Kerala High Court
M/S.K.J.Plantations vs M/S.National Spices on 20 May, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
AS NO. 871 OF 1996
AGAINST THE JUDGMENT DATED 27.05.1995 IN OS NO.553 OF 1991 OF
ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT/COMMERCIAL COURT,
PALAKKAD
APPELLANT/4TH DEFENDANT:
M/S.SOUTH COAST SPICES EXPORTS (P) LTD.
13/600, KOCHANGADI, COCHIN, REPRESENTED BY ITS
MANAGING DIRECTOR SMT.BINA S PALACHI, 6/219 VITHAL
NILAYAM, KOORKANCHERRY TRICHUR -7.
BY ADVS.
P.R.VENKATESH
P.R.RAJA
RESPONDENTS/PLAINTIFFS, DEFENDANTS 1 TO 3 AND
DEFENDANTS 5 TO 14:
1 M/S.K.J.PLANTATIONS
KILIKKOLLOOR, QUILON -4, REPRESENTED BY ITS
MANAGING PARTNER, SRI.K.SOMASUNDARAN, RESIDING AT
KESAVA VILASAM, BUNGLAW, MANGOD, QUILON-4.
2 K.SOMASUNDARAN, S/O.KESAVAN, AGED 50 YEARS, MANAGING
PARTNER OF K.J.PLANTATIONS, KILIKKOLLOOR, QUILON,
RESIDING AT KESAVA VILASAM, BUNGLAW, MANGAD, QUILON-4.
3 K.YASODHARAN, AGED 48 YEARS, S/O.KESAVAN, RESIDING AT
SHANMUGHA VILASAM HOUSE, DO. DO.
4 SURESH, AGED 46 YEARS, S/O. DO. DO.
*5 K.RAJU, AGED 42 YEARS, S/O. DO. DO. (DIED)
6 DR.K.JAGADESAN, AGED 55 YEARS, S/O. DO 927,
POONAMALAI, HIGH ROAD, MADRAS.
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7 K.SANTHAKUMARI, AGED 50 YEARS, D/O. DO. SHANMUGHA
VILASAM HOUSE, MANGADCHERRY, KILIKKOLLOOR VILLAGE,
QUILON DISTRICT.
8 DR.K.MOHANDAS, AGED 46 YEARS, 927, POONAMALAI HIGH
ROAD, MADRAS
9 LATHA BHAGAVALDAS,AGED 36 YEARS, D/O.K.SOMASUNDRAM,
KESAVAVILASAM, MANAGADCHERRI, KILIKKOLLOOR, QUILON
DISTRICT.
10 K.S.VENUGOPAL, AGED 34 YEARS, S/O.SOMASUNDARAN,
RESIDING AT KESAVAVILASAM, MANGADCHERRI, KILIKKOLLOOR,
QUILON DISTRICT.
11 JUNIOR JAGADESAN, S/O.DR.K.JAGADESAN, AGED 22 YEARS,
927, POONAMALAI HIGH ROAD, MADRAS.
12 SANJU YESODHARAN, @SANJITH V. S/O.K.YESODHARAN, AGED
21 YEARS, SHAMUGHA VILASAM HOUSE, MANGADCHERRI,
KILIKKOLLOOR, QUILON DISTRICT.
13 SUMITH SURESH, S/O.K.SURESH, AGED 23 YEARS, RESIDING
AT RESIDING AT DO. DO.
14 SWITWIN SURESH,
S/O.K. SURESH, AGED 21 YEARS, RESIDING AT
SHAMUGHA VILASAM HOUSE, MANGADCHERRI,
KILIKKOLLOOR, QUILON DISTRICT.
15 M/S.NATIONAL SPICES,
5/185, KOORKENCHERRY, THRISSUR, REPRESENTED BY
MANAGING PARTNER, MAHENDRAKUMAR D., VITHAL
NILAYAM, KOORKENCHERRY.
16 K.MAHENDRAKUMAR,
S/O.SUNDARADAS RATHAN SEY, AGED 65 YEARS, DO.
17 M.S.M.HANEEFA,
S/O.MOHAMMED SALI, AGED 51 YEARS, FARM HOUSE,
KOTTAMAM, PARASUVAIKAL DESOM AND VILLAGE,
NEYYATHIKARA TALUK, TRIVANDRUM DISTRICT.
18 MEERA SAHIB,
S/O.MOHAMMED KANNU, AGED 32 YEARS,
THUNDUVILAKATHU, T.B.JUNCTION, NEYYATHIKARA.
19 BIYATHIKANNU,
D/O. PODIPILLAI, AGED 60 YEARS, HOUSE WIFE, HASAR
MANZIL, AMARAVILA, CHENGAL VILLAGE, NEYYATHINKARA.
20 SHAJAHAN,
S/O.JAMALUDEEN, AGED 28 YEARS, PULIMOTTIL HOUSE,
T.B.JUNCTION, NEYYATHIKARA.
