Kerala High Court
Saithalavi vs Pulikkal Kawaki Bonnayyira ... on 12 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942
OP(C).No.411 OF 2021
(IN THE MATTER OF O.S. NO. 307/2020 ON THE FILE OF MUNSIFF'S
COURT, MANJERI)
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PETITIONERS/PLAINTIFFS:
1 SAITHALAVI
AGED 49 YEARS
S/O. MUHAMMED, PAMBODAN HOUSE, CHERUKAVU P.O,
PULIKKAL AMSAM DESAM, KONDOTTY TALUK, MALAPPURAM
673 637
2 ASHARAF KADAVATH
AGED 40 YEARS
S/O. ABDULLA, KADAVATH HOUSE, CHERUKAVU P.O,
PULIKKAL AMSAM DESAM, KONDOTTY TALUK, MALAPPURAM
673 637
3 P.P VAHEED SAMAN
AGED 56 YEARS
S/O. P.P ABDUL GAFOOR MOULAVI, CHERUKAVU P.O,
PULIKKAL AMSAM DESAM, KONDOTTY TALUK, MALAPPURAM
673 637
4 FIROZ K.T,
AGED 45 YEARS
S/O. K.T SAITHALAVI,K.T HOUSE, CHAKKAMATTUPARAMB
P.O, PULIKKAL, PULIKKAL AMSAM DESAM, KONDOTTY
TALUK, MALAPPURAM 673 637
BY ADVS.
SRI.T.T.MUHAMOOD
SRI.A.RENJIT
SRI.V.E.ABDUL GAFOOR
SRI.A.MOHAMMED SAVAD
SHRI.T.R.VISHNU
RESPONDENTS/DEFENDANTS:
1 PULIKKAL KAWAKI BONNAYYIRA SANGAM
REG. NO. 6/1962, PULIKKAL 673 637
REPRESENTED BY THE SECREETARY, P.N MUHAMMED S/O.
P.N KOYAKUTTY NADUTHODIYIL HOUSE, PULIKKAL P.O,
KONDOTTY TALUK, MALAPPURAM 673 637
2 PULIKKAL KAWAKI BONNAYYIRA SANGAM,
REPRESENTED BY THE PRESIDENT, V.E MUHAMMED ALI,
S/O. KOYAKUTTY, EDAKKADU HOUSE, PULIKKAL P.O,
PULIKKAL AMSAM DESAM, KONDOTTY TALUK, MALAPPURAM
673 637
3 PULIKKAL KAWAKI BONNAYYIRA SANGAM
REPRESENTED BY THE MANAGER, V. ABDUL HAMEED MASTER,
S/O. UNNEEN MUSLIYAR AGED 70 YEARS, PUTHIYA VEETTIL
HOUSE, MUTTAYOOR , PULIKKAL P.O, PULIKKAL AMSAM
DESAM, KONDOTTY TALUK, MALAPPURAM 673 637
4 PULIKKAL KAWAKI BONNAYYIRA SANGAM
REPRESENTED BY THE JOINT SECRETARY, UMMER P.P, S/O.
MUHAMMED KUTTY, AGED 45 YEARS, PUTHIYAPARAMBATH
HOUSE, MATTAYOOR, PULIKKAL P.O, PULIKKAL AMSAM
DESAM, KONDOTTY TALUK MALAPPURAM 673 373
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
SATHISH NINAN, J.
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O. P. (C) No.411 of 2021
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Dated this the 12th day of February, 2021
JUDGMENT
The petitioner-plaintiff seeks for an
expeditious disposal of OS 307/2020 pending on the
files of the Munsiff's Court, Manjeri.
2. The court where the original suit is pending
would be best able to assess about the pendency of
the suits before the said court and the nature of
the suits. I leave open the right of the petitioner
to move the trial court with appropriate
application seeking for an early disposal of the
suit. If such an application is filed, I am sure
that the trial court will consider the same taking
note of all the relevant inputs and pass
appropriate orders.
Original petition is disposed of as above.
Sd/-
SATHISH NINAN
JUDGE
kns/-
//True Copy// P.S. to Judge
OP(C).No.411 OF 2021
APPENDIX
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF PLAINT IN OS NO. 307/2020 ON
THE FILE OF THE MUNSIFF COURT MANJERI
EXHIBIT P2 TRUE COPY OF IA NO. 2/2020 FILED IN OS NO.
307/2020 ALONG WITH THE AFFIDAVIT
EXHIBIT P3 TRUE COPY OF IA NO. 1/2021 FILED IN OS NO.
307/2020 SEEKING THE ADVANCEMENT OF THE
CASE
EXHIBIT P4 TRUE COPY OF THE WRITTEN STATEMENT FIELD
2ND AND 3RD RESPONDENT IN OS 307/2020
EXHIBIT P5 TRUE COPY OF THE OBJECTION TO IA NO 2/2021
FILED IN OS NO. 307/2020 FILED BY 2ND AND
3RD RESPONDENT
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