Philip vs Vilasini
2021 Latest Caselaw 361 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   WEDNESDAY, THE 6TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                        OP(C).No.1868 OF 2020

   OS 824/2001 OF I ADDITIONAL MUNSIFF COURT, NEYYATTINKARA

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PETITIONER/PLAINTIFF:

             PHILIP
             AGED 57 YEARS
             S/O. CHARLES, 'KUTTANINNATHIL VEEDU', ARUMANOOR
             DESOM, THIRUPURAM VILLAGE, NEYYATTINAKRA TALUK,
             THIRUANANTHAPURAM-695 121

             BY ADV. SRI.S.NIKHIL SANKAR

RESPONDENTS/DEFENDANTS:

      1      VILASINI, AGED 64 YEARS,
             W/O. LATE SUKUMARAN NADAR, KJP 5/81,
             'KADAYARA VEEDU', KANJIRAMKULAM.P.O.,
             NEYYATTINAKRA TALUK, THIRUVANANTHAPURAM-695 524

      2      SAJITHA.S.V.
             AGED 33 YEARS
             D/O. VILASINI, RESIDING AT
             'NADUTHATTU PUTHEN VEEDU', KARUKULAM DESOM,
             NEYYATTINAKRA TALUK, THIRUVANANTHAPURAM-695 121

      3      SAFIA.S.V.
             AGED 33 YEARS
             D/O. VILASINI, RESIDING AT
             'NADUTHATTU PUTHEN VEEDU', KARUKULAM DESOM,
             NEYYATTINAKRA TALUK, THIRUVANANTHAPURAM-695 121


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 06.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
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                O.P.(C) No.1868 of 2020
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          Dated this the 6th day of January, 2021

                         JUDGMENT

The petitioner seeks for a direction for

expeditious disposal of OS 824/2001 pending on the files of the Additional Munsiff's Court-I,

Neyyattinkara.

2. The suit was once tried and disposed of by

the trial court. It was subsequently remanded back

for fresh trial and disposal by this Court as per

judgment dated 19.11.2012. Pursuant to the remand,

there were proceedings for expert opinion with

respect to disputed signature and thumb impression.

Thereafter the suit was listed for trial in the

month of August, 2020 which however could not take

place due to the Covid-19 Pandemic. The trial of

the suit has since commenced, in November 2020. The

learned presiding officer is holding additional

charge of another court.

3. Considering the entire circumstances, I

dispose of this original petition directing the O.P.(C) No.1868 of 2020

learned Munsiff to make every endeavour to have the

suit OS 824/2001 tried and disposed of as

expeditiously as possible and preferably within

four months from today.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy//

P.S. to Judge OP(C).No.1868 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO 824/2001 IN THE COURT OF ADDITIONAL MUNSIFF-I, NEYYATTINKARA

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