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Thezhukkum Koottathil Cheeyeyi vs Thezhukkum Koottathil Govindan
2021 Latest Caselaw 3788 Ker

Citation : 2021 Latest Caselaw 3788 Ker
Judgement Date : 2 February, 2021

Kerala High Court
Thezhukkum Koottathil Cheeyeyi vs Thezhukkum Koottathil Govindan on 2 February, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                        OP(C).No.84 OF 2021

            OS 361/2014 OF MUNSIFF COURT, TALIPARAMBA

                          -------------


PETITIONER/PLAINTIFF:

             THEZHUKKUM KOOTTATHIL CHEEYEYI
             AGED 78 YEARS
             W/O.KUNHIRAMAN, THEZHUKKUM KOOTTATHIL HOUSE,
             KOLATHUR, CHUZHALI P.O., CHUZHALI AMSOM,
             TALIPARAMBA TALUK, KANNUR DISTRICT-670142.

             BY ADVS.
             SRI.V.T.MADHAVANUNNI
             SRI.V.A.SATHEESH

RESPONDENTS/DEFENDANTS:

      1      THEZHUKKUM KOOTTATHIL GOVINDAN
             AGED 68 YEARS
             S/O. PARU, THEZHUKKUM KOOTTATHIL HOUSE, CHERUKARA,
             PALLIVAYAL P.O., PANNIYOOR AMSOM, TALIPARAMBA
             TALUK, KANNUR DISTRICT-670142.

      2      THEZHUKKUM KOOTTATHIL CHANDRAMATHI,
             AGED 80 YEARS
             D/O. PARU, THEZHUKKUM KOOTTATHIL HOUSE, CHERUKARA,
             PALLIVAYAL P.O., PANNIYOOR AMSOM, TALIPARAMBA
             TALUK, KANNUR DISTRICT-670142.

             R1 BY ADV. SRI.SREEPRAKASH K.NAIR

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 02.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
              ==================
                     O. P. (C) No.84 of 2021
              ==================
             Dated this the 2nd day of February, 2021

                             JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of OS 361/2014 pending on the files of the Munsiff's Court, Taliparamba. The suit

is one for fixation of boundary and for injunction.

The report of the Advocate Commissioner appointed

in the suit is awaited.

In the circumstances, I dispose of this

original petition directing the learned Munsiff to

expedite the proceedings and to make every

endeavour to have the suit tried and disposed of

preferably before the court closes for Christmas

Vacation 2021.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.84 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.361/2014 ON THE FILE OF MUNSIFF COURT, TALIPARAMBA.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANT NO.1 IN O.S.NO.361/2014 ON THE FILE OF MUNSIFF COURT, TALIPARAMBA.

-------------

 
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