Sudarma vs M.K.Chandran
2026 Latest Caselaw 2003 Ker

Kerala High Court

Sudarma vs M.K.Chandran on 24 February, 2026

OP(C)No.1077 of 2021




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                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

     TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947

                         OP(C) NO. 1077 OF 2021

          AGAINST THE ORDER DATED IN CMA NO.28 OF 2018 OF SUB COURT,

    MUVATTUPUZHA ARISING OUT OF THE ORDER DATED 16.10.2018 IN IA

   NO.442/2018 IN OS NO.90 OF 2018 OF MUNSIFF COURT, MUVATTUPUZHA

PETITIONERS/ADDITIONAL RESPONDENTS/ADDL.DEFENDANTS:

      1      SUDARMA, AGED 55 YEARS
             W/O. VASUDEVAN, KARIKUZHIYIL HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
             MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.

      2      NIJIL DEV, AGED 35 YEARS
             S/O. VASUDEVAN , KARIKUZHIYIL HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
             MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.

      3      NINIL DEV, AGED 32 YEARS,
             S/O. VASUDEVAN , KARIKUZHIYIL HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
             MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.


             BY ADV SHRI.P.M.JOSHI


RESPONDENTS/APPELLANTS/PLAINTIFFS

      1      M.K.CHANDRAN, AGED 49 YEARS
             S/O. KUNJIKUTTAN, METHIPARACKAL HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
             MUVATTUPUZHA TALUK, RAMAMANGALAM P.O,
             ERNAKULAM DISTRICT, PIN-686 667

      2      THANKAMANI, AGED 56 YEARS
             W/O. KUMARAN, ELANGOOR HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
 OP(C)No.1077 of 2021




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             MUVATTUPUZHA TALUK, RAMAMANGALAM P.O, ERNAKULAM
             DISTRICT, PIN-686 667

      3      LEELA, AGED 55 YEARS
             W/O. AYYAPPAN, VATTATHURUTHEL HOUSE,
             OORAMANA KARA, MEMURY VILLAGE, MUVATTUPUZHA ,
             OORAMANA P.O, ERNAKULAM DISTRICT, PIN-686 663

      4      AKHIL, AGED 24 YEARS
             S/O. AYYAPPAN, VATTATHURUTHEL HOUSE,
             OORAMANA KARA,MEMURY VILLAGE, MUVATTUPUZHA TALUK,
             OORAMANA P.O, ERNAKULAM DISTRICT, PIN-686 663

      5      ASWANI, AGED 27 YEARS
             D/O. AYYAPPAN, VATTATHURUTHEL HOUSE,
             OORAMANA KARA,MEMURY VILLAGE, MUVATTUPUZHA TALUK,
             OORAMANA P.O, ERNAKULAM DISTRICT, PIN-686 663

      6      HARIHARAN, AGED 45 YEARS
             S/O. KUMARAN, VIRIPPUMALAYIL HOUSE,
             RAMAMANGALAM KARA, RAMAMANGALAM VILLAGE,
             MUVATTUPUZHA TALUK, RAMAMANGALAM P.O,
             ERNAKULAM DISTRICT, PIN-686 667


             BY ADVS.
             SHRI.C.DILIP
             SHRI.R.PRADEEP



      THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 24.02.2026, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)No.1077 of 2021




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                                P.KRISHNA KUMAR, J
                      -----------------------------
                           OP(C)No.1077 of 2021
                 --------------------------------------
                Dated this the 24th day of February, 2026



                                        JUDGMENT

The challenge in this petition mainly pertains to Ext.P9

order passed by the Sub Court, Muvattupuzha in I.A. No. 1302/2019

in C.M.A. No. 28/2018. By the said order, the court directed the

petitioner herein to remove the obstructions in the plaint E

schedule property, viz., the portion of a tomb projecting into

the pathway and the firewood kept therein, within a period of 45

days.

2. Heard the learned counsel appearing for the

petitioners and the respondents.

3. During the course of hearing, both sides

submitted that the original petition can be disposed of by

directing the trial court to take evidence in the suit and to

dispose of it on merits. It was also sought that permission be

granted to both sides to amend the pleadings, if found necessary.

In the light of the above submission, the original

petition is disposed of as follows:

2026:KER:16608

(a) It is clarified that the implementation of

Ext.P9 order will be subject to the final outcome

in the suit.

(b) If the parties take steps for amending their

pleadings, the court shall consider it in the light

of the subsequent events.

(c) The trial of the suit shall be commenced at the

earliest.

Sd/-

P.KRISHNA KUMAR, JUDGE dlk/24/2/

2026:KER:16608

APPENDIX OF OP(C) NO. 1077 OF 2021

PETITIONERS EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE COMMON ORDER DATED 16.10.2018 IN I.A. NO. 55/2018 IN O.S.NO. 12/18 AND I.A.NO. 442/2018 IN O.S.NO. 90/2018 OF MUNSIFF COURT, MUVATTUPUZHA.

EXHIBIT P2 TRUE COPY OF THE ORDER IN I.A. NO. 527/2018 IN C.M.A. NO. 28/18 DATED 26.10.2018 OF SUB JUDGE.

EXHIBIT P3 THE TRUE COPY OF THE C1 AND C1(A) COMMISSION REPORT AND SKETCH DATED 24.1.2018, OF MUNSIFF COURT, MUVATTUPUZHA.

EXHIBIT P4 THE TRUE COPY OF C2 AND C2(A) COMMISSION REPORT AND ROUGH SKETCH DATED 24.5.2018 OF MUNSIFF COURT, MUVATTUPUZHA.

EXHIBIT P5 THE TRUE COPY OF I.A. NO. 1301/2019 DATED 16.12.2019 OF SUB COURT MUVATTUPUZHA. EXHIBIT P6 THE TRUE COPY OF THE COUNTER DATED 8.2.2021 TO I.A. NO. 1301/2019 IN CMA NO. 28/18 OF SUB COURT MUVATTUPUZHA EXHIBIT P6(A) THE TRUE COPY OF THE ADDITIONAL COUNTER TO I.A. NO. 1301/2019 FILED BY PETITIONERS ON 20.03.2021 OF SUB COURT MUVATTUPUZHA. EXHIBIT P7 THE TRUE COPY OF THE COMMISSION REPORT WITH SKETCH DATED 3.8.2020 IN CMA NO. 28/18 OF SUB COURT MUVATTUPUZHA.

EXHIBIT P8 THE TRUE COPY OF THE OBJECTION TO THE COMMISSION REPORT DATED 22.3.2021 SUBMITTED IN CMA NO. 28/18 OF SUB COURT MUVATTUPUZHA. EXHIBIT P9 THE TRUE COPY OF THE IMPUGNED ORDER DATED 26.3.2021 IN I.A.NO. 1302/2019 IN CMA NO. 28/18 OF SUB COURT MUVATTUPUZHA.