Kerala High Court
Sundaran vs Poly on 24 October, 2024
O.P(C). No.2366 of 2024 1
2024:KER:79324
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946
OP(C) NO. 2366 OF 2024
AGAINST THE ORDER DATED 17.10.2024 IN IA12/2024 IN OS NO.144 OF
2024 OF MUNSIFF COURT, CHALAKUDY
PETITIONERS/RESPONDENTS/DEFENDANTS:
1 SUNDARAN, AGED 65 YEARS
S/O.PERINGAMBRA GANGADHARAN, AVITTAPPILLY DESOM,
MATTATHUR VILLAGE, CHALAKKUDY TALUK,
THRISSUR DISTRICT., PIN - 680684
2 SARATH, AGED 36 YEARS
S/O.PERINGAMBRA SUNDARAN, AVITTAPPILLY DESOM,
MATTATHUR VILLAGE, CHALAKKUDY TALUK,
THRISSUR DISTRICT., PIN - 680684
3 SUJITH, AGED 34 YEARS
S/O.PERINGAMBRA SUNDARAN, AVITTAPPILLY DESOM,
MATTATHUR VILLAGE, CHALAKKUDY TALUK,
THRISSUR DISTRICT., PIN - 680684
BY ADVS. LINDONS C.DAVIS
E.U.DHANYA,V.A.AJAY
N.S.SHAMILA,CHINJU P. JOYIES
RESPONDENTS/PETITIONERS/PLAINTIFFS:
1 POLY, S/O.KURISSEERY POULOSE, AVITTAPPILLY DESOM,
MATTATHUR VILLAGE, CHALAKKUDY TALUK,
THRISSUR DISTRICT., PIN - 680684
2 ROLY, W/O.KAITHARATH SHIBU, AVITTAPPILLY DESOM,
MATTATHUR VILLAGE, CHALAKKUDY TALUK,
THRISSUR DISTRICT., PIN - 680684
BY ADVS. SAMSUDIN PANOLAN .
A.M.BABU(B-345)
JASNEED JAMAL(K/1383/2018)
LIRA A.B.(K/001251/2021)
DEVIKA E.D.(K/1132/2024)
ABIN RASHID(K/002131/2024)
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P(C). No.2366 of 2024 2
2024:KER:79324
VIJU ABRAHAM, J.
.................................................................
O.P(C). No.2366 of 2024
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Dated this the 24th day of October, 2024
JUDGMENT
The petitioners have approached this Court challenging Ext.P8
order dated 17.10.2024 in I.A.No.12 of 2024 in O.S.No.144 of 2024
wherein an Amin was deputed to remove the obstruction mentioned in
Ext.P5 order in I.A.No.6 of 2024 in the presence of the commissioner.
2. It is seen that as per Ext.P5 order mandatory injunction was
issued directing the respondents to remove the obstruction noted by the
commissioner in the reports. Petitioners submit that they have already
preferred an appeal against Ext.P5 order as C.M.A.No.41 of 2024 along
with a petition for stay before the Sub Court, Irinjalakuda. If the petitioners
have any grievance regarding Ext.P5 order, they have to agitate the same
before the first appellate court in C.M.A.No.41 of 2024 and seek for stay of
the proceedings. Since Ext.P8 is only a consequential order of Ext.P5, I
am not inclined to interfere with the same. Accordingly the original petition
is dismissed.
Sd/-
VIJU ABRAHAM
JUDGE
cks
2024:KER:79324
APPENDIX OF OP(C) 2366/2024
PETITIONER EXHIBITS
Exhibit P1 A COPY OF THE PLAINT OF SUIT NUMBERED OS
NO.144/2024 DATED 30.03.2024 FILED
BEFORE THE HON'BLE MUNSIFF COURT,
CHALAKUDY.
Exhibit P2 A COPY OF THE ORDER IN IA NO.1/2024 IN
O.S. NO.144/2024 DATED 30.03.2024 OF
HON'BLE MUNSIFF COURT; CHALAKUDYA COPY
OF THE ORDER IN IA NO.1/2024 IN O.S.
NO.144/2024 DATED 30.03.2024 OF HON'BLE
MUNSIFF COURT; CHALAKUDY.
Exhibit P3 A COPY OF THE IA NO.6/2024 IN O.S.
NO.144/2024 FILED BEFORE HON'BLE MUNSIFF
COURT, CHALAKUDY.
Exhibit P4 A COPY OF THE COUNTER IN IA NO.6/2024 IN
O.S. NO.144/2024 FILED BEFORE HON'BLE
MUNSIFF COURT, CHALAKUDY.
Exhibit P5 A COPY OF THE ORDER IN IA NO.6/2024 IN
O.S. NO.144/2024 DATED 27.08.2024 OF THE
HON'BLE MUNSIFF COURT, CHALAKUDY.
Exhibit P6 A COPY OF THE IA NO.12/2024 IN O.S.
NO.144/2024 FILED BEFORE HON'BLE MUNSIFF
COURT, CHALAKUDY.
Exhibit P7 A COPY OF THE COUNTER IN IA NO.12/2024
IN O.S. NO.144/2024 FILED BEFORE HON'BLE
MUNSIFF COURT, CHALAKUDY.
Exhibit P8 A COPY OF THE ORDER IN IA NO.12/2024 IN
O.S. NO.144/2024 DATED 17.10.2024 BY THE
HON'BLE MUNSIFF COURT, CHALAKUDY.
