Kadeeja vs Kadeeja
2021 Latest Caselaw 10165 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                        OP(C).No.606 OF 2021

  AGAINST THE ORDER/JUDGMENT IN AS 32/2020 OF SUB COURT, TIRUR


PETITIONER/2ND RESPONDENT:

             KADEEJA
             AGED 75 YEARS
             W/O.PALLIYALIL MUHAMMED (LATE),
             PALLIYALIL HOUSE,
             VALIYAKUNNU AMSOM,
             VALIYAKUNNU P. O.,
             KODUMUDI DESOM, TIRUR TALUK,
             MALAPPURAM DISTRICT.

             BY ADV. SRI.U.K.DEVIDAS

RESPONDENT/APPELLANT:

             ABDUL NAZER
             S/O.PALLIYALIL MUHAMMED,
             PALLIYALIL HOUSE,
             VALIYAKUNNU AMSOM,
             VALIYAKUNNU P. O.,
             PIN - 676 552, KODUMUDI DESOM,
             TIRUR TALUK, MALAPPURAM DISTRICT.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 25.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.606 OF 2021

                                    2




                            JUDGMENT

Dated this the 25th day of March 2021

I heard the learned counsel appearing for the

petitioner in this O.P filed under Article 227 of the Constitution

of India. The second respondent in A.S.No.32/2020 on the file

of the Sub Court, Tirur seeks a direction to be issued to the

court below for early disposal of appeal within a time frame to

be fixed by this Court.

2. A report was called for from the court below in this

respect. The petitioner is a senior citizen aged 75. The court

below in the report dated 16.03.2021 submitted that, there are

22 respondents in the appeal and service is not complete on the

respondents. It is further reported that some of the

respondents are abroad and their address is yet to be collected.

The court below has, however, expressed a hope that, it will be

in a position to dispose of the appeal within a period of 12

months from the date of completion of service of notice on the

respondents.

OP(C).No.606 OF 2021

In the result, the O.P is allowed directing the court

below to complete service on the respondents as expeditiously

as possible and dispose of the appeal within a period of six

months from the date of production of certified copy of this

judgment.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.606 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 30.10.2018 IN OPC NO.2390/2018 PASSED BY THE HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 08.11.2020.

EXHIBIT P3 TRUE COPY OF THE MEDICAL PRESCRIPTION DATED 04.01.2021 BY THE PETITIONER.

EXHIBIT P3(a) TRUE COPY OF THE MEDICAL PRESCRIPTION DATED 17.02.2021 BY THE PETITIONER.

//TRUE COPY// PA TO JUDGE