Rajitha vs. Prasad
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR FRIDAY, THE 18TH DAY OF OCTOBER 2019 / 26TH ASWINA, 1941 OP(C).No.2691 OF 2019 AGAINST THE ORDER/JUDGMENT IN OS 479/2019 OF MUNSIFF COURT, KOTTARAKKARA PETITIONER/S: RAJITHA AGED 42 YEARS, W/O.BIJU, VANI NIVAS,KANNIMEL CHERRY, CHERYKSHETHRA NAGAR,KILIKOLLOOR VILLAGE,KILIKOLLOOR.P.O,KOLLAM TALUK, KOLLAM-695004. BY ADVS. SRI.R.T.PRADEEP SMT.M.BINDUDAS SRI.K.C.HARISH RESPONDENT/S: 1 PRASAD AGED 58 YEARS, S/O.SUKUMARAN,LAL BHAVAN, KARIKKAL MURI,PUTHOOR VILLAGE, PAVITHRESWARAM,KARIMBINPUZHA.P.O, KOTTARAKKARA TALUK,KOLLAM-691507. 2 ANILAL, AGED 32 YEARS, S/O PRASAD, LAL BHAVAN,KARIKKAL MURI, PUTHOOR VILLATE,PAVITHRESWARAM, KARIMPINPUZHA.P.O,KOTTARAKKARA TALUK,KOLLAM-691507. 3 RAJI CHANDRA, W/O.PRADEEP KUMMAR,PRASANNA VILASOM,KARIKKAL MURI, PUTHOOR VILLAGE,PAVITHRESWARAM, KARIMPINPUZHA.P.O,KOTTARAKKARA TALUK,KOLLAM-691507. 4 SANTHOSH, CHITTEDAM,PANGODE,KARIKKAL MURI, PUTHOOR VILLAGE,PAVITHRESWARAM, KARIMBINPUZHA.P.O,KOTTARAKKARA TALUK,KOLLAM-691507. 5 SIVADASAN, S/O GOPALAN,NIVEDYAM,PANGODE,
OP(C).No.2691 OF 2019 2 KARIKKAL MURI,PUTHOOR VILLATE,PAVITHRESWARAM, KARIMPINPUZHA.P.O,KOTTARAKKARA TALUK,KOLLAM- 691507. 6 SHIBU, S/O.SUDARSANAN, AMBIPANAYARA, THAZHAM,KARIMBINPUZHA.P.O,PUTHOOR VILLAGE,PAVITHRESWARAM,KARIMBINPUZHA.P.O, KOTTARAKKARA TALUK,KOLLAM-691507. 7 GEETHAKUMARI ANDERGANAM, THENGU VELI MADOM,THEKKUM CHERRY, KARIMPUNPUZHA.P.O,PUTHOOR VILLAGE, PAVITHRESWARAM,KOTTARAKKARA VILLAGE, KOLLAM-691507. 8 ARAVINDAKSHAN @ MANIYAN, CHARIPURATHUKALA VEEDU,THAZHAM CHERRY,KARIMPINPUZHA.P.O,THAZHAM CHERRY,KARIMPINPUZHA.P.O,PUTHOOR VILLAGE,PAVITHRESWARAM,KOTTARAKKARA TALUK,KOLLAM-691507. 9 BAHULEYAN, KOLLANTAZHIKAM,KARIKKAL, KARIMPINPUZHA.P.O,PUTHOOR VILLAGE, PAVITHRESWARAM,KOTTARAKKARA TALUK, KOLLAM-691507. THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No.2691 OF 2019 3 JUDGMENT In view of the limited nature of the prayer, the Munsiffs Court, Kottarakkara is directed to pass order on I.A.No.2451/2019 in O.S.No.479/2019, in accordance with law, as expeditiously as possible and at any rate on or before 26.10.2019, if there is appearance on both sides and if this order is produced before the court concerned on or before 19.10.2019. Needless to state that the court below shall also serve a copy of the order to the petitioner on the same day. This Original Petition stands disposed of as above. B.SUDHEENDRA KUMAR TODAY ITSELF RK/18.10.2019 JUDGE
OP(C).No.2691 OF 2019 4 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF LICENCE DATED 27.01.2018 FOR POSSESSION AND SALE OF CHINESE CRACKERS AND SPARKLERS UNDER EXPLOSIVES RULES 2008 BY ADDITIONAL DISTRICT MAGISTRATE, KOLLAM EXHIBIT P2OF ORDER DATED 20.03.2018 IN I.A.NO.538/2018 IN O.S.NO.75/2018 BY THE COURT OF MUNSIFF, KOTTARAKKARA EXHIBIT P3OF LICENCE DATED 13.08.2019 BY PANCHAYAT FOR POSSESSION AND SALE OF 500 KGS. OF CHINESE CRACKERS AND SPARKLERS EXHIBIT P4OF INVOICE BILL DATED 20.08.2019 FOR PURCHASE WORTH OF RS.20,296/- EXHIBIT P5OF INVOICE BILL DATED 21.08.2019 FOR PURCHASE WORTH OF RS.21,293.50 EXHIBIT P6OF INVOICE BILL DATED 23.08.2019 FOR PURCHASE WORTH OF RS.35,223/- EXHIBIT P7OF INVOICE BILL DATED 27.08.2019 FOR PURCHASE WORTH OF RS.41,005/- EXHIBIT P8OF REGISTRATION CERTIFICATE DATED 23.02.2018 FOR GST EXHIBIT P9OF ORDER DATED 5.09.2019 IN W.P.(C) NO.24390/2019
OP(C).No.2691 OF 2019 5 EXHIBIT P10OF PLAINT DATED 18.09.2019 IN O.S.NO.479/2019 BEFORE MUNSIFF'S COURT, KOTTARAKKARA EXHIBIT P11OF I.A.NO.2451/2019 IN O.S. NO.479/2019 BEFORE MUNSIFF'S COURT, KOTTARAKKARA EXHIBIT P12OF OBJECTION DATED NIL IN I.A.NO.2451/2019 EXHIBIT P13OF ORDER DATED 13.08.2019 IN W.P.(C) NO.11868/2018 EXHIBIT P14OF ORDER DATED 19.08.2019 IN W.P.(C) NO.11868/2019 RESPONDENT'S EXHIBIT: NIL //// PA TO JUDGE RK
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.