In exercise of the
powers conferred by Section 122 of the Code of Civil Procedure, 1908 (Central
Act V of 1908), the High Court of Kerala, after previous publication of the
draft rules in the Kerala Gazette No. 32, Vol. II, Part III, dated 6th August,
2013 and with the previous approval of the Government of Kerala conveyed in
G.O. (Rt.) No. 422/2014/Home, dated 4th day of February, 2014 hereby makes the
following rules further to amend the Civil Rules of Practice, Kerala, namely: (1)
These
rules may be called the Civil Rules of Practice, Kerala (Amendment) Rules,
2014. (2)
They
shall come into force at once. In the Civil Rules of Practice, Kerala, for
Rule 185, the following rule shall be substituted, namely: 185-Communication of Judgment, decree or
order to the Registering Authority:-Every Court,- (a)
passing
a decree or order for the cancellation of an instrument registered under the
law relating to the registration of documents; (b)
pronouncing
any judgment or passing any decree or order creating, declaring, transferring,
limiting or extinguishing any right, title or interest to or in immovable
property in favour of or of any person; (c)
varying,
reversing or setting aside any such judgment, decree or order; and (d)
passing
an order for the attachment of immovable property or for the release of any
immovable property from attachment, shall send a copy of such judgment, decree
or order, on plain paper, verified as correct, together with a memorandum
describing the property, as far as may be practicable in the manner required by
Section 21 of the Registration Act, 1908 (Central Act 16 of 1908), to the
Registering Officer within the local limits of whose jurisdiction the whole or
any part of the immovable property comprised in such judgment, decree or order
is situated.'CIVIL RULES OF PRACTICE, KERALA
(AMENDMENT) RULES, 2014
PREAMBLE