Prakasan vs V.T.Cheriyan
2024 Latest Caselaw 12393 Ker

Kerala High Court

Prakasan vs V.T.Cheriyan on 20 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
           Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
                             RSA NO. 214 OF 2024
                     OS 226/2017 OF MUNSIFF COURT,PALA
                        AS 26/2021 OF SUB COURT,PALA
APPELLANT/APPELLANT/DEFENDANT:

     PRAKASAN, AGED 55 YEARS, SON OF KUMARAN KANDAVANATHIL HOUSE,
     RAMAPURAM BAZAR P.O, RAMAPURAM KARA, RAMAPURAM VILLAGE, MEENACHIL
     TALUK, KOTTAYAM DISTRICT, PIN - 686576.

    BY ADV. PEEYUS A.KOTTAM
RESPONDENT/RESPONDENT/PLAINTIFF:

     V.T.CHERIYAN, AGED 63 YEARS, SON OF THOMAS, VALLOPPALLIL HOUSE,
     RAMAPURAM BAZAR P.O., RAMAPURAM KARA, RAMAPURAM VILLAGE, MEENACHIL
     TALUK, KOTTAYAM DISTRICT, PIN - 686576.

     This Regular second appeal having come up for orders on 20.05.2024,
the court on the same day passed the following:
                               C. PRATHEEP KUMAR, J
                        -----------------------------------------------
                             RSA.Nos.212 and 214 of 2024
                        ------------------------------------------------
                          Dated this the 20th day of May, 2024

                                         ORDER

Heard the counsel for the appellant.

Appeal is admitted. Issue notice to the respondent on the

following questions of law:

1. When the counter claim No.3 schedule pathway is in

existence as on the date of suit, whether a simple suit for

permanent prohibitory injunction is maintainable?

I.A. No.1 of 2024 in RSA.212 of 2024

Operation of the impugned judgment and decree shall stand

stayed for a period of two months.

Sd/-

C. PRATHEEP KUMAR, JUDGE sou.

20-05-2024 /True Copy/ Assistant Registrar