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Janaki vs Rishikesh N.V
2021 Latest Caselaw 3138 Ker

Citation : 2021 Latest Caselaw 3138 Ker
Judgement Date : 28 January, 2021

Kerala High Court
Janaki vs Rishikesh N.V on 28 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                        OP(C).No.1527 OF 2020

          OS NO. 126/2019 OF MUNCIFF'S COURT,PERINTHALMANNA

                              ----------


PETITIONER:

               JANAKI
               AGED 77 YEARS
               D/O. KANDASHEKARATH VALAPPIL KARAPPU, CHERUKARA
               ALUMKOOTTAM ROAD, ELAKULAM AMSOM, KIZHUGATHOLDESOM,
               PERINTHALMANNA P.. CHERUKARA 679 340.

               BY ADVS.
               SRI.ALEX.M.SCARIA
               SMT.BEENA JOSEPH (B-859)
               SMT.SARITHA THOMAS

RESPONDENTS:

      1        RISHIKESH N.V.
               AGED 26 YEARS
               S/O. NADUVIL VEETTIL SUBRAHMANIAN,
               CHERUKARA - PATHAYIKKARA ROAD, ELAKULAM AMSOM,
               KIZHUNGATHOL DESOM, PERINTHALMANNA P.O.
               CHERUKARA PIN-679 340.

      2        SURABHI SUBRAMANIAN,
               AGED 24 YEARS
               D/O. NADUVILVEETTIL SUBRAMANINA,
               CHERUKARA - PATHAYIKKARA ROAD, ELAKULAM AMSOM,
               KIZHUGTHL DESOM, PERINTHALMANNA P.O.,
               CHERUKARA PIN-679 340.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 28.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                 O. P. (C) No.1527 of 2020
           ==================
          Dated this the 28th day of January, 2021

                         JUDGMENT

The petitioner, who is the plaintiff in a suit

for declaration and recovery of possession seeks for an expeditious disposal of the suit.

2. The report called for through the Registry

indicates that the case presently stands posted for

issues and for objection to the Commissioner's

Report. The petitioner is aged 77 years. The suit

is of the year 2019.

3. Taking note of the facts and circumstances,

I dispose of this original petition directing the

Munsiff's Court, Perinthalmanna, to expedite the

disposal of the suit and to make every endeavour to

have the suit tried and disposed of before the

court closes for mid-summer vacation 2022.

Sd/-

SATHISH NINAN JUDGE

kns/-

                          //True Copy//              P.S. to Judge
 OP(C).No.1527 OF 2020




                             APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF O.S. 126/2019 WAS BEFORE THE

MUNSIFFS COURT PERINTHALMANNA.

EXHIBIT P2 TRUE COPY OF AGREEMENT DATED 05/08/2018.

EXHIBIT P3 A TRUE PRINTOUT OF THE STATUS OF THE PROCEEDINGS IN THE EXHIBIT P1.

------------

 
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