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Geetha vs Lissy
2021 Latest Caselaw 4326 Ker

Citation : 2021 Latest Caselaw 4326 Ker
Judgement Date : 5 February, 2021

Kerala High Court
Geetha vs Lissy on 5 February, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

    FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                        OP(C).No.348 OF 2021

                  AS 7/2021 OF SUB COURT,ATTINGAL

               OS 220/2009 OF MUNSIFF'S COURT,ATTINGAL

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


PETITIONER:

              GEETHA
              AGED 49 YEARS
              D/O.SOMAN, ANGEVILA VEEDU, CHEMMARUTHIMUKKU,
              NAGAROOR VILLAGE, THIRUVANANTHAPURAM PIN 695 601

              BY ADV. SRI.K.P.SUJESH KUMAR

RESPONDENT:

              LISSY
              D/O.VASAVAN, VILAYIL HOUSE, CHEMMARUTHIMUKKU,
              NAGAROOR VILLAGE, THIRUVANANTHAPURAM PIN 695 601


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 05.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
              ==================
                    O. P. (C) No.348 of 2021
              ==================
             Dated this the 5th day of February, 2021

                              JUDGMENT

The petitioner is the appellant in AS 7/2021 on

the files of the Sub Court, Attingal. She seeks for an expeditious disposal of IA 1/2021 and IA 2/2021

pending therein.

2. The applications are filed seeking

condonation of delay of 1936 days in filing the

appeal and for stay of execution of the decree. The

applications were filed only on 30.01.2021 and this

original petition is filed on 04.02.2021. I do not

consider it proper to entertain this original

petition filed under Article 227 of the

Constitution.

Original petition is accordingly dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.348 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN O.S.

NO.220/2009 ON THE FILE OF THE MUNSIFF'S COURT, ATTINGAL, DATED 21.8.2015

EXHIBIT P2 TRUE COPY OF THE APPEAL MEMORANDUM IN A.S.NO.7/2021 ON THE FILE OF THE SUB COURT, ATTINGAL, DATED 30/1/2021

EXHIBIT P3 TRUE COPY OF I.A.NO.1/2021 IN A.S.NO.7/2021 ON THE FILE OF THE SUB COURT, ATTINGAL, DATED 30/1/2021

EXHIBIT P4 TRUE COPY OF I.A.NO.2/2021 IN A.S.NO.7/2021 ON THE FILE OF THE SUB COURT, ATTINGAL, DATED 30/1/2021

EXHIBIT P5 TRUE COPY OF THE E.P.NO.45/2019 IN O.S.NO.220/2009 ON THE FILE OF THE MUNSIFF'S COURT, ATTINGAL.

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

 
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