V.Sajeev vs V.Sajeev
2021 Latest Caselaw 8897 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.349 OF 2021

    AGAINST THE ORDER/JUDGMENT IN CMA 141/2020 OF IST
      ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM


PETITIONERS/APPELLANT AND 2ND RESPONDENT/DEFENDANTS:

     1     V.SAJEEV
           AGED 54 YEARS
           S/O. VIDYADHARAN, GURUKRIPA, PERUMPUZHA P.O.
           ELAMPALLOOR, KUNDARA, KOLLAM.

     2     RETISH J BABU,
           AGED 48 YEARS
           S/O. V.A. JANARDHANAN, GITHESH BHAVAN,
           NAGAMBADAM, KOTTAYAM 686 001.

           BY ADVS.
           SRI.ALEX.M.SCARIA
           SMT.SARITHA THOMAS

RESPONDENT/1ST RESPONDENT/PLAINTIFF:

           SREE NARAYANA SAMSKARIKA SAMITHI
           HAVING REGISTER NO. 156/1980, A SOCIETY
           REGISTERED UNDER THE TRAVANCOE COCHIN LITERARY
           SCIENTIFIC AND CHARITABLE SOCIETIES
           REGISTRATION ACT, 1955, GURUDEVASREE, T.C.
           3/2244, PATTOM P.O. THIRUVANANTHAPURAM 695
           004, ON BEHALF OF WHICH THE PLAINT IS
           PURPORTED TO BE SIGNED BY V. SASIDHARAN
           SYAMALAMANDIRAM, HOUSE NO. 186, SASTRI NAGAR,
           KOLLAM (WHOSE PURPOSED STATUS TO RESENT IT IS
           DISPUTED.)

           R1 BY ADV. SRI.JELSON J.EDAMPADAM
           R1 BY ADV. SRI.M.FATHAHUDEEN

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(C).No.349 OF 2021           2



                          JUDGMENT

Dated this the 17th day of March 2021

The petitioners are defendants. This original petition was

filed for early disposal of Ext.P2 I.A 1/2020 in C.M.A 141/2020

on the file of 1st Additional District Court, Thiruvananthapuram.

A report was called for from the court below and it is

submitted by the learned judge, the CMA itself can be taken up

and disposed of before the court closes for summer vacation.

The attitude shown by the learned judge is appreciated.

In the result the original petition is allowed directing the

court below to take up the C.M.A 141/2020 for consideration

and dispose it of before the commencement of summer

vacation itself.

Sd/-

T.V.ANILKUMAR JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM OF APPEAL IN C.M.A. 141/2020 FILED BEFORE THE DISTRICT COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF THE INTERLOCUTORY APPLICATION NO. 1/2020 IN C.M.A 141/2020.

EXHIBIT P3 TRUE PRINT OUT OF THE CASE STATUS REPORT IN PRECEPT OF EXHIBIT P1 C.M.A.