C.P John vs Jacob Chacko
2024 Latest Caselaw 13396 Ker

Kerala High Court

C.P John vs Jacob Chacko on 24 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                      OP(C) NO. 69 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.18 OF 2015 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.53 OF 2014 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
PETITIONER/OPPOSITE PARTY/JUDGMENT DEBTOR:

         C.P JOHN
         AGED 60 YEARS, S/O C.V. PHILIPOSE
         RESIDING AT CHANDRAVIRUTHIL HOUSE,
         KULAKKAD, THIRUVALLA P.O,
         PATHANATHITTA DISTRICT,
         THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
         [P]LTD, CROSS JUNCTION, THIRUVALLA,
         PATHANAMTHITTA., PIN - 689101

         BY ADVS.
         DAISY A.PHILIPOSE
         JAI GEORGE


RESPONDENTS/COMPLAINANTS/DECREE HOLDERS:

    1     P.K JACOB
          AGED 71 YEARS, S/O KURUVILA,
          PLAMUTTATHU PARAMBIL HOUSE,
          MANJADI P.O. THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689105
    2     REMANI JACOB
          AGED 67 YEARS, W/O P.K JACOB,
          PLAMUTTATHU PARAMBIL HOUSE, MANJADI P.O.
          THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689105

         BY ADVS.
         SAHASRANAMAN PB
         T.S.HARIKUMAR(K/782/1989)
         SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).116/2024, 117/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..2..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 116 OF 2024
    AGAINST THE ORDER/JUDGMENT DATED IN EA NO.2 OF 2013 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.30 OF 2010 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM


PETITIONER/OPPOSITE PARTY NO.1/JUDGMENT DEBTOR NO.1:

             C.P. JOHN
             AGED 60 YEARS, S/O C.V. PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE, KULAKKAD,
             THIRUVALLAP.O, PATHANAMTHITTA.-689101,
             THE MANAGING DIRECTOR
             REPRESENTING CVP REALTORS [P]LTD,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA, PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE

RESPONDENTS/COMPLAINANT & OPPOSITE PARTY NO.2 & 3/
DECREE HOLDER & JUDGMENT DEBTOR NO. 2 & 3:

     1       ISSAC MATHEW
             AGED 64 YEARS, S/O MATHEW,
             MEENACHIRAKKAL HOUSE,
             MEZHUVELI KAIPUZHA NORTH P.O.,
             KULANANDA, PATHANAMTHITTA DISTRICT, PIN - 686602
     2       ABRAHAM THOMAS
             GENERAL MANAGER,
             C.V PHILIPOSE SONS CVP REALTORS PVT LTD.
             THIRUVALLA, RESIDING AT VALUPARAMBIL HOUSE,
             KULAKKAD, THIRUVALLA P.O,
             PATHANAMTHITTA., PIN - 689101
     3       ANITHA C JOHN
             W/O C.P JOHN CHANDRAVIRUTHIL HOUSE,
             KULAKKAD, THIRUVALLA P.O, PIN-689101,
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..3..


             MANAGING PARTNER C.V PHILIPOSE SONS,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             SAHASRANAMAN PB
             T.S.HARIKUMAR(K/782/1989)
             SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..4..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 117 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.19 OF 2014 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.30 OF 2013 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM

PETITIONER/OPPOSITE PARTY NO.1/
JUDGMENT DEBTOR NO.1:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD, THIRUVALLAP.O,
             PATHANAMTHITTA.-689101,
             THE MANAGING DIRECTOR
             REPRESENTING CVP REALTORS [P]LTD,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA, PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE

RESPONDENTS/COMPLAINANTS AND OPPOSITE PARTY NO.2/DECREE
HOLDERS AND JUDGMENT DEBTOR NO.2:

     1       MARIAMMA GEORGE
             W/O GEORGE SAMUEL, AMBYIL,
             PUNTHALA P.O VENMONY, CHENGANNUR,
             ALAPPUZHA, PIN - 689509
     2       SAM GEORGE
             S/O GEORGE SAMUEL, AMBYIL,
             PUNTHALA P.O VENMONY, CHENGANNUR,
             ALAPPUZHA, PIN - 689509
     3       SUSAN GEORGE
             D/O GEORGE SAMUEL, AMBYIL,
             PUNTHALA P.O VENMONY, CHENGANNUR,
             ALAPPUZHA, PIN - 689509
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..5..

