Muraleedharan Nair vs Divakaran Pillai
2021 Latest Caselaw 12915 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
 MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                  OP(C) NO. 870 OF 2021

PETITIONER/S:

         MURALEEDHARAN NAIR
         AGED 67 YEARS
         S/O.BHASKARAN PILLAI,RESIDING AT THUSHARA,
         KATTUVILA,VENKULAM,EDAVA VILLAGE,
         CHIRAYINKEEZHU TALUK,PIN-695311.

        BY ADVS.
        P.B.KRISHNAN
        SRI.P.B.SUBRAMANYAN
        SRI.SABU GEORGE
        SRI.MANU VYASAN PETER
        SMT.MEERA P.



RESPONDENT/S:

    1    DIVAKARAN PILLAI
         S/O.BHASKARAN PILLAI,DEEPA
         SADANAM,KATTUVILA,VENKULAM,
         EDAVA VILLAGE,CHIRAYINKEEZHU TALUK,
         PIN-695311.

    2    SHOBA,
         AGED 51 YEARS
         W/O.DIVAKARAN PILLAI,DEEPA SADANAM,
         KATTUVILA,VENKULAM,EDAVA VILLAGE,
         CHIRAYINKEEZHU TALUK,PIN-695311.


THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(C) NO. 870 OF 2021

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                             JUDGMENT

Heard the learned counsel for the petitioner.

2.This petition is filed seeking the following

reliefs;

"(i) issue an order of direction, directing the Subordinate Judge, Attingal to dispose of A.S. No.14 of 2014 within a time frame to be fixed by this Hon'ble court; AND

(ii) award the petitioner the costs of this Original Petition."

3.Having considered the facts and

circumstances, notice to the respondents is

not necessary.

4.This Court called for a report from the

court below as to the present status of AS

No. 14 of 2014 pending before that court and

the time frame, within which the same can be

disposed of. Accordingly, the learned Sub

Judge, Attingal filed a report expressing his

readiness to dispose of the case within three

months from the date, on which lock down is OP(C) NO. 870 OF 2021

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withdrawn.

In the light of the report, this OP(C) stands

disposed of, directing the Sub Court,

Attingal to dispose of AS No. 14 of 2014

within three months from the date of receipt

of this order subject to Covid protocol

prevailing in the State.

Sd/-

N.ANIL KUMAR

JUDGE Bka/14.06.2021 OP(C) NO. 870 OF 2021

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APPENDIX OF OP(C) 870/2021

PETITIONER ANNEXURE

EXHIBIT P1 DATED NIL, TRUE COPY OF A.S.NO.14 OF 2014 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT,ATTINGAL.

EXHIBIT P2 DATED 19-4-2015,TRUE COPY OF THIS HON'BLE COURT IN O.P.(C)NO.1065 OF 2015.

EXHIBIT P3 DATED 3-3-2020,TRUE COPY OF THE JUDGMENT IN O.P(C)NO.619 OF 2020 OF THIS HON'BLE COURT.

EXHIBIT P4 DATED 27-10-2020,TRUE COPY OF THE JUDGMENT IN O.P.(C)NO.1262 OF 2020 OF THIS HOB'BLE COURT.