Lisamma Mohan vs Ajesh V.Stephen
2021 Latest Caselaw 13825 Ker

OP(C) No.1167/2020                              1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                     Friday, the 2nd day of July 2021 / 11th Ashadha, 1943

                                    OP(C) NO. 1167 OF 2020


IA 01/2020 in OS 285/2015 OF MUNSIF COURT, KANJIRAPPALLY, KOTTAYAM

   PETITIONER/ PETITIONER/ 1st DEFENDANT:

          LISAMMA MOHAN, AGED 41 YEARS, W/O. LATE MOHAN VARGHESE @ JOHN,
          CHIRAYILPARAMBIL HOUSE, PAINGANA BHAGAM, MUNDAKAYAM VILLAGE,
          KANJIRAPPALLY TALUK.

        BY ADVS.M/S LIJI.J.VADAKEDOM, REXY ELIZABETH THOMAS & RAJEEV JYOTHISH
        GEORGE

   RESPONDENTS/ RESPONDENTS/ PLAINTIFF & 2nd AND 3rd DEFENDANT:

      1. AJESH V.STEPHEN, VADAKKEKUZHIKKATTIL, AMARAVATHY KARA, KUMILY
         VILLAGE, PEERUMEDU TALUK, IDUKKI DISTRICT - 685 531.

      2. SHIHA MOHAN(MINOR), CHIRAYILPARAMBIL, MUNDAKAYAM - 686513,
         REPRESENTED COURT GUARDIAN-SRI REGHU B MEMON, ADVOCATE, PONKUNNAM.

      3. SHINE MOHAN(MINOR), CHIRAYILPARAMBIL, MUNDAKAYAM - 686513,
         REPRESENTED COURT GUARDIAN-SRI REGHU B MEMON, ADVOCATE, PONKUNNAM.

        BY ADVS.M/S G.HARIHARAN, SHINE VARGHESE,K.S. SMITHA & V.R.SANJEEV KUMAR,

        This OP (Civil) having come up for orders on 02.07.2021 upon
   perusing the letter dated        22-04-2021 received from the Munsiff,
   Kanjirappally and this court's judgment dated 05-02-2021, the court on
   the same day passed the following:


                                                              [PTO]
 OP(C) No.1167/2020                               2/2




                               V.G.ARUN, J.
                         ===================
                          O.P.(C).No.1167 OF 2020
                        ====================
                       Dated this the 02nd day of July 2021

                                         ORDER

Learned Counsel for the petitioner submits that

the trial in O.S.No.285/2015 of Munsiff Court,

Kanjirappally is concluded and the suit was posted for

hearing on 01.07.2021 and has been adjourned to a

near date.

This is recorded and the time limit for disposal of

the suit is extended by two months.

Sd/-

V.G.ARUN

JUDGE NB/2.7.21

02-07-2021 /True Copy/ Assistant Registrar