Kurian Joseph(Deceased)(Appellants ... vs Heliyburia Tea Estate Ltd
2024 Latest Caselaw 19036 Ker

Kerala High Court

Kurian Joseph(Deceased)(Appellants ... vs Heliyburia Tea Estate Ltd on 28 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
           Friday, the 28th day of June 2024 / 7th Ashadha, 1946
                    MJC NO. 125 OF 2019 IN SA.599/2000

              AS.NO.31/1996 OF ADDL.DISTRICT COURT,THODUPUZHA

                 OS.NO.110/1990 OF MUNSIFF COURT,IDUKKI.

APPELLANT SOUGHT TO BE IMPLEADED:

  1. KURIAN JOSEPH(DECEASED), ANITHA BHAVAN,ELAPPARA P.O.,IDUKKI
     DISTRICT.
  2. ELIZABETH JOSEPH, W/O.LATE KURIAN JOSEPH,ANITHA BHAVAN,ELAPPARA
     P.O.,IDUKKI DISTRICT.
  3. SAM JOSEPH, S/O LATE KURIAN JOSEPH,ANITHA BHAVAN,ELAPPARA
     P.O.,IDUKKI DISTRICT.
  4. MRS ANITHA JOSEPH, D/O.LATE KURIAN JOSEPH,CHEMBAKATHINAL
     HOUSE,KALLUKUNNU,KATTAPPANA P.O.,IDUKKI DISTRICT.
  5. TOM JOSEPH, S/O LATE KURIAN JOSEPH,ANITHA BHAVAN,ELAPPARA
     P.O.,IDUKKI DISTRICT.
  6. DEEPA JOSEPH, D/O LATE KURIAN JOSEPH,KOTTAKKAL HOUSE,
     MAMMATTIKKANAM,RAJAKKAD.,IDUKKI DISTRICT.
  7. TIJO JOSEPH, S/O LATE KURIAN JOSEPH,ANITHA BHAVAN,ELAPPARA
     P.O.,IDUKKI DISTRICT

RESPONDENT/RESPONDENT IN S.A.:

     HELIYBURIA TEA ESTATE LTD., ELAPPARA VILLAGE,PEERMEDU TALUK,IDUKKI
     DISTRICT.


     MJC praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to recall judgment dated 05.02.2019
dismissing the above S.A. for default, restore the same to file and
dispose of the same on merits, in the interest of justice.

     This   MJC coming on for orders upon perusing the MJC and the
affidavit filed in support thereof and this court's judgment dated
05/02/2019 and upon hearing the arguments SRI.C.J.JOY, Advocate for the
petitioners and of M/S.V.ABRAHAM MARKOS,ABRAHAM JOSEPH,ISAAC
THOMAS,P.G.CHANDAPILLAI ABRAHAM,VIPIN ANTO H.M.,ALEXANDER JOSEPH
MARKOS,SHARAD JOSEPH KODANTHARA, Advocates for the Respondents, the Court
passed the following:
                                         P.B.SURESH KUMAR, J.
                               -----------------------------------------------
                                        M.J.C No.125 of 2019
                                                     in
                                         S.A.No.599 of 2000
                               -----------------------------------------------
                              Dated this the 28th day of June, 2024



                                                ORDER

Having regard to the averments made in the affidavit

filed in support of the MJC, I deem it appropriate to set aside the

judgment dismissing the Second Appeal for default. Accordingly, the

MJC is allowed and the Second Appeal is restored to file.

Registry is directed to list the Second Appeal for hearing

as per roster.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

28-06-2024 /True Copy/ Assistant Registrar