Sudheesh P.S vs Sulabha
2021 Latest Caselaw 14464 Ker

OP(C) No.486/2018                              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. 486 OF 2018

OS 858/2014 OF PRINCIPAL MUNSIFF,ALAPPUZHA, ALAPPUZHA

   PETITIONER/PLAINTIFF

          SUDHEESH P.S. S/O. SUSHEELAN KUNNUNKAL HOUSE, AVALOOKUNNU P.O.,
          SOUTH ARYAD MURI, KOMALAPURAM VILLAGE, ALLEPPEY DIST.

        BY ADVS.SMT.P.F.ROSY,SMT.KRIPA ELIZABETH MATHEWS,SRI.V.M.SYAM KUMAR,
   RESPONDENTS/DEFENDANTS

       1. SULABHA W/O. RENADEV, VALIYAKOVILAKAM, SOUTH ARYAD MURI, KOMALAPURAM
          VILLAGE, ALLEPPEY 688542
       2. RENADEV VALIYAKOVILAKAM, SOUTH ARYAD MURI, KOMALAPURAM VILLAGE,
          ALLEPPEY 688542
       3. KOUSALYA K. K. VALIYAKOVILAKAM, SOUTH ARYAD MURI, KOMALAPURAM
          VILLAGE, ALLEPPEY 688542

        BY ADV SRI.P.SHANES METHAR

        This OP(civil) having come up for orders on 13.07.2021, upon
   perusing the letter dated 29.06.2021 of Additional District Judge I
   (District Judge - In charge) along with the letter dated 28.06.2021 of
   Principal Munsiff Alappuzha and this Court's Judgment dated 11.01.2021,the
   court on the same day passed the following:
 OP(C) No.486/2018                                            2/2




                                                    V.G.ARUN, J.
                            ...................................................................
                                           O.P (C) No. 486 of 2018
                           .....................................................................
                               Dated this the 13th day of July, 2021

                                                     ORDER

The original petition was disposed of by judgment dated

11.01.2021, directing the original suit to be decided within a

period of five months . By communication dated 29.06.2021, the

Addl. District Judge-I, Alappuzha has requested for extension of

the time limit for a further period of two months.

I am convinced with the reason stated in the

communication. Accordingly, the time stipulated in the judgment

is extended by two months.

Sd/-

V.G.ARUN JUDGE

SJ

13-07-2021 /True Copy/ Assistant Registrar