     4       ANITHA C JOHN
             W/O C.P JOHN, CHANDRAVIRUTHIL HOUSE,
             KULAKKAD, THIRUVALLA P.O, PIN - 689101,
             MANAGING PARTNER C.V PHILIPOSE SONS,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..6..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                    OP(C) NO. 123 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.16 OF 2015 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.3 OF 2014 OF
    K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM


PETITIONER/OPPOSITE PARTY/JUDGMENT DEBTOR:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD, THIRUVALLA P.O,
             THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
             [P]LTD, CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE

RESPONDENT/COMPLAINANT/DECREE HOLDER:

             JOHN THOMAS
             AGED 81 YEARS, S/O K.I THOMAS,
             VALIYAPARAMBIL PEACE BUNGLOW,
             PENNUKKARA P.O CHENGANNUR,
             ALAPPUZHA DISTRICT, PIN - 689121


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..7..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 138 OF 2024
    AGAINST THE ORDER/JUDGMENT DATED IN EA NO.8 OF 2013 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
     OUT OF THE ORDER/JUDGMENT DATED IN CC NO.7 OF 2011 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM


PETITIONER/OPPOSITE PARTY/APPELLANT:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLAP.O, PIN-689101,
             THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
             [P]LTD, CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE

RESPONDENT/COMPLAINANTS/RESPONDENT:

             JOHN ISSAC
             AGED 45 YEARS, S/O ISSAC MATHEW,
             MEENACHIRAKKAL HOUSE, MEZHUVELI,
             KAIPUZHA NORTH, KULANADA,
             PATHANAMTHITTA DISTRICT, PIN - 686602

             BY ADVS.
             SAHASRANAMAN PB
             T.S.HARIKUMAR(K/782/1989)
             SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..8..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 140 OF 2024
    AGAINST THE ORDER/JUDGMENT DATED IN EA NO.7 OF 2013 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
     OUT OF THE ORDER/JUDGMENT DATED IN CC NO.6 OF 2013 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM


PETITIONER/OPPOSITE PARTY/JUDGMENT DEBTOR:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLAP.O, PIN-689101,
             THE MANAGING PARTNER CVPHILIPOSE AND SONS,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE

RESPONDENTS/COMPLAINANTS/DECREE HOLDERS:

      1      HANS P THOMAS
             S/O.K.P.THOMAS, AGE NOT KNOWN,
             ITTIMAPADATHU KARROOR, KARACKAL.P.O.,
             THIRUVALLA,
             PATHANAMTHITTA DISTRICT,, PIN - 689108
      2      ANNAMMA THOMAS
             W/O.K.P.THOMAS, AGE NOT KNOWN,
             ITTIMAPADATHU KARROOR, KARACKAL.P.O.,
             THIRUVALLA,
             PATHANAMTHITTA DISTRICT, PIN - 689108
      3      SIMI THOMAS
             D/O.K.P.THOMAS, AGE NOT KNOWN,
             ITTIMAPADATHU KARROOR, KARACKAL.P.O.,
             THIRUVALLA,
             PATHANAMTHITTA DISTRICT, PIN - 689108
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..9..


      4      JANS P THOMAS
             S/O.K.P.THOMAS, AGE NOT KNOWN,
             ITTIMAPADATHU KARROOR, KARACKAL.P.O.,
             THIRUVALLA,
             PATHANAMTHITTA DISTRICT, PIN - 689108

             BY ADVS.
             HARIKUMAR T S
             P.B.SAHASRANAMAN(K/121/1984)
             SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..10..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 141 OF 2024
    AGAINST THE ORDER/JUDGMENT DATED IN EA NO.1 OF 2013 OF
    K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
 ARISING OUT OF THE ORDER/JUDGMENT DATED IN CC NO.22 OF 2012
  OF K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM


PETITIONER/OPPOSITE PARTY/APPELLANT:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLAP.O, PIN-689101,
             THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
             [P]LTD, CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE
RESPONDENT/COMPLAINANT/RESPONDENT:

             M.P ABRAHAM
             S/O JOSEPH POTHEN, AGED NOT KNOWN MALAYAYIL HOUSE,
             WEST OTHERA P.O. THIRUVALLA,
             PATHANAMTHITTA DISTRICT
             REPRESENTED BY HIS AGENT THOMAS VARGHESE.
             KURAVANOLICAL HOUSE, VECHUCHIRA P.O.
             VECHUCHIRA, RANNI, PATHANAMTHITTA., PIN - 689546

