Dasan vs Gangadharan
2024 Latest Caselaw 16767 Ker

Kerala High Court

Dasan vs Gangadharan on 12 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MRS. JUSTICE C.S. SUDHA
         Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946
                     IA.NO.1/2024 IN RSA NO. 75 OF 2024
                   OS 168/2019 OF MUNSIFF COURT,VATAKARA
                      AS 5/2022 OF SUB COURT,VATAKARA

APPLICNT/APPELLANT:


     DASAN,S/O.LATE KANANRAN, AGED 46 YEARS, NOW RESIDING AT PILAKANDY
     HOUSE, MAMBILAD, KUNDUTHODE POST, THOTTILPALAM., PIN - 673513

RESPONDENTS/DEFENDANTS:

  1. GANGADHARAN,S/O.LATE KANANRAN, AGED 56 YEARS THULIKKUNNUMMAL HOUSE,
     PONMERI PARAMBU POST, VILLIAPPALLY VIA, PONMERI AMSOM PARAMBIL
     DESOM, CALICUT DISTRICT - 673542
  2. ASOKAN.T.K.,S/O.LATE KANANRAN, AGED 54 YEARS KUNNEECHALIL HOUSE,
     PONMERI PARAMBU POST, VILLIAPPALLY VIA, PONMERI AMSOM PARAMBIL
     DESOM, CALICUT DISTRICT - 673542
  3. PAVITHARAN, AGED 52 YEARS ELLATH HOUSE, VILLIAPPALLY POST, VATAKARA,
     AMSOM DESOM NOT KNOWN, CALICUT DISTRICT - 673542
  4. CHANDRAN,S/O.LATE KANANRAN, AGED 48 YEARS THULIKKUNNUMMAL HOUSE,
     PONMERI PARAMBU POST, VILLIAPPALLY VIA, PONMERI AMSOM PARAMBIL
     DESOM, CALICUT DISTRICT - 673542
  5. SURENDRAN,S/O.LATE KANANRAN, AGED 44 YEARS THULIKKUNNUMMAL HOUSE,
     PONMERI PARAMBU POST, VILLIAPPALLY VIA, PONMERI AMSOM PARAMBIL
     DESOM,CALICUT DISTRICT - 673542

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the final
decree proceedings in OS.No.168/2019 on the file of Honourable Munsiff
Court, Vadakara.
     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.ARUNKUMAR P., BALAGOPALAN P., ZUBAIR PULIKKOOL, Advocates for the
petitioner and of M/S.M.K.SUMOD, VIDYA M.K., THUSHARA.K, NAMITHA GEORGE,
Advocates for the Respondents, the court passed the following:
                               C.S.SUDHA, J.
              ----------------------------------------------------
                        R.S.A.No.75 of 2024 and
               I.A.No.1 of 2024 in R.S.A.No.75 of 2024
              ----------------------------------------------------
                 Dated this the 12th day of June, 2024

                                 ORDER

The appeal is admitted on the following substantial

questions of law:-

(i) Did the first appellate court go wrong in

reversing the finding of the trial court judgment

regarding the claim of the first and fourth

defendants relating to the residential building

situated in the property?

(ii) Did the first appellate court go wrong in

appreciating the evidence on record?

(iii) Whether the first appellate court went

wrong in appreciating the principle of burden of

proof ?

R.S.A.No.75 of 2024 and I.A.No.1 of 2024 in R.S.A.No.75 of 2024

Adv. M.K.Sumod appears for all the respondents.

Call for TCR. For hearing, post on 10/02/2025.

The trial court is permitted to go ahead with the final decree

proceedings. However, the final decree shall not be passed until a

decision is taken by this Court in this appeal.

Sd/-

C.S.SUDHA JUDGE

Jms

12-06-2024 /True Copy/ Assistant Registrar