Sanooja Ismail vs Krishna Kumari
2021 Latest Caselaw 7661 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.163 OF 2021

          OS 106/2018 OF MUNSIFF COURT, THIRUVALLA


PETITIONER/PLAINTIFF:

            SANOOJA ISMAIL
            AGED 37 YEARS
            W/O. RINU MUHAMMED, VADAKKEDATHU MALAYIL BISMI
            MANSIL, MUTHOOR P.O., KUTTAPPUZHA VILLAGE,
            THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT,
            PIN-689107.

            BY ADVS.
            SRI.T.P.PRADEEP
            SRI.P.K.SATHEES KUMAR
            SMT.MINIKUMARY M.V.
            SHRI.AJAI JOHN

RESPONDENTS/DEFENDANT:

      1     KRISHNA KUMARI
            NJALIPARAMPIL HOUSE, MUTHOOR P.O., THIRUVALLA,
            PIN-689107.

      2     BHARGAVIAMMA,
            NADUVILE VEEDU, MUTHOOR P.O., THIRUVALLA, PIN-
            689107.

      3     THIRUVALLA MUNICIPALITY,
            REP. BY ITS SECRETARY, THIRUVALLA-689107.

            R3 BY ADV. SRI.S.SUBHASH CHAND

     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.163 of 2021

                                :-2-:

             Dated this the 4th day of March, 2021


                        J U D G M E N T

The petitioner/plaintiff in O.S.No.106/2018

pending before the Munsiff's Court, Thiruvalla, has

sought for a direction to be issued to the court

below for speedy disposal of the suit within a time

frame to be fixed by this Court.

2. In this connection, a report was called for

from the court below and in the letter dated

09.02.2021 it is submitted that the suit could be

disposed of within a period of three months from

the date of completion of pre-trial steps.

In the result, this original petition is

allowed calling upon the court below to dispose of

the suit within a period of three months from the

date of receipt of certified copy of this judgment. O.P.(C)No.163 of 2021

:-3-:

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.163 of 2021

:-4-:

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE O.S.NO.106/2018 ON THE FILES OF THE MUNSIFF'S COURT THIRUVALLA.

EXHIBIT P2 TRUE COPY OF THE COUNTER CLAIM FILED BY THE 2ND RESPONDENT ON THE FILES OF THE MUNSIFF'S COURT THIRUVALLA.

EXHIBIT P3 TRUE COPY OF THE ACCOUNT STATEMENT ISSUED FROM THE PATHANAMTHITTA DISTRICT CO-OPERATIVE BANK.