Biji vs Manikantan
2021 Latest Caselaw 12739 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
      FRIDAY, THE 4TH DAY OF JUNE 2021 / 14TH JYAISHTA, 1943
                         OP(C) NO. 800 OF 2021


        IN O.S.NO.279/2020 OF MUNSIFF'S COURT, KAYAMKULAM


PETITIONER/PLAINTIFF:

          BIJI, W/O. BINU,
          AGED 38 YEARS,
          RESIDING AT KALATHIL HOUSE, PULLIKKANAKKAUMURI,
          PIN-690537, ALAPPUZHA.
          BY ADVS.
                    SRI.V.G.ARUN (K/795/2004)
                    SRI.N.RAPHY RAJ
                    SMT.V.JAYA RAGI
                    SRI.R.HARIKRISHNAN (KAMBISSERIL)
                    SRI.NEERAJ NARAYAN


RESPONDENTS/DEFENDANT:

          MANIKANTAN,
          AGED 45 YEARS,
          S/O.SARASWATHY AMMA, PUSHPA MANDIRAM,
          PALLICKALNADUVELEMURI, KAYAMKULAM, PIN-690 503,
          ALAPPUZHA.



THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 04.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(C).No.800 of 2021

                                           2

                                     JUDGMENT

Dated this the 4th day of June, 2021

In this petition expeditious disposal of I.A.No.01/2020 in

O.S.No.279 of 2020 pending on the files of Munsiff's Court,

Kayamkulam, which is appended to the petition on hand as Ext.P2 is

sought by the plaintiff/petitioner.

2. This Court has called for a report from the Judicial Officer

concerned regarding the time required by it to dispose of the above

interlocutory application. The Judicial Officer concerned vide letter

dated 24.05.2021 has informed the Registry that one month's time is

required for disposing of I.A.No.01/2020. The letter was dated

24.05.2021 and by the time the second wave of Covid-19 pandemic

has already started and having due regard to that this Court finds it

necessary to direct the Officer concerned to dispose of the

interlocutory application only within 26.07.2021. The Judicial Officer

concerned shall give priority to the case and see that I.A.No.01/2020

is disposed of within the time now granted by this Court without

failure.

O.P.(C) stands disposed of with direction issued as above.

Sd/-

MARY JOSEPH

JUDGE NAB O.P(C).No.800 of 2021

APPENDIX OF OP(C) 800/2021

PETITIONER'S EXHIBITS:-

EXHIBIT P1 THE TRUE COPY OF THE PLAINT IN OS NO.279 OF 2020 ON THE FILES OF MUNSIFF COURT KAYAMKULAM.

EXHIBIT P2 THE TRUE COPY OF THE INJUNCTION APPLICATION 1 OF 2020 FILED ALONG WITH IN OS NO.279 OF 2020 ON THE FILES OF MUNSIFF COURT KAYAMKULAM.

EXHIBIT P3 THE TRUE COPY OF THE COMMISSION REPORT FILED IN OS NO.279 OF 2020 ON THE FILES OF MUNSIFF COURT KAYAMKULAM.

EXHIBIT P4 THE TRUE COPY OF THE EARLY POSTING PETITION NO.3 OF 2020 IN O.S.NO.279 OF 2020 ON THE FILES OF MUNSIFF COURT KAYAMKULAM.

RESPONDENT'S EXHIBITS:- NIL

//TRUE COPY//

P A TO JUDGE