T.K.Rajagopalan vs Vilasini K
2021 Latest Caselaw 11523 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.700 OF 2021

  IN F.D.I.A.NO.3037/2021 IN OS 434/2001 OF ADDITIONAL SUB
                      COURT, PALAKKAD

PETITIONER/PETITIONER:

            T.K.RAJAGOPALAN,
            AGED 75 YEARS,
            S/O KRISHNAN,THACHAMOOCHIKKAL,
            THENKURISSU,VILAYANNUR,ALATHUR TALUK,
            PALAKKAD DISTRICT-678541.

            BY ADVS.SRI.N.ANAND
                    SRI.BIJITH S.KHAN
RESPONDENTS/ RESPONDENTS:

      1     VILASINI K.,
            W/O T.K.SIVARAMAKRISHNAN,THACHAMOOCHIKKAL
            HOUSE,VILAYANNUR,ALATHUR TALUK,
            PALAKKAD DISTRICT-678541.

      2     KRISHNAPRASAD,
            S/O T.K.SIVARAMAKRISHNAN,FUTUREKINS COMPUTER
            LEARNING CENTRE,AI-ORUBAH PLAZA,4023,POST BOX
            NO.57967,
            RIYADH-11584.

      3     LASITHA.T.S,
            W/O RAMESH,THAZHATHU VEEDU,
            MANNUR,PALAKKAD TALUK-678642.

      4     SIVAPRASAD.T.S,
            S/O. T.K.SIVARAMAKRISHNAN,THACHAMOOCHIKKAL
            HOUSE,VILAYANNIR,ALATHUR TALUK,PALAKKAD-678541.


     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.700/2021

                                :-2-:




             Dated this the 8th day of April, 2021

                        J U D G M E N T

The applicant in F.D.I.A.No.3037/2021 in

O.S.No.434/2001 on the file of Additional Sub

Court, Palakkad, has sought for issue of direction

to the court below for expeditious disposal of

final decree proceedings within a time frame to be

fixed by this Court.

2. A report called for in this respect from

the court below suggests that the matter could be

finally disposed of within a period of three months

from the date of reopening of the court after

summer vacation.

In the result, original petition is allowed

calling upon the court below to take up

F.D.I.A.No.3037/2021 in O.S.No.434/2001 and finally

dispose it of within a period of three months since

the date of reopening of the court after summer

vacation.

O.P.(C)No.700/2021

:-3-:

All pending interlocutory applications are

closed.

Sd/-

                              T.V.ANILKUMAR,JUDGE

DST                                            //True copy/

                                               P.A.To Judge
 O.P.(C)No.700/2021

                             :-4-:

                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE JUDGMENT AND DECREE

DATED 12.01.2016 PASSED BY THIS HON'BLE COURT IN R.F.A.NO.378 OF 2007 AND 358 OF

EXHIBIT P2 TRUE COPY OF FDIA NO.3037 OF 2016 IN O.S.NO.434 OF 2001 ON THE FILES OF ADDITIONAL SUB COURT,PALAKKAD

EXHIBIT P3 TRUE COPY OF THE INTERIM REPORT DATED 05.04.2019 PREFERRED BY THE ADVOCATE COMMISSIONER IN FDIA NO.3037 OF 2016 IN O.S.NO.434 OF 2001 ON THE FILES OF ADDITIONAL SUB COURT,PALAKKAD

EXHIBIT P3(A) TRUE COPY OF THE SKETCH FILED BY ADVOCATE COMMISSIONER IN FDIA NO.3037/2016 IN O.S.NO.434 OF 2001 ON THE FILES OF ADDITIONAL SUB COURT,PALAKKAD

EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED 13.06.2019 PREFERRED BY RESPONDENTS IN FDIA NO.3037 OF 2016 IN O.S.NO.434 OF 2001 ON THE FILES OF ADDITIONAL SUB COURT,PALAKKAD

EXHIBIT P5 A TRUE COPY OF CASE HISTORY OF FDIA NO.3037/16 IN O.S.NO.434 OF 2001 ON THE FILES OF ADDITIONAL SUB COURT,PALAKKAD.

RESPONDENTS' EXHIBITS: NIL