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Nair Service Society Karayogam No. 393 vs Jolly Jose
2025 Latest Caselaw 3224 Ker

Citation : 2025 Latest Caselaw 3224 Ker
Judgement Date : 7 August, 2025

Kerala High Court

Nair Service Society Karayogam No. 393 vs Jolly Jose on 7 August, 2025

                                                      2025:KER:59485

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE K. NATARAJAN

     THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947

                        OP(C) NO. 1916 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED 30.07.2025 IN OS NO.144 OF

  2024 OF MUNSIFF COURT, RANNI ARISING OUT OF THE ORDER/JUDGMENT

  DATED 30.07.2025 IN OS NO.144 OF 2024 OF MUNSIFF COURT, RANNI

PETITIONER:

           NAIR SERVICE SOCIETY KARAYOGAM NO. 393
           MEKOZHOOR P.O., REPRESENTED BY ITS PRESIDENT,
           VISWANATHAN NAIR, AGED 67 YEARS, S/O. LATE SANKARA
           KURUP RESIDING AT KONNAKOTTU HOUSE, MEKOZHOOR P.O.,
           PIN-689678, MEKOZHOOR MURI, MYLAPRA VILLAGE,
           KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT,
           PIN - 689671


           BY ADVS.
           SRI.D.KISHORE
           SMT.MEERA GOPINATH
           SRI.R.MURALEEKRISHNAN (MALAKKARA)
           SHRI.ANANT KISHORE



RESPONDENTS:

    1      JOLLY JOSE
           AGED 56 YEARS
           W/O. LATE JOSE ABRAHAM, RESIDING IN PADINJAREMANNIL
           HOUSE, NELLIKKAMANNIL, RANNI, NOW RESIDING AT
           PADINJARAEMANNIL HOUSE, MANJADI P.O., PIN-689105,
           KUTTAPUZHA VILLAGE, THIRUVALLA TALUK, PIN - 689103

    2      JERIN JOSE ABRAHAM
           AGED 27 YEARS
           S/O. LATE JOSE ABRAHAM, RESIDING AT PADINJARAEMANNIL
           HOUSE,NELLIKKAMANNIL, RANNI, NOW RESIDING AT
           PADINJAREMANNIL HOUSE, MANJADI P.O., PIN-689105,
           KUTTAPUZHA VILLAGE, THIRUVALLA TALUK, PIN - 689103
 OP(C) NOs. 1918 of 2025                  2

& 1916 of 2025

                                                               2025:KER:59485


           3       JOSELY
                   AGED 30 YEARS
                   D/O. LATE JOSE ABRAHAM, RESIDING AT
                   PADINJARAEMANNIL HOUSE, NELLIKKAMANNIL, RANNI, NOW
                   RESIDING AT PADINJAREMANNIL HOUSE, MANJADI P.O.,
                   PIN-689105, KUTTAPUZHA VILLAGE, THIRUVALLA TALUK,
                   PIN - 689103

           4       STATE OF KERALA
                   REPRESENTED BY DISTRICT COLLECTOR, PATHANAMTHITTA,
                   PIN - 689645

           5       TAHSILDAR,(LR)
                   RANNI TALUK OFFICE, RANNI, PATHANAMTHITTA
                   DISTRICT, PIN - 689672



     OTHER PRESENT:

                   SMT. K.G. SAROJINI, GP FOR R4 AND R5


            THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
     07.08.2025, ALONG WITH OP(C).1918/2025, THE COURT ON THE SAME
     DAY DELIVERED THE FOLLOWING:
 OP(C) NOs. 1918 of 2025                   3

& 1916 of 2025

                                                             2025:KER:59485


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                    THE HONOURABLE MR. JUSTICE K. NATARAJAN

        THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947

                                OP(C) NO. 1918 OF 2025

               AGAINST    THE   ORDER/JUDGMENT   DATED   30.07.2025   IN   OS

     NO.131 OF 2024 OF MUNSIFF COURT, RANNI

     PETITIONER:

                   NAIR SERVICE SOCIETY KARAYOGAM NO. 393
                   MEKOZHOOR P.O., REPRESENTED BY ITS PRESIDENT,
                   VISWANATHAN NAIR, AGED 67 YEARS, S/O. LATE SANKARA
                   KURUP RESIDING AT KONNAKOTTU HOUSE, MEKOZHOOR
                   P.O., PIN-689678, MEKOZHOOR MURI, MYLAPRA VILLAGE,
                   KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT, PIN -
                   689671


