Rajeev Raj vs Rakesh Raj
2021 Latest Caselaw 6327 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

 MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                    OP(C).No.262 OF 2021

    OS 179/2020 OF MUNSIFF COURT-IV, THIRUVANANTHAPURAM

PETITIONER/PLAINTIFF:

            RAJEEV RAJ,
            AGED 38 YEARS
            S/O G RAJAGOPALAN NAIR
            AND LATE. L KAVEESWARI KAMAL,
            OF T C.27/567, BHAVANA, MRRA-B 10,
            DHARMADESOM RAOD,
            VANCHIYOOR P O, THIRUVANANTHAPURAM DISTRICT,
            PINCODE-695035, AND NOW RESIDING AT 'HARIPRIYA',
            OOKKODU P O (VIA), NEMOM, THIRUVANANTHAPURAM,
            PINCODE-695020.

            BY ADV. SRI.D.GANESH KUMAR

RESPONDENTS/DEFENDANTS:

      1     RAKESH RAJ, NOW AGED 31 YEARS,
            S/O RAJAGOPALAN NAIR AND LATE. L KAVEESWARI
            KAMAL, OF TC. 27/567, BHAVANA MRRA-B 10,
            DHARMADESOM ROAD, VANCHIYOOR P O,
            THIRUVANANTHAPURAM DISTRICT, PINCODE-695035.

      2     RAJAGOPALAN NAIR,
            NOW AGED 68 YEARS
            S/O LATE GOVINDAN NAIR,
            NOW RESIDING AT TC 27/567, BHAVANA, MRRA-B 10,
            DHARMADESOM ROAD, VANCHIYOOR P O,
            THIRUVANANTHAPURAM DISTRICT, PINCODE-695035.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.262/2021

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        Dated this the 22nd day of February, 2021


                          J U D G M E N T

The plaintiff in O.S.No.179/2020 pending before

the Additional Munsiff's Court, Thiruvananthapuram

seeks issue of a direction to the court below to

hear and dispose of I.A.No.1/2020 in

O.S.No.179/2020 as expeditiously as possible.

2. A report was called for from the learned

Munsiff who in her letter dated 11.02.2021 has

indicated that she will be in a position to take up

I.A.No.1/2020 in O.S.No.179/2020 and dispose it of

within a period of two months. When the time frame

suggested by the court below was put to the notice

of the learned counsel for the petitioner, it was

submitted that the said interlocutory application

was filed an year ago and nevertheless, it is

pending undisposed of.

Having regard to the anxiety expressed by the O.P.(C)No.262/2021

:-3-:

learned counsel, it is directed that the learned

Munsiff shall dispose of the matter within a period

of one month from the date of receipt of certified

copy of this judgment.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.262/2021

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APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF PLAINT IN OS NO. 179 OF 2020 PENDING BEFORE ADDITIONAL MUNSIFF'S COURT-IVTH BENCH (RCC), THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF IA NO. 1 OF 2020 IN OS NO,179 OF 2020 PENDING BEFORE ADDITIONAL MUNSIFF'S COURT-IVTH BENCH (RCC). THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF APPLICATION FOR ADVANCEMENT OF HEARING SUBMITTED BY THE PETITIONER AS IA NO.2 OF 2020.

EXHIBIT P4 TRUE COPY OF APPLICATION FOR ADVANCEMENT OF HEARING SUBMITTED BY THE PETITIONER AS IA NO. 3 OF 2020.