Kerala High Court
S.Anantha Viswanathan vs M.S.Venkitasubramanian on 17 May, 2024
OP(C) No.1029/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
th
Friday, the 17 day of May 2024 / 27th Vaisakha, 1946
OP(C) NO. 1029 OF 2024
FDIA 8066/2008 IN OS 621/2005 OF ASSISTANT SESSIONS COURT/II ADDITIONAL SUB
COURT, ERNAKULAM.
PETITIONERS/ ADDL. RESPONDENTS 7 TO 10 IN FDIA:
1. S.ANANTHA VISWANATHAN, AGED 60 YEARS, S/O. LATE SUBRAMANIYA AYYAR,
THEKKEMADOM, PALLIPARAMBU KAVU, NADAMA VILLAGE, NEAR RAILWAY STATION
ROAD, THRIPUNITHURA, PIN - 682 301
2. S.RAMAKRISHNAN, AGED 58 YEARS, S/O. LATE SUBRAMANIYA AYYAR,
THEKKEMADOM, PALLIPARAMBU KAVU, NADAMA VILLAGE, NEAR RAILWAY STATION
ROAD, THRIPUNITHURA., PIN - 682 301.
3. S.NARAYANASWAMY AGED 57 YEARS S/O. LATE SUBRAMANIYA AYYAR,
THEKKEMADOM, PALLIPARAMBU KAVU, NADAMA VILLAGE, NEAR RAILWAY STATION
ROAD, THRIPUNITHURA, PIN - 682 301.
4. S.GIRIJA, AGED 58 YEARS, D/O. LATE SUBRAMANIYA AYYAR, THEKKEMADOM,
PALLIPARAMBU KAVU, NADAMA VILLAGE, NEAR RAILWAY STATION ROAD,
THRIPUNITHURA., PIN - 682 301.
RESPONDENT(S)/ ADDL. PETITIONERS 2 TO 7 & ADDL. RESPONDENTS 2 TO 6 IN FDIA:
1. M.S.VENKITASUBRAMANIAN, S/O. LATE SARADA AMMAL, MALIYAKKAL MADOM,
THRIKKARIYOOR P.O., KOTHAMANAGALAM, ERNAKULAM DISTRICT., PIN - 686
692.
2. M.S.ANANDAVISWANATHAN, S/O. LATE SARADA AMMAL, MALIYAKKAL MADOM,
THRIKKARIYOOR P.O., KOTHAMANAGALAM, ERNAKULAM DISTRICT, PIN - 686
692.
3. M.S.BHAGEERATHY, D/O. LATE SARADA AMMAL, IX/149, KAVUMPALLI MADOM,
PARAPPALLY ROAD, THIRUVANKULAM P.O., ERNAKULAM DISTRICT, PIN - 682
305.
4. PARVATHY AMMAL D/O. LATE SARADA AMMAL, THARAYIL MADOM, EAST NADA,
MAVELIKKARA P.O., ALAPPUZHA DISTRICT, PIN - 690 101.
5. M.S.GURUVAYOORAPPAN, S/O. LATE SARADA AMMAL, MALIYAKKAL MADOM,
THRIKKARIYOOR P.O., KOTHAMANAGALAM, ERNAKULAM DISTRICT, PIN - 686
692.
6. M.S.GEETHA, D/O. LATE SARADA AMMAL, VADAKKEMADOM, NEAR GOVERNMENT
HOSPITAL ROAD, CHALAKUDI, THRISSUR DISTRICT, PIN - 680 307.
7. N.SUBRAMANIAN. S/O. LATE SMT. MEENAKSHI AMMAL, ASHIRWAD,
KANNANKULAGARA, TRIPUNITHURA, ERNAKULAM , PIN - 682 301.
8. S.ANANTHA VISWANATHAN, S/O. LATE SMT. MEENAKSHI AMMAL, KARTHIKA,
KANNANKULAGARA, TRIPUNITHURA, ERNAKULAM, PIN - 682 301.
OP(C) No.1029/2024 2/4
9. N.LAKSHMY, W/O. R. GOPALAKRISHNAN (RETD. MAJOR), FLAT NO. 18, 2ND
FLOOR, PADMA ENCLAVE, TRICHY ROAD, DINDIGAL, TAMIL NADU, PIN - 624
005.
10. N.PARVATHY, W/O. K.P. KRISHNAN, KOLIKKARA MADOM, SREEMOOLANAGARAM
P.O., ERNAKULAM DISTRICT, PIN - 683 580.
OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
all further proceedings pursuant to Exhibit P12 order dated 03-04-2024 in
FDIA 8066/2008 in O.S No. 621/ 2005 on the file of the 2nd Addl. Sub
Court, Ernakulam, pending disposal of the above O.P (Civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S JOSE KURIAKOSE (VILANGATTIL), BIJO FRANCIS & LUIZ GODWIN D COUTH,
Advocates for the petitioners, the court passed the following:
[PTO]
OP(C) No.1029/2024 3/4
VIJU ABRAHAM, J.
.................................................................
O.P.(C) No.1029 of 2024
.................................................................
Dated this the 17th day of May, 2024
ORDER
Admit. Issue notice to respondents by speed post.
The specific case of the petitioners is that by ExtP10 order the earlier
Advocate Commissioner and Surveyor appointed were removed and a new
Advocate Commissioner and Surveyor were appointed which was challenged
in O.P.(C) No.1321 of 2022 which was disposed of as per Ext.P11 judgment
wherein this Court did not interfere with Ext.P10 order and only directed that
the Commissioner will take the assistance of the same Surveyor, who
rendered assistance in preparing Ext.P1 plan. Petitioner contends that now
by Ext.P12 proceedings notice has been issued to the earlier Advocate
Commissioner and Surveyor. Learned counsel appearing for the petitioners
would submit that the said order is against Ext.P10 as well as Ext.P11. In
view of the above, there will be an interim order as prayed for, for a period of
one month.
Post on 04.06.2024
Sd/-
VIJU ABRAHAM
JUDGE
cks
17-05-2024 /True Copy/ Assistant Registrar
APPENDIX OF OP(C) 1029/2024
Exhibit P1 THE TRUE COPY OF THE SKETCH/PLAN OF PLAINT 'A' SCHEDULE
PROPERTY
Exhibit P10 THE TRUE COPY OF THE ORDER DATED 08-04-2022 IN
I.A.NO.4/2022 OF THE II ADDL. SUB COURT, ERNAKULAM
Exhibit P11 THE TRUE COY OF THE JUDGEMENT DATED 01-03-2022 IN
Exhibit P12 THE TRUE COPY OF THE 'A' DIARY PROCEEDINGS DATED
03-04-2024 IN FDIA NO.8066/2008 IN O.S.NO.621/2005 OF
THE 2ND ADDL. SUB COURT, ERNAKULAM
17-05-2024 /True Copy/ Assistant Registrar
