Mukkil Kutty Hassan vs Fousiya M K
2021 Latest Caselaw 17047 Ker

OP(C) No.1528/2020                          1/1




                      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. 1528 OF 2020
                 OS 168/2017 OF MUNSIFF COURT, TIRUR, MALAPPURAM
   PETITIONER/DEFENDANT:

          MUKKIL KUTTY HASSAN, AGED 58 YEARS, S/O. MOIDEEN MASTER, MUKKIL
          HOUSE, ARICHOLE, PUTHUR AMSOM, CHERUKUNNU DESOM, PUTHOOR P.O,
          TIRURANGADI TALUK, MALAPPURAM DISTRICT 676 503

        BY ADV U.K.DEVIDAS
   RESPONDENT:

          FOUSIYA M K, AGED 56 YEARS, S/O. W/O. RAHMATHALI, BAITHUL RAHMATH,
          VANIYAMPALAM AMSOM DESOM, WANDOOR P.O, PIN 679 328, NILAMBUR TALUK,
          MALAPPURAM DISTRICT.

        This OP(C) having come up for orders on 12.08.2021, upon perusing
   the letter dated 18.06.2021 received from the Munsiff, Tirur and this
   court's judgment dated 9.11.2020, the court on the same day passed the
   following;
                                     ORDER

Perused the communication dated 18.6.2021 of the learned Munsiff.

Taking note of the request made in the said communication, the time period for disposal of O.S. No.168/2017 of the court of Munsiff, Tirur is extended by a further period of three months from 18.06.2021.

Sd/-

C.S.DIAS

JUDGE

12-08-2021 /True Copy/ Assistant Registrar