Kerala High Court
K.V.Sachithanandan Nair (Died) vs Sunil Kumar on 21 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
IA.NO.1/2024 IN RSA NO. 204 OF 2024
OS 8/2014 OF MUNSIFF COURT, CHANGANACHERRY
AS 13/2020 OF I ADDITIONAL DISTRICT COURT,KOTTAYAM
APPLICANTS/APPELLANTS:
1. K.V.SACHITHANANDAN NAIR (DIED), S/O.VELAYUDHAN NAIR, KOCHUKUNNATHU
HOUSE, KIZHAKKANOTHARA MURI,ERAVIPEROOR VILLAGE,THIRUVALLA
TALUK-689542.
2. K.J.ANANDHAVALLY AMMA, AGED 78 YEARS, D/O.VELAYUDHAN NAIR,
KOCHUKUNNATHU HOUSE, KIZHAKKANOTHARA MURI,ERAVIPEROOR
VILLAGE,THIRUVALLA TALUK-689542.
3. K.V.SOMASUNDARAN NAIR, AGED 76 YEARS, S/O.VELAYUDHAN NAIR,
KOCHUKUNNATHU HOUSE, KIZHAKKANOTHARA MURI,ERAVIPEROOR
VILLAGE,THIRUVALLA TALUK-689542.
4. K.J.VALASALA KUMARI, AGED 66 YEARS, D/O.VELAYUDHAN NAIR,
KOCHUKUNNATHU HOUSE, KIZHAKKANOTHARA MURI,ERAVIPEROOR
VILLAGE,THIRUVALLA TALUK-689542.
5. GOWERIKUTTY AMMA, AGED 76 YEARS, D/O.SACHIDANANDHAN
NAIR,KOCHUKUNNATHU HOUSE, KIZHAKKANOTHARA MURI,ERAVIPEROOR
VILLAGE,THIRUVALLA TALUK-689542.
RESPONDENTS/RESPONDENTS:
1. SUNIL KUMAR, AGED 52 YEARS, S/O.VASUDEVAN PILLAI,MUNDACKAL
HOUSE,THRIKODITHANAM KARA,THRIKODITHANAM VILLAGE,CHANGANASERRY
TALUK,KOTTAYAM DISTRICT-686105.
2. SAILAJA, AGED 52 YEARS, D/O.GOPALAKRISHNAN NAIR,MUNDACKAL
HOUSE,THRIKODITHANAM KARA,THRIKODITHANAM VILLAGE,CHANGANASERRY
TALUK,KOTTAYAM DISTRICT-686105.
3. GIRISH KUMAR M.L., AGED 40 YEARS, S/O.MANIKANDA DAS,MUNDACKAL
HOUSE,THRIKODITHANAM KARA,THRIKODITHANAM VILLAGE,CHANGANASERRY
TALUK,KOTTAYAM DISTRICT-686105.
4. THE KERALA KSHETHRA SAMRAKSHANA SAMITHY, REP.BY ITS DISTRICT
PRESIDENT P.V.VISWANATHAN NAMBOOTHIRI,PATHIVUVELIL ILLAM, S.H.MOUNT
P.O.,PERUMBAIKKATTUSSERY KARA, PERUMBAIKKADU VILLAGE,KOTTAYAM
TALUK,KOTTAYAM DISTRICT-686016.
5. P.V.VISWANATHAN NAMBOOTHIRI, PATHIVUVELIL ILLAM, S.H.MOUNT
P.O.,PERUMBAIKKATTUSSERY KARA, PERUMBAIKKADU VILLAGE,KOTTAYAM
TALUK,KOTTAYAM DISTRICT-686016.
6. MUNDAKKAL KAVU BHAGAVATHI, CONSECRATED AT THE MUNDAKKAL KAVU
BHAGAVATHI TEMPLE,THRIKODITHANAM KARA,THRIKODITHANAM
VILLAGE,CHANGANACHERRY TALUK,KOTTAYAM DISTRICT-686105.
7. ARAVINDAKSHAN NAIR, AGED 69 YEARS, S/O.GOPALA PILLAI, MUNDACKAL
HOUSE,THRIKODITHANAM KARA,THRIKODITHANAM VILLAGE,CHANGANACHERRY
TALUK,KOTTAYAM DISTRICT-686105.
8. RAJEEV S., AGED 50 YEARS, S/O.SACHIDHANANDHAN NAIR,KOCHUKINATHU
HOUSE,KIZHAKKANOTHARA MURI,ERAVIPEROOR VILLAGE, THIRUVALLA
TALUK-689542.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an interim
order staying the Operation of the Impugned Judgment in AS.13/2020 before
the Additional District Judge-I, Kottayam, till the disposal of the RSA.
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.M.V.S.NAMPOOTHIRY,ASWATHY BOSE,S.RAJAN, Advocates for the
petitioners and of SRI. ANIL D.KARTHA,Advocate for R1, R2 (B/O) and of
M/S.RAJEEV P.R., SIDHARTHAN V.K., Advocates for R4,R5 & R8, the court
passed the following:
C.PRATHEEP KUMAR. J.
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RSA 204/2024
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Dated this the 21st day of May, 2024
ORDER
It is submitted that Adv. Anil D.Kartha is appearing only for
respondents 1 and 2 and not for R7. Adv. Sidharthan V.K.,
appears for respondents 4, 5 & 8.
The appellant is permitted to take out notice to the 3 rd
respondent by paper publication in the general edition of 'The
Mathrubhumi' daily.
Heard the counsel for the respondent Nos. 1, 2, 4, 5 & 8.
Service to R3 not completed. Considering the facts involved in
this case, I am satisfied that the operation of the impugned
judgment in AS 13/2020 of the Additional District Judge-I,
Kottayam is liable to be stayed for a period of two months.
Handover
sd/-
C.PRATHEEP KUMAR
JUDGE
Nsd
21-05-2024 /True Copy/ Assistant Registrar