             BY ADVS.
             SAHASRANAMAN PB
             SANAND RAMAKRISHNAN(K/2871/1999)
             T.S.HARIKUMAR(K/782/1989)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..11..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                    OP(C) NO. 149 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.20 OF 2016 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
   OUT OF THE ORDER/JUDGMENT DATED IN CC NO.115 OF 2014 OF
    K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
PETITIONER/OPPOSITE PARTY/APPELLANT:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLAP.O, PIN-689101,
             THE MANAGING DIRECTOR
             REPRESENTING CVP REALTORS [P]LTD,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE
RESPONDENTS/COMPLAINANTS/RESPONDENTS:
    1     RAJU JOSEPH
          S/O. P.C. JOSEPH, AGE NOT KNOWN
          PODIMALA HOUSE, PULLAD P.O. THIRUVALLA,
          PATHANAMTHITTA., PIN - 689548
    2     RACHEL SHIJU RAJU
          W/O.RAJU JOSEPH, AGE NOT KNOWN
          PODIMALA HOUSE, PULLAD P.O. THIRUVALLA,
          PATHANAMTHITTA., PIN - 689548
          BY ADVS.
          SAHASRANAMAN PB
          SANAND RAMAKRISHNAN(K/2871/1999)
          T.S.HARIKUMAR(K/782/1989)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..12..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 153 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.15 OF 2015 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.21 OF 2014 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
PETITIONER/OPPOSITE PARTY/APPELLANT:

             C.P.JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLA P.O., PIN-689101,
             THE MANAGING PARTNER CVPHILIPOSE AND SONS,
             CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE
RESPONDENTS/COMPLAINANTS/RESPONDENTS:

     1       SAJI CHACKO
             S/O. P.V. CHACKO, AGE NOT KNOWN,
             THUNDIYIL EBENEZER, KAVUMBHAGOM.P.O.
             THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689102
     2       SHEELA SAJI
             W/O. SAJI CHACKO, AGE NOT KNOWN,
             THUNDIYIL EBENEZER, KAVUMBHAGOM.P.O.
             THIRUVALLA,PATHANAMTHITTA DISTRICT, PIN - 689102
             BY ADVS.
             SAHASRANAMAN PB
             T.S.HARIKUMAR(K/782/1989)
             SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..13..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 155 OF 2024
   AGAINST THE ORDER/JUDGMENT DATED IN EA NO.11 OF 2016 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.58 OF 2014 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
PETITIONER/OPPOSITE PARTY/JUDGMENT DEBTOR:

             C.P JOHN
             AGED 60 YEARS, S/O C.V. PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD, THIRUVALLA. P.O, PIN-689101,
             THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
             [P]LTD, CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE


RESPONDENTS/COMPLAINANTS/DECREE HOLDERS:

      1      JACOB CHACKO
             S/O CHACKO, AGE NOT KNOWN
             PANIKKARU VEEDU, KARAKKAL P.O, THIRUVALLA,
             PATHANAMTHITTA DISTRICT, PIN - 689108
      2      REMANI JACOB
             W/O JACOB CHACKO, AGE NOT KNOWN
             PANIKKARU VEEDU, KARAKKAL P.O, THIRUVALLA,
             PATHANAMTHITTA DISTRICT, PIN - 689108


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..14..


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     OP(C) NO. 161 OF 2024
    AGAINST THE ORDER/JUDGMENT DATED IN EA NO.9 OF 2013 OF
K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM ARISING
    OUT OF THE ORDER/JUDGMENT DATED IN CC NO.33 OF 2011 OF
     K.S.CONSUMER DISP.REDRESSAL,COMN., THIRUVANANTHAPURAM
PETITIONER/OPPOSITE PARTY/JUDGMENT DEBTOR:

             C.P JOHN
             AGED 60 YEARS, S/O C.V.PHILIPOSE,
             RESIDING AT CHANDRAVIRUTHIL HOUSE,
             KULAKKAD,THIRUVALLAP.O, PIN-689101,
             THE MANAGING DIRECTOR REPRESENTING CVP REALTORS
             [P]LTD, CROSS JUNCTION, THIRUVALLA,
             PATHANAMTHITTA., PIN - 689101

             BY ADVS.
             DAISY A.PHILIPOSE
             JAI GEORGE


RESPONDENT/COMPLAINANT/DECREE HOLDER:

             MATHEW ISSAC
             AGED 45 YEARS, S/O ISSAC MATHEW,
             MEENACHIRAKKAL HOUSE, MEZHUVELI,
             KAIPUZHA NORTH, KULANADA,
             PATHANAMTHITTA DISTRICT, PIN - 686602

             BY ADVS.
             SAHASRANAMAN PB
             T.S.HARIKUMAR(K/782/1989)
             SANAND RAMAKRISHNAN(K/2871/1999)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, ALONG WITH OP(C).69/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) Nos. 69, 116, 117, 123, 138,
140, 141, 149, 153, 155 & 161 of 2024

                                        ..15..


                             JUDGMENT

The issue involved in all these original petitions is one and the same.

Hence, I am disposing of all the original petitions together.

2. The respondents in all these original petitions filed different

consumer complaints against the petitioner before the Kerala State Consumer

Disputes Redressal Commission, Thiruvananthapuram (for short, 'the

Commission'). The allegations in the consumer complaints is that, the

petitioner undertook to construct a multi storied apartment complex by name

and style 'CVP Parliament Square' at Thiruvalla and entered into an

agreement with the respondents agreeing to complete the construction and

handover the respective flats to them by the end of December, 2005, but

failed to do the same. It was in these circumstances, the respondents

approached the Commission by filing individual complaints. The prayer in

the complaints was to give a direction to the petitioner to complete and

handover the apartment agreed to be constructed by him, in default, to refund

the consideration paid by them with interest and also for damages for agony

and hardship suffered by them. The petitioner was set ex-parte in all the

complaints. All the complaints were allowed in part directing the petitioner to

complete the construction of the apartments and handover the same within

one month from the date of the order and, in default, to refund the O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..16..

consideration paid by them with interest. Since the petitioner failed to comply

with the said order, the respondents filed execution petitions before the

Commission for executing the order. The petitioner failed to appear before the

Commission in execution proceedings also. An arrest warrant was issued

against him and he was arrested and thereafter released on bail. Thereafter,

the petitioner filed objection to the execution petitions. The said objection

statement has been produced in all the original petitions. In the objection

statement, a plea was taken that the decree is not executable inasmuch as the

complaint was patently barred by limitation. The limited prayer of the

petitioner is to give a direction to the Commission to consider his objection

and hear him in the execution petition, before passing final order in the

execution petition.

3. I have heard Smt. Daisy.A.Philipose, the learned counsel

appearing for the petitioner and Sri. Sanand Ramakrishnan, the learned

counsel appearing for the respondents.

4. It is true that ex-parte orders were passed against the petitioner

long back. He did not either choose to file a petition to set aside the ex-parte

order or to prefer appeal against the ex-parte order in all the cases. It is

submitted that he challenged the order before the appellate forum only in one

of the cases. It is also true that the petitioner has even failed to appear in the O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..17..

execution court which resulted the issuance of warrant and his arrest

thereafter. However, when judgment debotor appears before the execution

court and raises a plea that decree/order sought to be executed is not

executable, then the execution court is bound to consider the said plea and

decide whether the decree is executable or not before proceeding further. This

is the spirit of Section 47 of CPC. As stated already, the limited prayer of the

petitioner is to give a direction to the Commission to consider his objection

and plea of non executability of the order raised therein before proceeding

further with the execution petition. I am of the view that since even the

executability of the order is under challenge, the Commission has to consider

the said plea and pass an order.

Hence, all these original petitions are disposed of with a direction to the

Commission to consider the objection statement filed by the petitioner in all

the execution petitions and also the plea of non executability of the order

stated therein and pass appropriate orders. The Commission shall proceed

with the execution of the orders if it finds that the plea of non executability of

the order raised by the petitioner is not sustainable.

Sd/-

DR. KAUSER EDAPPAGATH , JUDGE APA O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

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APPENDIX OF OP(C) 69/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 29/4/2014 IN C.C. NO.53 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 27/1/2015IN C.C. NO. 53 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT.

EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004. EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER.

EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER IN E.A NO. 18 OF 2016 IN C.C. NO.53 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P8 A TRUE COPY OF THE CASE STATUS IN E.A. NO. 18 OF 2016 IN C.C. NO.53 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..19..