21 P.BEE PATHIMA,
D/O.MOHAMMED KANNU HAJIYAR, AGED 56 YEARS,
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KALPADI HOUSE, THANGAPATTAM, PAINKULAM VILLAGE,
VILAVINKODE TALUK, KANYAKUMARI DISTRICT.
22 VIJAYAN NAIR,
S/O.SUKUMARAN NAIR, AGED 36 YEARS, KRISHNA
VILASAM, CHENGAL VILLAGE, NEYYATHINKARA.
23 LIYAKATH ALI KHAN,
S/O.MEHABOOB ALIKHAN, AGED 34 YEARS, NOOR MAHAL,
N.C.C.JUNCTION, CHETTIVILAKOM VILLAGE, TRIVANDRUM
TALUK.
24 RAHAMATH BEEVI,
D/O.EBRAHIM KANNU, AGED 45 YEARS, FARM HOUSE,
PARASUVAIKAL, NEYYATHINKARA.
25 ASGAR,
S/O.MOHAMMED HANSEFA, AGED 22 YEARS, RESIDING AT FARM
HOUSE, PARASUVAIKAL, NEYYATTINKARA.
26 ANIL,
S/O.MOHAMMED HANEEFA, AGED 22 YEARS, FARM HOUSE,
PARAMKALAL, NEYYATTINKARA
**27 K.MADHUSUDHANAN NAIR,
ADVOCATE RECEIVER, O.S. 62 OF 1986 OF THE SUB COURT,
PALAKAD.
**(NAME OF THE 27TH RESPONDENT IS DELETED AND
SUBSTITUTED IN HIS PLACE 'N.S. KRISHNAN, ADVOCATE
RECEIVER, CHETTY STREET, PALAKKAD.' AS PER ORDER DATED
13.03.2000 IN CMP NO.1401 OF 2001)
*(LEGAL REPRESENTATIVES OF THE 5TH RESPONDENT IS
IMPLEADED AS ADDITIONAL RESPONDENTS 28 TO 30 AS PER
ORDER DATED 13.03.2020 IN CMP NO.1234/98).
BY ADVS.
B.MURALEEDHARAN
R.AZAD BABU
V.V.ASOKAN (SR.)
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.P.G.RAJAGOPALAN
S.M.PREM
K.P.SANTHI
P.GOPAL
P.G.PARAMESWARA PANICKER (SR.)
4
R.P. No.273 of 2012 & Con. Cases
ANJALI DEVI.H
K.I.MAYANKUTTY MATHER (SR.)
THIS APPEAL SUITS HAVING COME UP FOR ADMISSION ON
20.05.2024, ALONG WITH RP.273/2012 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
5
R.P. No.273 of 2012 & Con. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
AS NO. 884 OF 1996
AGAINST THE JUDGMENT DATED 27.05.1995 IN OS NO.553 OF 1991 OF
ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT/
COMMERCIAL COURT, PALAKKAD
APPELLANT/PLAINTIFFS:
1 M/S.K.J.PLANTATIONS
KILIKKOLLOOR, QUILON -4.
2 K.SOMASUNDARAM,
S/O.KESAVAN, MANAGING PARTNER OF K.J.PLANTATIONS,
KILIKKOLLOOR, QUILON, RESIDING AT KESAVA VILASOM
BUNGALOW, MANGAD, QUILON-4.
*3 K.YESODHARAN,
S/O.KESAVAN, SHANMUGHA VILASAM HOUSE, OF DO. DO.
(DIED)
*(LEGAL HEIRS ARE IMPLEADED AS ADDL. APPELLANTS 18 TO
20 VIDE ORDER DATED 12.09.2007 ON IA NO.3433/2005)
4 SURESH
S/O.KESAVAN, OF DO. DO.
**5 K.RAJU
S/O.KESAVAN, OF DO. DO. (DIED)
**(LEGAL REPRESENTATIVES ARE IMPLEADED AS
ADDITIONAL APPELLANTS 15 TO 17 AS PER ORDER DATED
04.11.1998 ON CMP 1751/1998).
6 DR.K.JAGADEESAN,
S/O.KESAVAN, 927, POONAMALAI HIGH ROAD, MADRAS.
7 K.SANTHAKUMARI,
D/O.KESAVAN, SHANMUGHA VILASOM HOUSE,MANGADCHERRY,
KILIKKOLLOOR VILLAGE, QUILON DISTRICT.
8 Dr.K.MOHANDAS,
927, POONAMALAI HIGH ROAD, MADRAS.
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9 LATHA BHAGAVALDAS,
D/O.K.SOMASUNDARAM, KESAVA VILASAM BUNGALOW,
MANGADCHERRY, KILIKKOLLOOR, QUILON DISTRICT.
10 K.S.VENUGAPAL,
S/O.SOMASUNDARAM,
RESIDING AT KESAVA VILASAM, MANGADCHERRY,
KILIKKOLLOOR, QUILON DISTRICT.
11 JUNIOR JAGADEESAN,
S/O.DR.K.JAGADEESAN, 927, POONAMALAI HIGH ROAD,
MADRAS.
