K.V.Remanan Pillai vs Ajitha
2021 Latest Caselaw 10866 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

   WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                         OP(C).No.677 OF 2021

          AGAINST THE ORDER/JUDGMENT IN OS 87/2020 OF MUNSIFF
                           COURT,CHENGANNUR


PETITIONERS/DEFENDANTS 1 AND 2:

      1        K.V.REMANAN PILLAI
               AGED 59 YEARS
               S/O. VASUDEVAN PILLAI, SREERAMYAM VEEDU,
               VANAVATHUKKARA MURI, THIRUVANVANDOOR VILLAGE,
               CHENGANNUR TALUK.

      2        SREEKUMAR R. PILLAI,
               AGED 51 YEARS
               W/O. K.V. REMANAN PILLAI, SREERAMYAM VEEDU,
               VANAVATHUKKARA MURI, THIRUVANVANDOOR VILLAGE,
               CHENGANNUR TALUK.

               BY ADVS.
               SRI.JACOB P.ALEX
               SRI.JOSEPH P.ALEX
               SHRI.MANU SANKAR P.

RESPONDENTS/ PLAINTIFF & 3RD DEFENDANT:

      1        AJITHA
               KOTTAL VEEDU, THONAYKKAD MURI,
               PULIYOOR VILLAGE, CHENGNNUR TALUK,
               PIN-689 510

      2        RAJITH G,
               KOTTAL VEEDU, THONAYKKAD MURI,
               PULIYOOR VILLAGE, CHENGANNUR TALUK,
               PIN-689 510


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.677 OF 2021


                                               2




                                         JUDGMENT

The petitioners herein are the defendants in O.S.No.87/2020

on the file of Munsiff Court, Chengannor. This original

petition is filed for issue of direction to the court below to

take up I.A.No.6/2021 for urgent consideration and finally

dispose it of within a time frame to be fixed by this Court.

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

and the court below states that I.A.No.6/2021 can be taken

up and disposed of finally within a period of one month.

3. The learned counsel appearing for the petitioners submits

that the matter is so urgent and a direction may be given

to the court below to take up the application for

consideration before the court closes for mid summer

vacation.

4. In the result, this original petition is disposed of with a

direction to the court below to take every earnest effort to

take up I.A.No.6/2021 before the court closes for mid

summer vacation if possible, dispose it of after hearing both OP(C).No.677 OF 2021

sides and in accordance with law. It is strictly directed that

in any view of the matter, the aforesaid I.A shall be

disposed of within a period of two months from the date of

receipt of a certified copy of this judgment.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/31/03/2021 OP(C).No.677 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS NO 87 OF 2020 ON THE FILES OF MUNSIFF'S COURT, CHENGANNOOR.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT IN OS NO. 87 OF 2020 ON THE FILES OF MUNSIFF'S COURT, CHENGANNOOR.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION BEARING NO.

LRM(1) 50/21 DATED 19.01.2021 ISSUED TO THE 2ND PETIITONER BY THE TAHSILDAR (LR) CHENGANNOOR.

EXHIBIT P4 TRUE COPY OF THE I.A NO. 6 OF 2021 IN OS NO. 87 OF 2020 ON THE FILES OF MUNSIFF'S COURT CHENGANNOOR.

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE