Kerala High Court
Ashraf P.A vs Aboobacker P.A on 29 September, 2025
O.P.(C) No. 2389 of 2025
1
2025:KER:72926
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K. NATARAJAN
MONDAY, THE 29TH DAY OF SEPTEMBER 2025 / 7TH ASWINA, 1947
OP(C) NO. 2389 OF 2025
AGAINST THE I.A.NO.4/2025 IN AS NO.57 OF 2025 OF
ASSISTANT SESSIONS COURT/SUB COURT / COMMERCIAL COURT,
MANJERI ARISING OUT OF THE ORDER/JUDGMENT DATED IN EP
NO.271 OF 2022 OF MUNSIFF COURT/RENT CONTROL COURT, MANJERI
PETITIONER/2ND PETITIONER/2ND APPELLANT:
ASHRAF P.A
AGED 50 YEARS,S/O. POKKER HAJI,
KODIYAMPILAKKAL HOUSE, KARIPPUR AMSOM AND DESOM,
KUMMINIPARAMBU P.O., KONDOTTY TALUK,
MALAPPURAM DISTRICT, PIN - 673 638.
BY ADV
SRI.C.M.MOHAMMED IQUABAL
RESPONDENTS/RESPONDENTS & OTHER PETITIONERS/RESPONDENTS
AND OTHER APPELLANTS:
1 ABOOBACKER P.A.
S/O. POCKER HAJI, KODIYAMPILAKKAL HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM & DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
2 K.T. SAIDALAVI
S/O. MUHAMMED, KALLUTHODI HOUSE, KODIYAMPILAKKAL
HOUSE, KUMMINIPARAMBU P.O., KARIPPUR AMSOM AND
DESOM, KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
O.P.(C) No. 2389 of 2025
2
2025:KER:72926
3 P.K.MUHAMMED
S/O.KUTTYASSAN, KALLUTHODI HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM AND DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
4 P.K.BASHEER
S/O.SAID MUHAMMED, KALLUTHODI HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM AND DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
5 KADHEEJA @ KADEESUMMA
W/O. POCKER HAJI, KODIYAMPILAKKAL HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM & DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
6 K.T.HUSSAIN
S/O. MOHAMMED, KALLUTHODI HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM AND DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
7 T.P.SAIDALAVI
S/O. MAMMAD, OTTAKKANJIRAM HOUSE,
KUMMINIPARAMBU P.O., KARIPPUR AMSOM AND DESOM,
KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673 638.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
29.09.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C) No. 2389 of 2025
3
2025:KER:72926
JUDGMENT
(Dated this the 29th day of September, 2025)
This Original Petition is filed for issuing a direction
to the District Judge, Manjeri to hear and dispose of the
I.A.No.4/2025 in A.S.No.57/2025 filed by the petitioner in a
time bound manner.
2. Heard the arguments of the learned counsel for
the petitioner.
3. The case of the petitioner is that the petitioner
filed a claim petition, E.A.No.7/2025 in EP No.271/2022
before the Munsiff Court, Manjeri which came to be
dismissed. Against the said order, an appeal has been filed,
A.S.No.57/2025 before the District Court, Manjeri and along
with this appeal an interlocutory application also filed under
Order 39 Rule 1 & 2 of the Code of Civil Procedure, 1908
for injunction. But, the District judge issued notice and
adjourned the matter. Meanwhile, the respondent is
proceeded before the execution court to issue the orders in
2025:KER:72926
the execution petition. Therefore, until disposal of the IA,
prayed for staying the execution of the order or any
pending consideration of the I.A. No.4/2025.
4. Considering the facts and circumstances of the
case, it is necessary to issue direction to the court
concerned.
5. Accordingly, the original petition is disposed of
i. The District judge, Manjeri is directed to hear and
dispose the I.A.No.4/2025 in A.S.No.57/2025
within two months from the date of receipt of
copy of this judgment.
ii. Till then, the proceedings in E.P.No.271/2022 in
O.S.No.181/2006 pending before the Munsiff
Court, Manjeri is hereby stayed.
Sd/-
K. NATARAJAN
JUDGE
S.M.K.
2025:KER:72926
APPENDIX OF OP(C) 2389/2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DECREE IN O.S.NO.
181/2006 OF THE MUNSIFF COURT, MANJERI
DATED 31.01.2013
Exhibit P2 THE TRUE COPY OF THE JUDGMENT IN
A.S.NO.27/2013 OF THE ADDITIONAL DISTRICT
JUDGE-II, MANJERI DATED 06.02.2016
Exhibit P3 THE TRUE COPY OF JUDGMENT IN
R.S.A.NO.172/2022 OF THIS HON'BLE COURT
DATED 14.12.2023
Exhibit P4 THE TRUE COPY OF THE ORDER IN E.P.NO.
315/2018 IN O.S.NO.181/2006 OF THE MUNSIFF
COURT, MANJERI DATED 23.01.2020
Exhibit P5 THE TRUE COPY OF E.P.NO. 271/2022 IN
O.S.NO. 181/2006 OF THE MUNSIFF COURT,
MANJERI DATED 10.06.2022
Exhibit P6 THE TRUE COPY OF THE ORDER OF THE SECRETARY
OF PALLIKKAL GRAMA PANCHAYATH DATED
30.05.2023
Exhibit P7 THE TRUE COPY OF E.A.NO. 7/2025 IN E.P.NO.
271/2022 IN O.S.NO. 181/2006 OF THE MUNSIFF
COURT, MANJERI DATED 12.02.2025
Exhibit P8 THE TRUE COPY OF THE COUNTER IN E.A.NO.
7/2025 IN E.P.NO. 271/2022 IN O.S.NO.
181/2006 OF THE MUNSIFF COURT, MANJERI
DATED 17.03.2025
Exhibit P9 THE TRUE COPY OF THE ORDER IN E.A.NO.7/2025
IN E.P.NO. 271/2022 IN O.S.NO. 181/2006 OF
THE MUNSIFF COURT, MANJERI DATED 12.08.2025
Exhibit P10 THE TRUE COPY OF THE MEMORANDUM OF APPEAL
IN A.S.NO. 57/2025 OF THE DISTRICT COURT,
MANJERI DATED 22.09.2025
Exhibit P11 THE TRUE COPY OF I.A.NO. 4/2025 IN
A.S.NO.57/2025 OF THE DISTRICT COURT,
MANJERI DATED 22.09.2025