12 SANJU YESODHARAN ALIAS SANJITH Y, S/O.K.YESODHARAN,
SHANMUGHA VILASAM HOUSE, MANGADCHERRY,
KILIKKOLLOOR, QUILON DISTRICT.
13 SUMITH SURESH,
S/O.K.SURESH, OF DO. DO.
14 SWITWIN SURESH,
S/O.K.SURESH, OF DO. DO.
ADDITIONAL APPELLANTS A15 TO A17 IMPLEADED
**15 WIDOW, T.S.RADHA
SHANMUGHA VILAS HOUSE, KILIKOLLOOR, KOLLAM -4.
**16 (CHILDREN) KEERTHANA RAJU,
MINOR
**17 KARTHIK RAJU (MINOR)
ADDITIONAL APPELLANT 15, 16 MINOR RESPONDENTS BY THEIR
MOTHER AND NEXT FRIEND 1ST PETITION) THE
LEGAL REPRESENTATIVES OF THE DECEASED 5TH
APPELLANT ARE IMPLEADED AS ADDITIONAL APPELLANTS 15 TO
17 AS PER ORDER DATED 4/11/98 ON CMP 1751/98
ADDITIONAL 18 TO 20 IMPLEADED
*18 WIDOW, GIRISA YESODHARAN, SHAMM
SHANMUGHA VILASAM HOUSE, KILIKOLLOOR KOLLAM 4
*19 SINDHU SHAHIER,
RESIDING AT SHAHIER BUNGALOW, NADAKKAVU, CALICUT-
*20 SANJITH YESODHARAN
SHANMUGHA VILASAM HOUSE, KILIKOLLOOR, KOLLAM-4
LEGAL HEIRS OF THE DECEASED APPELLANT NO.3 ARE
IMPLEADED AS ADDITIONAL APPELLANTS 18 TO 20 VIDE ORDER
DATED 12/9/07 ON IA 3433/05
BY ADVS.
P.G.RAJAGOPALAN
P.R.VENKATESH
MRS.NARAYANAKUTTY CHETTUR
P.R.RAJA
7
R.P. No.273 of 2012 & Con. Cases
DEFENDANTS/RESPONDENTS:
1 M/S.NATIONAL SPICES,
5/185, KOORKENCHERRY, THRISSUR,
REPRESENTED BY MANAGING PARTNER MAHENDRAKUMAR D,
VITHAL NILAYAM, KOORKENCHERRY, THRISSUR DISTRICT.
2 K.MAHENDRAKUMAR,
S/O.SUNDARADAS RATHAN SEY, OF DO. DO.
3 M.S.M.HANEEFA,
S/O.MOHAMMED SALI, FARM HOUSE, KOTTAMAM,
PARASUVAIKAL DESOM AND VILLAGE, NEYYATTINKARA
TALUK, TRIVANDRUM DISTRICT.
4 M/S.SOUTH COAST SPICES EXPORTS(P)LTD.
13/600, KOCHANGADI, COCHIN.
5 MEERA SAHIB,
S/O.MOHAMMAD KANNU, THUNDUVILAKATH,
T.B.JUNCTION, NEYYATTINKARA.
6 BIYATHIKANNU,
D/O.PODIPILLAI, HAZAR MANZIL, AMARAVILA, CHENGAL
VILLAGE, NEYYATTINKARA.
7 SHAJAHAN,
S/O.JAMALUDEEN, PULIMOOTTIL HOUSE, T.B.JUNCTION,
NEYYATTINKARA.
8 P.BEE.FATHIMA,
D/O.MOHAMMED KANNU HAJIYAR, KALPADI HOUSE,
THANGAPATTANAM, PAINKULAM VILLAGE, VILAVINKODE TALUK,
KANYAKUMARI DISTRICT.
9 VIJAYAN NAIR,
S/O.SUKUMARAN NAIR, KRISHNA VILASAM, CHENGAL
VILLAGE, NEYYATTINKARA.
10 LIYAKATH ALIKHAN
S/O.MEHABOOB ALIKHAN, NOOR MAHAL, N.C.C.
JUNTION, CHETTIVILAKOM VILLAGE,
TRIVANDRUM DISTRICT.
11 RAHAMATH BEEVI,
D/O.EBRAHIM KANNU, FARM HOUSE, PARASUVAIKAL,
NEYYATTINKARA.
12 ASGAR,
S/O.MOHAMMED HANEEFA, RESIDING AT FARM HOUSE,
PARASUVAIKAL, NEYYATTINKARA.
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R.P. No.273 of 2012 & Con. Cases
13 ANIL,
S/O.MOHAMMED HANEEFA, FARM HOUSE, PARAMKALAL,
NEYYATTINKARA. ADDITIONAL R14 IMPLEADED
***ADDL.R14 M.PRABHASANKAR,
ADVOCATE, PALAKKAD, (RECEIVER APPOINTED IN O.S.553 OF
1991 OF SUB COURT, PALAKKAD. ADDITIONAL 14TH
RESPONDENT IS IMPLEADED AS PER ORDER DATED 27.2.12 IN
I A 2691/11)
BY ADVS.
