Kerala High Court
P.Surendran vs Ravi on 9 March, 2021
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.528 OF 2021
IN O.S.NO.449/2019 OF MUNSIFF COURT,MUVATTUPUZHA
PETITIONER:
P.SURENDRAN,
AGED 73 YEARS,
S/O.PAPPU, RESIDING AT OZHAKKANATTU HOUSE,
RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA TALUK,
PIN-686663.
BY ADV. SRI.C.DILIP
RESPONDENTS/DEFENDANTS 8 TO 13:
1 RAVI,
AGED 55 YEARS,S/O.KRISHNAN, RESIDING AT OZHAKKANATTU
HOUSE, RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, PIN-686663.
2 USHA,
AGED 50 YEARS,D/O.KRISHNAN, RESIDING AT OZHAKKANATTU
HOUSE, RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, PIN-686663.
3 ALLY,
AGED 48 YEARS,D/O.KRISHNAN, RESIDING AT OZHAKKANATTU
HOUSE, RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, PIN-686663.
4 MINI,
AGED 46 YEARS, D/O.KRISHNAN, RESIDING AT
OZHAKKANATTU HOUSE, RAMANGALAM KARA, MARADY VILLAGE,
MUVATTUPUZHA TALUK, PIN-686663.
5 SAJI,
AGED 50 YEARS,S/O.KRISHNAN, RESIDING AT OZHAKKANATTU
HOUSE, RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, PIN-686663.
6 NANI,
AGED 80 YEARS,W/O.KRISHNAN, RESIDING AT OZHAKKANATTU
HOUSE, RAMANGALAM KARA, MARADY VILLAGE, MUVATTUPUZHA
TALUK, PIN-686663.
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 09.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C)No.528/2021
-:2:-
Dated this the 9th day of March,2021
J U D G M E N T
Heard the learned counsel for the petitioner
in this original petition filed under Article 227
of the Constitution of India, for issue of
direction for speedy disposal of proceeding within
a time frame to be fixed by this Court.
2. The report called for from the court
below indicates that the learned officer is in a
position to dispose of the matter within a period
of six months.
In the result, original petition is allowed
calling upon the court below to take up
O.S.No.449/2019 and dispose it of finally within a
period of six 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.528/2021
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE PHOTO COPY OF PLAINT DATED
22.08.2019 IN O.S.NO.449/2019 ON THE
FILE OF MUNSIFF'S COURT, MUVATTUPUZHA.
EXHIBIT P2 TRUE PHOTO COPY OF PROCEEDINGS DATED
22.08.2019 IN O.S.NO.449/2019 ON THE
FILE OF MUNSIFF'S COURT, MUVATTUPUZHA.
EXHIBIT P3 TRUE PHOTO COPY OF COMPROMISE
APPLICATION, I.A.NO.3445 OF 2019 FILED
IN O.S.NO.449/2019 ON THE FILE OF
MUNSIFF'S COURT, MUVATTUPUZHA.
EXHIBIT P4 TRUE PHOTO COPY OF WRITTEN STATEMENT
DATED 22.06.2020 FILED BY THE
RESPONDENTS IN O.S.NO.449/2019 ON THE
FILE OF MUNSIFF'S COURT, MUVATTUPUZHA.
EXHIBIT P5(A) TRUE PHOTO COPY OF DISCHARGE SUMMERY OF
THE PETITIONER DATED 03.11.2018, ISSUED
FROM M.O.S.C MEDICAL COLLEGE HOSPITAL,
KOLENCHERY.
EXHIBIT P5(B) TRUE PHOTOSTAT COPY OF DISCHARGE
SUMMERY OF THE PETITIONER DATED
01.12.2018, ISSUED FROM M.O.S.C MEDICAL
COLLEGE HOSPITAL, KOLENCHERY.
EXHIBIT P5(C) TRUE PHOTOSTAT COPY OF DISCHARGE
SUMMERY OF THE PETITIONER DATED
15.04.2020, ISSUED FROM M.O.S.C MEDICAL
COLLEGE HOSPITAL, KOLENCHERY.
EXHIBIT P6 TRUE PHOTO COPY OF PLAINT DATED
08.12.2020 IN O.S.NO.393/2020 ON THE
FILE OF MUNSIFF'S COURT, MUVATTUPUZHA.
RESPONDENTS' EXHIBITS: NIL
