Kerala High Court
Vengola Swasraya Karshaka Samithi vs A.K.Moitheen on 3 November, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
OP(C) NO. 1330 OF 2016
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
MONDAY, THE 3RD DAY OF NOVEMBER 2025 / 12TH KARTHIKA, 1947
OP(C) NO. 1330 OF 2016
AGAINST THE JUDGMENT DATED 30.03.2016 IN CMA NO.8 OF 2015 OF
SUB COURT, PERUMBAVOOR
PETITIONERS:
1 VENGOLA SWASRAYA KARSHAKA SAMITHI
REPRESENTED BY ITS PRESIDENT K.M.IBRAHIM,
AGED 44 YEARS, S/O. MUSTHAFA, KURUDIYIL
VEETTIL,EDATHALA P.O., AMBUNADU KARA,
KIZHAKKAMBALAM VILLAGE, ERNAKULAM DISTRICT.
2 A.P.ALIAS
AGED 5O YEARS, S/O. PATHROSE,
ETTAMALA THAZHATHEKUDY VEETTIL,
PERUMANI KARA, ARACKAPADY VILLAGE,
(VICE-PRESIDENT,VENGOLA SWASRAYA KARSHAKA SAMITHI).
3 P.V.JOY
AGED 40 YEARS
S/O. VARGHESE, PARANAZHI VEETTIL,
VALIYACHIRANGARA P.O., AIRAPURAM VILLAGE,
(TRUSTEE-VENGOLA SWASRAYA KARSHAKA SAMITHI).
4 T.C.BABY
AGED 65 YEARS
S/O. CHACKO, THURUTHI VEETTIL, KUTTIPADAM KARA,
ALAPRA P.O., VENGOLA VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
5 PRINCE PAUL
AGED 45 YEARS, S/O. POULOSE, CHALAKKATTIL,
VENGOLA P.O., PERUMANI KARA, ARACKAPADY VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
6 P.E.ANAS
AGED 35 YEARS, S/O. IBHRAHIM, POTHIYIL VEETTIL,
VILANGU P.O., KARUKULAM KARA, KIZHAKKAMBALAM VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
OP(C) NO. 1330 OF 2016
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7 M.ISSAC
AGED 5O YEARS, S/O. MARTHA, MUKKULATH VEETTIL,
VALIYACHIRANGARA P.O., AIRAPURAM VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
8 P.O.THOMAS
AGED 45 YEARS, S/O. OUSEPH, POOKOLAYIL,
MEPRATHUPADY KARA, ARACKAPADY VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
9 K.I.BAHANAN
AGED 50 YEARS, S/O. ISAHACK, KOLLELIL VEETTIL,
MEPRATHUPADY KARA, ARACKAPADY VILLAGE,(COMMITTEE
MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
10 V.SOMAN
AGED 55 YEARS, S/O. VELAYUDHAN, ILAVARUNKUDY VEETTIL,
VALIYACHIRANGARA KARA, ARACKAPADI VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
11 T.K.RAMACHANDRAN
AGED 55 YEARS
S/O. KUTTAPPAN, THRIKKEL VEETTIL, VENGOLA P.O.,
VENGOLA KARA, ARACKAPADY VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
12 M.P.MADHAVAN
AGED 65 YEARS, S/O. PAPPI, MUNDEKKUDY VEETTIL,
THANKOTTY BHAGAM, ARACKAPADY VILLAGE,
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
BY ADVS.
SRI.KURIAN ANTONY EDASSERY
SRI.ANN EMIL JOSEPH
SRI.BOSE K.THACHIL
RESPONDENTS:
1 A.K.MOITHEEN
AGED 55 YEARS, S/O. KOCHULLA, AAYATHAN
VEETTIL,CHELAKKULAM KARA, PATTIMATTOM VILLAGE,
KUNNATHUNADU TALUK-682 342.