P.R.VENKATESH
S.M.PREM
P.R.RAJA
THIS APPEAL SUITS HAVING COME UP FOR ADMISSION ON
20.05.2024, ALONG WITH RP.273/2012 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
9
R.P. No.273 of 2012 & Con. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
AS NO. 912 OF 1996
AGAINST THE JUDGMENT DATED 27.05.1995 IN OS NO.553 OF 1991 OF
ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT/COMMERCIAL COURT,
PALAKKAD
APPELLANTS/DEFENDANTS 5 TO 13:
1 MEERA SAHIB
S/O.MOHAMMED KANNU, THUNDUVILAKATHU,
T.B.JUNCTION, NEYYATTIKARA.
2 BEEYATHIKANNU,
D/O. PODIPILLAI, NAZAR MANZIL, AMARAVILA,
CHENGAL VILLAGE, NEYYATTINKARA.
3 SHAJAHAN,
S/O.JAMALUDEEN, PULIMOTTIL HOUSE, T.B.JUNCTION,
NEYYATTIKARA.
4 P.BEE PATHIMA,
D/O.MOHAMMED KANNU HAJIYAR, KALPADI HOUSE,
THANGAPATTAM, PAINKULAM VILLAGE, VILAVINKODE,
TALUK, KANYAKUMARI DISTRICT.
*5 VIJAYAN NAIR,
S/O.SUKUMARAN NAIR, KRISHNA VILASAM, CHENGAL
VILLAGE, NEYYATTINKARA. (DIED)
*(LEGAL HEIRS ARE IMPLEADED AS ADDITIONAL RESPONDENTS
20 TO 22 AS PER ORDER DATED 16.03.2012 IN CMP
NO.1795/98)
6 LIYAKATH ALI KHAN,
S/O.MEHABOOB ALIKHAN, NOOR MAHAL, N.C.C.JUNCTION,
CHETTIVILAKOM VILLAGE, THIRUVANANTHAPURAM TALUK.
7 RAHAMATH BEEVI,
D/O.EBRAHIM KANNU, FARM HOUSE, PARASUVAIKAL
NEYYATTINKARA.
8 ASGAR,
S/O.MOHAMMED HANEEFA, RESIDING AT FARM HOUSE,
PARASUVAIKAL, NEYYATTINKARA.
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9 ANIL,
S/O.MOHAMMED HANEEFA, FARM HOUSE, PARAMKALAL,
NEYYATTINKARA
BY ADV G.UNNIKRISHNAN
RESPONDENTS/PLAINTIFFS 1 TO 14, DEFENDANTS 1 TO 4 AND 14:
1 M/S.K.J.PLANTATIONS,
KILIKKOLLOOR, KOLLAM -4
2 K.SOMASUNDARAN,
S/O.KESAVAN, MANAGING PARTNER OF K.J.PLANTATIONS,
KILIKKOLLOOR, KOLLAM, RESIDING AT KESAVA VILASAM,
BUNGLAW, MANGAD, KOLLAM-4
3 K.YASODHARAN,
S/O.KESAVAN, RESIDING AT SHANMUGHA VILASAM HOUSE,
MANGOD, KOLLAM-4
4 SURESH,
S/O.KESAVAN, RESIDING AT SHANMUGHA VILASAM HOUSE,
MANGOD, KOLLAM-4
5 K.RAJU,
S/O.KESAVAN, RESIDING AT SHANMUGHA VILASAM HOUSE,
MANGOD, KOLLAM-4
6 DR.K.JAGADESAN,
S/O. KESAVAN, RESIDING AT 927, POONAMALAI,
HIGH ROAD, MADRAS.
7 K.SANTHAKUMARI,
D/O. KESAVAN, OF DO DO
8 DR.K.MOHANDAS
RESIDING AT 927, POONAMALAI HIGH ROAD, MADRAS
9 LATHA BHAGAVADAS,
D/O.K.SOMASUNDRAM, KESAVAVILASAM, MANAGADCHERRI,
KILIKKOLLOOR, KOLLAM DISTRICT.
10 K.S.VENUGOPAL,
S/O.SOMASUNDARAN, RESIDING AT KESAVAVILASAM,
MANGADCHERRI, KILIKKOLLOOR, KOLLAM DISTRICT.
11 JUNIOR JAGADESAN,
S/O.DR.K.JAGADESAN, 927, POONAMALAI HIGH ROAD, MADRAS.
12 SANJU YESODHARAN, @SANJITH V.
S/O.K.YESODHARA, SHAMUGHA VILASAM HOUSE,
MANGADCHERRI, KILIKKOLLOOR, KOLLAM DISTRICT.
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13 SUMITH SURESH,
S/O.K.SURESH, RESIDING AT SHAMUGHA VILASAM HOUSE,
MANGADCHERRI, KILIKKOLLOOR, KOLLAM DISTRICT.
