Kerala High Court
Bhuvanendran vs Prathapan P.K on 13 August, 2021
OP(C).1085/21 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
OP(C) NO. 1085 OF 2021
AGAINST THE ORDER/JUDGMENT IN OS 21/2019 OF SUB COURT,
CHERTHALA, ALAPPUZHA
PETITIONER/S:
BHUVANENDRAN
AGED 66 YEARS
S/O. PRABHAKARAN KAMBAKARAN, KANDATHIPARAMBIL,
AROOR VILLAGE, AROOR MURI, CHERTHALA TALUK,
ALAPPUZHA DISTRICT 688 534
BY ADV VINCENT JOSEPH
RESPONDENT/S:
1 PRATHAPAN P.K
AGED 63 YEARS
S/O. PRABHAKARAN KAMBAKARAN, MAHA MAYA
KANDATHIPARAMBIL HOUSE, AROOR P.O, CHERTHALA 688
534
2 SIVAPRASAD P.K,
AGED 61 YEARS
S/O. PRABHAKARAN KAMBAKARAN, PRASAD SOMIYA SHETTY
CHOWL, ROOM NO. 1, TUNGA VILLAGE, SAKI VIHAR ROAD,
L AND T BUILDINGS, MUMBAI 72 (KANDATHIPARAMBIL
HOUSE, AROOR P.O, CHERTHALA TALUK, ALAPPUZHA
DISTRICT 688 534)
3 RAJEEV P.K,
AGED 58 YEARS
S/O. PRABHAKARAN KAMBAKARAN, AMRADHAM,
KANDATHIPARAMBIL HOUSE, AROOR P.O, CHERTHALA 688
534
4 VAIJA K.L
AGED 57 YEARS
D/O. PRABHAKARAN KAMBAKARAN, SOM'S NEST,
KANDATHIPARAMBIL HOUSE, AROOR P.O, CHERTHALA 688
OP(C).1085/21 2
534
5 DEVARAJ P.K,
AGED 55 YEARS
S/O. PRABHAKARAN KAMBAKARAN, DEVANANDANAM,
KANDATHIPARAMBIL HOUSE, AROOR P.O, CHERTHALA
TALUK, ALAPPUZHA DISTRICT 688 534
6 SREEKUMAR P.K,
AGED 54 YEARS
S/O. PRABHAKARAN KAMPBKARAN, KANDATHIPARAMBIL
HOUSE, AROOR P.O, CHERTHALA 688 534
7 SATHYAJITH P.K.,
S/O. PRABHAKARAN KAMBAKARAN, KANDATHIPARAMBIL
HOUSE, AROOR P.O, CHERTHALA 688 534
8 DEVI K.L
D/O. PRABHAKARAN KAMBAKARAN, KARAKKAPARAMBIL
HOUSE, AROOR P.O, CHERTHALA 688 534
9 KALA
AGED 50 YEARS
D/O. PRABHAKARAN KAMBAKARAN, KANDATHIPPARAMBIL
HOUSE, AROOR P.O, CHERTHALA 688 534
R1, R3 TO R9 BY ADV M.SUSEELA
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON, THE
COURT ON 13.08.2021 THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).1085/21 3
V.G.ARUN, J.
-----------------------------------------------
OP(C).No. 1085 of 2021
-----------------------------------------------
Dated this the 13th day of August, 2021
JUDGMENT
The prayer in the original petition is for expeditious disposal
of O.S.No. 21 of 2019, a suit for partition, pending before the Sub
Court, Cherthala. In the report called for by this Court, the learned
Sub Judge has stated that the Advocate Commissioner appointed
in the suit has already filed a report and the case was posted for
framing issues on 9.7.2021. According to the learned Sub Judge, it
will be possible to dispose the suit in six months.
Accordingly, the original petition is disposed of directing the
Sub Judge, Cherthala to dispose of O.S.No.21 of 2019 within six
months of receipt of a copy of this judgment.
Sd/-
V.G.ARUN, JUDGE
vgs
APPENDIX OF OP(C) 1085/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PLAINT DATED 26-09-2021
IN O.S NO. 21/2019 OF THE SUB COURT,
CHERTHALA.
Exhibit P2 TRUE COPY OF THE PETITION DATED 26-08-
2019 IN I.A NO. 592/2019 IN O.S NO.
21/2019 OF THE SUB COURT, CHERTHALA
Exhibit P3 TRUE COPY OF THE DISCHARGE SUMMARY DATED
6-07-2018 ISSUED FROM RAJAGIRI HOSPITAL,
ALUVA TO THE PETITIONER.
Exhibit P4 TRUE COPY OF THE PETITIONER'S COMPLAINT
DATED 1-6-2021 TOGETHER WITH PARTICULARS
OF E-MAIL AND POSTAL RECEIPTS.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
13/7/2021 SUBMITTED BY THE PETITIONER TO
THE 2ND RESPONDENT TOGETHER WITH RECEIPT
DATED 14/7/2021
