K.J.Joy vs Rijo Mathew
2021 Latest Caselaw 15113 Ker

OP(C) No.1750/2020                                    1/2




                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                             THE HONOURABLE MRS. JUSTICE SHIRCY V.
                                      th
                     Friday, the 16        day of July 2021 / 25th Ashadha, 1943

                                           OP(C) NO. 1750 OF 2020


OS 451/2019 OF MUNSIFF COURT, KOTHAMANGALAM

   PETITIONER/ DEFENDANT:

          K.J.JOY, AGED 64, S/O. JOSEPH, KAROTTUVEETTIL HOUSE,
          MALAYANKEEZHUKARA, KOTHAMANGALAM P.O, ERNAKULAM DISTRICT-686 691

        BY ADV SRI.G.SREEKUMAR (CHELUR)

   RESPONDENT/ PLAINTIFF:

          RIJO MATHEW, AGED 44 YEARS, S/O.MATHEW, RESIDING AT VENGOORAN HOUSE,
          MALAYANKEEZHUKARA, KOTHAMANGALAM P.O, ERNAKULAM DISTRICT-686 691


        This OP (Civil) having come up for orders on 16.07.2021, upon
   perusing the letter dated 05-7-2021 of the Munsiff, Kothamangalam and this
   court's judgement dated 22-12-2020 in the OP(C), the court on the same day
   passed the following:




                                                                                   (P.T.O)
 OP(C) No.1750/2020                               2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                             O.P.(C).No.1750 of 2020
                ------------------------------------------------------
                        Dated this the 16th day of July, 2021

                                         ORDER

As per the judgment dated 22.12.2020 in O.P.(C) 1750 of

2020 this court has directed the learned Munsiff, Kothamangalam to

dispose of O.S.No.451 of 2019 within a period of six months from

the date of receipt of a copy of the judgment. Now the learned

Munsiff has sought for, extension of time for a period of three

months to dispose of the matter.

Hence, the time as sought for is granted. Therefore, the

learned Munsiff shall dispose of O.S.No.451 of 2019 within a period

of three months from today. Communicate the order.

Sd/-

SHIRCY V.

JUDGE

SMA

16-07-2021 /True Copy/ Assistant Registrar