Haridhas T.K vs M.P.Anees
2021 Latest Caselaw 4919 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        OP(C).No.1490 OF 2020

          O.S.NO.1022/2013 OF PRINCIPAL SUB COURT, THRISSUR

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PETITIONER/DEFENDANT:

               HARIDHAS T.K.
               AGED 58 YEARS
               THERMODOM VEETIL KUNJUMON, KUNNAMKULAM DESAM,
               THALAPILLY DESAM, THRISSUR DISTRICT, PIN-680 503.

               BY ADVS.
               SRI.P.V.JEEVESH
               SRI.C.K.RADHAKRISHNAN (CHALIL)

RESPONDENTS/PLAINTIFFS:

      1        M.P.ANEES
               S/O M.P. POKKU, SHAREEFA MANZIL, PATHIRIYATTI AMSOM
               THALASSERI THALUK, KANNUR DISTRICT,PIN-670 741.

      2        T.C.SHAMAL,
               S/O ABDUL KHADER, SHEVEERA, MANZIL, ERIVERI AMSOM
               DESOM, KANNUR THALUK, KANNUR DISTRICT, PIN-670 613.

               R1 BY ADV. SRI.RAJESH V.NAIR
               R1 BY ADV. SRI.R.PARTHASARATHY

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
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                 O. P. (C) No.1490 of 2020
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          Dated this the 10th day of February, 2021

                               JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of IA 399/2018 and the unnumbered IA of 2018 filed seeking condonation of

delay and for setting aside the exparte decree

respectively, in OS 1022/2013 on the files of the

Principal Sub Court, Thrissur.

2. Without expressing anything on the merits, I

dispose of this original petition directing the

court to dispose of the applications within a

period of two months from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE kns/-

//True Copy// P.S. to Judge OP(C).No.1490 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PLAINT IN OS NO 1022/2013 THE PRINCIPLE SUB COURT, THRISSUR

EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT IN OS NO 1022/2013 OF THE PRINCIPLE SUB COURT, THRISSUR

EXHIBIT P3 THE TRUE COPY OF THE IA NO 399/18 IN OS NO 1022/2013 FOR CONDONATION OF DELAY ON THE FILES OF THE PRINCIPLE SUB COURT,THRISSUR

EXHIBIT P4 THE TRUE COPY OF THE UNNUMBER IA NO OS NO 1022/2013, FOR SETTING ASIDE THE EX-PARTE DECREE, ON THE FILES OF THE PRINCIPLE SUB COURT, THRISSUR

EXHIBIT P5 THE TRUE COPY OF THE AGREEMENT, DATED 11.7.2011

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