P.N.Narayana Panicker vs P.N.Purushothama Panicker
2021 Latest Caselaw 15324 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                         OP(C) NO. 1086 OF 2021
     AGAINST THE ORDER/JUDGMENT IN OS 399/2007 OF PRINCIPAL SUB
                       COURT,ALAPPUZHA, ALAPPUZHA
PETITIONER/S:

             P.N.NARAYANA PANICKER
             AGED 76 YEARS
             S/O. LATE PARAMESWARA PANICKER, VRINDAVANAM, UMBRANADU
             P.O, MAVELIKKARA, ALAPPUZHA DISTRICT 690 101

             BY ADVS.
             PRATHEESH.P
             S.REKHA KUMARI
             S.SEETHA
             ANJANA KANNATH



RESPONDENT/S/RESPONDENTS 1 & 3:

     1       P.N.PURUSHOTHAMA PANICKER
             AGED 81 YEARS
             S/O. LATE PARAMESWARA PANICKER, PRIYA, PAZHAVEEDU P.O,
             ALAPPUZHA 688 009

     2       GEETHA,
             AGED 59 YEARS
             D/O. SARASAMMA, MAPPILATHU PADEETTATHIL, MUTHUKULAM
             NORTH, CHEPPAD P.O, ALAPPUZHA 690 507


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 22.07.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1086 OF 2021
                               2

                          JUDGMENT

The limited prayer in this original petition is for early

disposal of E.P.No.102 of 2019 in O.S.No.399 of 2007

pending on the files of the Sub Court, Alappuzha.

2. In the report called for by this Court, the learned

Sub Judge has stated that the Execution Petition now stands

posted to 24.07.2021 for objection of respondents 1 to 3 and

that the petitioner has filed a memo stating that he is

claiming relief against the first respondent /plaintiff alone.

According to the learned Sub Judge, the Execution Petition

can be disposed in four months.

In view of the report, the Original petition is disposed of

directing the Sub Judge, Alappuzha to take earnest effort to

dispose E.P.No.102 of 2019 in O.S.No.399 of 2007 within

four months of receipt of a copy of this judgment.

Sd/-

V.G.ARUN, JUDGE RK OP(C) NO. 1086 OF 2021

APPENDIX OF OP(C) 1086/2021

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE JUDGMENT IN O.S NO.

399/2007 DATED 30-11-2010 ON THE FILE OF SUB COURT, ALAPPUZHA

Exhibit P2 THE COPY OF THE COMPROMISE DEED ALONG WITH THE SKETCH DATED 17-06-2014

Exhibit P3 THE COPY OF THE E.P NO. 102/2019 IN OS NO. 399/2007 ON THE FILE OF SUB COURT, ALAPPUZHA DATED 20-08-2019

RESPONDENT'S EXHIBIT: NIL