Thekketh Kamalu,(Died) Lrs Impleaded vs Velayudhan Nair
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Kerala High Court

Thekketh Kamalu,(Died) Lrs Impleaded vs Velayudhan Nair on 5 September, 2024

RSA No.1142/2018                              1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
            Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                       IA.NO.1/2024 IN RSA NO. 1142 OF 2018
                  AS 209/2013 OF ADDITIONAL DISTRICT COURT,TIRUR
                          OS 168/2006 OF SUB COURT,TIRUR
   APPLICANTS/APPELLANTS:

      1. THEKKATH KAMALU, W/O ARAMUGHAN,EZHUVATHIRUTHI
         AMSOM,ERIKKAMANNA,PONNANI TALUK,MALAPPURAM DISTRICT- 679 577(DIED)
      2. DEVAYANI, AGED 57 YEARS, D/O ARAMUGHAN, CHELLITHARAYIL ,7/ 201 ,
         KUTTYKKAD, EZHUVATHIRUTHI AMSOM, ERIKKAMANNA PONNANI TALUK ,
         MALAPPURAM DISTRICT-679577.
      3. VIJAYAN, AGED 55 YEARS, S/O ARAMUGHAN, CHELLITHARAYIL, 7/ 201,
         KUTTYKKAD, EZHUVATHIRUTHI AMSOM, ERIKKAMANNA, PONNANI TALUK,
         MALAPPURAM DISTRICT- 679577.

   RESPONDENTS/RESPONDENTS:

      1. VELAYUDHAN NAIR, AGED 80 YEARS, S/O VELIYATHEL MEENAKSHI
         AMMA,EZHUVATHIRUTHI AMSOM,ERIKKAMANNA DESOM,PONNANI TALUK,MALAPPURAM
         DISTRICT, PIN- 679 577
      2. FEDERAL BANK LTD, BANKING COMPANY HAVING ITS REGISTERED OFFICE AT
         ALWAYE,REPRESENTED BY THE MANAGER,FEDERAL BANK LTD,PONNANI
         BRANCH,MALAPPURAM DISTRICT,PIN 679 577.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to return the Annexure
   1 power of Attorney to the 2nd applicant, in the above Regular Second
   Appeal, in the interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.T.KRISHNANUNNI, Senior Advocate along with M/S.JAMSHEED HAFIZ,
   T.S.SREEKUTTY, Advocates for the petitioners and of SMT.DEEPA N., Advocate
   for the Respondent 1, the court passed the following:
                                       ORDER

This is a petition filed to return the power of attorney, which in fact, ordered to be kept as a part of permanent record as per the judgment of this Court in the RSA.

Therefore, the option of the petitioner is to apply for a certified copy of the same and produce wherever necessary.

Accordingly, this petition stands disposed of.

Sd/- A. BADHARUDEEN , JUDGE

05-09-2024 /True Copy/ Assistant Registrar