Saleena Kumari Zuppeegar vs Sheeja
2021 Latest Caselaw 1839 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                         OP(C).No.1742 OF 2020

          IN OS 964/2018 OF ADDITIONAL MUNSIFF COURT, KOLLAM

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PETITIONER/PLAINTIFF:

               SALEENA KUMARI ZUPPEEGAR
               AGED 63 YEARS
               W/O. ANTON ZUPPEEGAR, EVET HOUSE, SOORYA NAGAR 22,
               AYATHIL CHERRY, PATTATHANAM P.O. VADAKKEVILA VILLAGE,
               KOLLAM 691 021.

               BY ADVS.
               SRI.PRATHEESH.P
               SMT.S.REKHA KUMARI
               SMT.S.SEETHA
               SMT.ANJANA KANNATH

RESPONDENTS/DEFENDANTS:

      1        SHEEJA
               W/O. BIJU, GAIN AUTO PARK, AYATHIL P.O. KOLLAM,
               RESIDING AT PUSUPAMANDIRAM, NEDUMANKAVU CHERRY,
               KAREEPRA VILLAGE, KOTTARAKKARA TALUK,
               KOLLAM 691 506.

      2        BIJU,
               GAIN AUTO PARK, AYATHIL P.O.
               KOLLAM RESIDING AT PUSUPAMANDIRAM,
               NEDUMANKAVU CHERRY, KAREEPRA VILLAGE,
               KOTTARAKKARA TALUK, KOLLAM 691 506.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
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                 O. P. (C) No.1742 of 2020
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           Dated this the 18th day of January, 2021

                           JUDGMENT

The petitioner who is aged 63 years, seeks for

an early disposal of his suit for recovery of possession filed in the year 2018.

2. The report called for through the Registry

indicates that the defendants who were originally

set ex parte have got the ex parte order set aside

and has filed a written statement. Thereafter, the

plaint was amended. The suit presently stands

posted for framing of issues.

3. The suit is one of the year 2018. I am sure

that the trial court will make every endeavour to

expedite disposal of the same.

Original petition is disposed of as above.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.1742 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE COPY OF THE O.S. NO. 964/2018 DATED 14.11.2018.

EXHIBIT P2 THE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPLENDENT DATED 22.12.2019.

EXHIBIT P3 THE COPY OF THE AMENDED O.S. NO. 64/2018 DATED 1`3.2.2020 ON THE FILE OF ADDL. MUNSIFFS COURT, KOLLAM.

EXHIBIT P4 THE COPY OF THE HISTORY OF PROCEEDINGS OF O.S. NO. 964/2018 ON THE FILE OF ADDL. MUNSIFFS COURT, KOLLAM.

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