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Thankachan vs Appachan
2021 Latest Caselaw 11496 Ker

Citation : 2021 Latest Caselaw 11496 Ker
Judgement Date : 8 April, 2021

Kerala High Court
Thankachan vs Appachan on 8 April, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                          OP(C).No.755 OF 2021

    AGAINST THE ORDER/JUDGMENT IN OS 34/2018 OF MUNSIFF COURT,
                             PEERMEDU


PETITIONER/PLAINTIFF:

             THANKACHAN
             AGED 50 YEARS
             S/O.LATE OUSEPH DEVASYA, EETTICKAL VEETTIL,
             ATTAPALLOM P.O., ATTAPPALLOM KARA, KUMALY VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT-685509.

             BY ADVS.
             SRI.ABDUL JALEEL.A
             SMT.M.A.SULFIA

RESPONDENTS/DEFENDANTS:

      1      APPACHAN
             AGED 60, S/O.LATE OUSEPH DEVASYA,
             EETTICKAL VEETTIL, ATTAPALLOM P.O.,
             ATTAPPALLOM KARA, KUMALY VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT-685509.

      2      BINDU
             AGED 40, W/O.LATE CHACKO,
             EETTICKAL VEETTIL, ATTAPALLOM P.O.,
             ATTAPPALLOM KARA, KUMALY VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT-685509.

      3      NANDANA
             AGED 17, D/O.LATE CHACKO,
             EETTICKAL VEETTIL, ATTAPALLOM P.O.,
             ATTAPPALLOM KARA, KUMALY VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT-685509,
             REPRESENTED BY HER GUARDIAN AND MOTHER BINDU.

      4      ACHU
             AGED 13, D/O.LATE CHACKO,
             EETTICKAL VEETTIL, ATTAPALLOM P.O.,
             ATTAPPALLOM KARA, KUMALY VILLAGE,
             PEERMADE TALUK, IDUKKI DISTRICT-685509,
             REPRESENTED BY HER GUARDIAN AND MOTHER BINDU.
 OP(C).No.755 OF 2021


                                          2



             5         MALU,
                       AGED 11, D/O.LATE CHACKO,
                       EETTICKAL VEETTIL, ATTAPALLOM P.O.,
                       ATTAPPALLOM KARA, KUMALY VILLAGE,
                       PEERMADE TALUK, IDUKKI DISTRICT-685509,
                       REPRESENTED BY HER GUARDIAN AND MOTHER BINDU.

             6         NITHIN,
                       AGED 8, S/O.LATE CHACKO,
                       EETTICKAL VEETTIL, ATTAPALLOM P.O.,
                       ATTAPPALLOM KARA, KUMALY VILLAGE,
                       PEERMADE TALUK, IDUKKI DISTRICT-685509,
                       REPRESENTED BY HER GUARDIAN AND MOTHER BINDU.

             7         BABY,
                       AGED 67, S/O.JOB,
                       EZHUPATHINCHIRA VEETTIL,
                       PAMBADUMPARA P.O.,
                       PAMBADUMPARA PATHINIPARAKARAYIL,
                       KALKUNTHAL VILLAGE, UDAMBANCHOLA TALUK,
                       IDUKKI DISTRICT-685553.

             8         SUBASH,
                       AGED 38, S/O.BABY,
                       EZHUPATHINCHIRA VEETTIL,
                       PAMBADUMPARA P.O.,
                       PAMBADUMPARA PATHINIPARAKARAYIL,
                       KALKUNTHAL VILLAGE, UDAMBANCHOLA TALUK,
                       IDUKKI DISTRICT-685553.

             9         SABITHA,
                       AGED 40, D/O.BABY,
                       EZHUPATHINCHIRA VEETTIL,
                       PAMBADUMPARA P.O.,
                       PAMBADUMPARA PATHINIPARAKARAYIL,
                       KALKUNTHAL VILLAGE, UDAMBANCHOLA TALUK,
                       IDUKKI DISTRICT-685553.

             10        MANJU,
                       AGED 40, D/O.PENNAMMA,
                       THEKKEL VEETTIL, VANDANMEDU P.O.,
                       AAMAYARKARAYIL, VANDANMEDU VILLAGE,
                       UDAMBANCHOLA TALUK, IDUKKI DISTRICT-685551.

             11        MANOJ,
                       AGED 38, S/O.PENNAMMA,
                       THEKKEL VILLAGE, PUTTADI P.O.,
                       PUTTADIKARA, ANAKKARA VILLAGE,
                       UDAMBANCHOLA TALUK, IDUKKI DISTRICT-685551.
 OP(C).No.755 OF 2021


                                          3



             12        SUNOJ,
                       AGED 36, S/O.PENNAMMA,
                       THAKKEL VEETTIL,
                       MUNDIYERUMA KARAYIL,
                       MUNDIYERUMA VILLAGE,
                       UDAMBANCHOLA TALUK,
                       IDUKKI DISTRICT-685552.

             13        ANNAMMA,
                       AGED 53 , D/O.LATE OUSEPH DEVASYA,
                       HELIBERIA PUTHUVIL, ELAPPARA P.O.,
                       KOZHIKKANAM KARAYIL, ELAPPARA VILLAGE,
                       PEERMADE TALUK, IDUKKI DISTRICT-685501.

             14        MARYKUTTY,
                       AGED 53, D/O.LATE OUSEPH DEVASYA,
                        EETTICKAL VEETTIL, ATTAPALLOM P.O.,
                       ATTAPPALLOM KARA, KUMALY VILLAGE,
                       PEERMADE TALUK, IDUKKI DISTRICT-685509.

             15        THRESYA,
                       AGED 79, D/O.LATE OUSEPH DEVASYA,
                       EETTICKAL VEETTIL, ATTAPALLOM P.O.,
                       ATTAPPALLOM KARA, KUMALY VILLAGE,
                       PEERMADE TALUK, IDUKKI DISTRICT-685509.


THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.04.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.755 OF 2021


                                       4




                                 JUDGMENT

The petitioner, who is the plaintiff in O.S.No.34/2018 on

the file of Munsiff Court, Peermade, Idukki District, has

filed this original petition seeking issue of direction to the

court below for early disposal of the suit.

2. A report was called for in this respect from the court below

and in the report dated 27.03.2021, the court below has not

suggested any time frame within which the matter could be

finally disposed of. The report only discloses that the suit

is listed for settlement of issues on 03.06.2021.

3. After hearing the learned counsel for the petitioner, I am of

the opinion that the court below can be called upon to

dispose of the suit within a reasonable period of time.

4. In the result, the original petition is allowed directing the

court below to dispose of the suit finally within a period of

six months from the date of receipt of a certified copy of

this judgment.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/08/04/2021 OP(C).No.755 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.34/2018.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS PAPER ISSUED FROM THE OFFICE OF THE LEARNED MUNSIFF COURT, PEERMADE DATED 27.01.2021.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE

 
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