14 SWITWIN SURESH,
S/O.SURESH, RESIDING AT SHAMUGHA VILASAM HOUSE,
MANGADCHERRI, KILIKKOLLOOR, KOLLAM DISTRICT.
15 M/S.NATIONAL SPICES,
5/185, KOORKENCHERRY, THRISSUR, REPRESENTED BY
MANAGING PARTNER, MAHENDRAKUMAR D., VITHAL
NILAYAM, KOORKENCHERRY.
16 K.MAHENDRAKUMAR,
S/O.SUNDARADAS RATHAN SEY, DO
17 M.S .M.HANEEFA,
S/O.MOHAMMED SALI, FARM HOUSE, KOTTAMAM,
PARASUVAIKAL DESOM AND VILLAGE, NEYYATTIKARA
TALUK,
18 M/S.SOUTH COAST SPICES EXPORTS (P) LTD.
13/600, KOCHANGADI, COCHIN, REPRESENTED BY
19 K.MADHUSUDHANAN NAIR,
ADVOCATE RECEIVER, O.S. 62 OF 1986 OF THE SUB COURT,
PALAKKAD.
*20 RADHA RAJU,
SHANMUGHA VILASAM HOUSE MANGAD ,KOLLAM -4
21 KEERTHANA RAJU,
SHANMUGHA VILASAM HOUSE MANGAD ,KOLLAM -4
22 KARTHIK RAJU,
SHANMUGHA VILASAM HOUSE MANGAD, KOLLAM -4
*(LEGAL HEIRS OF DECEASED 5TH RESPONDENT ARE
IMPLEADED AS ADDITIONAL R20 TO 22 AS PER ORDER DATED
16.3.12 IN CMP 1795/98
BY ADVS.
P.G RAJAGOPALAN
T.P.KELU NAMBIAR(SR)
THIS APPEAL SUITS HAVING COME UP FOR ADMISSION ON
20.05.2024, ALONG WITH RP.273/2012 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
12
R.P. No.273 of 2012 & Con. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
RP NO. 273 OF 2012
AGAINST THE ORDER DATED 12.03.2012 IN IA NO.707 OF 2012 IN A.S.
NO.871 OF 1996 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENT NO.1:
M/S SOUTH COAST SPICES EXPORTS (P) LTD.,
VI/215/9 GRACE PARK, KOORKANCHERRY,
TRICHUR -680007.
BY ADV P.R.VENKATESH
RESPONDENTS/APPLICANTS 1 TO 3 &
RESPONDENTS 2 TO 10, 13 TO 23:
1 SURESH
S/O.KESAVAN, RESIDING AT KESAVA VILASAM BUNGALOW,
MANGAD , QUILON-4.
2 SANJU YESODHARAN, @SANJITH Y.
S/O.K.YESODHARA, SHAMUGHA VILASAM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
3 SUMITH SURESH,
S/O.K.SURESH, SHAMUGHA VILASAM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
4 M/S.K.J.PLANTATIONS
KILIKKOLLOOR, QUILON -4,
5 K.SOMASUNDARAN,
S/O.KESAVAN, MANAGING PARTNER OF K.J.PLANTATIONS,
KILIKKOLLOOR, QUILON, RESIDING AT KESAVA VILASAM,
BUNGALOW, MANGAD, QUILON-4
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R.P. No.273 of 2012 & Con. Cases
6 DR.K.JAGADESAN,
S/O.KESAVAN, 927, POONAMALAI, HIGH ROAD, MADRAS.
7 K.SANTHAKUMARI,
D/O. KESAVAN, SHAMUGHA VILASAM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
8 DR.K.MOHANDAS
S/O.KESAVAN, 927, POONAMALAI HIGH ROAD, MADRAS
9 LATHA BHAGAVADAS,
D/O.K.SOMASUNDRAM, KESAVA VILASAM, BUNGALOW,
MANAGADCHERRY, KILIKKOLLOOR, QUILON DISTRICT.
10 K.S.VENUGOPAL,
S/O.SOMASUNDARAN, KESAVA VILASAM,BUNGALOW,
MANGADCHERRY, KILIKKOLLOOR, QUILON DISTRICT.
11 JUNIOR JAGADEESAN,
S/O.DR.K.JAGADEESAN, 927, POONAMALAI HIGH ROAD,
MADRAS.
12 SWITWIN SURESH,
S/O.K.SURESH, SHAMUGHA VILASAM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
13 M/S.NATIONAL SPICES,
GRACE PARK, KOORKENCHERRY, THRISSUR, PIN- 680 007.
14 K.MAHENDRAKUMAR,
S/O.SUNDARADAS RATHAN DEY, VI/215/55. GRACE PARK,
KOORKENCHERY, THRISSUR - 680 007.
15 M.S .M.HANEEFA,
(DIED)
16 MEERA SAHIB,
S/O.MOHAMMED KAMU, THUNDUVILAKATH, T.B.JUNCTION,
NEYYATHIKARA.
