Kerala High Court
Kunnathodika Amina vs Nadukalathil Unni Ayisha on 7 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
Friday, the 7th day of June 2024 / 17th Jyaishta, 1946
IA.NO.1/2024 IN RSA NO. 272 OF 2024
OS 249/1986 OF MUNSIFF- MAGISTRATE COURT,PERINTHALMANNA
AS 11/2023 OF SUB COURT,MANJERI
APPLICANTS/APPELLANTS:
1. KUNNATHODIKA AMINA, AGED 77 YEARS, W/O KURKKADAN POKKU (LATE),
THORAPPALLI AMSOM DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL
NADU - 643211
2. PATHUMMA, AGED 56 YEARS, D/O KURKKADAN POKKU (LATE), THORAPPALLI
AMSOM DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
3. ASSYA, AGED 54 YEARS, D/O KURKKADAN POKKU (LATE), THORAPPALLI AMSOM
DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
4. MUHAMMED, AGED 50 YEARS, S/O KURKKADAN POKKU (LATE), THORAPPALLI
AMSOM DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
5. SAJITHA, AGED 47 YEARS, D/O KURKKADAN POKKU (LATE), THORAPPALLI
AMSOM DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
6. USMAN, AGED 48 YEARS, S/O KURKKADAN POKKU (LATE), THORAPPALLI AMSOM
DESOM, GUDALLUR TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
7. KADEEJA, AGED 60 YEARS, D/O MOIDEENKUTTY, PB NO.609, DHARAYYA,
RIYAD, KSA 11421 NOW RESIDING AT THORAPPALLI AMSOM DESOM, GUDALLUR
TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
8. SAINABA, AGED 46 YEARS, D/O MOIDEENKUTTY, PB NO.609, DHARAYYA,
RIYAD, KSA 11421 NOW RESIDING AT THORAPPALLI AMSOM DESOM, GUDALLUR
TALUK, NILAGIRI DISTRICT TAMIL NADU - 643211
RESPONDENTS/RESPONDENTS:
1. NADUKALATHIL UNNI AYISHA, AGED 80 YEARS, W/O NADUKALATHIL ERATHIL
(LATE, ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA
TALUK, MALAPPURAM - 679322
2. UMMER, AGED 65 YEARS, S/O NADUKALATHIL ERATHIL (LATE), ARAKKUPARAMBA
AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK, MALAPPURAM -
679322
3. VIRIYUMMA, AGED 85 YEARS, D/O NADUKALATHIL ERATHIL (LATE),
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
4. MUHAMMED, AGED 55 YEARS, S/O NADUKALATHIL ERATHIL (LATE),
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
5. SULAIKHA ,AGED 48 YEARS, D/O NADUKALATHIL ERATHIL (LATE),
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
6. LAILA, AGED 46 YEARS, D/O NADUKALATHIL ERATHIL (LATE), ARAKKUPARAMBA
AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK, MALAPPURAM -
679322
7. UMMUSALMA, AGED 40 YEARS, W/O ABDUL MAJEED (LATE), NADUKALATHIL
HOUSE, ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA
TALUK, MALAPPURAM - 679322
8. MUHAMMED RASHID, AGED 20 YEARS, S/O ABDUL MAJEED (LATE),
NADUKALATHIL HOUSE, ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST,
PERINTHALMANNA TALUK, MALAPPURAM - 679322
9. FATHIMA HASEENA ,AGED 18 YEARS, D/O ABDUL MAJEED (LATE),
NADUKALATHIL HOUSE, ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST,
PERINTHALMANNA TALUK, MALAPPURAM - 679322
10. SULAIKHA, AGED 43 YEARS, W/O YOUSUF, NADUKALATHIL HOUSE,
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
11. SHAREENA, AGED 30 YEARS, D/O YOUSUF, NADUKALATHIL HOUSE,
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
12. SAMEENA, AGED 26 YEARS, D/O YOUSUF, NADUKALATHIL HOUSE,
ARAKKUPARAMBA AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK,
MALAPPURAM - 679322
13. NUSRIN ,AGED 21 YEARS, W/O YOUSUF, NADUKALATHIL HOUSE, ARAKKUPARAMBA
AMSOM DESOM, ARAKKUPARAMBA POST, PERINTHALMANNA TALUK, MALAPPURAM -
679322
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the judgment and decree dated 21.11.2023, passed
in AS.No.11/2023 on the file of the Subordinate Judge of Manjeri, on
appeal against the Decree and Judgment dated 24.02.2020 in OS.No.249/1986
on the file fo the Munsiff Magistrate, Perinthalmanna, pending final
disposal fo the above Second Appeal.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.K.JAYESH MOHANKUMAR, PUSHPARAJAN KODOTH, VANDANA MENON, VIMAL
VIJAY, Advocates for the petitioners, the court passed the following:
C.S.SUDHA, J.
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RSA No.272 of 2024
&
I.A. No.1 of 2024
---------------------------------------------------------------
Dated this the 7th day of June, 2024
ORDER
Appeal is admitted on the following substantial questions of law:
i) Did the first appellate court go wrong in concluding that the
plaintiff failed to prove title over the plaint schedule property?
ii) Did the appellate court commit any illegality by reversing the
finding of the trial court that presumption under Section 90 of the
Evidence Act is available to Exts.A1 and A2?
2. Issue notice to the respondents.
For return of notice, post on 04/02/2025.
Interim order as sought for in I.A. No.1/2024 is granted till the next
hearing date.
Sd/-
C.S.SUDHA
JUDGE
NP
07-06-2024 /True Copy/ Assistant Registrar
