Sadanandan vs Devaki Amma
2021 Latest Caselaw 12068 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

   FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                       OP(C).No.959 OF 2021

 AGAINST THE JUDGMENT IN OS 369/2013 OF MUNSIFF COURT, TIRUR


PETITIONER/ 3RD PLAINTIFF :

             SADANANDAN,
             AGED 56 YEARS,
             S/O. RAGHAVAN NAIR, MANGAT HOUSE,
             NIRAMARUTHOOR P.O., NIRAMARUTHOOR AMSOM,
             DESOM, TIRUR TALUK,
             MALAPPURAM DISTRICT-676109.

             BY ADVS.
             SRI.K.K.MOHAMED RAVUF
             SRI.P.CHANDRASEKHAR

RESPONDENTS/ DEFENDANTS :

      1      DEVAKI AMMA,
             W/O.KARUNAKARAN NAIR, MANGAT HOUSE,
             NIRAMARUTHOOR P.O., NIRAMARUTHOOR AMSOM,
             DESOM, TIRUR TALUK,
             MALAPPURAM DISTRICT - 676 109.

      2      PREMANADAN,
             S/O.KARUNAKARAN NAIR, MANGAT HOUSE,
             NIRAMARUTHOOR P.O., NIRAMARUTHOOR AMSOM,
             DESOM, TIRUR TALUK,
             MALAPPURAM DISTRICT-676109.

      3      SUNIL,
             S/O.RAGHAVAN NAIR, MANGAT HOUSE,
             NIRAMARUTHOOR P.O., NIRAMARUTHOOR AMSOM,
             DESOM, TIRUR TALUK,
             MALAPPURAM DISTRICT-676109.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.959 OF 2021

                                    2




                              JUDGMENT

Dated this the 16th day of April 2021

This original petition seeks for a direction to dispose of

O.S.No.369/2013 pending before the Munsiff Court, Tirur at an early

date. Having regard to the fact that the suit was filed in the year

2013 and was posted for trial, but later dismissed for default and

thereafter restored, I am of the view that the petitioner is justified in

seeking a direction for an expeditious disposal.

Accordingly, there will be a direction to the Munsiff Court,

Tirur to dispose of O.S.No.369/2013 pending on its file, as

expeditiously as possible, at any rate, on or before 31.08.2021.

The original petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM OP(C).No.959 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.369/2013 MUNSIFF COURT, TIRUR.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPONDENTS 1 & 2 IN O.S.NO.369/2013 OF MUNSIFF COURT, TIRUR.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 15.6.2019 IN OS NO.369/2013 OF MUNSIFF COURT, TIRUR.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17.2.2021 IN I.A.NO.1336/2019 IN O.S NO.369/2013 OF MUNSIFF COURT, TIRUR.