17 BIYATHIKANNU,
D/O. PODIPILLAI, NAZAR MANZIL, AMARAVILA, CHENGAL
VILLAGE, NEYYATHINKARA.
18 SHAJAHAN,
S/O.JAMALUDEEN, PULIMOTTIL HOUSE, T.B.JUNCTION,
NEYYATHIKARA.
19 P.E FATHIMA,
D/O.MOHAMMED KANNU HAJIYAR, KALPADI HOUSE,
THANGAPATTANAM, PAINKULAM VILLAGE, VILAVINKADA, TALUK,
KANYAKUMARI DISTRICT.
14
R.P. No.273 of 2012 & Con. Cases
20 VIJAYAN NAIR,
S/O.SUKUMARAN NAIR, KRISHNA VILASOM, CHENGAL
VILLAGE, NEYYATTINKARA.
21 LIYAKATH ALI KHAN,
S/O.MEHABOOB ALINKHAN, NOOR MAHAL, N.C.C.JUNCTION,
CHETTIVILAKOM VILLAGE, TRIVANDRUM DISTRICT.
22 RAHAMATH BEEVI,
D/O.EBRAHIM KAMMU, EARM HOUSE, PARASUVAIKAL,
NEYYATTINKARA.
23 ASGAR,
S/O.MOHAMMED HANEEFA, RESIDING AT FARM HOUSE,
PARASUVAIKAL, NEYYATTINKARA.
24 ANIL,
S/O.MOHAMMED HANEEFA, FARM HOUSE, PARASUVAIKAL,
NEYYATTINKARA
25 M.PRABHASANKAR,
ADVOCATE, PALAKKAD, RECEIVER IN OS 553 OF 1991 OF SUB
COURT, PALAKKAD.
BY ADVS.
P.GOPAL
P.G RAJAGOPAL
P.G.RAJAGOPALAN
B.MURALIDHARAN
B.MURALEEDHARAN
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
20.05.2024, ALONG WITH AS.871/1996, 884/1996 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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R.P. No.273 of 2012 & Con. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
RP NO. 283 OF 2012
AGAINST THE ORDER DATED 12.03.2012 IN AS NO.871 OF 1996 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENT NO.1:
1 M/S. NATIONAL SPICES
GRACE PARK, KOORKENCHERY, THRISSUR-680 007.
2 K.MAHENDRAKUMAR
S/O. SUNDARADAS RATHAN DEY, VI/215/55, GRACE PARK,
KOORKENCHERY, THRISSUR-680 007.
BY ADVS.
SRI.R.AZAD BABU
SMT.H.ANJALIDEVI
RESPONDENTS/APPLICANTS 1 TO 3 & RESPONDENTS 2 TO 10, 13 TO 23:
1 SURESH
S/O. KESAVAN, RESIDING AT KESAVA VILASOM,
BUNGALOW, MANGAD, QUILON-4.
2 SANJU YESODHARAN SANJITH Y.
S/O. K.YESODHARAN, SHANMUGHA VILASOM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
3 SUMITH SURESH
S/O. K.SURESH, SHANMUGHA VILASOM HOUSE,
MANGADCHERRY, KILIKKOLLOOR VILLAGE, QUILON
DISTRICT.
4 MS. SOUTH COAST SPICES EXPORTS P LTD.
VI/215/9, GRACE PARK, KOORKENCHERY,
THRISSUR-680 007.
5 MS. K.J.PLANTATIONS
KILIKKOLLOOR, QUILON-4.
6 K.SOMASUNDARAM
S/O. KESAVAN, MANAGING PARTNER OF K.J.PLANTATIONS,
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R.P. No.273 of 2012 & Con. Cases
KILLIKKOLLOOR, QUILON-4, RESIDING AT KESAVA
VILASOM, BUNGALOW, MANGAD, QUILON-4.
7 DR. K.JAGADEESAN
S/O. KESAVAN, 927, POONAMALAI HIGH ROAD, MADRAS.
8 K.SANTHAKUMARI
D/O.KESAVAN, SHANMUGHA VILASOM HOUSE,
MANGADCHERRY, KILLIKKOLLOOR VILLAGE, QUILON
DISTRICT.
9 K.MOHANDAS
S/O. KESAVAN, 927, POONAMALAI HIGH ROAD, MADRAS.
10 LATHA BHAGAVALDAS
D/O. K.SOMASUNDARAM, KESAVA VILASOM BUNGALOW,
MANGADCHERRY, KILIKKOLLOOR, QUILON DISTRICT.
11 K.S.VENUGOPAL
S/O. K.SOMASUNDARAM, KESAVA VILASOM BUNGALOW,
MANGADCHERRY, KILIKKOLLOOR, QUILON DISTRICT.
12 JUNIOR JAGADEESAN
S/O. DR.K.JAGADEESAN, 927, POONAMALAI HIGH ROAD,
MADRAS.
13 SWITWIN SURESH
S/O. K.SURESH, SHANMUGHA VILASOM HOUSE, MANGADCHERRY,
KILIKKOLLOOR VILLAGE, QUILON DISTRICT.
