Sunitha vs Wilson
2021 Latest Caselaw 2089 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

   TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       OP(C).No.1993 OF 2020

          I.A.NO. 170/2018 IN OS.NO. 32/2013 OF SUB COURT,
                    NEDUMANGAD,THIRUVANANTHAPURAM

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PETITIONER/3RD DEFENDANT:

              SUNITHA
              AGED 44 YEARS
              D/O. LATE THRESYA,
              TEMPORARILY RESIDING AT HOUSE NO.195,
              NSP LANE, KESAVADASAPURAM, THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.G.RANJU MOHAN
              SMT.M.SANTHI (K/868/2011)

RESPONDENTS/PLAINTIFFS:

      1       WILSON
              AGED 59 YEARS
              S/O.YACOB, PATHMATHUMALA PUTHEN VEEDU, ULYOOR,
              THEKKUMKARA, NEDUMANGAD VILLAGE, PRESENTLY RESIDING
              AT KUZHIVILAKATHU PUTHEN VEEDU, NEAR KARIPUR HIGH
              SCHOOL, KARIPOOR, NEDUMANGAD, THIRUVANANTHAPURAM.

      2       NISHA @ ELIZABETH,
              AGED 50 YEARS
              W/O.WILSON, RESIDING AT KUZHIVILAKATHU PUTHEN
              VEEDU, NEAR KARIPUR HIGH SCHOOL, KARIPOOR,
              NEDUMANGAD, THIRUVANANTHAPURAM.




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 19.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
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              O. P. (C) No.1993 of 2020
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        Dated this the 19th day of January, 2021

                           JUDGMENT

All that the petitioner has sought for is an

expeditious consideration of IA Nos.170/2018 and

169/2018 pending on the files of the Sub Court,

Nedumangad, Thiruvananthapuram. The applications

are one seeking to set aside the ex parte decree

and condone the delay in filing the said

application. The applications have been pending

since 2018. The suit is for specific performance.

2. The report called for through the Registry

reveals that the applications presently stand

posted to 11.02.2021. Without expressing anything

on the merits, I dispose of this original petition

directing the Sub Court, Nedumangad, O. P. (C) No.1993 of 2020

Thiruvananthapuram, to consider and pass final

orders on the applications as expeditiously as

possible and at any rate on or before 15.03.2021.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.1993 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DECREE IN OS NO.32 OF 2013 PENDING BEFORE THE SUB COURT, NEDUMANGAD.

EXHIBIT P2 TRUE COPY OF I.A.NO.170/2018 IN OS NO.32 OF 2013 PENDING BEFORE THE SUB COURT, NEDUMANGAD.

EXHIBIT P3 TRUE COPY OF THE I.A.NO.169/2018 IN OS NO.32 OF 2013 PENDING BEFORE THE SUB COURT, NEDUMANGAD.

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