Swarnamayi Devi B.K vs Vinod Kumar T.S
2021 Latest Caselaw 16272 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                          OP(C) NO. 1166 OF 2021
    AGAINST THE ORDER/JUDGMENT IN OS 8/2020 OF ADDITIONAL MUNSIFF
                COURT,NEDUMANGAD, THIRUVANANTHAPURAM
PETITIONER/S/PLAINTIFF:

           SWARNAMAYI DEVI B.K
           AGED 81 YEARS
           W/O.THANKAPPAN,RESIDING AT 'VINOD BHAVAN',
           KOPPAM,VITHURA.P.O,
           KADAKAMPALLY VILLAGE, BEECH.P.O,
           THOLICODE VILLAGE,THIRUVANANTHAPURAM-695551.

           BY ADVS.
           G.RAJEEV
           LEKSHMI RAMAKRISHNAN
           MUHAMMAD JASHEEN J.
           REJITH RAJENDRAN
           BINCY JOB
           AJITH KUMAR.S
           RAJEEV A.R.



RESPONDENT/S/DEFENDANTS:

     1     VINOD KUMAR T.S
           S/O.S.THANKAPPAN,RESIDING AT 'THANAL',K.P.13/509-
           A,K.K.V.NAGAR,AARAMKALLU,KARAKULAM.P.O,
           KARAKULAM VILLAGE,THIRUVANANTHAPURAM-695043.

     2     LEVI JESSIE @ ARJUN,
           S/O T.S.MANOJ KUMAR,AGED ABOUT 25 YEARS,RESIDING AT
           T.C.7/759,'SANKAR VILAS',MARUTHAMKUZHY,SASTHAMANGALAM
           VILLAGE,KANJIRAMPARA.P.O,THIRUVANANTHAPURAM,
           KERALA-695030.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 04.08.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1166 OF 2021
                                2



                           JUDGMENT

The petitioner, who is the plaintiff in O.S.No.8 of 2020

on files of the Additional Munsiff's Court, Nedumangad

seeks expeditious disposal of the suit. The reason for seeking

expeditious disposal is for the reason that the petitioner is

aged 81 years and is suffering from various ailments and

delay in disposal of the suit will prejudice her.

2. In the report called for by this Court, the learned

Munsiff has stated that the suit now stands posted for filing

of written statement to 09.08.2021 and taking into account

the difficulty in securing the presence of witnesses under the

prevailing circumstances, at least 8 months time is necessary

to dispose the suit. The respondents have been served with

notice through their Counsel appearing before the court

below.

Having heard the learned Counsel for the petitioner and OP(C) NO. 1166 OF 2021

having perused the report, the Original Petition is disposed

of directing the Munsiff Court, Nedumangad to dispose

O.S.No.8 of 2020 within eight months of receipt of a copy of

this judgment.

SD/-

V.G.ARUN JUDGE RK OP(C) NO. 1166 OF 2021

APPENDIX OF OP(C) 1166/2021

PETITIONER EXHIBITS

EXHIBIT-P1 THE TRUE COPY OF THE PLAINT IN O.S.NO.8/2020 ON THE FILE OF ADDITIONAL MUNSIFF'S COURT,NEDUMANGAD DATED 01.01.2020.

RESPONDENT'S EXHIBITS: NIL