M.K.Rajappan vs M.K.Rajappan
2021 Latest Caselaw 11498 Ker

             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.747 OF 2021

 AGAINST THE ORDER/JUDGMENT IN AS 22/2018 OF ADDITIONAL DISTRICT
                     COURT - VIII, ERNAKULAM


PETITIONERS/RESPONDENT:

      1      M.K.RAJAPPAN
             AGED 86 YEARS
             S/O.LATE KITTUNNY, MANNAZHAT HOUSE, EROOR DESOM,
             NADAMA VILALGE, KANAYANNOOR TALUK, PIN-682 306.

      2      M.R.PRADEEP,
             AGED 50 YEARS
             S/O.RAJAPPAN, MANNAZHAT HOUSE, EROOR DESOM, NADAMA
             VILALGE, KANAYANNUR TALUK, PIN-682 306.

      3      CHITRA,
             AGED 46 YEARS
             W/O.PRADEEP, MANNAZHAT HOUSE, EROOR DESOM, NADAMA
             VILALGE, KANAYANNUR TALUK, PIN-682 306.

             BY ADV. SRI.A.A.MOHAMMED NAZIR

RESPONDENTS/ PETITIONERS:

      1      M.K.ARAVINDAKSHAN
             AGED 82, S/O.LATE KITTUNNY,
             MANNAZHAT HOUSE, EROOR DESOM, NADAMA VILALGE,
             KANAYANNUR TALUK, PIN-682 306.

      2      M.A. SUDHEER,
             AGED 50, S/O.ARAVINDAKSHAN,
             MANNAZHAT HOUSE, EROOR DESOM,
             NADAMA VILALGE, KANAYANNUR TALUK,
             PIN-682 306.


THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.04.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.747 OF 2021


                                                  2




                                           JUDGMENT

The original petition is filed for issue of direction

to the court below for early disposal of

A.S.No.22/2018 pending on the files of Additional

District Court VIII, Ernakulam. Petitioners are the

respondents in the appeal.

2. A report was called for from the court below as to

the current status as well as the time limit within

which the appeal could be finally disposed of. The

report submitted by the court below indicates that

two months time may be required for final disposal

of the appeal.

3. In the result, the original petition is allowed

calling upon the court below to dispose of

A.S.No.22/2018 within a period of two months

after the mid summer vacation as suggested by it.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/08/04/2021 OP(C).No.747 OF 2021

APPENDIX

PETITIONERS' EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF APPEAL IN AS 22/2018 ON THE FILE OF THE ADDITIONAL DISTRICT COURT, VIII, ERNAKULAM.

EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT DATED 22.01.2018 IN OS 190/2013 ON THE FILE OF THE 1ST ADDITIONAL MUNSIFF'S COURT, ERNAKULAM.

EXHIBIT P3 THE TRUE COPY OF THE TREATMENT CERTIFICATE ISSUED BY DR.ANITA NAMBIAR.

EXHIBIT P4 THE TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS (PETITIONERS HEREIN) IN IA 778/2018 IN AS 22/2018 ON THE FILE OF THE ADDITIONAL DISTRICT COURT, VIII, ERNAKULAM.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE