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Jose Joseph vs State Of Kerala
2025 Latest Caselaw 5943 Ker

Citation : 2025 Latest Caselaw 5943 Ker
Judgement Date : 22 August, 2025

Kerala High Court

Jose Joseph vs State Of Kerala on 22 August, 2025

Author: Murali Purushothaman
Bench: Murali Purushothaman
TR.P(C) NO. 94 OF 2022         : 1 :


                                              2025:KER:63694

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 FRIDAY, THE 22ND DAY OF AUGUST 2025 / 31ST SRAVANA, 1947

                    TR.P(C) NO. 94 OF 2022

        AGAINST THE ORDER DATED IN LAR NOS.35/2012, 36/2012,

  38/2012, 39/2012, 1/2013, 11/2013 AND 13/2013      OF   SUB

                     COURT, NEYYATTINKARA

PETITIONER/1ST CLAIMANTS IN LARs:

           JOSE JOSEPH, AGED 76 YEARS
           S/O.LATE JOSEPH, RESIDING AT MRA 137/A,
           MANNAMOOLA, PERURKADA,
           THIRUVANANTHAPURAM - 695 023.


           BY ADVS.
           SRI.R.LAKSHMI NARAYAN (SR.)
           SMT.R.RANJANIE




RESPONDENTS/RESPONDENTS AND CLAIMANTS IN LARs:

    1      STATE OF KERALA
           REPRESENTED BY THE DISTRICT COLLECTOR, CIVIL
           STATION BUILDING, CIVIL STATION ROAD,
           THIRUVANANTHAPURAM - 695 043.

    2      THE SPECIAL TAHSILDAR (LA)
           VIZHINJAM INTERNATIONAL SEAPORT,
           HARBOUR ROAD, VIZHINJAM,
           THIRUVANANTHAPURAM - 695 521.

    3      USHA
           W/O.LATE N.RAVEENDRAN,
           RESIDING AT BINDU BHAVAN,
 TR.P(C) NO. 94 OF 2022       : 2 :


                                           2025:KER:63694

         ANAKUZHY UMAYANALLOOR P.O. - 691 020,
         KOLLAM DISTRICT.

    4    BINDU R., AGED 37 YEARS
         D/O.LATE RESIDING AT BINDU BHAVAN, ANAKUZHY
         UMAYANALLOOR P.O. - 691 020, KOLLAM DISTRICT.

    5    KAMALAMMA,
         W/O.N.KRISHNA PANICKER, RESIDING AT ROSE HOUSE,
         MULLOOR P.O. - 695 521, VIZHINJAM VILLAGE,
         NEYYATTINKARA.

    6    M.R.VIDYADHARA PRASAD GUPTA
         S/O.KRISHNA PANICKER, RESIDING AT ROSE HOUSE,
         MULLOOR P.O. - 695 521, VIZHINJAM VILLAGE,
         NEYYATTINKARA.

    7    M.R.INDIRA
         D/O.N.KRISHNA PANICKER, ROSE HOUSE,
         MULLOOR P.O. - 695 521,
         VIZHINJAM VILLAGE, NEYYATTINKARA.

    8    M.R.JAYAPRAKASH
         S/O.N.KRISHNA PANICKER, ROSE HOUSE,
         MULLOOR P.O. - 695 521,
         VIZHINJAM VILLAGE, NEYYATTINKARA.

    9    KRISHNA PILLAI T.
         S/O.LATE MR.THANKAPPAN PILLAI,
         CLEAN VIEW HELATH CARE PVT.LTD.,
         RESIDING AT TC 41/271,
         VIAYALIVILAKATHU VEEDU,
         MANACAUD P.O. - 695 009, THIRUVANANTHAPURAM.

    0    PANKAJAKSHAN
         S/O.GOVINDAN, GREESHMALAYAM,
         THYVILAKAM, VENGANOOR P.O.,
         THIRUVANANTHAPURAM - 695 523.

   11    RADHAMONY
         D/O.DEVAKI, SURENDRA BHAVAN, EDAYAR,
         THIRUVALLAM P.O.,
         THIRUVANANTHAPURAM - 695 027.

   12    PRABHAVATHY
 TR.P(C) NO. 94 OF 2022           : 3 :


                                                   2025:KER:63694

            D/O.DEVAKI, RESIDING AT VARAMBIL GOVINDA
            MANDIRAM, EDAYAR, MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 026.

   13       THULASEEDHARAN
            S/O.GOVINDAN, RESIDING AT VARAMBIL GOVINDA
            MANDIRAM, EDAYAR, MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 026.

   14       SUKESAN
            S/O.GOVINDAN, RESIDING AT VARAMBIL GOVINDA
            MANDIRAM, EDAYAR, MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 026.

   15       PUSHPA RAJAN
            S/O.GOVINDAN, RESIDING AT VARAMBIL GOVINDA
            MANDIRAM, EDAYAR, MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 026.

   16       THANKAM
            D/O.GOVINDAN, RESIDING AT VARAMBIL GOVINDA
            MANDIRAM, EDAYAR, MUTTATHARA VILLAGE,
            THIRUVANANTHAPURAM - 695 026.

   17       AVINASH CHANDRA LALA SAHIB
            S/O.KALYANI, AZHANKAL VEEDU, MULLOOR DESOM,
            VIZHINJAM VILLAGE - 695 521, NEYYATTINKARA.


