Kerala High Court
Punitha Antony vs Lois Morris on 21 November, 2024
2024:KER:87457
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946
OP(C) NO. 1243 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 01.06.2023 IN EP NO.20 OF
2018 OF ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL COURT,
KARUNAGAPPALLY
PETITIONER:
PUNITHA ANTONY
AGED 48 YEARS
W/O.THE LATE ANTONY LOPEZ, H.NO.128, WARD VIII, HIGHWAY
BHAVAN, HIGHWAY HEAVEN, NEENDAKARA VILLAGE, NEENDAKARA
P.O, KARUNAGAPPALLY, KOLLAM-, PIN - 691582
BY ADVS.
S.ABHILASH
PRATHEESH.P
AMAR PRASANTH G.
ANJANA KANNATH
RESPONDENTS:
1 LOIS MORRIS
AGED 86 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA MURI,
NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
2 ENID PATRICA MORRIS
AGED 62 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA MURI,
NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
3 JOSEPH JOHN MORRIS
AGED 61 YEARS
S/O.JOHN MORRIS, VILLA MARIYA HOUSE, NEENDAKARA MURI,
OP(C) No. 1243 of 2023 :2:
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NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
4 JEEN PAMILA MORRIS
AGED 59 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA
MURI, NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
5 DELPHIN MARRIAGE MORRIS
AGED 56 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA
MURI, NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
6 ADILATE MORRIS
AGED 53 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA
MURI, NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
7 MARIYELI ANTI NEHO MORRIS
AGED 51 YEARS
D/O.ADRAD NERON, VILLA MARIYA HOUSE, NEENDAKARA
MURI, NEENDAKARA VILLAGE KOLLAM-, PIN - 691582
8 ANTONY
S/O.LOPUS, HIGHWAY HEAVEN, NEENDAKARA, KOLLAM
(DIED), PIN - 691582
9 LOSSY VINCENT
S/O.VINCENT, NIRAVAMMOODU, NEENDAKARA P.O,
NEENDAKARA, KOLLAM, PIN - 691582
0 DELPHIA JOHNSON
W/O.JOHNSON, AMBALAM PADINJATTATHIL VEEDU,
NEENDAKARA KOLLAM, PIN - 691582
11 GEORGE
S/O.JOSEPH, HIGHWAY HEAVEN (KADAPURATHU VEEDU),
NEENDAKARA, KOLLAM, PIN - 691582
12 P.V.BHAVANI
D/O.VELAYUDHAN, P.V.BHAVAN, NEENDAKARA, KOLLAM, PIN
- 691582
13 THILAKARAJAN
S/O.VELAYUDHAN, P.V.BHAVAN, NEENDAKARA, KOLLAM, PIN
- 691582
OP(C) No. 1243 of 2023 :3:
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14 JOPAUL
S/O.VINCENT, AMBALATHU PADINJATTATHIL, NEENDAKARA,
KOLLAM, PIN - 691582
15 JOSEPH
S/O.ALOCIOUS, AMBALATHU PADINJATTATHIL, NEENDAKARA,
KOLLAM, PIN - 691582
16 AUGUSTINE JOSEPH
S/O.JOSEPH, AMBALATHU PADINJATTATHIL, NEENDAKARA,
KOLLAM, PIN - 691582
BY ADVS.
R.REJI
M.V.THAMBAN(T-12)
THARA THAMBAN(T-209)
B.BIPIN(K/297/2007)
ARUN BOSE(K/140/2013)
JEENA A.V.(K/1146/2006)
THOMAS THOMAS(K/001181/2023)
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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VIJU ABRAHAM , J.
===========================
OP(C) No. 1243 of 2023
============================
Dated this the 21st day of November, 2024
JUDGMENT
Petitioner has approached this Court seeking to set aside
Ext.P1 order dated 01.06.2023 in EA No.4 of 2023 in EP No.20 of
2018 in OS No.385 of 2012 on the file of Sub Court, Karunagappally
with consequential direction to the execution Court to hear Ext.P4
application afresh after affording an opportunity to the petitioner by
arraying the petitioner as a party in Ext.P4.
2. The learned Counsel appearing for the respondents would
admit that while issuing Ext.P1 order the petitioner was not arrayed
as a party. The learned Counsel for respondents 1 and 2 submits that
the petitioner is sought to be made a party in the execution petition
by filing EA No.17 of 2023 in EP No.20 of 2018, and the same is
pending consideration before the Sub Court, Karunagappally.
3. Since the respondents also admit that the petitioner was
not made a party to the application, I am of the view that Ext.P1 is
liable to be interefered with. Accordingly Ext.P1 order is set aside,
with a consequential direction to the Sub Court, Karunagappally to
consider and pass orders on EA No.17 of 2023 in EP No.20 of 2018
2024:KER:87457
seeking to implead the petitioner in the party array. Subject to the
outcome of the decision to be taken in EA No.17 of 2023 in EP No.20
of 2018, fresh orders shall be passed in EA No.4 of 2023 in EP No.20
of 2018 within an outer limit of one month from the date of receipt
of a copy of this judgment after affording opportunity of being heard
to all the parties.
The original petition is disposed of as above.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
2024:KER:87457
APPENDIX OF OP(C) 1243/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE ORDER IN E.A NO.4/2023
IN E.P NO.20/2018 OF THE SUB COURT,
KARUNAGAPPALLY DATED 1.6.2023
Exhibit P2 A TRUE COPY OF THE JUDGMENT IN OP(C)
NO.2112/2022 DATED 11.11.2022
Exhibit P3 A TRUE COPY OF THE I.A NO.3/2023 IN RSA
NO.98/2023 FILED BY THE PETITIONER HEREIN
DATED 8.6.2023
Exhibit P4 A TRUE COPY OF THE E.A NO.4/2023 IN E.P
NO.20/2018 IN O.S NO.385/2012 DATED NIL
Exhibit5 A TRUE COPY OF THE JUDGMENT IN O.S
NO.385/2012 DATED 28.2.2015 OF SUB COURT,
KARUNAGAPPALLY
Exhibit P6 A TRUE COPY OF THE E.P. NO.20/2018 FILED
IN O.S NO.385/2012 FILED BEFORE THE SUB
COURT, KARUNAGAPPALLY
RESPONDENT EXHIBITS
Exhibit R2(a) True copy of impleading petition as
E.A.No.17/2023 in E.A.No.4/2023 in
E.P.No.20/2018 on the files of Sub Court,
Karunagappally
Exhibit R2(b) TRUE COPY OF THE MEDICAL CERTIFICATE
ISSUED BY THE CHIEF PHYSICIAN, P.S MISSION
HOSPITAL DATED 17.10.2024
