
DISTRICT, PIN - 680506
BY ADV VAISAKH S
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C) NO. 639 OF 2024
- : 3 :-
JUDGMENT
The limited prayer of the petitioner is to give a direction to the
Sub Court, Chavakkad to consider and pass orders on Ext.P7
amendment application.
Having heard the learned counsel for the petitioner, this
original petition is disposed of with a direction to the learned Sub
Judge to consider and pass orders on Ext.P7 amendment application,
in accordance with law, if it has not already been disposed of within a
period of two months from the date of receipt of a copy of this
judgment.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE
AS
OP(C) NO. 639 OF 2024
- : 4 :-
APPENDIX OF OP(C) 639/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE FDIA 1901/2016 ON THE
FILE OF SUB COURT, CHAVAKKAD DATED NIL
EXHIBIT P2 THE TRUE COPY OF THE REPORT SUBMITTED BY
THE ADVOCATE COMMISSIONER DATED 09-11-
EXHIBIT P3 THE TRUE COPY OF THE OBJECTION FILED BY
DATED 10-10-2022
EXHIBIT P4 THE TRUE COPY OF THE REPORT SUBMITTED BY
THE ADVOCATE COMMISSIONER DATED 30-01-
EXHIBIT P5 TRUE COPY OF THE FINAL DECREE DATED 08-
03-2023 IN I.A.NO. 1901/2016 IN O.S.
289/2013 ON THE FILE OF SUB COURT,
CHAVAKKAD
EXHIBIT P6 THE TRUE COPY OF E.P.88/2023 IN I.A.NO.
1901/2016 IN O.S. 289/2013 ON THE FILE
OF SUB COURT, CHAVAKKAD DATED 21-10-2023
EXHIBIT P7 THE TRUE COPY OF THE I.A.NO.6/2024 IN
I.A.NO. 1901/2016 IN O.S. 289/2013 ON
THE FILE OF SUB COURT, CHAVAKKAD
EXHIBIT P8 THE TRUE COPY OF THE E.A.NO 71/2024 IN
E.P.88/2023 IN I.A.NO. 1901/2016 IN O.S.
289/2013 ON THE FILE OF SUB COURT,
CHAVAKKAD
EXHIBIT P9 THE TRUE COPY OF THE PROCEEDINGS DATED
16-01-2024 IN E.P.88/2023 IN I.A.NO.
1901/2016 IN O.S. 289/2013 ON THE FILE
OF SUB COURT, CHAVAKKAD OBTAINED FROM
THE WEBSITE OF E-COURT SERVICE
EXHIBIT P10 THE TRUE COPY OF THE PROCEEDINGS DATED
OP(C) NO. 639 OF 2024
- : 5 :-
27-02-2024 IN E.P.88/2023 IN I.A.NO.
1901/2016 IN O.S. 289/2013 ON THE FILE
OF SUB COURT, CHAVAKKAD OBTAINED FROM
THE WEBSITE OF E-COURT SERVICE
