IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
OP(C) NO. 902 OF 2022
SEEKING DIRECTION TO THE SUB JUDGE'S COURT, ATTINGAL FOR
AN EARLY DISPOSAL OF EXHIBIT P-1 A.S.NO.93/2019
PETITIONERS/RESPONDENTS/DEFENDANTS :
1 ABDUL VAHID,
AGED 70 YEARS,
S/O.MUHAMMED ISMAIL,
JASMIN MANZIL,
THOLIKODE VILLAGE,
KOLLAM DISTRICT,
PIN: 691333.
FROM VALIYA MURI KOCHU VEEDU,
PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
2 SEENATH NIZA,
AGED 68 YEARS,
D/O.MUHAMMED ISMAIL,
JWRA-RATC 16/807(1),
DHARSANAM,
THIRUVANANTHAPURAM DISITRICT, PIN-695316
FROM VALIYA MURI KOCHU VEEDU,
PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
3 NAZEERA BEEGUM,
AGED 61 YEARS,
D/O. MUHAMMED ISMAIL,
KOCHU VEEDU, KARICHIRA,
PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRCT,
PIN - 695316
4 SUNAIBA,
AGED 58 YEARS,
W/O.MANZOOR, KOCHU VEEDU,
KARICHIRA, PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695316
BY ADV J.JAYAKUMAR
O.P.(C)No.902 of 2022
..2..
RESPONDENT/APPELLANT/PLAINTIFF :
ABDUL RASHEED,
AGED 75 YEARS
S/O.MUHAMMED ISMAIL,
KALLUVETTANKUZHI VEEDU,
KURIYODE P.O., NILAMEL VILLAGE,
KOLLAM DISTRICT, PIN - 691534.
FROM VALIYA MURI KOCHU VEEDU,
KARICHIRA, PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C)No.902 of 2022
..3..
O.P.(C)No.902 of 2022
------------------------------------------------------------
JUDGMENT
This original petition has been filed under Article 227 of the Constitution of India by the respondents in A.S.No.93 of 2019 pending before the Sub Court, Attingal, seeking early disposal of the same.
2. Though notice served upon the learned counsel for the respondent in this case, nobody appeared.
3. As per report dated 16.06.2022, the learned Sub Judge reported that the appeal can be disposed of within a period of one month.
In the result, this original petition is allowed. Acting on the report, the learned Sub Judge is directed to expedite disposal of A.S.No.93 of 2019 pending before the O.P.(C)No.902 of 2022 ..4..
Sub Court, Attingal within a period of one month from the date of production or receipt of a copy of this judgment.
Registry is directed to forward a copy of this judgment to the learned Sub Court, Attingal within seven days for information and compliance.
Sd/-
A.BADHARUDEEN, JUDGE rkj O.P.(C)No.902 of 2022 ..5..
APPENDIX OF OP(C) 902/2022 PETITIONERS' EXHIBITS Exhibit P-1 TRUE COPY OF APPEAL MEMORANDUM IN A.S.NO.93/2019 FILED BY THE RESPONDENT BEFORE SUB COURT, ATTINGAL.
Exhibit P-2 TRUE COPY OF THE JUDGMENT DATED 12/4/2012 IN O.S. NO.512/2012 OF MUNSIFF COURT, ATTINGAL.