Kerala High Court
Dr.Leslie Johny vs Kerala Financial Corporation on 26 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943
OP(C).No.522 OF 2021
OS 1530/2019 OF PRINCIPAL MUNSIFF COURT,THRISSUR
PETITIONERS/PLAINTIFFS:
1 DR.LESLIE JOHNY
AGED 47 YEARS
S/O. DR.M.C.JOHNY, MANJALY HOUSE, NEAR POST
OFFICE, PUDUKKAD P.O., MUKUNDAPURAM TALUK,
THRISSUR DISTRICT, PIN-680 733. REPRESENTED BY
POWER OF ATTORNEY HOLDER - M.C.JOHNY, S/O.
CHAKKAPPAN, MANJALY HOUSE, NEAR POST OFFICE,
PUDUKKAD P.O., MUKUNDAPURAM TALUK, THRISSUR
DISTRICT, PIN-680 733.
2 DR.M.C.JOHNY
AGED 78 YEARS
S/O. CHAKKAPPAN, MANJALY HOUSE, NEAR POST
OFFICE, PUDUKKAD P.O., MUKUNDAPURAM TALUK,
THRISSUR DISTRICT, PIN-680 733.
3 DR.SUSEELA JOHNY
AGED 76 YEARS
W/O. DR.M.C.JOHNY, MANJALY HOUSE, NEAR POST
OFFICE, PUDUKKAD P.O., MUKUNDAPURAM TALUK,
THRISSUR DISTRICT, PIN-680733.
BY ADVS.
SMT.MEENA.A.
SRI.VINOD RAVINDRANATH
SRI.K.C.KIRAN
SMT.M.R.MINI
SRI.M.DEVESH
SRI.ASHWIN SATHYANATH
SHRI.ANISH ANTONY ANATHAZHATH
SHRI.THAREEQ ANVER
O.P.(C)No.522 of 2021
:-2-:
RESPONDENTS/DEFENDANTS:
1 KERALA FINANCIAL CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR,
VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033.
2 KERALA FINANCIAL CORPORATION,
KOKKALA BRANCH, REPRESENTED BY ITS MANAGER,
SMART CENTER, KOKKALA, THRISSUR-695021.
3 DEPUTY TAHSILDAR
REVENUE RECOVERY, STATE FINANCIAL CORPORATION
SMART CENTER, KOKKALA, THRISSUR-695 021.
R1 BY ADV. SRI.M.R.VENUGOPAL
R1 BY ADV. SMT.DHANYA P.ASHOKAN
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C)No.522 of 2021
:-3-:
Dated this the 26th day of March, 2021
J U D G M E N T
The plaintiffs in O.S.No.1530/2019 on the file
of the Munsiff's Court, Thrissur, have sought for a
direction to be issued to the court below for
expeditious disposal of the suit within a time
frame to be fixed by this Court.
2. I heard the learned counsel for the
petitioners as well as the respondents.
3. A report was called for from the court
below in this respect. According to the court
below, the matter could be finally disposed of
within a period of six months.
In the result, the original petition is allowed
calling upon the court below to finally dispose of
O.S.No.1530/2019 within a period of six months from
the date of production of certified copy of this
judgment.
O.P.(C)No.522 of 2021
:-4-:
When this matter was disposed of, the learned
counsel for the petitioners pointed out that no
order was passed by the court below on Ext.P4
I.A.No.8423/2019. The court below may consider
I.A.No.8423/2019 and pass appropriate orders after
hearing the parties forthwith.
All pending interlocutory applications are
closed.
Sd/-
T.V.ANILKUMAR
JUDGE
ami/
O.P.(C)No.522 of 2021
:-5-:
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PLAINT DATED 3.5.2019
FILED BEFORE THE VACATION COURT
(DISTRICT COURT), THRISSUR, WHICH IS
RENUMBERED AS O.S.1530 OF 2019 ON THE
FILES OF THE MUNSIFF COURT, THRISSUR.
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT DATED
18.1.2020 FILED BY RESPONDENTS 1 AND 2
IN O.S.1536/2019 OF MUNSIFF COURT,
THRISSUR.
EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT DATED
24.1.2020 FILED BY THE 3RD RESPONDENT IN
OS 1530/19 OF MUNSIFF COURT, THRISSUR.
EXHIBIT P4 TRUE COPY OF THE INJUNCTION PETITION
DATED 3.5.2019 NOW PENDING AS I.A.8423
OF 2019 IN O.S.1530 OF 2019 ON THE FILES
OF THE MUNSIFF COURT, THRISSUR.
EXHIBIT P5 TRUE COPY OF THE POWER OF ATTORNEY DATED
18.6.1996 EXECUTED BY THE IST PETITIONER
IN FAVOUR OF THE 2ND PETITIONER.
