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Radhamma Amma vs E.K.Shamsudeen
2024 Latest Caselaw 27095 Ker

Citation : 2024 Latest Caselaw 27095 Ker
Judgement Date : 6 September, 2024

Kerala High Court

Radhamma Amma vs E.K.Shamsudeen on 6 September, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

Ex.FA No.3/2017                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR. JUSTICE T.R.RAVI
             Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                                EX.FA NO. 3 OF 2017
   EA 707/2005 AND EA 334/2013 IN EP 154/2003 IN OS 735/1994 OF ADDITIONAL SUB
                                   COURT, KOLLAM.
   APPELLANT/PETITIONER/CLAIMANT:

           RADHAMMA AMMA, AGED 67 YEARS, D/O.GOURIKUTTIAMMA, RESIDING AT
           VAZHAYIL VEETTIL, AYATHILCHERRY, VADAKKEVILA VILLAGE, KOLLAM TALUK,
           KOLLAM DISTRICT, PIN-690101

         BY ADVS.SRI.G.P.SHINOD,AJIT G. ANJARLEKAR, AND SRI.GOVIND PADMANAABHAN
   RESPONDENTS/RESPONDENTS/DECREE HOLDERS/JUDGMENT DEBTORS:

       1. E.K.SHAMSUDEEN, S/O.IBRAHIMKUTTY, RESIDING AT SHIFAS, UMAYANALLOOR
          FROM KAMBIVILA VEETTIL, VADAKKUMKARA KIZHAKKECHERRY, MAYYANAD,
          WORKING AT SULTANAETTU OF OMAN, REPRESENTED BY HIS POWER OF
          ATTONRNEY HOLDER, M.ZIRAJUDEEN, VADAKKUM KARA KIZHAKKECHERRY,
          THAZHUTHALA, UMAYANALLOOR, KOLLAM-690101. (DIED). LRS IMPLEADED.
       2. LEELA KRISHNAN NAIR, VAZHAYIL PUTHEN VEETTIL, VADAKKEVILA, AYATHIL,
          KOLLAM-690101.
       3. SANTHAMMAMMA, D/O.GOURIKUTTY, VAZHAYIL PUTHEN VEETTIL, VADAKKEVILA,
          AYATHIL,KOLLAM-690101.
       4. ADDL.R4. SHIFA SHAMSUDEEN, AGED 33, D/O.E.K.SHAMSUDHEEN, RESIDING AT
          KUMARAGIRI, ADICHANALLOORE VILLAGE, KOTTIYAM.P.O., KOLLAM.
       5. ADDL.R5. SAJEENA SHAMSUDHEEN, AGED 57 YEARS, W/O.LATE SHAMSUDHEEN,
          RESIDING AT KUMARAGIRI, ADICHANALLORE VILLAGE, KOTTIYAM.P.O.,
          KOLLAM.                                              THE LEGAL HEIRS
          OF DECEASED R1 IN EX.FA 3/2017 ARE IMPLEADED AS ADDITIONAL
          RESPONDENTS 4 AND 5 AS PER ORDER DATED 15/9/2022 IN IA 1/2021.

         BY ADVS.P.MARTIN JOSE, P.PRIJITH, THOMAS P, HARIKRISHNAN S. AND A.JANI
         for R4 and R5

        This Execution first appeal having come up for orders on 06.09.2024,
   the court on the same day passed the following:

                                           ORDER

Call for the trial court records which are still available in the Execution Court and not yet forwarded to this Court.

Post after receipt of records.

Sd/- T.R.RAVI JUDGE

06-09-2024 /True Copy/ Assistant Registrar

 
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