Shajumon vs Albert
2021 Latest Caselaw 7829 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.415 OF 2021

          IN A.S.NO.80/2016 OF SUB COURT,NEYYATTINKARA


PETITIONER/1ST APPELLANT:

              SHAJUMON,
              AGED 36 YEARS,
              S/O. CHELLAN, ELIZA COTTAGE,
              PUTHENVILA,
              ARAYOOR DESOM,
              CHENKAL VILLAGE,
              NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM DISTRICT.

              BY ADVS.SRI.R.T.PRADEEP
                      SRI.K.C.HARISH

RESPONDENTS/ RESPONDENTS 1 & 2 AND APPELLANTS 2 TO 8:

      1       ALBERT,
              AGED 49 YEARS,
              S/O. JOVAN NADAR,
              A.B.NIVAS,
              ARAYOOR DESOM,
              CHENKAL VILLAGE,
              ARAYOOR P.O.,
              THIRUVANANTHAPURAM-695122.

      2       T.R.BABY MEBAL,
              AGED 46 YEARS,
              W/O. ALBERT,
              A.B.NIVAS, ARAYOOR DESOM,
              CHENKAL VILLAGE,
              ARAYOOR P.O.,
              THIRUVANANTHAPURAM-695122.

      3       ELESABATH,
              AGED 62 YEARS
              W/O. CHELLAN, ELIZA COTTAGE,
              PUTHENVILA,
              ARAYOOR DESOM,
              CHENKAL VILLAGE,
              NEYYATTINKARA TALUK,
              CHENKAL P.O.,
 O.P.(C)No.415/2021

                                -:2:-



                 THIRUVANANTHAPURAM DISTRICT-695132.

        4        SHIBU,
                 AGED 40 YEARS,
                 S/O. Y.N.MONY,
                 VATTAVILA, ROHINI,
                 KEEZHKOLLA DESOM,
                 CHENKAL VILLAGE,
                 CHENKAL P.O.,
                 THIRUVANANTHAPURAM DISTRICT-695132.


     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.415/2021

                                          -:3:-




                     Dated this the 5th day of March,2021

                                 J U D G M E N T

The first appellant in A.S.No.80/2016 on the file

of Sub Court, Neyyattinkara, has sought for issue of

direction to the court below for early disposal of

the appeal within a time frame fixed by this Court.

2. A report was called for in this respect. The

learned officer, in his letter dated 17.02.2021 has

undertaken to hear the matter and dispose it of by 5 th

of June,2021.

3. Adv.Sri.R.T.Pradeep, the learned counsel for

the petitioner submits that there is a connected

appeal (A.S.No.79/2016) also pending on the file of

the same court and same may also be ordered to be

disposed of within the above time frame.

The submission made is accepted. The court below

will dispose of both cases together in case they

appear to be connected within the time recorded

above.

All pending interlocutory applications will stand

closed.

Sd/-

                                              T.V.ANILKUMAR,JUDGE

DST                                                                    //True copy/

                                                                      P.A.To Judge
 O.P.(C)No.415/2021






                         APPENDIX
PETITIONER'S EXHIBITS:



EXHIBIT P1           TRUE COPY OF COMMON JUDGMENT DATED

17.3.2016 IN O.S.NO.143/2009 AND O.S.NO.1039/2011 BY THE COURT OF ADDL. MUNSIFF-I, NEYYATTINKARA.

EXHIBIT P2 TRUE COPY OF APPEAL MEMORANDUM DATED 27.8.2006 IN A.S.NO.79/2016 BEFORE SUB COURT, NEYYATTINKARA.

EXHIBIT P3 TRUE COPY OF APPEAL MEMORANDUM DATED 27.8.2016 IN A.S.NO.80/2016 BEFORE SUB COURT, NEYYATTINKARA.

EXHIBIT P4 TRUE COY OF CASE STATUS OF A.S.NO.80/2016 BEFORE SUB COURT, NEYYATTINKARA.

RESPONDENTS' EXHIBITS: NIL