Chandran vs Lakshmi
2021 Latest Caselaw 635 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE SATHISH NINAN

    THURSDAY, THE 07TH DAY OF JANUARY 2021/17TH POUSHA, 1942

                        O.P.(C)No.1842 OF 2020

     (AGAINST THE ORDER IN I.A.2751/2019 IN FDIA 1083/2018
     IN O.S.No.1148/2013 OF MUNSIFF COURT, WADAKKANCHERRY


 PETITIONER:

          CHANDRAN, AGED 49 YEARS,
          S/O.PALLUR, THEKKETHIL VIJAYALAKSHMI,
          THRICHUR VILLAGE, CHELOOR DESM,
          TALAPILLY TALUK, THRISSUR DISTRICT,
          REP.BY POWER OF ATTORNEY HOLDER ,
          SUKUMARAN, AGED 67 YEARS, S/O.NARAYANAN NAIR,
          PALLURUTHU THEKKETHIL HOUSE, CHATHANNOOR P.O.,
          THIRUMATTAKODU VILLAGE, PATTAMBI TALUK.

          BY ADVS.
          SRI.P.VIJAYA BHANU (SR.)
          SRI.M.REVIKRISHNAN
          SRI.P.M.RAFIQ
          SRI.V.C.SARATH
          SRI.VIPIN NARAYAN
          SMT.POOJA PANKAJ
          SRUTHY N. BHAT
          SHRI.ABEL TOM BENNY


RESPONDENT:

          LAKSHMI, W/O.KANIMBETHUR RAGHAVAN,
          NELLUVAI VILLAGE, KUTTANCHERY DESOM,
          TALAPILLY TALUK, THRISSUR DISTRICT 680 582.

          R1 BY ADV. AJEESH K.SASI

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.1842 OF 2020


                                 2




                              JUDGMENT

Seeking stay of further proceedings in the final

decree, the petitioner filed Ext.P3 application before

First Appellate Court where the appeal against the

preliminary decree is pending. The application is

pending consideration and orders are yet to be passed;

in the meantime Final Decree proceedings are going

ahead is the grievance of the petitioner.

I dispose of this original petition directing the

District Court, Thrissur, where A.S.No.70 of 2018 is

pending, to consider and pass appropriate orders in

Ext.P3 application(I.A.1940 of 2018) as expeditiously

as possible and at any rate within a period of one

month from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN

JUDGE

ss O.P.(C)No.1842 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 30.1.2018 IN O.S.NO.1148/2013 OF THE COURT OF THE MUNSIFF, WADAKKANCHERY

EXHIBIT P2 TRUE COPY OF THE APPEAL PREFERRED BY THE PETITIONER AS A.S. 70/2018 BEFORE THE DISTRICT COURT, THRISSUR