S.Jaseem vs S.Jaseem
2021 Latest Caselaw 4559 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                        OP(C).No.1296 OF 2020

         AS NO.71/2019 OF DISTRICT       COURT,PATHANAMTHITTA

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PETITIONER/1ST RESPONDENT:

             S.JASEEM
             AGED 67 YEARS
             D/O. N.C SUBAIDAMMAL, JASMINE, BNRA 179, BHAGAVATHY
             NAGAR, KOWDIAR, SASTHAMANGALAM VILLAGE,
             THIRUVANANTHAPURAM DISTRICT-695 003

             BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENT/APPELLANT:

             ABDUL HAKKIM
             S/O. LATE CHINNAMEERAN RAWTHER, PLAMKUTTATHIL
             HAKKIM BUNGALOW, VETTIPURAM MURI, PATHANAMTHITTA
             VILLAGE, PATHANAMTHITTA DISTRICT-689 648


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
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                O. P. (C) No.1296 of 2020
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          Dated this the 8th day of February, 2021

                           JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of As 71/2019 pending on the files of the District Court, Pathanamthitta.

2. The report called for through the Registry

indicates that, steps is not complete in the appeal

and cross objection. In view thereof, I am not

inclined to fix a time limit for disposal of the

appeal. I am sure that the court will expedite the

proceedings.

Original petition is disposed of as above.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.1296 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT OF THE MUNSIFF COURT, PATHANAMTHITTA IN OS NO.36/2017 DATED 25.07.2019

EXHIBIT P2 TRUE COPY OF THE APPEAL MEMORANDUM, AS A S NO.71/2019

EXHIBIT P3 TRUE COPY OF THE CROSS OBJECTION OF THE PETITIONER AND RESPONDENTS 2 TO 6 IN EXT P2 APPEAL

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