Kerala High Court
O.K.Sankaran vs Cochin Devaswom Board on 2 November, 2024
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
Saturday, the 2nd day of November 2024 / 11th Karthika, 1946
AS NO. 720 OF 1998 G
OS 279/1990 OF II ADDITIONAL SUB COURT,THRISSUR
APPELLANT/4th DEFENDANT:
1. O.K.SANKARAN, S/O.ODAYATTIL KRISHNAN, KARIYATTUKARA DESOM,
ARANATTUKARA VILLAGE, THRISSUR TALUK (DIED)
*SETHUMADHAVAN.V.J, AGED 45 YEARS, S/O.JAYASENAN V.M., VAZHAPULLY HOUSE,
KARYATTYKARA, ELTHURATHU P.O., THRISSUR IS PERMITTED TO CONTINUE THE
APPEAL, BEING THE SOLE ASSIGNEE DURING THE PENDENCY OF THE APPEAL AS PER
ORDER DATED 24/1/19 IN I.A 1376/2018.
BY ADV SRI.M.R.VENUGOPAL, SMT.DHANYA P ASHOKAN ADDL. A2
RESPONDENTS/PLAINTIFF AND DEFENDANTS 1 TO 3, & 5, 7 AND 8 IN O.S:
1. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, THRISSUR.
2. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
KERALA, THIRUVANANTHAPURAM.
3. THE DISTRICT COLLECTOR THRISSUR.
4. THE EXECUTIVE OFFICER, AYYANTHOLE PANCHAYATH, OLARIKKARA, THRISSUR
DIST.
5. HARIDAS, S/O.THOPIL NARAYANAN, KARYATTUKARA, P.O.ELTHURUTH,THRISSUR.
6. BRIJITHA, W/O.LATE NEELANKAVIL VARKEY, NEAR PAVARTTY CHURCH,
P.O.PAVARATTY, THRISSUR.
7. JOY, S/O.LATE NEELANKAVIL VARKEY, NEAR PAVARATTHY CHURCH,
P.O.PAVARATTY, THRISSUR.
8. ADDL R8: PADMINI, W/O.LATE T.N.HARIDAS THOPPIL HOUSE, ELTHURUTH
P.O., THRISSUR DISTRICT.
9. ADDL R9: HIRAN, S/O.LATE T.N.HARIDAS, THOPPIL HOUSE, ELTHURITH P.O.,
THRISSUR DISTRICT.
10. ADDL R10: HIBI, D/O.LATE T.N.HARIDAS, THOPPIL HOUSE, ELTHURUTH P.O.,
THRISSUR DISTRICT. ADDITIONAL RESPONDENTS 8 TO 10 ARE IMPLEADED AS
THE LEGAL REPRESENTATIVES OF THE DECEASED 5TH RESPONDENT AS PER
ORDER DATED 11/10/99 IN CMP NO.4426/99
11. ADDL.R11 THE SECRETARY, THRISSUR MUNICIPAL CORPORATION, MUNICIPAL
CORPORATION OFFICE, THRISSUR IS IMPLEADED AS ADDITIONAL 11TH
RESPONDENT AS PER ORDER DATED 29/7/02 IN CMP 3082/02
BY ADVS.SRI.K.P.SUDHEER SC, COCHIN DEVASWOM BOARD, SRI.K.GOPALAKRISHNA
KURUP FOR R1 , GOVERNMENT PLEADER, FOR R2 & R3, SRI.P.VIJAYA
BHANU(SR), SRI.T.A.UNNIKRISHNAN, SRI.K.P.VIJAYAN, SMT.KRIPA ELIZABETH
MATHEWS, SRI.V.N.HARIDAS, FOR R4, SRI.V.R.REJITHKUMAR, FOR ADDL.R8 TO
R10, SRI.K.A.SREEJITH, FOR ADDL R11
This Appeal suit having come up for orders on 02.11.2024, the court
on the same day passed the following:
ANIL K. NARENDRAN & MURALEE KRISHNA S., JJ.
-----------------------------------------------------
AS No.720 of 1998, FAO No.118 of 2004
and
RFA No.331 of 2006
------------------------------------------------------
Dated this the 2nd day of November, 2024
ORDER
Muralee Krishna, J.
Heard the learned Senior Counsel for the appellant in AS
No.720 of 1998, the learned Special Government Pleader, the
respective Standing Counsel for Cochin Devaswom Board and
also the respective counsel for the party respondents.
Reserved for judgment.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
MURALEE KRISHNA S., JUDGE
AV/2/11
02-11-2024 /True Copy/ Assistant Registrar
