Antony P.T vs Sunitha
2021 Latest Caselaw 7654 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

 THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                    OP(C).No.420 OF 2021

       OS 521/2017 OF MUNSIFF COURT ,VADAKKANCHERRY


PETITIONER/DEFENDANT:

            ANTONY P.T.
            AGED 49 YEARS
            S/O.THOMAS, PUTHOOR HOUSE, MULLOORKARA P.O.,
            MULLOORKARA DESOM, THALAPILLI TALUK, THRISSUR
            DISTRICT, PIN-680583.

            BY ADV. SRI.DINESH MATHEW J.MURICKEN

RESPONDENT/PLAINTIFF:

            SUNITHA
            W/O.VINSEH, VADAKKE PURAKKAL HOUSE,
            CHERUTHURUTHY VILLAGE, CHERUTHURUTHI P.O.,
            THALAPILLI TALUK, THRISSUR DISTRICT, PIN-679531.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.420 of 2021

                                 :-2-:

            Dated this the 2nd day of March, 2021


                         J U D G M E N T

The petitioner is the defendant in

O.S.No.521/2017 on the file of Munsiff's Court,

Wadakkancherry. This original petition is filed for

issue of a direction to the court below to dispose

of the suit as expeditiously as possible within a

time frame to be fixed by this Court.

2. A report was called for in this connection

from the Munsiff's Court, Wadakkancherry, who in

his letter dated 17.02.2021 has submitted that

there are several petitions pending consideration

and disposal. It is pointed out that one of the

parties passed away and steps are pending for

impleading the legal representatives. According to

the learned Officer, sufficient time is necessary

to complete the pre-trial steps and he will be in a

position to finally dispose of the suit within a O.P.(C)No.420 of 2021

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reasonable time after completion of the pre-trial

steps.

In the result, this original petition is

disposed of calling upon the learned Munsiff,

Wadakkancherrry, to see that the pre-trial steps in

the suit are completed within a period of six

months from today and dispose of the suit finally,

within a period of two months from the date of

completion of the pre-trial steps. This order shall

come into effect from the date of receipt of

certified copy of this judgment.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.420 of 2021

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APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.NO.521/2017 ON THE FILE OF MUNSIFF COURT, WADAKKACHERY DATED 09.08.2017.

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN O.S.NO.521/2017 ON THE FILE OF MUNSIFF COURT, WADAKKACHERY.