Jagadamma C vs Bank Of Baroda
2021 Latest Caselaw 1121 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                 &

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                       OP (RC).No.99 OF 2020

 IN RCP 2/2020 OF ADDITIONAL MUNSIFF COURT (RENT CONTROL COURT),
                           CHERTHALA


PETITIONER:

              JAGADAMMA C.
              AGED 76 YEARS
              W/O. GANGADHARA KURUP, RESIDING AT AJITH BHAVAN,
              CMC11, KOKKOTHAMANGALAM VILLAGE,
              CHERTHALA EAST MURI.

              BY ADVS.
              SRI.S.P.ARAVINDAKSHAN PILLAY
              SRI.S.A.ANAND

RESPONDENT:

              BANK OF BARODA
              AMRUTHA COMPLEX, VADAKKUMMURI, CHERTHALA NORTH
              VILLAGE, CHERTHALA, ALAPPUZHA DISTRICT,
              PIN-688 524, REPRESENTED BY ITS MANAGER.

                BY ADV.SMT.R.REMA -SC

     THIS OP (RENT CONTROL) HAVING BEEN FINALLY HEARD ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC).No.99 OF 2020                   2


                                JUDGMENT

Dated this the 12th day of January 2021

A.Hariprasad, J

Heard the learned counsel for the petitioner and

respondent.

2. When the matter came up on 5.1.2021, we directed

the registry to call for a report from the Additional Munsiff's

Court (Rent Control Court), Cherthala, where R.C.P No.2/2020

is pending. The report submitted by the presiding officer

shows that the matter is not ripe for trial. It is pointed out that

if both sides co-operate for taking pre trial steps, the matter

can be disposed of in six months.

Having regard to the averments in the report, we hereby

direct the court below to dispose of the case within a period of

six months from the date of this judgment. The parties shall co-

operate and see that the matter is disposed of within the time

frame.

Sd/-

A.HARIPRASAD

JUDGE

Sd/-

P.V.KUNHIKRISHNAN

ab JUDGE

PETITIONERS EXHIBITS:

EXT.P1 : COPY OF THE R.C.P NO.2/2020 FILED BY THE PETITIONERS

EXT.P2 : COPY OF THE PROCEEDINGS OF R.C.P NO.2/2020

RESPONDENT'S EXHIBITS: NIL

//TRUE COPY//

P.A TO JUDGE

ab