Kerala High Court
Panchali vs Pattu on 29 September, 2025
2025:KER:72909
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. 2370 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN AS NO.33 OF 2020 OF
ASSISTANT SESSIONS COURT/SUB COURT/COMMERCIAL COURT, OTTAPPALAM
ARISING OUT OF THE ORDER/JUDGMENT DATED 30.11.2019 IN OS NO.170 OF
2015 OF MUNSIFF COURT, OTTAPPALAM
PETITIONER:
PANCHALI
AGED 79 YEARS
DAUGHTER OF LATE CHAMI,
RESIDING AT PARAKKUNDIL HOUSE, P.O. VETTAKKARA,
KADAMPAZHIPURAM AMSOM & DESOM, OTTAPALAM TALUK,
PALAKKAD DISTRICT, PIN - 678633
BY ADVS.
SRI.JOHNSON GOMEZ
SHRI.ARUN JOHNY
SRI.SANJAY JOHNSON
SHRI.SANJITH JOHNSON
SHRI.ABIN JACOB MATHEW
SMT.DEEBU R.
SMT.DIVYA S.
SHRI.JOHN GOMEZ
RESPONDENTS:
1 PATTU
AGED 75 YEARS
DAUGHTER OF LATE CHAMI,PARAKKUNDIL HOUSE,
P.O. VETTAKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK,
PIN - 678633
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2 CHANDRAN
SON OF LATE LAKSHMI (D/O CHAMI), RESIDING AT
PONNEDATH VEEDU, VETTEKKARA,KADAMPAZHIPURAM,
OTTAPALAM TALUK., PIN - 678633
3 DEVAKI
DAUGHTER OF LATE LAKSHMI,WIFE OF UNNIKRISHNAN,
RESIDING AT KARITHODI, ADAKKAPUTHUR,
CHERPULASSERY, OTTAPALAM TALUK., PIN - 679503
4 SIVAN
SON OF LATE LAKSHMI, RESIDING AT PONNEDATH VEEDU,
VETTEKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
5 HARIDASAN
SON OF LATE LAKSHMI, RESIDING AT PONNEDATH VEEDU,
VETTEKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
6 KUMARI
DAUGHTER OF LATE LAKSHMI, WIFE OF CHAMIKUTTY,
AMBAZHAKKOTTIL VEEDU, THELAMANGALAM,
KULAKKATTUKURUSSY, OTTAPALAM TALUK., PIN - 678633
7 MANIAN
SON OF LATE LAKSHMI, PONNEDATH VEEDU,
VETTEKKARA,KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
8 BALACHANDRAN @ KUTTAN
SON OF LATE SAROJINI, PUZHAKKAL,
KULAKKATTUKURUSSY, OTTAPALAM TALUK., PIN - 678633
9 MADHAVI
WIFE OF PATTU,PARAKKUNDIL VEETTIL, VETTEKKARA
DESOM, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN -
678633
10 MOHANAN
SON OF PATTU,PARAKKUNDIL VEETTIL, VETTEKKARA
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DESOM, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN -
678633
11 SASI
SON OF PATTU, PARAKKUNDIL VEETTIL, VETTEKKARA
DESOM, KADAMPAZHIPURAM, OTTAPALAM TALUK.,
PIN - 678633
12 GIRIJA
DAUGHTER OF PATTU, PARAKKUNDIL VEETTIL, VETTEKKARA
DESOM, KADAMPAZHIPURAM, OTTAPALAM TALUK.,
PIN - 678633
13 SINDHU
DAUGHTER OF PATTU, PARAKKUNDIL VEETTIL, VETTEKKARA
DESOM,KADAMPAZHIPURAM, OTTAPALAM TALUK.,
PIN - 678633
14 SOMASUNDARAN
SON OF PATTU, PARAKKUNDIL VEETTIL, VETTEKKARA
DESOM, KADAMPAZHIPURAM, OTTAPALAM TALUK.,
PIN - 678633
15 KARTHIAYANI
WIDOW OF LATE NARAYANAN @ PONNUTTY, SON OF CHAMI,
PARAKKUNDIL, P.O. PANAMARAM, MANANTHAVADY VIA,
WAYANAD., PIN - 670721
16 VIJAYAN
SON OF NARAYANAN @ PONNUTTY, RESIDING AT
PARAKKUNDIL, P.O. ANJINKUNNU, MANANTHAVADY VIA,
WAYANAD, PIN - 670645
17 KOMALAM
DAUGHTER OF NARAYANAN @ PONNUTTY, WIDOW OF LATE
GOPALAN, RESIDING AT EDUTHUMKUNNU, P.O.
