Sobha Lakshmi vs Prabha Lakshmi
2021 Latest Caselaw 5054 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      OP(C).No.68 OF 2021

       IN THE MATTER OF OS 171/2018 OF PRINCIPAL MUNSIFF'S
                        COURT,NEDUMANGAD

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PETITIONER/1ST PLAINTIFF:

             SOBHA LAKSHMI
             AGED 56 YEARS
             D/O SEETHAMMAL,
             LAKSHMI MANDIRAM,
             KUPPAKKONAM ROAD,
             NEDUMANGAD.P.O,
             THIRUVANANTHAPURAM-695541.

             BY ADV. SRI.A.S.SHAMMY RAJ

RESPONDENTS2ND PLAINTIFF & DEFENDANTS 1 TO 4:

      1      PRABHA LAKSHMI,
             AGED 53
             D/O SEETHAMMAL,
             LAKSHMI MANDIRAM,
             KUPAKONAM ROAD,
             NEDUMANGAD.P.O,
             THIRUVANANTHAPURAM-695541.

      2      JAYAPRAKASH,
             AGED 48 YEARS
             S/O PONNAPPAN CHETTIYAR,
             LAKSHMI MANDIRAM,
             KUPAKONAM ROAD,
             NEDUMANGAD.P.O,
             THIRUVANANTHAPURAM-695541.

      3      JAYAPRASAD,
             AGED 46 YEARS
             S/O PONNAPPAN CHETTIYAR,
             LAKSHMI MANDIRAM,
             KUPAKONAM ROAD,
             NEDUMANGAD.P.O,
             THIRUVANANTHAPURAM-695541.
       4     SYAMALA,
            AGED 65 YEARS
            D/O AMMUKKUTTY,
            LAKSHMI MANDIRAM,
            KUPAKONAM ROAD,NEDUMANGAD.P.O,
            THIRUVANANTHAPURAM-695541.

      5     JAYAPRADEEP,
            AGED 41 YEARS
            S/O PONNAPAN CHETTIYAR,
            LAKSHMI MANDIRAM,
            KUPAKONAM ROAD,
            NEDUMANGAD.P.O,
            THIRUVANANTHAPURAM-695541.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
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                  O. P. (C) No.68 of 2021
           ==================
          Dated this the 11th day of February, 2021

                                  JUDGMENT

The petitioner who is the plaintiff in OS

171/2018 on the files of the Munsiff's Court, Nedumangadu seeks for a direction for an

expeditious disposal of the suit.

2. The suit being one for partition, has to go

through the preliminary and final decree stages.

The suit being of the year 2018, I direct the

Munsiff's Court, Nedumangadu to make every

endeavour to have the suit tried and disposed of

before the court closes for mid-summer vacation

2022.

Original petition is ordered as above.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.68 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PLAINT IN O.S.NO.171/2018 ON THE FILE OF MUNSIFF'S COURT,NEDUMANGAD DATED 1.1.2018.

EXHIBIT P2 TRUE COPY OF WRITTEN STATEMENT IN O.S.NO.171/2018 FILED BY THE DEFENDANTS 1 AND 2 DATED 6.8.2019

EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO.171/2018 FILED BY THE DEFENDANTS 3 AND 4 DATED 15.2.2019.

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