            BY ADV SMT.K.L.LAKSHMI RANI
            R BY GP SMT.SHEEBA


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR
ADMISSION    ON   22.08.2025,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 TR.P(C) NO. 94 OF 2022      : 4 :


                                         2025:KER:63694




                         ORDER

This transfer petition is filed by the 1 st

claimant in LAR Nos.35/2012, 36/2012, 38/2012,

39/2012, 1/2013, 11/2013 and 13/2013 pending

before the Sub Court, Neyyattinkara seeking to

transfer the aforesaid LARs from its files to the

District Court, Thiruvananthapuram. It is submitted

that the petitioner is residing at Thiruvananthapuram

and the other contesting respondents viz.,

respondents 3 and 4 are residing at Kollam.

2. The learned counsel for the petitioner as

well as the learned counsel for respondents 3 and 4

submitted that it will be convenient for the parties to

prosecute/contest the cases before the District Court,

Thiruvananthapuram.

2025:KER:63694

3. The petition for transfer is not opposed by

the contesting respondents. It is submitted that the

District Court, Thiruvananthapuram is the competent

court to try the LARs and that the proceedings in the

LARs, pending before the Sub Court, Neyyattinkara is

still in the preliminary stage. In the said

circumstances, taking note of the convenience of the

parties, the aforesaid LARs, pending before the Sub

Court, Neyyattinkara shall stand withdrawn and

transferred to the District Court,

Thiruvananthapuram.

The transfer petition (civil) is disposed of

accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2025:KER:63694

APPENDIX

PETITIONER ANNEXURES

Annexure A1 THE PHOTOCOPY OF COMMON JUDGMENT DATED 25/1/2003 PASSED BY THE SUB COURT, NEYYATTINKARA IN O.S.NO.94 OF 1998 AND 164 OF 2002.

Annexure A2 THE PHOTOCOPY OF ORDER DATED 24/6/2019 PASSED BY SUB COURT, NEYYATTINKARA IN IA NO.1598/08 IN OS NO.94/98.

Annexure A3 THE PHOTOCOPY OF THE ORDER DATED 10/1/2020 IN IA 1598/2008 IN OS 94/98 PASSED BY THE SUB COURT, NEYYATTINKARA.

Annexure A4 THE PHOTOCOPY OF THE FINAL DECREE DATED 22/2/2021, PASSED BY THE SUB COURT, NEYATTINKARA IN FDA NO.1598/2008 IN OS NO.94/98, ALONG WITH THE PLAN.

Annexure A5 THE PHOTOCOPY OF A.S.NO.36/21 FILED BY THE PETITIONER BEFORE THE DISTRICT COURT, THIRUVANANTHAPURAM.

Annexure A6 THE PHOTOCOPY OF THE AWARD DATED 19/7/2012 PASSED BY THE SECOND RESPONDENT IN LAC 201 AND 202 OF 2010.

Annexure A7 THE PHOTOCOPY OF FORM OF REFERENCE TO COURT UNDER SECTION 31(2) OF LA ACT IN LAC NO.201/2010.

Annexure A8 THE PHOTOCOPY OF NOTICE OF AWARD DATED 19/7/2012, ISSUED BY THE SECOND RESPONDENT IN LAC NO.202/2010.

Annexure A9 THE PHOTOCOPY OF THE FORM OF REFERENCE TO COURT IN LAC NO.209/2010.

Annexure A10 THE PHOTOCOPY OF THE PROCEEDINGS DATED 20/12/2012 OF THE SECOND RESPONDENT. Annexure A11 THE PHOTOCOPY OF THE REFERENCE APPLICATION DATED 14/9/2012 BY THE PETITIONER IN LAC NO.201/2010.

Annexure A12 THE PHOTOCOPY OF WRITTEN STATEMENT FILED BY THE PETITIONER AS THE FIRST CLAIMANT IN LAR NO.35 OF 2012.

Annexure A13 THE PHOTOCOPY OF COMMUNICATION DATED 28/9/2012 ISSUED BY THE SECOND RESPONDENT TO THE SUB COURT, NEYYATTINKARA.

Annexure A14 THE PHOTOCOPY OF THE WRITTEN STATEMENT FILED

2025:KER:63694

BY THE PETITIONER IN LAR NO.38/2012. Annexure A15 THE PHOTOCOPY OF THE REFERENCE APPLICATION DATED 14/9/2012 FILED BY THE PETITIONER IN LAR NO.202/2010.

Annexure A16 THE PHOTOCOPY OF WRITTEN STATEMENT FILED BY THE PETITIONER, IN LAR NO.36/2012. Annexure A17 THE PHOTOCOPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN LAR NO.39/12. Annexure A18 THE PHTOCOPY OF THE WRITTEN STATEMENT DATED 21/12/2010 SUBMITTED BY THE PETITIONER IN LAC NO.201/2010.

Annexure A19 THE PHOTOCOPY OF STATEMENT FILED BY THE PETITIONER BEFORE THE SECOND RESPONDENT IN LAC NO.202/2010.

Annexure A20 THE PHOTOCOPY OF REFERENCE APPLICATION SUBMITTED BY THE PETITIONER IN LAC NO.209/2010 DATED 23/11/2012. Annexure A21 THE PHOTOCOPY OF THE AFFIDAVIT DATED 8/12/2021 SUBMITTED BY THE PETITIONER IN LAR NO.1/2013.

Annexure A22 THE PHOTOCOPY OF WRITTEN STATEMENT FILED IN LAR 11/2013 ARISING OUT OF LAC 209/10. Annexure A23 THE PHOTOCOPY OF SALE DEED DATED 5/8/2008, BEARING NO.1989/08 OF VEGANUR SUB REGISTRY. Annexure A24 THE PHOTOCOPY OF SALE DEED DATED 29/12/2005, BEARING NO.2844/04 OF VEGANUR SUB REGISTRY.

 
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