14 M.S.M. HANEEFA DIED
15 MEERA SAHIB
S/O. MOHAMMED KAMU, THUNDUVILAKATH, T.B.JUNCTION,
NEYYATTINKARA.
16 BIYATHIKAMU
D/O. PODIPILLAI, NAZAR MANZIL, AMARAVILA, CHENGAL
VILLAGE, NEYYATTINKARA.
17 SHAJAHAN
S/O. JAMALUDEEN, PULIMOOTTIL HOUSE, T.B.JUNCTION,
NEYYATTINKARA.
18 P.E.FATHIMA
D/O. MOHAMMED KANNU HAJIYAR, KALPADI HOUSE,
THANGAPATTANAM, PAINKULAM VILLAGE, VILAVINKADA
TALUK, KANYAKUMARI DISTRICT.
19 VIJAYAN NAIR
S/O. SUKUMARAN NAIR, KRISHNA VILASOM, CHENGAL
VILLAGE, NEYYATTINKARA.
20 LIYAKATH ALIKHAN
S/O. MEHABOOB ALINKHAN, NOOR MAHAL, N.C.C.
JUNCTION, CHETTIYILAKOM VILLAGE, TRIVANDRUM
DISTRICT.
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R.P. No.273 of 2012 & Con. Cases
21 RAHAMATH BEEVI
D/O. EBRAHIM KAMMU, EARM HOUSE, PARASUVAIKAL,
NEYYATTINKARA.
22 ASGAR
S/O. MOHAMMED HANEEFA, RESIDING AT FARM HOUSE,
PARASUVAIKAL, NEYYATTINKARA.
23 ANIL
S/O. MOHAMMED HANEEFA, FARM HOUSE, PARASUVAIKAL,
NEYYATTINKARA.
24 M.PRABHASANKAR
ADVOCATE, PALAKKAD, RECEIVER IN OS 553 OF 1991 OF SUB
COURT, PALAKKAD.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
20.05.2024, ALONG WITH RP.273/2012 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
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R.P. No.273 of 2012 & Con. Cases
JUDGMENT/ORDER
Anil K. Narendran, J.
Since these appeals arise out of the judgment and decree of
the Sub Court, Palakkad dated 27.05.1995 in O.S.No.553 of 1991
and the review petition arises out of the order dated 12.03.2023
in an interlocutory application filed in A.S.No.871 of 1996, all the
matters are heard together and are being disposed of by this
common judgment/order.
2. The appellant in A.S.No.871 of 1996 is the 4th
defendant in O.S.No.553 of 1991 on the file of the Sub Court,
Palakkad, which was one filed by respondents 1 to 14 herein, to
set aside the sale deeds relating to the plaint schedule properties;
or in the alternative, for a declaration that the sale deeds are
invalid and for a direction to hand over possession of plaint
schedule properties to the plaintiffs; or in the alternative for
recovery of possession and for a direction to defendants 1 and 2
to account for the income received. That suit was tried along with
O.S.No.62 of 1986 filed by the 1st defendant in that suit. By a
common judgment dated 27.05.1995, the Sub Court dismissed
O.S.No.68 of 1986 without costs and O.S.No.553 of 1991 was
partly decreed and the receiver was directed to divide the plaint
R.P. No.273 of 2012 & Con. Cases
schedule properties covered by Sale Deed Nos.2781 to 2788 of
1990 of the Sub Registrar Office, Parassala into 100 equal shares
and deliver possession of 40 such shares to the plaintiffs in that
suit and 60 such shares to defendants 4 to 13. Defendants 1 and
2 were directed to pay share of profits to the plaintiffs at the rate
of 12% per annum on Rs.40 lakhs from the date of the suit till the
date of decree and at the rate of 18% per annum from the date of
decree till the date of delivery of 40 such shares. It was ordered
that costs of the parties in O.S.No.553 of 1991 shall come out of
the estate. Sale Deed Nos.2781 of 1990 to 2788 of 1990 of the
Sub Registrar Office, Parassala, was superseded by the judgment
and decree.
2. Feeling aggrieved by the judgment and decree dated
27.05.1995 in O.S.No.553 of 1991, the 4th defendant filed A.S.
No.871 of 1996. The plaintiffs in that suit filed A.S.No.884 of 1996;
defendants 5 to 13 filed A.S.No.912 of 1996. In A.S.No.871 1996
this Court ordered notice on 13.12.1996. In A.S.No.884 of 1996,
notice was ordered on 12.12.1996 and in A.S.No.912 of 1996,
notice was ordered on 20.12.1996.
3. By the order of this Court dated 12.03.2012 in
I.A.No.707 of 2012 in A.S.No.871 of 1996, the Receiver appointed
as per the order in I.A.No.4162 of 2010 in A.S.No.884 of 1996,
R.P. No.273 of 2012 & Con. Cases
was permitted to take possession of the entire plaint schedule
property in O.S.No.553 of 1991 on the file of the Sub Court,
Palakkad and to administer the same and the Sub Court was
directed to depute an Amin to deliver possession of the said
property to the Receiver. Seeking review of the order dated
12.03.2012, the 4th defendant in O.S.No.553 of 1991 filed R.P.
