Sreejayan vs Yesoda
2021 Latest Caselaw 7824 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                      OP(C).No.475 OF 2021

    IN O.S.NO.740/2017 OF ADDITIONAL MUNSIFF COURT-III,
                     THIRUVANANTHAPURAM


PETITIONER:

      1       SREEJAYAN,
              AGED 54 YEARS,
              S/O RATHNAMMA,
              KADAYARA PUTHEN VEED, VELLAYANI, TRIVANDRUM,
              NOW RESIDING AT VARUVILA PUTHEN VEEDU,
              VELLAYANI, NEMMOM P.O., THIRUVANANTHAPURAM.

      2       RANI,
              AGED 46 YEARS,
              W/O SREEJAYAN,
              KADAYARA PUTHEN VEED, VELLAYANI, TRIVANDRUM,
              NOW RESIDING AT VARUVILA PUTHEN VEEDU,
              VELLAYANI, NEMMOM P O, THIRUVANANTHAPURAM.

              BY ADVS.SRI.M.PROMODH KUMAR
                      SMT.MAYA CHANDRAN

RESPONDENT:

              YESODA,
              AGED 77 YEARS,
              D/O KARTHIYAYANI,
              RESIDING AT VANIYANKUDI, VARUVILA PUTHEN VEEDU,
              UPANIYOOR DESOM, VELLAYANI, KALLIYOOR,
              THIRUVANANTHAPURAM.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.475/2021

                                     -:2:-



                     Dated this the 5th day of March,2021

                             J U D G M E N T

Heard the learned counsel for the

petitioners.

2. The petitioners are the defendants in

O.S.No.740/2017 on the file of Additional Munsiff

Court-III, Thiruvananthapuram. Petition is filed

for issue of direction for speedy disposal of the

suit within a time frame to be fixed by this

Court.

3. In the report obtained from the court

below, it is stated that the suit could be taken

up and disposed of within a period of four months.

In the result, the original petition is

allowed calling upon the court below to dispose of

O.S.No.740/2017 finally within a period of four

months from the date of receipt of a certified

copy of this judgment.

All pending interlocutory applications will

stand closed.

Sd/-

                                         T.V.ANILKUMAR,JUDGE
DST                                                                //True copy/

                                                                  P.A.To Judge
 O.P.(C)No.475/2021






                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           THE TRUE COPY OF THE PLAINT IN OS

NO.740/2017 DATED 10.05.2017.

EXHIBIT P2 THE TRUE COPY OF THE PETITIONER'S WRITTEN STATEMENT BEFORE THE MUNSIFF COURT-III, THIRUVANANTHAPURAM DATED 27/08/2019.

RESPONDENTS' EXHIBITS: NIL