Nirmala Menon vs K. Rugmini
2021 Latest Caselaw 10894 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.669 OF 2021

 AGAINST THE ORDER/JUDGMENT IN OS 5510/2017 OF PRINCIPAL MUNSIFF
                         COURT,THRISSUR


PETITIONERS/PETITIONERS:

      1      NIRMALA MENON,
             AGED 68 YEARS
             W/O.NARAYANA MENON,
             18/104/GIRNAR,
             SWAMI SAMARTH NAGAR,
             LOKHANDWALA COMPLEX,
             1ST CROSS LANE,
             ANDHERI WEST,
             MUMBAI 400 053

      2      SANTHOSH @ NANDAKUMAR
             AGED 49 YEARS
             SO.NARAYANA MENON,
             18/104/GIRNAR,
             SWAMI SAMARTH NAGAR,
             LOKHANDWALA COMPLEX,
             1ST CROSS LANE,
             ANDHERI WEST,
             MUMBAI 400 053

      3      SANDEEP
             AGED 45 YEARS
             S/O.NARAYANA MENON, 304,
             STRAT FORD DRIVE,
             BENBROOK,
             TEXAS 76126-USA,
             REP.BY POWER OF ATTORNEY HOLDER,
             FATHER NARAYANA MENON,
             18/104/GIRNAR,
             SWAMI SAMARTH NAGAR,
             LOKHANDWALA COMPLEX,
             1ST CROSS LANE,
             ANDHERI WEST,
             MUMBAI 400 053
 OP(C).No.669 OF 2021

                                  2


              BY ADV. SRI.C.CHANDRASEKHARAN

RESPONDENTS/RESPONDENTS:

       1      K. RUGMINI,
              AGED 77 YEARS,
              D/O.AMMALU AMMA,
              KARIMPATTA HOUSE,
              POTTAYIL LANE,
              M.G.ROAD,
              THRISSUR 686 004

       2      VIJAYALAKSHMI
              AGED 49 YEARS
              W/O.LATE RADHAKRISHNAN,
              DHANASREE,
              NEAR CHERUMUKKU MAHADEVA TEMPLE,
              CROSS ROAD NO.2,
              THRISSUR 680 020

       3      DHANASREE
              AGED 29 YEARS
              D/O.LATE RADHAKRISHNAN,
              DHANASREE,
              NEAR CHERUMUKKU MAHADEVA TEMPLE,
              CROSS ROAD NO.2,
              THRISSUR 680 020


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.669 OF 2021

                                      3


                              JUDGMENT

Dated this the 31st day of March 2021

Petitioners are the plaintiffs in

O.S.No.5510/2017 on the files of the Principal Munsiff's

Court, Thrissur. This O.P. is filed seeking issue of direction

to the court below for an early disposal of the suit within

a time frame to be fixed by this Court.

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

court below and as per the report dated 29.03.2021, the

court below has suggested that a period of six months

time may be necessary for final disposal of the suit.

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

below to dispose of finally within six months from

17.05.2021 when the court reopens after summer

vacation.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.669 OF 2021

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE O.S.NO.5510/2017 ON THE FILE OF PRINCIPAL MUNSIFF COURT, THRISSUR.

EXHIBIT P2 TRUE COPY OF WRITTEN STATEMENT DATED 6/2/2019 FILED BY THE 1ST DEFENDANT IN O.S.NO.5510/2017, PRINCIPAL MUNSIFF COURT, THRISSUR

EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT DATED 4.2.2019 FILED BY DEFENDANTS 2 AND 3 IN O.S.NO.5510/2017.

//TRUE COPY// PA TO JUDGE