No.273 of 2012, who is the appellant in A.S.No.871 of 1996. In
that review petition, this Court granted an interim order on
27.03.2012, whereby the Receiver was restrained from taking
possession of the properties. The said interim order, which was
extended from time to time, was extended until further orders on
09.01.2013. Seeking review of the aforesaid order dated
12.03.2012 in I.A.No.707 of 2012 in A.S.No.871 of 1996,
defendants 1 and 2 in O.S.No.553 of 1991 filed R.P.No.283 of 2012.
On 10.04.2012, when that review petition came up for admission,
it was ordered to be listed along with R.P.No.273 of 2012.
4. On 01.04.2024, when these appeals and review
petitions came for consideration, Registry was directed to issue
notice to M/s.K.J. Plantations, the 1st plaintiff in O.S.No.553 of
1991 and the appellant in A.S.No.884 of 1996, which is the 1 st
defendant in A.S.No.871 of 1996 and 912 of 1996. Notice issued
to M/s.K.J. Plantations, through special messenger deputed from
R.P. No.273 of 2012 & Con. Cases
the District Court, Kollam, returned with a report wherein it is
stated that the establishment has been closed for nearly 10 years.
5. Today, when these appeals and review petitions are
taken up for consideration, the learned counsel for the appellant
in A.S.No.871 of 1996, i.e., M/s. South Coast Spices Exports (P)
Ltd., which is the 4th respondent in A.S.No.884 of 1996, 18th
respondent in A.S.No.912 of 1996, the petitioner in R.P.No.273 of
2012 and the 4th respondent in R.P.No.283 of 2012 would point
out the decision of a Division Bench of this Court in Vasudeva
Menon and others v. K.J. Plantation and others [2012 (3)
KLT 730]. Paragraphs 4, 5, 59 and 63 of that judgment read thus;
"4. Counter affidavit filed on behalf of the appellants in
E.A.33/2009 inter alia reads as follows:
There is no prima facie claim for the claimants in the
matter. They are strangers and there is no lessor lessee
relationship between the claimants and the appellants.
It seems that the claimant has raised her claim on the
basis of fraudulent document and the judgment in
0.S.553/1991 to which the appellants and the original
lessor were not made parties.
5. In the counter affidavit filed to E.A.41/2009 and
E.A.38/2009 it is also inter alia stated that there are four
boundaries mentioned in E.A.38/2009 as one and the
same property claimed in E.A.33/2009 and E.A.41/2009
and therefore essentially the claimants are claiming the
same property in their claim petitions. There are other
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contentions also which we need not refer to in the
pleadings as the issues which are projected before us
are dealt with us.
59. The upshot of the above discussion is that we are
inclined to reverse the findings and the decision
rendered by the court below. We hold that the
respondents cannot claim as tenants by holding over.
Nor can they claim any right as tenants at sufferance.
The result is that while they may have possession, it is
unaccompanied by any right as is held necessary by a
Bench decision in Ittiyachan v. Tomy (2001 (3) KLT 117).
63. We would think that having regard to the stand of
the parties and the law applicable, the Appeals are to be
disposed of as hereunder:
The Appeals will stand allowed, the impugned order will
stand set aside and the claim petitions filed by the
contesting respondents will stand dismissed. In the
circumstances of the case, the parties are directed to
bear their respective costs. However, having regard to
the facts and issues raised, we direct further that our
Judgment will be kept in abeyance for a period of five
weeks from today."
6. A reading of the aforesaid decision by the Division
Bench of this Court would show that the claim petition filed by
M/s.South Coast Spices Exports (P) Ltd. in E.P.No.7 of 2008 in
O.S.No.1 of 1964 on the file of the District Court, Palakkad was
allowed by the Execution Court. The common order passed by the
Execution Court in the said claim petition and connected matters
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was under challenge before this Court in Ex.F.A.Nos.8, 12 and 13
of 2010. Those appeals were allowed by the aforesaid decision of
the Division Bench whereby, the impugned order passed by the
Execution Court was set aside and the claim petitions were
dismissed.
7. In view of the findings of the Division Bench in
Vasudeva Menon [2012 (3) KLT 730], we find absolutely no
reason to interfere with the findings in the impugned judgment
and decree of the Sub Court, Palakkad in O.S.No.553 of 1991. In
the result, A.S.Nos.871 of 1996, 884 of 1996 and 912 of 1996 fail
and are accordingly dismissed. No order as to costs.
Considering the fact that the operation of the order sought
to be reviewed in R.P.Nos.273 of 2012 and 283 of 2012 is stayed
by the order of this Court dated 27.03.2012 in R.P.No.273 of 2012,
which was extended until further orders on 09.01.2023, the said
review petitions are closed in view of the dismissal of A.S.No.871
of 1996.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
HARISANKAR V. MENON, JUDGE
Skk//22.05.2024
