M.P. Varghese vs C.J. George
2024 Latest Caselaw 33540 Ker

Kerala High Court

M.P. Varghese vs C.J. George on 21 November, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                                                           2024:KER:87520

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

        THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                    &

            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     THURSDAY, THE 21ST DAY OF NOVEMBER 2024/30TH KARTHIKA, 1946

                      CON.CASE(C).NO.2092 OF 2024
    AGAINST THE JUDGMENT DATED 07.07.2023 IN R.C.Rev.NO.115 OF 2023 OF
                           HIGH COURT OF KERALA

PETITIONER(S)/RESPONDENT IN RC.REV.:

           M.P. VARGHESE
           AGED 75 YEARS
           S/O.PAILY, MUTTATH HOUSE,
           THANNITHERUVU, PULPALLY P.O., PULPALLY VILLAGE,
           SULTAN BATHERY TALUK, WAYANAD, PIN - 673 579


           BY ADV.SRI.NIRMAL V NAIR
           BY ADV.SRI.ENCIL K. SABU
           BY ADV.SRI.MOHAMMED MUSHTHAQ S.



RESPONDENT(S)/PETITIONER IN RC.REV.:

           C.J. GEORGE
           AGED 78 YEARS
           S/O.JOSEPH THANNITHERUVU, PULPALLY POST AND VILLAGE,
           SULTHAN BATHERY TALUK, WAYANAD DISTRICT, PIN - 673579


           BY ADV.SRI.BIJUMON E.A.
           BY ADV.SRI.SREEHARI V.(K/1630/2024)
           BY ADV.SRI.ALEX M.SCARIA


           THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
     FOR ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY
     DELIVERED THE FOLLOWING:
  Con. Case ©.No.2092/24          2




                                                         2024:KER:87520




                           JUDGMENT

Mohammed Nias C.P., J.

Both sides agree that the directions in the order dated

07.07.2023 in R.C.Rev.No.115 of 2023 have been complied with.

This is recorded, and the Contempt of Court Case is closed.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P. JUDGE prp/21/11/24

2024:KER:87520

APPENDIX OF CON.CASE(C).NO.2092/2024

PETITIONER'S ANNEXURES:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 7-7-2023 IN RC.REV. NO. 115/2023 ON THE FILES OF THIS HONOURABLE COURT

ANNEXURE A2 A TRUE COPY OF THE JUDGMENT DATED 12-1-2024 IN S.L.P(C).NO.1238/2024 (DIARY NO. 420/2024) ON THE FILES OF THE HONOURABLE SUPREME COURT

ANNEXURE A3 A TRUE COPY OF THE ORDER DATED 20-2-2024 IN I.A. NO.1/2024 IN RC.REV NO.115/2023 ON THE FILES OF THIS HONOURABLE COURT

ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED 2-8-2024 FILED BY THE RESPONDENT HEREIN IN E.P NO. 22/2023 IN R.C.P.NO.18/2014 PENDING ON THE FILES OF THE MUNSIF COURT, SULTAN BATHERY

ANNEXURE A5 A TRUE COPY OF THE AFFIDAVIT IN I.A. NO.2/2024 IN O.S.NO.169/2024 PENDING ON THE FILES OF THE MUNSIF COURT, SULTAN BATHERY

ANNEXURE A6 A TRUE COPY OF THE ORDER DATED 26-7-2024 IN I.A. NO.2/2024 IN O.S.NO.169/2024 ON THE FILES OF THE MUNSIFF-MAGISTRATE, SULTAN BATHERY.

RESPONDENTS ANNEXURES: NIL.

//TRUE COPY//

P.S. TO JUDGE