Anilkumar vs K.Rajendran
2021 Latest Caselaw 1130 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

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

                          OP(C).No.118 OF 2021

AGAINST THE ORDER/JUDGMENT IN CMA 10/2020 OF SUB COURT, NEDUMANGAD

  AGAINST THE ORDER/JUDGMENT IN OS 195/2020 OF PRINCIPAL MUNSIFF
                         COURT,NEDUMANGAD

PETITIONER/ DEFENDANTS:

      1      ANILKUMAR
             AGED 56 YEARS
             S/O GOPALAPILLAI,'ANASWARA',NEAR SNDP HALL,
             PURAVOORKONAM,KARAKULAM,KARAKULAM VILLAGE,
             NEDUMANGAD TALUK,THIRUVANANTHAPURAM-695564.
      2      ANITHADEVI,
             AGED 50 YEARS
             W/O.ANILKUMAR,'ANASWARA',NEAR SNDP
             HALL,PURAVOORKONAM,KARAKULAM,KARAKULAM
             VILLAGE,NEDUMANGAD TALUK,THIRUVANANTHAPURAM-695564.
      3      DINESH,
             AGED 60 YEARS
             S/O VISWANATHAN,'MURALIKA',NEAR SNDP HALL,
             PURAVOORKONAM,KARAKULAM,KARAKULAM VILLAGE,
             NEDUMANGAD TALUK,THIRUVANANTHAPURAM-695564.

      4      PUSHPALATHA,
             AGED 55 YEARS
             W/O DINESH,'MURALIKA',NEAR SNDP
             HALL,PURAVOORKONAM,KARAKULAM,KARAKULAM
             VILLAGE,NEDUMANGAD TALUK,THIRUVANANTHAPURAM-695564.

             BY ADVS.
             SRI.R.SUNIL KUMAR
             SMT.A.SALINI LAL

RESPONDENT/PLAINTIFF:

             K.RAJENDRAN
             AGED 72 YEARS
             S/O KUNJUKRISHNAN,INDHRAJAYAM,T.C.16/784-3,
             NEAR KRISHNAN COVIL,JAGATHI,THYCAUD VILLAGE,
             THIRUVANANTHAPURAM,THYCAUD.P.O, -695014.

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2
OP(C).No.118 OF 2021


                            JUDGMENT

C.M.A.No.10 of 2020 before the Subordinate Judges

Court, Nedumangad was disposed of on 07/01/2021. The

petitioner contends that though a copy of the judgment

was applied for, the same has not been obtained so far;

further proceedings are being taken before the Munsiff's

Court pursuant to the disposal of the C.M.A. The

petitioner prays for a stay of further proceedings before

the Munsiff's Court till copy of the judgment in

C.M.A.No.10 of 2020 is issued.

The instructions obtained through the Registry

indicates that certified copy of the judgment in

CMA.No.10/2020 is ready for delivery. In view of the

above, no orders are required in the original petition.

The original petition is closed.

Sd/-

SATHISH NINAN

JUDGE

rsr

OP(C).No.118 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO.195/2020.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT IN OS NO.195/2020.

EXHIBIT P3 TRUE COPY OF IA NO.1/2020 IN OS NO.

195/2020.

EXHIBIT P4 TRUE COPY OF IA NO.2/2020 IN OS NO.195/2020.

EXHIBIT P5 TRUE COPY OF IA NO.5/2020 IN OS NO.195/2020.

EXHIBIT P6 TRUE COPY OF IA NO.6/2020 IN OS NO.195/2020.

EXHIBIT P7 TRUE COPY OF THE COMMON ORDER OF THE HONOURABLE PRINCIPAL MUNSIFF, NEDUMANGAD IN IA NO.1/2020.

EXHIBIT P8 TRUE COPY OF THE COMMISSION APPLICATION.

EXHIBIT P9 TRUE COPY OF THE CMA 10/2020 FILED BEFORE THE HONOURABLE SUBORDINATE JUDGES COURT, NEDUMANGAD.

EXHIBIT P10 TRUE COPY OF IA 1/2021 IN CMA 10/2020 ON THE FILE OF HONOURABLE SUBORDINATE JUDGES COURT, NEDUMANGAD.