Kerala High Court
Ramappa Poojary vs Ramachandra on 1 November, 2024
O.P.(C).No.714 of 2020 1
2024:KER:81153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946
OP(C) NO. 714 OF 2020
AGAINST THE ORDER/JUDGMENT DATED IN OS NO.48 OF 2017 OF
PRINCIPAL MUNSIFF, KASARAGOD
PETITIONERS:
1 RAMAPPA POOJARY
AGED 62 YEARS
S/O.BABU POOJARY, RESIDING AT DERAMBALA PADE OF
KULUR VILLAGE, KASARGOD TALUK, KAYYAR POST,
KASARAGOD DISTRICT, PIN - 671 322.
2 VISHALAKSHY
W/O. LATE RAMAPPA POOJARY, DERAMBALA PADE OF KULLUR
VILLAGE, KASARGOD TALUK, KAYYAR POST, KASARAGOD
DISTRICT
3 RAMYA
D/O. LATE RAMAPPA POOJARY, DERAMBALA PADE OF KULLUR
VILLAGE, KASARGOD TALUK, KAYYAR POST, KASARAGOD
DISTRICT
4 GUNAPAL
S/O. LATE RAMAPPA POOJARY, DERAMBALA PADE OF KULLUR
VILLAGE, KASARGOD TALUK, KAYYAR POST, KASARAGOD
DISTRICT
5 VARUN RAJ
S/O. LATE RAMAPPA POOJARY, DERAMBALA PADE OF KULLUR
VILLAGE, KASARGOD TALUK, KAYYAR POST, KASARAGOD
DISTRICT. (ADDL P2 TO P5 IMPLEADED AS LR'S OF P1
VIDE ORDER DTD 12.2.24
BY ADVS.
MOHAN JACOB GEORGE
SMT.P.V.PARVATHY (P-41)
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SMT.REENA THOMAS
SMT.NIGI GEORGE
ANANTHU V.LAL
RESPONDENTS:
1 RAMACHANDRA
AGED 66 YEARS
S/O.THIMMAPPA CHETTY, RESIDING AT DERMBALA, MEENJA
VILLAGE, KAYYAR POST, MANJESHWAR TALUK, KASARAGOD
DISTRICT, PIN-671322.
2 SMT.NARAYANI,
W/O.SHIVARAMA SAMANI, MUDAMBAYAL VILLAGE, KOWDURU
HOUSE, MUDAMBAYAL P.O., VIA MANJESWARAM, PIN-671323.
3 MALATHI ,
W/O.SUBRAYA SHETTY, RESIDING AT DERAMBALA OF
BAITHAKADA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
4 THYAMPANNA,
AGED 63 YEARS
S/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
KULUR VILLAGE, KASARGOD DISTRICT, CHERLA POST,
MANJESHWAR VIA, PIN-671323.
5 BABY
D/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
6 GIRIJA
D/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
7 BALAKRISHNA,
S/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
8 HEMA ALIAS HEMALATHA ,
D/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
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9 SRIDHARA,
S/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
0 SUJATHA ALIAS BAGEERATHI,
D/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
11 HARISHA,
S/O.LATE NARAYANA SHETTY, RESIDING AT DERAMBALA OF
BAITHADKA OF KULUR VILLAGE, KASARGOD DISTRICT,
CHERLA POST, MANJESHWAR VIA, PIN - 671 323.
12 MEENAKSHI,
W/O.NARAYANA POOJARI, KUDUPPAKULI HOUSE,
KOTLAMOGHEER POST VIA, MANJESHWAR, PIN-671323.
13 RADHA,
W/O.RADHAKRISHNAN, CHARAMUGHIR HOUSE, POST HERUR,
VIA MANGALAPADI, PIN-671324.
14 VANAJA,
W/O.AITHAPPA POOJARI, CHEDIMOOLA HOUSE, ARIYAPPADI
POST, DISTRICT KASARAGOD, PIN-671551.
15 SHEKARA,
AGED 47 YEARS
S/O.BABU POOJARY, DERAMBALA, KULOOR VILLAGE,
MAJESHWARA TALUK.
16 PUSHPA,
AGED 45 YEARS
W/O.VISWANATHA, POYYA HOUSE, PAVOOR VILLAGE, PAVOOR
POST, VIA MANJESWARAM, PIN-671323.
BY ADVS.
SRI.P.B.KRISHNAN
SRI.P.B.SUBRAMANYAN
SRI.SABU GEORGE
SRI.MANU VYASAN PETER
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 01.11.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C).No.714 of 2020 4
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VIJU ABRAHAM, J.
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O.P.(C).No.714 of 2020
--------------------------------
Dated this the 1st day of November, 2024
JUDGMENT
The learned counsel for the petitioners submits
that the Original Petition is not pressed.
Submission is recorded. The Original Petition is
dismissed as not pressed.
sd/-
VIJU ABRAHAM,JUDGE
pm
2024:KER:81153
APPENDIX OF OP(C) 714/2020
PETITIONER'S EXHIBITS
EXHIBIT P1 COPY OF THE JUDGMENT DATED 23.10.2014 IN
RSA 1318/2012.
EXHIBIT P2 COPY OF THE EXECUTION PETITION FILED BY
THE PETITIONER AS E.P.NO.206/2016 DATED
15.7.16.
EXHIBIT P3 COPY OF PETITION FILED AS E.A.81/2017 IN
E.P.206/2016 DATED 21.2.2017.
EXHIBIT P4 COPY OF THE PLAINT IN O.S.NO.48/2017 OF
THE MUNSIFF'S COURT, KASARGOD DATED
6.3.17.
EXHIBIT P5 COPY OF E.A.NO.247/2018 IN O.S.NO.48/2017
DATED 11.6.2018.
EXHIBIT P6 COPY OF THE COUNTER FILED BY THE
PETITIONER IN EXT.P5 E.A. DATED 22.6.2018.
EXHIBIT P7 COPY OF E.A.NO.467/2018 DATED 12.12.18.
EXHIBIT P8 COPY OF COUNTER FILED IN EXT.P7 E.A. DATED
4.1.2019.
EXHIBIT P9 COPY OF E.A.NO.466/2018 DATED 12.12.18.
EXHIBIT P9(A) COPY OF COUNTER FILED IN EXT.P9 E.A.
4.1.2019.
EXHIBIT P10 COPY OF THE ORDER DATED 08.11.2019 IN
E.A.NO.467/2018.
EXHIBIT P11 COPY OF THE JUDGMENT DATED 30.05.2007 IN
O.S.NO.414/2004 OF THE PRINCIPAL MUNSIFF'S
COURT, KASARGOD.
