OP(C) NO. 2191 OF 2021
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
OP(C) NO. 2191 OF 2021
AGAINST THE ORDER/JUDGMENT IN OS 336/2020 OF MUNSIF COURT,
KANJIRAPPALLY
PETITIONER/S:
JAISON THOMAS
AGED 48 YEARS
S/O.THOMAS, PUTHUMANAMUZHIYIL HOUSE, KONDAZHY,
THALAPPILLY TALUK, THRISSUR DISTRICT - 679 106.
BY ADV SAJU J.VALLYARA
RESPONDENT/S:
1 HAKKIM K. ASHRAF
S/O.K.K.ASHRAF, KULATHUNGAL HOUSE, EDAKUNNAM,
MUNDAKKAYAM P.O., KOTTAYAM DISTRICT - 686 513.
2 P.K.SULAIMAN
S/O.P.H.KASIM, PUTHENVEETTIL HOUSE, PAINGANA,
MUNDAKAYAM, KOTTAYAM DISTRICT - 686 513.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 2191 OF 2021
2
JUDGMENT
The original petition is filed to direct the Court of the Munsiff, Kanjirappally to dispose of O.S.No.336/2020 within a time frame.
2. Pursuant to the order dated 23.11.2021 passed by this Court, the learned Munsiff has by communication dated 13.12.2021 informed this Court that the above suit can be disposed of within six months after taking pre-trial steps by the plaintiff.
3. Heard; the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.
4. In the light of the pleadings and materials on record and the above mentioned communication of the learned Munsiff and in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Kanjirappally to consider and OP(C) NO. 2191 OF 2021 3 dispose of O.S.No.336/2020, as expeditiously as possible and in accordance with law, at any rate on or before 23.12.2022.
The original petition is ordered accordingly.
Sd/-
C.S.DIAS, JUDGE rkc/ 01.06.22 OP(C) NO. 2191 OF 2021 4 APPENDIX OF OP(C) 2191/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTERED AGREEMENT NO.91/2020 EXECUTED AT SRO, KOOVAPPALLY BETWEEN THE PETITIONER AND THE 1ST RESPONDENT ON 23/01/2020.
Exhibit P2 TRUE COPY OF THE AGREEMENT DATED 25/07/2019 EXECUTED BY THE PETITIONER AND ANOTHER WITH THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE PLAINT DATED 27/02/2020 FILED BY THE PETITIONER AND ANOTHER AGAINST THE RESPONDENTS AS O.S.NO.62/2020 BEFORE THE MUNSIFF COURT, KANJIRAPPALLY.
Exhibit P4 TRUE COPY OF THE CASE STATUS RELATING TO O.S.NO.6S/2020 BEFORE THE MUNSIFF COURT, KANJIRAPPALLY AS ON 22/11/2021. Exhibit P5 TRUE COPY OF THE PLAINT FILED IN CONNECTION WITH O.S.NO.336/2020 BEFORE THE MUNSIFF COURT KANJIRAPPALLY FILED ON 07/12/2020. Exhibit P6 TRUE COPY OF THE CASE STATUS RELATING TO O.S.NO.336/2020 PENDING BEFORE THE MUNSIFF COURT KANJIRAPPALLY AS ON 22/11/2021.