C.Sasikumar vs C.Radhakrishnan
2021 Latest Caselaw 14435 Ker

OP(C) No.688/2021                              1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                    Tuesday, the 13th day of July 2021 / 22nd Ashadha, 1943

                                    OP(C) NO. 688 OF 2021




CMA 12/2018 OF I ADDITIONAL SUB COURT, THRISSUR.

   PETITIONERS/ RESPONDENTS 1 TO 3:

       1. C.SASIKUMAR, AGED 50 YEARS, S/O CHALAT VEETTIL MOOKAMI AMMA,
          AYYANTHOLE P.O.            THRISSUR-680 003.


      2. C. MOHANDAS, AGED 55 YEARS, S/O CHALAT VEETTIL MOOKAMI AMMA,
    AYANTHOLE P.O,         THRISSUR 680 003.

      3. KRISHANAKUMARI, AGED 58 YEARS, D/O CHALAT VEETIL MOOKAMI AMMA,
    AYYANTHOLE P.O,         THRISSUR 680 003.



        BY ADVS.M/S I.DINESH MENON & L.RAJESH NARAYAN.


   RESPONDENT/ APPELLANT:


          C.RADHAKRISHNAN, AGED 53 YEARS, S/O MOOKAMI AMMA, CHALAT VEETTIL,
          AYYANTHOLE P.O.    THRISSUR-680 003.

          This petition having come up for orders on 13-07-2021 upon
    perusing the Judgment dated   07-04-2021 and the affidavit filed in
    support of OP(C) and letter dated 22-06-2021 received from 1st Additional
    Sub Judge, Thrissur, the court on the same day passed the follosing.

                                                                         [PTO]
 OP(C) No.688/2021                                            2/2




                                                    V.G.ARUN, J.
                            ...................................................................
                                           O.P (C) No. 688 of 2021
                           .....................................................................
                               Dated this the 13th day of July, 2021

                                                     ORDER

The original petition was disposed of by judgment dated

7.4.2021, directing the CMA to be decided on or before

11.06.2021. By communication dated 24.06.2021, the District

Judge, Thrissur has requested for extension of the time limit for

a further period of three months.

I am convinced with the reason stated in the

communication. Accordingly, the time stipulated in the judgment

is extended by three months.

Sd/-

V.G.ARUN JUDGE

SJ

13-07-2021 /True Copy/ Assistant Registrar