ANJINKUNNU, MANANTHAVADY VIA, WAYANAD.,
PIN - 670645
18 SINDHU
DAUGHTER OF NARAYANAN @ PONNUTTY, PARAKKUNDIL,
OP(C) NO. 2370 OF 2025 4
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P.O. PANAMARAM, MANANTHAVADY VIA, WAYANAD.,
PIN - 670721
19 SOBHA
DAUGHTER OF NARAYANAN @ PONNUTTY, WIFE OF
SATHEESAN, VIJAY BAKERY, NADUKANI P.O., GUDALLUR,
NILGIRI DISTRICT. TAMILNADU, PIN - 643211
20 VASANTHA
DAUGHTER OF NARAYANAN @ PONNUTTY, WIFE OF SUKU,
PARAKKUNDIL, P.O. PANAMARAM,MANANTHAVADY VIA,
WAYANAD, PIN - 670721
21 RAJITHA
DAUGHTER OF NARAYANAN @ PONNUTTY, WIFE OF RAJESH,
MULLANGINARI, P.O. NADAVAYAL, PANAMARAM, WAYANAD.,
PIN - 670721
22 RAGINI
DAUGHTER OF NARAYANAN @ PONNUTTY, WIFE OF BABU,
BHAGYANILAYAM, ANJINKUNNU, MANANTHAVADY P.O.,
WAYANAD, PIN - 670645
23 UNNIKRISHNAN
SON OF LATE DEVAKI @ VESA (D/O CHAMI),
MUNDAMPADATH, PULAPPATTA P.O., OTTAPALAM TALUK.,
PIN - 678632
24 CHANDRAN
SON OF LATE DEVAKI @ VESA, MUNDAMPADATH,
PULAPPATTA P.O., OTTAPALAM TALUK., PIN - 678632
25 MOHANAN
SON OF LATE DEVAKI @ VESA, MUNDAMPADATH,
PULAPPATTA P.O.,OTTAPALAM., PIN - 678632
26 AJESH
SON OF LATE DEVAKI @ VESA, MUNDAMPADATH,
PULAPPATTA P.O., OTTAPALAM TALUK., PIN - 678632
27 JAYAKRISHNAN @ JAYAN
OP(C) NO. 2370 OF 2025 5
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SON OF LATE DEVAKI @ VESA, MUNDAMPADATH,
PULAPPATTA P.O., OTTAPALAM TALUK., PIN - 678632
28 OMANA
DAUGHTER OF LATE SAROJINI (D/O CHAMI), WIFE OF
MANIKANDAN, ETTUPURATH, ELUMBULASSERY, OTTAPALAM
TALUK., PIN - 678595
29 RAJAN
SON OF LATE SAROJINI, PUZHAKKAL,
KULAKKATTUKURUSSY,OTTAPALAM TALUK., PIN - 678633
30 SURESH @ SURA
SON OF LATE SAROJINI, PUZHAKKAL,
KULAKKATTUKURUSSY, OTTAPALAM TALUK., PIN - 678633
31 KOMALAM
DAUGHTER OF LATE SAROJINI, WIFE OF RAMACHANDRAN,
CHINNAMKOTTIL, KOLLENGODE, KADAMPAZHIPURAM,
OTTAPALAM TALUK., PIN - 678633
32 RADHA
DAUGHTER OF LATE SAROJINI, WIFE OF PRAKASH,
KALLUVALAPPIL, THENKARA P.O., PUNJAKODE,
MANNARKKAD TALUK., PIN - 678582
33 SYAMALA
D/O OF LATE SAROJINI, ALSO W/O SANKARANARAYANAN
ODUVANPARAMBIL VEEDU P.O. KADAMBUR, OTTAPALAM
TALUK, PIN - 678633
34 KUNJILAKSHMI
D/O LATE CHAMI, PARAKKUNDIL HOUSE, P.O.
VETTAKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
35 DEVAKI
D/O LATE CHAMI, PARAKKUNDIL HOUSE, P.O.
VETTAKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
OP(C) NO. 2370 OF 2025 6
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36 JANAKI @ JANU
D/O LATE CHAMI, PARAKKUNDIL HOUSE, P.O.
VETTAKKARA, KADAMPAZHIPURAM, OTTAPALAM TALUK., PIN
- 678633
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
29.09.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C) NO. 2370 OF 2025 7
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JUDGMENT
(Dated this the 29th day of September, 2025)
This Original petition is filed by the petitioner/plaintiff for
directing the Sub court, Ottappalam, to hear and dispose
A.S.No.33/2020 on priority basis in a time bound manner.
2. Heard the arguments of thelearned counsel for the
petitioner.
3. Considering the facts and circumstances of the cae,
issue notice to respondents and calling the report from the first
appellate court is hereby dispensed with.
4. Upon hearing the arguments, it is submitted by the
learned counsel for the petitioner that the plaintiff filed a suit
against the defendants for partition, which was decreed by the
trial court in O.S. No. 170/2015. Judgment was delivered on
30.11.2019. Feeling aggrieved by the same, the defendants have
filed A.S. No. 33/2020 before the Sub Judge court, Ottapalam. In
spite of the completion of more than 5 years, the first appellate
court has not heard the matter and disposed of the appeal suit.
2025:KER:72909
He also submits service completed when the matter is taken upon
for hearing. Considering the facts and circumstances of the case,
it is necessary to issue direction to the court concerned.
Accordingly, this Original petition is disposed of with a
direction to the Sub court, Ottappalam, to hear and dispose
A.S.No. 33/82020 within three months from the date of receipt of
a coy of this judgment.
Sd/-
K. NATARAJAN
JUDGE
vnk/-
2025:KER:72909
APPENDIX OF OP(C) 2370/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF JUDGEMENT IN OS
NO.170/2015 DATED 30/11/2019 OF THE
MUNSIFF COURT OTTAPALAM
EXHIBIT P2 A TRUE COPY OF THE APPEAL SUIT FILED AS
AS NO. 33/2020 BEFORE THE HON'BLE SUB
COURT OTTAPPALAM DATED 25/06/2020
