Shajan @ Saidan vs Sindha
2021 Latest Caselaw 4722 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                        OP(C).No.202 OF 2021

          OS 488/2016 OF MUNSIFF COURT, CHALAKUDY,THRISSUR

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PETITIONER/3RD DEFENDNAT:

              SHAJAN @ SAIDAN
              AGED 47 YEARS
              S/O.PAILIKUTTY, KANNUKADAN HOUSE, VELLANCHIRA P.O.,
              ALOOR VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT,
              PIN-680 697.

              BY ADVS.
              SRI.ANVER BASHEER
              SRI.P.A.MUJEEB

RESPONDENTS/PLAINTIFFS/DEFENDANTS:

      1       SINDHA
              W/O.JOHNSON, MANJALI HOUSE, ALOOR P.O., ALOOR
              VILLAGE, CHALKKUDY TALUK, THRISSUR DISTRICT,
              PIN-680 602.

      2       VARGHESE,
              AGED 58 YEARS
              S/O.PAILIKUTTY, KANNUKADAN HOUSE, VELLANCHIRA P.O.,
              ALOOR VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT,
              PIN-680 697.

      3       JOHNSON,
              AGED 49 YEARS
              S/O.PAILIKUTTY, KANNUKADAN HOUSE, VELLANCHIRA P.O.,
              ALOOR VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT,
              PIN-680 697.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 09.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
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                  O. P. (C) No.202 of 2021
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          Dated this the 9th day of February, 2021

                            JUDGMENT

The petitioner seeks for an expeditious

disposal of the final decree application-IA 2433/2017 in OS 488/2016.

2. The report called for through the Registry

indicates that, steps are not complete in the suit

regarding impleading of legal representative of

deceased 4th defendant/4th respondent. It is also

pointed out that another application seeking

passing of a supplementary preliminary decree is

also pending. I am sure that the trial 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.202 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO.488/2016 OF MUNSIFFS COURT, CHALAKKUDY.

EXHIBIT P2 TRUE COPY OF THE COMMON ORDER IN OS NO.180/2016 AND 488/2016 OF MUNSIFFS COURT, CHALAKKUDY DATED 22.08.2017.

EXHIBIT P3 TRUE COPY OF THE IA NO.2433/2017 IN OS NO.180/2016 AND 488/2016 OF MUNSIFFS COURT, CHALAKKUDY.

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