Kuriachen vs Ulahannan
2021 Latest Caselaw 15969 Ker

OP(C) No.2507/2018                                1/2




                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                               THE HONOURABLE MR.JUSTICE V.G.ARUN
                     Monday, the 2nd day of August 2021 / 11th Sravana, 1943

                                     OP(C) NO. 2507 OF 2018


OS 119/1993 OF MUNSIFF COURT,MUVATTUPUZHA, ERNAKULAM

   PETITIONER/ DECREE HOLDER:

          KURIACHEN, AGED 57 YEARS, S/O. OUSEPH, KOOTTAPPILLIL HOUSE,
          KUNNACKAL KARA, VALAKOM VILLAGE

            BY ADVOCATE:       SRI. M.V.PAULOSE

   RESPONDENTS/ JUDGMENT DEBTORS:

      1. ULAHANNAN(DECEASED), S/O. VARKEY, THADATHIL HOUSE, KUNNACKAL KARA,
         VALAKOM VILLAGE- 682 316
      2. SABU T JOHN, AGED ABOUT 50 YEARS, S/O ULAHANNAN,THADATHIL
         HOUSE,KUNNACKAL KARA,VALAKOM VILLAGE-682316

             BY ADVOCATE: SRI. M.V.RAJENDRAN NAIR FOR R2

        This OP (Civil) having come up for orders on 02/08/2021 upon
   perusing the letter dated 09-07-2021, of the Munsiff, Muvattupuzha and
   this court's Judgment dated 10-02-2021 in the OP(C), the court on the same
   day passed the following.

                                                                               [PTO]
 OP(C) No.2507/2018                                             2/2




                                                     V.G.ARUN, J.
                             ...................................................................
                                           O.P (C) No. 2507 of 2018
                            .....................................................................
                               Dated this the 2nd day of August, 2021

                                                      ORDER

The original petition was disposed of by judgment dated

10.2.2021, directing the EP to be decided on or before

12.05.2021. By communication dated 9.7.2021, the learned

Munsiff, Muvattupuzha has requested for extension of the time

limit for a further period of three months.

I am convinced with the reason stated in the

communication. Accordingly, the time stipulated in the judgment

is extended by three months.

Sd/-

V.G.ARUN JUDGE

SJ

02-08-2021 /True Copy/ Assistant Registrar