Sreenivasan.K vs Nanu.K
2021 Latest Caselaw 10571 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                          OP(C).No.661 OF 2021

          AGAINST   OS 226/2011 OF MUNSIFF COURT, THALASSERY


PETITIONER/PLAINTIFF :

              SREENIVASAN.K, AGED 60 YEARS
              S/O.ANANDAN, RESIDING AT KOLAKKATTIL KUNIYIL HOUSE,
              CHAMPAD P.O., PANNIYANNUR AMSOM, CHAMPAD DESOM,
              THALASSERI TALUK.

              BY ADV. SRI.K.V.PAVITHRAN

RESPONDENTS/RESPONDENTS :

      1       NANU.K, AGED 75 YEARS
              S/O.KELU KARAYI, RESIDING AT KUNKANTAVIDA HOUSE,
              CHAMPAD P.O., PANNIYANNUR AMSOM, CHAMPAD DESOM,
              P.O.CHAMPAD, THALASSERI TALUK, PIN-670694.

      2       VIJAYAN, AGED 70 YEARS
              S/O.ANANDAN, RESIDING AT KUNKANTAVIDA HOUSE, CHAMPAD
              P.O., PANNIYANNUR AMSOM, CHAMPAD DESOM, P.O.CHAMPAD,
              THALASSERI TALUK, PIN-670694.

      3       RADHA K., AGED 45 YEARS,
              D/O.KANARAN, RESIDING AT KUNKANTAVIDA HOUSE, CHAMPAD
              P.O., PANNIYANNUR AMSOM, CHAMPAD DESOM, P.O. CHAMPAD,
              THALASSERI TALUK, PIN-670694.

      4       BALAN K., AGED 40 YEARS,
              S/O.KANARAN, RESIDING AT KUNKANTAVIDA HOUSE, CHAMPAD
              P.O., PANNIYANNUR AMSOM, CHAMPAD DESOM, P.O. CHAMPAD,
              THALASSERI TALUK, PIN-670 694.


THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.661 OF 2021


                                                2




                                            JUDGMENT

The petitioner herein is the plaintiff in

O.S.No.226/2011 on the files of the Munsiff Court,

Thalasseri. This original petition is filed for

issue of direction to the court below for an

expeditious disposal of the suit within a time

frame to be fixed by this Court.

2. A report was called for from the court below and

it is reported that the suit is listed on 15.06.2021

for trial in special list. According to the court

below, earnest efforts can be taken for speedy

disposal of the suit and no time frame has been

indicated in the report.

3. The learned counsel for the petitioner submits that

pre-trial steps have been completed and suit is

ripe for trial.

4. In the result, this original petition is allowed with OP(C).No.661 OF 2021

a direction to the court below to dispose of the

suit finally within a period of three months from

the date of receipt of a certified copy of this

judgment.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/29/03/2021 OP(C).No.661 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE EX-PARTE DECREE PASSED IN THE SUIT ON 27.10.2017.

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE