Shankaran vs Karthyayani
2021 Latest Caselaw 11731 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.732 OF 2021

  (I.A.NO.20890/2015 IN OS 1764/2001 ON THE FILES OF THE HON'BLE
                PRINCIPAL MUNSIFF COURT,THRISSUR)


PETITIONER/PETITIONER:

             SHANKARAN
             AGED 66 YEARS
             S/O. KRISHNAN,
             NEDUMPARAMBATH HOUSE,
             NOW RESIDING AT 14/203,
             PARTH C.H.S,
             KRISHNASTHAL,
             MIRA VILLAGE,
             THANE,
             MAHARASHTRA-401 104.


             BY ADV. SRI.V.A.VINOD

RESPONDENTS/RESPONDENTS:

      1      KARTHYAYANI
             AGED 71 YEARS
             W/O. NARAYANAN,
             KARTHIKA NIVAS,
             MEPPADAM,
             CHELAKKARA,
             THRISSUR-680 586

      2      LAKSHMI,
             AGED 69 YEARS
             D/O. NEDUMPARAMBATH KRISHNAN,
             VALAPPAYA,
             THRISSUR-680 541

      3      SAROJINI,
             AGED 58 YEARS
             D/O. NEDUMPARAMBATH KRISHNAN,
             VALAPPAYA,
             THRISSUR-680 541
 OP(C).No.732 OF 2021

                                2


       4      KARTHYAYANI,
              W/O. LATE VELAYUDHAN,
              NEDUMPARAMBATH HOUSE,
              MARAR ROAD, VALAPPAYA P.O,
              THRISSUR-680 541

       5      RAJESH
              S/O. LATE VELAYUDHAN,
              NEDUMPARAMBATH HOUSE MARAR ROAD,
              VALAPPAYA P.O,
              THRISSUR-680 541

       6      REJEESH,
              S/O VELAYUDHAN,
              NEDUMPARAMBATH HOUSE,
              MARAR ROAD, VALAPPAYA P.O,
              THRISSUR-680 541

       7      THANKA,
              W/O. APPU, VETTIKATTIL HOUSE,
              CHINA BAZAR, VALAPPAYA P.O,
              THRISSUR-680 541

       8      PRADEEP,
              S/O. BHASKARAN, PATTATHAZHATHU HOUSE,
              PERAMANGALAM P.O, THRISSUR-680 545

       9      PRIYA P.B,
              W/O. VINOD, KANIPPAYYUR ,
              KUNNAMKULAM,
              D/O. SANTHA AND BHASKARAN,
              PATTATHAZHATHU HOUSE, PERAMANGALAM P.O,
              THRISSUR-680 545

       10     PRATHEESH,
              S/O. BHASKARAN,
              PATTATHAZHATHU HOUSE,
              PERAMANGALAM P.O,
              THRISSUR-680 545

       11     BHASKARAN,
              PATTATHAZHATHU HOUSE,
              PERAMANGALAM P.O,
              THRISSUR-680 545


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 09.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.732 OF 2021

                                         3



                              JUDGMENT

Dated this the 9th day of April 2021

The defendant in O.S No.1764/2001 on the

files of the Principal Munsiff Court, Thrissur, is the

petitioner in this O.P. filed for issue of direction to the

court below for speedy disposal of Ext.P2

I.A.No.20890/2015.

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

It is submitted by the court below that the final decree

proceedings can be completed within a period of eight

months from the date of reopening of the court after

summer vacation.

In the result, O.P is allowed directing the

court below to dispose of I.A.No.20890/2015 within a

period of eight months since the date of reopening of the

court after summer vacation.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.732 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PRELIMINARY DECREE IN O.S.NO. 1764/2001 DATED 28.02.2004.

EXHIBIT P2 TRUE COPY OF THE I.A.NO. 20890/2015 IN O.S.

NO. 1764/2001

//TRUE COPY// PA TO JUDGE