Kudukkan Kunhappu vs Saidalavi A.K
2021 Latest Caselaw 4921 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.1606 OF 2020

    I.A.NO.2/2020 IN OS 293/2020 OF MUNSIFF COURT, MANJERI

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PETITIONER/PETITIONER/PLAINTIFF:

             KUDUKKAN KUNHAPPU
             S/O SAIDALAVI HAJI, KOORKANPARAMBIL HOUSE, KARIPPUR
             AMSOM DESOM, KUMMINIPARAMB P O, KONDOTTY TALUK,
             MALAPPURAM DISTRICT, PIN-673638, REP BY POWER OF
             ATTORNEY HOLDER, K V GAFOR, AGED 44 YEARS, S/O
             ALIKUTTY, KARUVEPPIL PERINCHEERI HOUSE, KONDOTTY
             AMSOM, DESOM, CALICUT AIRPORT POST, KONDOTTY TALUK,
             MALAPPURAM DISTRICT.

             BY ADV. SRI.K.RAKESH

RESPONDENTS/RESPONDENTS/DEFENDANTS:

      1      SAIDALAVI A.K
             AGED 50 YEARS
             S/O KUNHIMOIDEENKUTTY, THEKKUMPURAM HOUSE, KARIPPUR
             AMSOM DESOM,, KUMMINIPARAMB P.O, KONDOTTY TALUK,
             MALAPPURAM DISTRICT-673638.

      2      ARIFA CHUNDEKKADAN
             AGED 42 YEARS
             W/O SAIDALAVI,
             THEKKUMPURAM HOUSE, KARIPPUR AMSOM DESOM,,
             KUMMINIPARAMB P.O, KONDOTTY TALUK, MALAPPURAM
             DISTRICT-673638.


     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.1606 of 2020
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             Dated this the 10th day of February, 2021

                                   JUDGMENT

IA 2/2020 in OS 293/2020 before the Munsiff's

Court, Manjeri is an application for interim injunction. The petitioner-plaintiff seeks for a

direction for an expeditious disposal of the said

application.

2. The application being one for an

interlocutory injunction, necessarily urgent orders

are to be passed. In the circumstances, I dispose

of this original petition directing the trial court

to consider and pass appropriate orders on IA

2/2020 as expeditiously as possible and at any rate

within a period of one month 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.1606 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE PLAINT IN OS NO 293/2020 ON THE FILES OF THE MUNSIFF COURT, MANJERI DATED 24.8.2020.

EXHIBIT P2 A TRUE COPY OF THE SKETCH OF PLAINT A SCHEDULE PROPERTY PRODUCED IN OS NO.293/2020.

EXHIBIT P3 A TRUE COPY OF THE I A NO. 2/2020 IN OS NO.293/2020 ON THE FILES OF MUNSIFF COURT, MANJERI DATED 24.8.2020.

EXHIBIT P4 A TRUE COPY OF THE INTERIM REPORT WITH ROUGH SKETCH OF THE ADVOCATE COMMISSIONER DATED 11.9.2020.

EXHIBIT P5 A TRUE COPY OF THE LOCATION MAP ISSUED BY THE VILLAGE OFFICER, PALLIKKAL VILLAGE.

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