P. Mohandas vs Ajidas N.A
2021 Latest Caselaw 8065 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                         OP(C).No.376 OF 2021

  AGAINST THE ORDER/JUDGMENT IN OS 419/2020 OF PRINCIPAL MUNSIFF
                         COURT, PALAKKAD


PETITIONER:

               P. MOHANDAS,
               S/O PULLANOOR SRIDHARA PANICKER,
               VALAMARUTHURA AMSOM,CHENNARA AMSOM,MANGALAM
               VILLAGE,KAAVANCHERY.P.O,
               TIRUR TALUK,MALAPPURAM-676561,
               REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
               MOHANKUMAR.K,S/O. KRISHNAN,AGED 54 YEARS,
               VARODE POST,KOTTAYI NO.1 VILLAGE,PALAKKAD-679102,
               NOW RESIDING AT MEHFIL,D 23 A NEW CIVIL
               NAGAR,PALAKKAD-678001.

               BY ADVS.
               SRI.C.V.MANUVILSAN
               SRI.P.CHANDRASEKHAR

RESPONDENTS:

      1        AJIDAS N.A,
               S/O APPUKKUTTAN,16/602,VALIYAVEEDU,
               KUNNATHURMEDU POST,PALAKKAD-678013.

      2        APPUKKUTTAN,
               S/O KESAVAN,16/602,VALIYAVEEDU,
               KUNNATHURMEDU POST,PALAKKAD-678013.

      3        LAKSHMI DEVI,
               W/O APPUKKUTTAN,16/602,VALIYAVEEDU,
               KUNNATHURMEDU POST,PALAKKAD-678013.

      4        ANIDAS,
               S/O APPUKKUTTAN,VALIYAVEEDU,
               KUNNATHURMEDU POST,PALAKKAD-678013.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 09.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.376 OF 2021

                               2




                        JUDGMENT

Dated this the 9th day of March 2021

Heard the learned counsel for the petitioner in this

Original Petition filed seeking to issue a direction for

expeditiously disposal of O.S. No. 419 of 2020 on the file

of the Munsiff Court, Palakkad.

2. In the letter dated 12.02.2021 submitted by the

court below, it is stated that, IA No. 2301/2020 was heard

on 10.02.2021 and reserved for orders on 20.02.2021.

3. The learned counsel for the petitioner submitted

that, IA was disposed of.

In the result, this matter has become infructuous and

is dismissed accordingly.

(Sd/-) T.V. ANILKUMAR, JUDGE

LU OP(C).No.376 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE PLAINT IN O.S.NO.419 OF 2020 BEFORE THE HON'BLE MUNSIFF COURT, PALAKKAD DATED 29.09.2020.

EXHIBIT P2 TRUE PHOTOCOPY OF THE INTERLOCUTORY APPLICATION I.A.NO.2301 OF 2020 IN O.S.NO.419 OF 2020 BEFORE THE HON'BLE MUNSIFF COURT,PALAKKAD

EXHIBIT P3 TRUE PHOTOCOPY OF THE POSSESSION CERTIFICATE DATED 04.01.2020 ISSUED BY THE SPECIAL VILLAGE OFFICER,PALAKKAD TO THE PETITIONER.

EXHIBIT P4 TRUE PHOTOCOPY OF THE TAX RECEIPT EVIDENCING THE PAYMENT OF THE BASIC TAX BY THE PETITIONER IN RESPECT OF THE SUIT PROPERTY FOR THE YEAR 2019-

EXHIBIT P5 TRUE PHOTOSTATCOPY THE A & B REGISTER-

THANDAPPER NUMBER IN RESPECT OF THE SUIT PROPERTY

EXHIBIT P6 TRUE PHOTOCOPY OF THE LETTER DATED 28.07.2020 ISSUED BY THE VILLAGE OFFICER,PALAKKAD-III TO THE PETITIONER.

EXHIBIT P7 TRUE PHOTOCOPY OF THE SALE CERTIFICATE IN E.P.NO.132 OF 1973 IN O.S.NO.128 OF 1998 BEFORE THE HON'BLE SUB COURT,PALAKKAD

EXHIBIT P8 TRUE COPY OF THE DECREE IN O.S.NO.37 OF 2004 BEFORE THE HON'BLE MUNSIFF COURT,PALAKKAD

EXHIBIT P9 TRUE PHOTOCOPY OF THE JUDGMENT IN A.S.NO.306 OF 2007 DATED 27.10.2010 BY THE HON'BLE DISTRICT COURT,PALAKKAD. OP(C).No.376 OF 2021

EXHIBIT P10 TRUE PHOTOCOPY OF THE BUILDING PERMIT DATED 03.11.2020 ISSUED BY THE SECRETARY OF THE PALAKKAD MUNICIPALITY TO THE PETITIONER.

                 //    True Copy   //   PA To Judge