B.Prabha vs Nilton Das
2021 Latest Caselaw 4931 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.135 OF 2021

   OS 1356/2019 OF PRINCIPAL MUNSIFF COURT ,THIRUVANANTHAPURAM

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PETITIONER/DEFENDANT:

             B.PRABHA
             AGED 51 YEARS
             D/O SMT.B VANAJA, RESIDING AT T.C.39/1595(2),
             CSS HALL ROAD, KILLIPALAM, MANACAUD.P.O.,
             THIRUVANANTHAPURAM-696 009

             BY ADVS.
             SRI.R.T.PRADEEP
             SMT.M.BINDUDAS
             SRI.K.C.HARISH

RESPONDENT/PLAINTIFF:

             NILTON DAS
             AGED 33 YEARS
             S/O G.YESUDAS, PROPRIETOR, DADS TRADERS, T.C
             38/2270(3), SRI DEVI BUILDING, ARYASALAI RAOD,
             THYCAUD VILLAGE, THIRUVANANTHAPURAM-695 014,
             RESIDING AT T.C 34/2758, VILANKARAKONATHU VEEDU,
             PAPPAD, NETTAYAM P.O.THIRUVANANTHAPURAM-695 013.

             R1 BY ADV. SHRI.K.NIRMALAN

     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.135 of 2021
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         Dated this the 10th day of February, 2021

                            JUDGMENT

The petitioner-defendant seeks for an

expeditious disposal of OS 1356/2019 pending on the

files of the Munsiff's Court, Thiruvananthapuram.

2. The report called for through the Registry

indicates that the defendants have raised a counter

claim and that the plaintiff in the suit is yet to

file a written statement to the counter claim. The

relief claimed in the suit is for prohibitory

injunction against forceful dispossession and the

relief claimed in the counter claim is for

eviction.

3. Taking note of the above facts, I dispose of

this original petition directing the learned O. P. (C) No.135 of 2021

Munsiff to expedite the proceedings in the suit and

to make every endeavour to have the suit tried and

disposed of before the court closes for Christmas

Vacation, 2021.

Sd/-

SATHISH NINAN JUDGE kns/-

//True Copy// P.S. to Judge OP(C).No.135 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PLAINT DATED 2.9.2019 IN O.S NO 1356/2019 BEFORE THE COURT OF MUNSIFF, THIRUVANANTHAPURAM

EXHIBIT P2 TRUE COPY OF ORDER DATED 3.9.2019 IN I.A NO 11314/2019 IN O.S NO 1356/2019 BY THE COURT OF MUNSIFF, THIRUVANANTHAPURAM

EXHIBIT P3 TRUE COPY OF WRITTEN STATEMENT WITH COUNTER CLAIM OF PETITIONER DATED 2.12.2019

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