K.R.Chandran vs V.K.Saji
2021 Latest Caselaw 16651 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                         OP(C) NO. 1100 OF 2021
   O.S. No. 15/2017 & O.S.No.390/2016 OF MUNSIFF COURT, THIRUVALLA
PETITIONER/S:

           K.R.CHANDRAN
           AGED 69 YEARS
           S/O.RAVINDRAN, CHANDRAVILASAM, VALANKARA, PURAMATTOM
           VILLAGE, MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT - 689
           543.

           BY ADV UNNI. K.K. (EZHUMATTOOR)



RESPONDENT/S:

     1     V.K.SAJI
           AGED 55 YEARS
           S/O.KUNJAPPI, VELLIYAMPALLI SONY VILLA, THITTAMEL,
           CHENGANNOOR TALUK, ALAPPUZHA DISTRICT - 689 122.

     2     VISWANATHAN
           AGED 43 YEARS
           S/O.CHANDRAN, CHANDRAVILASAM, VALANKARA, PURAMATTOM
           VILLAGE, MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT - 689
           543.

     3     K.SOMAN
           AGED 60 YEARS
           CHANDRAVILASAM, VALANKARA, PURAMATTOM VILLAGE,
           MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT - 689 543.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1100 OF 2021
                                 2



                           JUDGMENT

The petitioner, who is the plaintiff in O.S.No.15 of 2017

pending on the files of Munsiff Court, Thiruvalla, seeks

expeditious disposal of the suit.

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

Munsiff has stated that O.S.No.15 of 2017 is a suit for

recovery of possession and that, O.S.No.390 of 2016 filed by

the first respondent seeking permanent prohibitory

injunction against forcible eviction is also pending. It is

stated that issues have been framed in both cases and the

cases are now been posted for pre-trial steps. It is pointed

out that a petition for joint trial of the suits is also pending.

3. According to the learned Munsiff, it will be

possible to dispose of the suits within three months of

completion of the pre-trial steps.

In the light of the report, the Original Petition is OP(C) NO. 1100 OF 2021

disposed of directing the Munsiff, Thiruvalla to dispose

O.S.No.15 of 2017, within three months of completion of pre-

trial steps.

SD/-

V.G.ARUN JUDGE

RK OP(C) NO. 1100 OF 2021

APPENDIX OF OP(C) 1100/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN OS NO.15/2017.

Exhibit P2 TRUE COPY OF THE PLAINT IN OS NO.390/2016/

Exhibit P3 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 1ST RESPONDENT HEREIN IN OS NO.15/2017.

Exhibit P4 TRUE COPY OF THE WRITTEN STATEMENT IN OS NO.390/2016 FILED BY THE PETITIONER ALONG WITH THE 2ND RESPONDENT.

RESPONDENT'S EXHIBITS: NIL