Sarojini @ Nabeesa vs Jayaram L.C
2021 Latest Caselaw 16934 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

     THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943

                        OP(C) NO. 1263 OF 2021

            OS 207/2016 OF PRINCIPAL SUB COURT,ERNAKULAM)

PETITIONER/PLAINTIFF:

           SAROJINI @ NABEESA,
           AGED 67 YEARS,
           D/O LATE CHATHANATTU VARUTHU, RESIDING AT PUTHENKATTIL
           HOUSE, HMT COLONY, PERINGAZHA, KALAMASSERY P.O.
           ERNAKULAM
           BY ADVS.
           GEORGE SEBASTIAN
           ARUN LUCKOSE ABRAHAM


RESPONDENT/DEFENDANT:

           JAYARAM L.C,
           S/O CHELLAPPAN, RESIDING AT HOUSE NO 401, THANAPADAM
           ROAD, PADAMUGAL, KAKKANAD, ERNAKULAM-682 030

THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.08.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1263 OF 2021
                                             2


                                      JUDGMENT

The original petition is filed seeking a

direction to the court of the Principal

Subordinate Judge, Ernakulam, to consider

and dispose of O.S.No.207/2016 within a time

frame.

2. Pursuant to the direction of this Court on

05.08.2021, the learned Subordinate Judge,

has by communication dated 09.08.2021

stated that the above suit can be disposed of

within a period of two months from

09.08.2021.

3. Heard the learned counsel for the petitioner

and the learned counsel for the respondent.

4. After considering the averments in the

memorandum of original petition, the

materials on record and the above

communication, in exercise of powers of this

Court under Article 227 of the Constitution of

India, I direct the Subordinate Judge, OP(C) NO. 1263 OF 2021

Ernkaulam to consider and dispose of

O.S.No.207/2016, in accordance with law, as

expeditiously as possible and at any rate

within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

C.S.DIAS, JUDGE AMV/12/08/2021 OP(C) NO. 1263 OF 2021

APPENDIX OF OP(C) 1263/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PLAINT IN OS NO 207/2016 OF PRINCIPAL SUB COURT, ERNAKULAM Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 13.11.2018 IN OS NO 207/2016 OF THE PRINCIPAL SUB COURT ERNAKULAM Exhibit P3 TRUE COPY OF THE CASE DETAILS AVAILABLE IN THE E-COURTS IN RESPECT OF OS 207/2016 OF THE PRINCIPAL SUB COURT, ERNAKULAM Exhibit P4 TRUE COPY OF THE PETITION IN IA NO 1/2021 IN OA NO 207/2016 OF THE PRINCIPAL SUB COURT, ERNAKULAM

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE