Joseph vs Muraleedharan Pillai
2021 Latest Caselaw 11501 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.701 OF 2021

          OS 63/2017 OF MUNSIFF'S COURT, SASTHAMCOTTA

PETITIONERS/PLAINTIFFS:

      1      JOSEPH
             AGED 66 YEARS
             S/O.YOBEL, SHIBU MANDIRAM VEEDU, THURUTHIKKARA
             MURI, THURUTHIKKARA P.O., KUNNATHOOR VILLAGE,
             KUNNATHOOR THALUK, KOLLAM DISTRICT, PIN-690 540.

      2      LEELA,
             AGED 60 YEARS
             W/O.JOSEPH, SHIBU MANDIRAM VEEDU, THURUTHIKKARA
             MURI, THURUTHIKKARA P.O., KUNNATHOOR VILLAGE,
             KUNNATHOOR THALUK, KOLLAM DISTRICT, PIN-690 540.

             BY ADV. SRI.P.V.DILEEP

RESPONDENTS/DEFENDANTS:

      1      MURALEEDHARAN PILLAI
             AGED 58 YEARS
             RANJITH BHAVANAM VEEDU, THURUTHIKKARA MURI,
             THURUTHIKKARA P.O., KUNNATHOOR VILLAGE,
             KUNNATHOOR THALUK, KOLLAM DISTRICT, PIN-690 540.

      2      RADHAMANI,
             AGED 54 YEARS
             W/O.MURALEEDHARAN PILLAI, RANJITH BHAVANAM
             VEEDU, THURUTHIKKARA MURI, THURUTHIKKARA P.O.,
             KUNNATHOOR VILLAGE, KUNNATHOOR THALUK, KOLLAM
             DISTRICT, PIN-690 540.

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.701 of 2021

                                  :-2-:

            Dated this the 8th day of April, 2021


                           J U D G M E N T

The plaintiffs in O.S.No.63/2017 are the

petitioners in this original petition. They seek

issue of a direction to the Munsiff's Court,

Sasthamcotta, for final disposal of the suit within

a time frame to be fixed by this Court.

2. I heard the learned counsel for the

petitioners.

3. A report was called for from the court

below as to the time frame within which the matter

could be finally disposed of. It is reported that

the Munsiff/Magistrate Court, Sasthamcotta, sits

only for three days in a week. A report and plan

with respect to the suit property are yet to be

received. In the circumstances, a period of one

year was sought for final disposal of the suit.

In the result, the original petition is allowed O.P.(C)No.701 of 2021

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calling upon the court below to dispose of

O.S.No.63/2017 within a period of one year from the

date of production of certified copy of this

judgment.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.701 of 2021

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APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO.63/2017 ON THE FILE OF THE MUNSIFF'S COURT, SASTHAMCOTTA.

EXHIBIT P2 TRUE COPY OF THE IA NO.1/2021 IN OS NO.63/2017 FOR JOINT TRIAL OF THE CONNECTED CASES PENDING BEFORE THE MUNSIFF'S COURT, SASTHAMCOTTA.