APPENDIX OF OP(C) 116/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 8/11/2010 IN C.C. NO. 30 OF 2010 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 31/12/2012 IN C.C. NO.30 OF 2010ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER.

EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2010 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P8 A TRUE COPY OF THE CASE STATUS E.A NO. 2 OF 2013 IN C.C. NO. 30 OF 2010 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE, O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..20..

APPENDIX OF OP(C) 117/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 28/8/2014 IN C.C. NO.30 OF 2013ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P2 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P3 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER EXHIBIT P4 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM EXHIBIT P5 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P6 A TRUE COPY OF THE CASE STATUS IN E.A NO. 19 OF 2014 IN C.C. NO. 30 OF 2013 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2013 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..21..

APPENDIX OF OP(C) 123/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 21/11/2013 IN C.C. NO. 3 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 29/9/2014 IN C.C. NO.3 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT.

EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER.

EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P8 A TRUE COPY OF THE CASE STATUS IN E.A NO. 16 OF 2015 IN C.C. NO.3 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE. O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..22..

APPENDIX OF OP(C) 138/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 18/11/2010 IN C.C. NO. 7 OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 28/2/2013 IN C.C. NO. 7 OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P8 A TRUE COPY OF THE CASE STATUS IN E.A. NO. 18 OF 2015 IN C.C. NO.53 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE, O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..23..

APPENDIX OF OP(C) 140/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 27/5/2013IN C.C. NO.6 OF 2013 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P2 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P3 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004. EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER.

EXHIBIT P5 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P6 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2013 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P7 A TRUE COPY OF THE CASE STATUS IN E.A. NO. 7 OF 2013 IN C.C. NO. 6 OF 2013 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..24..

APPENDIX OF OP(C) 141/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 16/4/2012 IN C.C. NO. 22 OF 2012 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 28/1/2013IN C.C. NO. 22 OF 2012 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT.

EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER.

EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2012 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P8 A TRUE COPY OF THE CASE STATUS IN E.A. NO. 1 OF 2013 IN C.C. NO. 22 OF 2012 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..25..

APPENDIX OF OP(C) 149/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 26/8/2015 IN C.C. NO. 115 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P3 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER EXHIBIT P5 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM EXHIBIT P6 A TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER IN E.A NO. 20 OF 2016 IN C.C. NO. 115 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P7 A TRUE COPY OF THE CASE STATUS IN IN E.A NO. 20 OF 2016 IN C.C. NO. 115 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..26..

APPENDIX OF OP(C) 153/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 29/4/2015IN C.C. NO.21OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT.

EXHIBIT P3 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004. EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER EXHIBIT P5 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P6 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P7 A TRUE COPY OF THE CASE STATUS IN E.A NO. 15 OF 2015 IN C.C. NO. 21 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..27..

APPENDIX OF OP(C) 155/2024

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 24/7/2015 IN C.C. NO.58 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P2 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P3 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004 EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER EXHIBIT P5 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM EXHIBIT P6 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P7 A TRUE COPY OF THE CASE STATUS IN E.A NO. 11 OF 2016 IN C.C. NO. 58 OF 2014 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.

O.P.(C) Nos. 69, 116, 117, 123, 138, 140, 141, 149, 153, 155 & 161 of 2024

..28..

APPENDIX OF OP(C) 161/2024

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE COMPLAINT DATED 22/8/2011 IN C.C. NO. 33 OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 8/2/2013 IN C.C. NO. 33 OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PETITIONER'S PASSPORT EXHIBIT P4 A TRUE COPY OF THE LIST/INVENTORY OF BOOKS, SEIZED BY THE INCOME TAX OFFICER ON 28/1/2004. EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 16/2/2004 ISSUED TO THE PETITIONER BY THE INCOME TAX OFFICER. EXHIBIT P6 A TRUE COPY OF THE ASSESSMENT ORDER DATED 14/2/2006 ISSUED TO THE PETITIONER BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTTAYAM.

EXHIBIT P7 A TRUE COPY OF THE OBJECTION FILED BY THE

OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXHIBIT P8 A TRUE COPY OF THE CASE STATUS IN E.A NO. 9 OF 2013 IN C.C. NO. 33 OF 2011 ON THE FILE OF KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM EXTRACTED FROM THE WEBSITE.