Leela U.K vs Anil Jayadev Rao
2021 Latest Caselaw 15985 Ker

OP(C) No.1600/2017                             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. 1600 OF 2017

                      OS NO. 43/2016 OF I ADDITIONAL SUB COURT, KOZHIKODE

   PETITIONERS/PETITIONERS/PLAINTIFFS:

      1. LEELA U.K., AGED 75 YEARS, W/O. GOPINATHAN NAIR, RESIDING AT PRAYAGA
         (H), PO. WEST HILL, KOZHIKODE TALUK, PIN-673005
      2. SREEKANTH U.K, AGED 35 YEARS, S/O. T.GANGADHARA NAIR, CHELANGAT
         HOUSE, 47/467, NEAR CIVIL STATION, CIVIL STATION P.O., KOZHIKODE
         TALUK, PIN-673020
      3. T.GANGADHARAN NAIR, AGED 70 YEARS, S/O. NARAYANAN NAIR, GOVIND
         VINTAGE PALACE, AYYANTHOL,THRISSUR

        BY ADVS.SRI.A.SUDHI VASUDEVAN (SENIOR ADVOCATE) & SRI.JOSE JONES JOSEPH,
   RESPONDENTS/RESPONDENS/DEFENDANTS:

      1. ANIL JAYADEV RAO, AGED 32 YEARS, S/O. JAYADEV RAO,SWARGAMADAM (H),
         KASABA AMSOM, DESOM PO., CHALAPPURAM, KOZHIKODE TALUK -673002
      2. MANOHAR.S, AGED 60 YEARS, RESIDING AT M7/17 MALAPARAMBA HOUSING
         COLONY P.O.,MALAPARAMBA, CALICUT -673009
      3. DEPUTY GENERAL MANAGER, SOUTH INDIAN BANK, OFFICE OF DEPUTY GENERAL
         MANAGER, DOOR NO.7/1164, HAPPY TOWERS, VAIKOM MOHAMMAD BASHEER ROAD,
         MANANCHIRA, KOZHIKODE-673 001.
      4. CHIEF MANAGER AUTHORIZED OFFICER (SUPPL), THE SOUTH BANK REGIONAL
         OFFICERS,VAIKAM MOHAMMED BASHEER ROAD, HAPPY TOWERS, MANANCHRA,
         KOZHIKODE PIN-673001.
      5. THE MANAGER (SUPPL), SOUTH INDIAN BANK, MAVOOR ROAD BRANCH,
         KOZHIKODE, KOZHIKODE -673004.
      6. THE SUB REGISTRAR (SUPPL), SUB REGISTRAR OFFICE, WESTHILL, KOZHIKODE
         -673005.

        BY ADVS.SRI.GEORGE VARGHESE FOR R3 TO R5
        BY GOVERNMENT PLEADER FOR R6

        This OP(C) having come up for orders on 2/8/2021, upon perusing the
   letter dated 29.6.2021 of the I Addl. Sub Judge, Kozhikode and this
   court's judgment dated 19.1.2021 in the OP(C), the court on the day passed
   the following;




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 OP(C) No.1600/2017                                         2/2




                                                   V.G.ARUN, J.
                           ...................................................................
                                         O.P (C) No.1600 of 2017
                          .....................................................................
                             Dated this the 2nd day of August, 2021

                                                    ORDER

By judgment dated 19.01.2021 in OP(C)No. 1600 of 2017,

this Court has directed the Additional Sub Judge Kozhikode to

dispose OS No.43 of 2016 within a period of three months. As

per the letter dated 29.06.2021, the learned Sub Judge has

requested for extension of the time limit by a further period of

three months.

2.The learned counsel for the respondent submits that the

time limit was once extended at the request of the petitioner

and further extension by three months will cause substantial

prejudice to the respondent.

Having considered the report of the jurisdictional Judge

and the submission of the Counsel, I deem it appropriate to

extend the time limit by a further period of two months.

Learned Sub Judge shall take earnest efforts to dispose the suit

within the extended time limit.

Sd/-

V.G.ARUN JUDGE

SJ

02-08-2021 /True Copy/ Assistant Registrar