                   BY ADVS.
                   SRI.D.KISHORE
                   SMT.MEERA GOPINATH
                   SRI.R.MURALEEKRISHNAN (MALAKKARA)
                   SHRI.ANANT KISHORE




     RESPONDENTS:

           1       JOLLY JOSE
                   AGED 60 YEARS
                   W/O. LATE JOSE ABRAHAM, RESIDING AT
                   PADINJAREMANNIL HOUSE, NELLIKKAMANNIL, RANNI, NOW
 OP(C) NOs. 1918 of 2025                  4

& 1916 of 2025

                                                               2025:KER:59485

                   RESIDING AT PADINJAREMANNIL HOUSE, MEENTHALAKKARA,
                   PIN-689105, KUTTAPUZHA VILLAGE, THIRUVALLA TALUK,
                   PIN - 689103

           2       JOSE P THOMAS
                   AGED 65 YEARS
                   FATHER'S NAME NOT KNOWN, RESIDING AT PADINJARE
                   PUTHENVEETTIL, KANNAMKODE P.O., KANNAMCODE MURI,
                   ADOOR VILLAGE, ADOOR TALUK, PIN - 691523

           3       CAVUNAL RUBBER ESTATE
                   ADOOR TOWER, 2ND FLOOR, ADOOR P.O., PATHANAMTHITTA
                   DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR.
                   (IMPLEADED AS ADDL. DEFENDANT IN I.A. 3/2024), PIN
                   - 691523



            THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
     07.08.2025, ALONG WITH OP(C).1916/2025, THE COURT ON THE SAME
     DAY DELIVERED THE FOLLOWING:
 OP(C) NOs. 1918 of 2025                  5

& 1916 of 2025

                                                            2025:KER:59485



                                     JUDGMENT

(Dated this the 7th day of August, 2025)

The learned Government pleader takes notice for the

respondents 4 and 5 in O.P.(C).No.1916 of 2025.

2. These Original petitions are filed by the petitioner for

issuing direction to the Munsiff's Court, Ranni to issue certified

copy of the common orders passed on 30.07.2025 in

I.A.No.2/2024 and I.A.No.3/2024 in O.S.No.144/2024 and orders

on I.A.No.9/2024 in O.S.No.131/2024.

3. It is submitted that an injunction order was passed

against the petitioner and in favour of the respondent on

30.07.2025, and copy applications were filed on 02.08.2025, but

the certified copy of the orders was not issued.

4. Considering the facts and circumstances of the case,

these original petitions are disposed of with a direction to the

Munsiff's Court, Ranni, to issue a certified copy of the common

orders passed in both the suits within three weeks on or before

& 1916 of 2025

2025:KER:59485

11.08.2025.

Meanwhile, the operation of the order passed by the court

is kept abeyancce for 15 days from today.

The petitioners also libertty to file application for seeking

carbon copy of the said order.

Sd/-

K. NATARAJAN JUDGE

vnk/-

& 1916 of 2025

2025:KER:59485

APPENDIX OF OP(C) 1918/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S. 131/2024 DATED 14.10.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P1(a) TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A. 1/2024 IN O.S. 131/2024 DATED 14.10.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P1(b) TRUE COPY OF THE OBJECTION FILED BY THE 1ST DEFENDANT TO EXHIBIT P1(A) Exhibit P2 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A. 3/2024 IN O.S. 131/2024 DATED 15.11.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P3 TRUE COPY OF THE WRITTEN STATEMENT DATED 23.11.2024 FILED BY THE 1ST DEFENDANT IN O.S. 131/2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P4 TRUE COPY OF THE WRITTEN STATEMENT AND COUNTER CLAIM DATED 15.11.2024 FILED BY

ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P5 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A. 9/2024 IN O.S. 131/2024 DATED 15.11.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P6 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO EXHIBIT P5

& 1916 of 2025

2025:KER:59485

APPENDIX OF OP(C) 1916/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S. 144/2024 DATED 14.11.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P2 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A. 2/2024 IN O.S. 144/2024 DATED 14.11.2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P2(a) TRUE COPY OF THE OBJECTION DATED 13.12.2024 FILED BY THE 1ST COUNTER PETITIONER TO I.A. 2/2024 IN O.S. 144/2024 ON THE FILES OF MUNSIFFS COURT, RANNI Exhibit P3 TRUE COPY OF THE AFFIDAVIT AND PETITION IN I.A. 3/2024 IN O.S. 144/2024 DATED 14.11.2024 ON THE FILES OF MUNSIFFS COURT, RANNI

 
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