Binu M.C vs Unknown
2021 Latest Caselaw 4929 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.195 OF 2021

              OS 619/2015 OF MUNSIFF COURT,ATTINGAL

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PETITIONER/1ST PLAINTIFF:

             BINU M.C.,
             AGED 46 YEARS
             S/O. MRIDULA, MANAKKATTU VILAKOM, CHITTATTUMUKKU,
             KADINAMKULAM VILLAGE, THIRUVANANTHAPURAM DISTRICT-695
             503.

             BY ADV. SRI.J.JAYAKUMAR

RESPONDENTS/DEFENDANTS 2 TO 4 & ADDL. DEFENDANTS 5 TO 7 & 2ND
PLAINTIFF:

      1      MRIDULA,
             D/O. LATE RAMAN S., STAR HOUSE, NARUVAMMOODU, NEMOM,
             PALLICHAL VILLAGE, THIRUVANANTHAPURAM-695 020.

      2      REMANI
             D/O. LATE NALINI, STAR HOUSE, NARUVAMMOODU, NEMOM,
             PALLICHAL VILLAGE, THIRUVANANTHAPURAM-695 020.

      3      SATHEESAN
             S/O. LATE RAMAN, MANAKKATTUVILAKATHU VEEDU,
             PADINJATTUMUKKU, CHITTATTUMUKKU P.O., KADINAMKULAM,
             THIRUVANANTHAPURAM-695 503.

      4      PRASANNA
             W/O. LATE SATHYAN, STAR HOUSE, NARUVAMMOODU, NEMOM,
             PALLICHAL VILLAGE, THIRUVANANTHAPURAM-695 020.

      5      SUPRAKESH
             S/O. LATE SATHYAN, STAR HOUSE, NARUVAMMOODU, NEMOM,
             PALLICHAL VILLAGE, THIRUVANANTHAPURAM-695 020.

      6      SUPRIYA
             D/O. LATE SATHYAN, STAR HOUSE, NARUVAMMOODU, NEMOM,
             PALLICHAL VILLAGE, THIRUVANANTHAPURAM-695 020.
 OP(C).No.195 OF 2021

        7        BIMAL DAS
                 AGED 44 YEARS
                 S/O. LATE CHANDRADAS, MANAKKATTU VILAKOM,
                 CHITTATTUMUKKU, KADINAMKULAM VILLAGE,
                 THIRUVANANTHAPURAM DISTRICT-695 503.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                 SATHISH NINAN, J.
       ==================
              O. P. (C) No.195 of 2021
       ==================
      Dated this the 10th day of February, 2021

                      JUDGMENT

The petitioner-the first plaintiff seeks for an

expeditious disposal of OS 619/2015 pending on the

files of the Munsiff's Court, Attingal.

2. The suit is one for partition. Additional

defendants 5 to 7 who are impleaded as the legal

heirs of the deceased first defendant are yet to

file a written statement. The suit being one for

partition, has to go through the preliminary and

final decree stages. As noticed, the suit is of the

year 2015.

Considering the entire facts, I dispose of this

original petition directing the trial court to

dispose of the suit OS 619/2015 as expeditiously as O. P. (C) No.195 of 2021

possible and at any rate before the court closes

for Christmas vacation, 2021.

Sd/-

SATHISH NINAN JUDGE kns/-

//True Copy// P.S. to Judge OP(C).No.195 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.619/2015 FILED BY THE PETITIONER BEFORE THE MUNSIFF COURT, ATTINGAL.

EXHIBIT P2 TRUE COPY OF THE E-COURT PROCEEDINGS IN O.S.NO.619/2015 OF MUNSIFF COURT ATTINGAL.

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