Os No.78/2016 Of The Munsiff Court vs Kokkuzhi Asokan
2021 Latest Caselaw 8573 Ker

OP(C) 1866/2020                            1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                   THE HONOURABLE MR. JUSTICE SATHISH NINAN

                  Monday,the 15th day of March 2021/24th Phalguna, 1942

                         I.A. NO.1/2021 IN OP(C) No.1866/2020

OS No.78/2016 of the MUNSIFF COURT, KALPETTA
    For information purpose only
PETITIONERS/PETITIONERS/PLAINTIFFS
1. KOKKUZHI ASOKAN,
     S/O. SAMAKAVUNDAN, ARIVARATH HOUSE, KAMBALAKKAD P.O, WAYANAD
     DISTRICT, PIN - 673 122.

2. SASIKALA,
    D/O. SAMAKAVUNDAN, ARIVARATH HOUSE, KAMBALAKKAD P.O, WAYANAD
    DISTRICT, PIN - 673 122.
RESPONDENT/RESPONDENT/DEFENDANT
      GIRIJA,
      D/O. SAMAKAVUNDAN, ARIVARATH HOUSE, KAMBALAKKAD P.O, WAYANAD
      DISTRICT, PIN - 673 122.


  Application praying that in the circumstances stated in the affidavit filed therewith

the High Court be pleased to extend the time fixed in the judgment, dated

04.02.2021 for carrying out the amendment to the plaint, after condoning the delay

in payment of the cost to the Respondent's counsel, in the interest of justice.


  This application coming on for orders upon perusing the application and the

affidavit filed in support thereof and this court's judgment dated 04.02.2021 and

upon hearing the arguments of Mr. P.T.MOHANKUMAR, Advocate for the petitioner

and of Mr. B.PREMNATH, Advocate for the respondent, the court passed the
following

                                       ORDER

The delay of four days in payment of costs as directed in the judgment dated 04.02.2021 is condoned. Time to carryout amendment will stand extended till 19/03/2021.

15-03-2021 Sd/-

SATHISH NINAN,JUDGE

/true copy/ OP(C) 1866/2020 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only