Sosamma George vs Lakshmanan
2024 Latest Caselaw 13640 Ker

Kerala High Court

Sosamma George vs Lakshmanan on 27 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                   OP(C) NO. 1067 OF 2024


JUDGMENT IN AS NO.2 OF 2010 OF THE SUB COURT, SULTHANBATHERY
PETITIONERS/PETITIONERS 2 TO 5/APPELLANTS 2 TO 5:



    1    SOSAMMA GEORGE, AGED 73 YEARS, W/O. LATE
         KARIPPAKUDIYIL K.P.GEORGE, MEETHALURKUNNU,
         PURAKKADI AMSOM DESOM, SULTHANBATHERY TALUK,
         WAYANAD DISTRICT., PIN - 673591

    2    SHIBU.K.G, AGED 46 YEARS, S/O. LATE KARIPPAKUDIYIL
         K.P.GEORGE, MEETHALURKUNNU, PURAKKADI AMSOM DESOM,
         SULTHANBATHERY TALUK, WAYANAD DISTRICT., PIN -
         673591

    3    JESSY, AGED 53 YEARS, D/O. LATE KARIPPAKUDIYIL
         K.P.GEORGE, MEETHALURKUNNU, PURAKKADI AMSOM DESOM,
         SULTHANBATHERY TALUK, WAYANAD DISTRICT., PIN -
         673591

    4    JEENA, AGED 42 YEARS, D/O. LATE KARIPPAKUDIYIL
         K.P.GEORGE, MEETHALURKUNNU, PURAKKADI AMSOM DESOM,
         SULTHANBATHERY TALUK, WAYANAD DISTRICT., PIN -
         673591

         BY ADVS.P.B.SUBRAMANYAN
         SABU GEORGE, MANU VYASAN PETER
         MEERA P.
 O.P.(C).No.1067/2024

                                  -:2:-

RESPONDENTS/RESPONDENT/RESPONDENT:

            LAKSHMANAN
            AGED 75 YEARS
            S/O. KUNHIRAMAN, MOLARAMBATHKUNNU, KAMBALAKKAD,
            KANIYAMBETTA AMSOM DESOM, VYTHIRI TALUK, WAYANAD
            DISTRICT., PIN - 673576


     THIS     OP   (CIVIL)     HAVING   COME   UP    FOR    ADMISSION   ON
27.05.2024,    THE     COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C).No.1067/2024

                                  -:3:-




                            JUDGMENT

It is submitted that the respondent has preferred appeal

challenging the decree and judgment in A.S.No.2/2010 as RSA

No.158/2017. It was admitted on 8.4.2024. Thereafter, the

petitioners herein have preferred cross appeal as

C.A.No.42/2024. Hence, the petitioners herein can very well

take up all the contentions raised in this original petition in the

cross appeal referred above.

Accordingly, this original petition is closed.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF OP(C) 1067/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.127 OF 2008 ON THE FILE OF THE MUNSIFF- MAGISTRATE'S COURT, SULTHAN BATHERY, DATED 8-4-2008

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO.127 OF 2008 ON THE FILE OF THE MUNSIFF-MAGISTRATE'S COURT, SULTHAN BATHERY, DATED 17-09-2008

Exhibit P3 TRUE COPY OF THE JUDGMENT IN O.S.NO.127 OF 2008 ON THE FILE OF THE MUNSIFF- MAGISTRATE'S COURT, SULTHAN BATHERY, DATED 17-11-2009

Exhibit P4 TRUE COPY OF THE JUDGMENT IN A.S.NO.2 OF 2010 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, SULTHAN BATHERY, DATED 19-10-2016

Exhibit P5 TRUE COPY OF THE DECREE IN A.S.NO.2 OF 2010 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, SULTHAN BATHERY, DATED 19-10-2016

Exhibit P6 TRUE COPY OF I.A.NO.1 OF 2021 IN A.S.NO.2 OF 2010 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, SULTHAN BATHERY, DATED 18-12-2020

Exhibit P7 TRUE COPY OF THE ORDER IN I.A.NO.1 OF 2021 IN A.S.NO.2 OF 2010 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, SULTHAN BATHERY, DATED13-12-2023