2 M.V.BAHANAN
AGED 57 YEARS, S/O. VARKEY, MANGALATH VEETTIL,
WEST VENGOLA P.O., VENGOLA VILLAGE-682 343.
(COMMITTEE MEMBER-VENGOLA SWASRAYA KARSHAKA SAMITHI).
OP(C) NO. 1330 OF 2016
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BY ADVS.
M/S.ROY VARGHESE
SRI.TITTO THOMAS
SRI.BASIL KURIAKOSE
SRI.BABY ABRAHAM
SRI.ANANDAN PILLAI
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 03.11.2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 1330 OF 2016
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T.R.RAVI.J
------------------------------------
OP(C) No.1330 of 2016
-------------------------------------
Dated this the 03rd day of November, 2025
JUDGMENT
The original petition has been filed challenging the order of
the Sub Court, Perumbavoor dated 30.03.2016 in CMA.No.8/2015
filed by the respondents. The petitioners are the defendants in the
suit. The suit was filed by the 1 st respondent challenging suspension
from membership of the Karshaka Samithi and against the action
taken to prohibit his produce being marketed through the Karshaka
Samithi. By Ext.P12 order, Subordinate Judge, Perumbavoor stayed
the order of suspension and the prohibition against the selling of
the produce through the petitioners' market. The said order has
been under stay in this original petition for the past nine years.
There is no appearance for the respondents. It is submitted that the
suit is still pending.
In the above circumstances, the interim order granted in
this original petition is made absolute and the Court below is
directed to expedite the trial of the suit.
Sd/-
T.R.RAVI, JUDGE
sn
OP(C) NO. 1330 OF 2016
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APPENDIX OF OP(C) 1330/2016
PETITIONERS' EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE OFFICE COPY OF THE NOTICE
ISSUED BY THE 1ST PETITIONER TO THE 1ST
RESPONDENT DATED 13-11-2014.
EXHIBIT P2 A TRUE COPY OF THE LAWYER NOTICE ISSUED BY
THE 1ST RESPONDENT TO THE 1ST PETITIONER
DATED 25-11-2014.
EXHIBIT P3 A TRUE COPY OF THE REPLY NOTICE ISSUED BY THE
1S PETITIONER TO THE 1ST RESPONDENT DATED 19-
12-2014.
EXHIBIT P4 A TRUE COPY OF THE MINUTES OF THE GENERAL
BODY OF THE 1ST PETITIONER DATED 20-1-2015.
EXHIBIT P5 A TRUE COPY OF THE PLAINT IN O.S.NO. 81/2015
BEFORE THE HONOURABLE MUNSIFF COURT,
PERUMBAVOOR DATED 25-2-2015.
EXHIBIT P6 A TRUE COPY OF THE TEMPORARY INJUNCTION
APPLICATION I.A.NO.507/2015 DATED 25-2-2015.
EXHIBIT P7 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY
THE PETITIONERS/DEFENDANTS IN O.S.NO.81/2015.
EXHIBIT P8 A TRUE COPY OF THE ORDER IN DATED 12-3-2015
IN I.A.NO. 507 OF 2015 IN O.S.NO. 81/2015.
EXHIBIT P9 A TRUE COPY OF THE APPEAL MEMORANDUM IN
C.M.A.NO. 8/2015 BEFORE THE HONOURABLE SUB
COURT, PERUMBAVOOR DATED 10-4-2015.
EXHIBIT P10 A TRUE COPY OF THE NOTICE DATED 16-4-2015
ISSUED BY THE 1ST PETITIONER TO THE 1ST
RESPONDENT
EXHIBIT P11 A TRUE COPY OF THE MINUTES OF THE GENERAL
BODY OF THE 1ST PETITIONER SAMITHI DATED 9-6-
2015.
EXHIBIT P12 TRUE COPY OF THE JUDGMENT IN CMA 8/2015 OF
THE HONOURABLE SUB COURT, PERUMBAVOOR DATED
30-3-3016.
