Najumudheen vs Najumudheen
2021 Latest Caselaw 10892 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.673 OF 2021

       AGAINST THE ORDER/JUDGMENT IN OS 501/2016 OF MUNSIFF
                         COURT,KAYAMKULAM


NAME AND ADDRESS OF THE PETITIONER/5TH RESPONDENT:


             NAJUMUDHEEN
             AGED 55 YEARS
             S/O.USMANKUTTY,
             RESIDING AT ALUMOOTTIL HOUSE,
             CHERUVALLY, KAYAMKULAM,
             ALAPPUZHA DISTRICT.

             BY ADV. SRI.A.SHAFEEK (KAYAMKULAM)

NAME AND ADDRESS OF THE RESPONDENTS/PLAINTIFF AND DEFENDANTS 1 TO
4 AND 6:

      1      LIYAKATH KUTTY
             S/O.KOYAKUTTY,
             RESIDING AT KOLLAPURATH HOUSE,
             KAYAMKULAM MURI,
             KAYAMKULAM VILLAGE,
             ALAPPUZHA DISTRICT - 690 502.

      2      STATE OF KERALA
             REPRESENTED BY THE DISTRICT COLLECTOR,
             ALAPPUZHA - 688 001.

      3      THE TAHSILDAR,
             TALUK OFFICE
             KARTHIKAPPALLY,
             HARIPPAD - 690 514.

      4      AHEMAD SHAMMIM
             TALUK SURVEYOR,
             TALUK OFFICE,
             KARTHIKAPPALLY,
             HARIPPAD - 690 514.
 OP(C).No.673 OF 2021

                              2

      5     THE VILLAGE OFFICER
            VILLAGE OFFICE,
            KAYAMKULAM,
            KAYAMKULAM P.O. - 690 502.

      6     ANIRUDHAN
            S/O.UMINI,
            RESIDING AT AMBADIYIL HOUSE,
            MANNAMPARAMBIL,
            CHIRAKADAVAMURIYIL,
            KAYAMKULAM VILLAGE,
            ALAPPUZHA - 690 502.



            SRI. M.I. JOHNSON (SR.GOVERNMENT PLEADER)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.673 OF 2021

                                   3


                             JUDGMENT

Dated this the 31st day of March 2021

Respondents 2,3 and 4 take notice. The plaintiff in

O.S.No.501/2016 has filed in this O.P. seeking issue of

direction to the court below for final disposal of the matter

within a time frame to be fixed by this Court.

2. A report was called for in this respect and in the

report dated 26.03.2021 the court below submits that the suit

will be taken up and disposed of within a period of six months

from the date on which the court reopens after summer

vacation.

3. Having regard to the fact that this is an old suit of

2007, direction for a expeditious disposal is essentially to be

issued to the court below.

In the result, this O.P. is allowed calling upon the court

below to dispose of this suit finally within a period of six

months as aforesaid.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.673 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 11/7/2018 IN OP(C) NO.1711/2018 PASSED BY THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE AMENDED ORIGINAL SUIT FILED BY THE 1ST RESPONDENT.

//TRUE COPY// PA TO JUDGE