Giji Thomson vs Nil
2021 Latest Caselaw 11726 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                          OP(C).No.939 OF 2021

 (IN GOP 241/2019 ON THE FILE OF HON'BLE III ADDITIONAL DISTRICT
              COURT, THRISSUR, FOR SPEEDY DISPOSAL)


PETITIONERS/PETITIONERS IN GOP 241/2019:

      1.       GIJI THOMSON, W/O LATE THOMSON AGED 43 YEARS,
               KANJIRATHINKAL HOUSE, VENKIDANGU VILLAGE,
               IRIMBANALLOOR DESOM, ENAMAKKAL, CHAVAKKAD TALUK, PIN
               680 510

      2.       CELINA, W/O LONAPPAN AGED 81 YEARS, KANJIRATHINKAL
               HOUSE,
               VENKIDANGU VILLAGE, IRIMBANALLOOR DESOM, ENAMAKKAL,
               CHAVAKKAD TALUK, PIN 680 510
      3.       MARY, D/O LONAPPAN AGED 58 YEARS, CHIRAYATH HOUSE,
               CHAZHOOR VILLAGE, THRISSUR TALUK, PIN 680 571
      4.       ANNIE D/0 LONAPPAN AGED 54 YEARS,
               KAVALAKATT HOUSE, CHIYYARAM VILLAGE, THRISSUR TALUK

MINORS S/O LATE THOMSON

               KANJIRATHINKAL HOUSE, VENKIDANGU VILLAGE,
               IRIMBANALLOOR DESOM, ENAMAKKAL, CHAVAKKAD TALUK,
               PIN 680 510
      1        FEBIN THOMSON
               (DOB 11/11/2004)
      2.       FABIA THOMSON
               (DOB 23/04/2010)
               REPRESENTED BY THEIR MOTHER, THE PETITIONER NO.1

               BY ADVS.
               SRI.FRANKLIN ARACKAL
               SRI.P.D.JAYAN MON

RESPONDENTS:

               NIL


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 09.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.939 OF 2021

                                        2



                                 JUDGMENT

Dated this the 9th day of April 2021

This O.P is filed by the petitioners in G.O.P No.241/2019 on

the file of Additional District Court-III, Thrissur for early disposal

of the proceedings.

2. I heard the learned counsel for the petitioners.

3. It is submitted that the service on respondent in the

aforesaid O.P. was completed by publication and nonetheless the

respondent has not appeared to contest the proceedings

instituted for declaring the first petitioner as the guardian of the

property of minors. Considering the submission made by the

counsel for the petitioners that though the service on the

respondent in this O.P was complete much earlier and still the

matter is not disposed of, I am of the opinion that direction

ought to be given to the court below for taking up the matter for

early disposal.

In the result this O.P is allowed, directing the court below

to dispose of G.O.P.No.241/2019 finally within a period of two

months from the date of production of certified copy of this

judgment.

Sd/-

T.V.ANILKUMAR SMF JUDGE OP(C).No.939 OF 2021

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 A TRUE COPY OF GOP 241/2019 ON THE FILE OF HON'BLE III ADDITIONAL DISTRICT COURT, THRISSUR

EXHIBIT P2 A TRUE COPY OF THE PAPER PUBLICATION DATED 10/01/2020 WHICH WAS LATER PRODUCED BEFORE THE HON'BLE DISTRICT COURT.

EXHIBIT P3 A TRUE COPY OF THE AFFIDAVIT DATED 15/10/2019

//TRUE COPY// PA TO JUDGE