Thampi vs Shylaja
2021 Latest Caselaw 8848 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

 WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA,
                          1942

                     OP(C).No.652 OF 2021

AGAINST THE ORDER/JUDGMENT IN AS 45/2018 OF PRINCIPAL SUB
                     COURT,ATTINGAL


PETITIONER:

              THAMPI
              AGED 55 YEARS
              S/O.SOMAN, RESIDING AT SAUPARNIKA NAVAIKULAM
              DESOM, KUDAVOOR VILLAGE, MARUTHIKUNNU P.O.,
              THIRUVANANTHAPURAM DISTRICT 695 603

              BY ADV. SRI.R.N.SANDEEP

RESPONDENTS:

     1        SHYLAJA
              D/O.NANU, RESIDING AT KUNNUMPURATH VEEDU,
              CHERINNIYOOR DESOM, CHERUNNIYOOR VILLAGE,
              VARKALA TALUK, THIRUVANANTHAPURAM 695 142

     2        LAILA
              AGED 46 YEARS
              D/O.NANU, RESIDING AT KUNNUMPURATH VEEDU,
              CHERINNIYOOR DESOM, CHERUNNIYOOR VILLAGE,
              VARKALA TALUK, THIRUVANANTHAPURAM 695 142

     3        SHAMILA
              AGED 39 YEARS
              D/O.NANU, RESIDING AT KUNNUMPURATH VEEDU,
              CHERINNIYOOR DESOM, CHERUNNIYOOR VILLAGE,
              VARKALA TALUK, THIRUVANANTHAPURAM 695 142


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(C).No.652 OF 2021           2




                          JUDGMENT

Dated this the 17th day of March 2021

The original petition was filed by the 3 rd respondent in

A.S.No.45/2018 of the Sub Court, Attingal seeking issue of

direction to court below for early disposal of the matter within

a time limit fixed by this Court.

2. A report was called for from the court below and in

the report dated 16.03.2021, the learned judge indicates that

he is holding additional charge of Sub Court, Attingal since

10.02.2021 and there is no sitting for the court at present. He

further submits that lower court records are yet to be received

by the court. However, the learned officer has pointed out that

he will be able to dispose of the appeal within a period of four

months.

In the result, the original petition is allowed directing the

learned judge to take up A.S 45/2018 for urgent consideration

and dispose of it of in accordance with law within a period of

four months from the date of production of certified copy of

this judgment.

Sd/-

T.V.ANILKUMAR JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE APPEAL MEMORANDUM IN A.S. NO.45 OF 2018 OF THE SUB COURT, ATTINGAL.