Manoj K.K vs Santhamma Sadanandan
2021 Latest Caselaw 9144 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

 THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                     OP(C).No.1996 OF 2020

      IN O.S.NO.497/2019 OF MUNSIFF COURT, THIRUVALLA


PETITIONER:

              MANOJ K.K.,
              AGED 43 YEARS,
              S/O.KUTTAPPAN, KARUMBANA, KUZHIYIL (H),
              KULATHOOR NADUBHAGAM MARI, KOTTANGAL VILLAGE,
              MALLAPALLI TALUK P.O. - 686 547.

              BY ADV. SRI.M.R.SASITH

RESPONDENT:

              SANTHAMMA SADANANDAN,
              AGED 51 YEARS,
              W/O.SADANANDAN, EETTIKOTTATIL, MALLAPPALLI,
              MALLAPPALLI VILLAGE,
              MALLAPPALLI TALUK P.O. - 689 585.


     THIS  OP  (CIVIL)     HAVING      BEEN   FINALLY  HEARD ON
18.03.2021, THE COURT      ON THE      SAME   DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.1996/2020

                                       -:2:-




                      Dated this the 18th day of March,2021

                              J U D G M E N T

Plaintiff in O.S.No.497/2019 on the file of

Munsiff Court, Thiruvalla, has sought for issue of

direction to the court below for speedy disposal

of the suit within a time frame to be fixed by

this Court.

2. A report was called for in this respect

from the court below. In the report dated

11.01.2021, the court below has stated that

defendant is yet to file written statement. It is

further stated that this is a case where survey

commission will have to be taken out which is a

time consuming process.

3. Considering the report submitted by the

court below, I am of the opinion that sufficient

time shall be given to the court below for

disposal of the suit.

In the result, original petition is disposed

of calling upon the court below to dispose of the

suit within a period of three months from the date

of completion of pre trial steps as suggested by

the court. This order shall take effect from the O.P.(C)No.1996/2020

date of production of 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.1996/2020






                         APPENDIX
PETITIONER'S EXHIBITS:



EXHIBIT P1            THE TRUE COPY OF ORIGINAL SUIT FILED AS

OS NO.497/2019 BEFORE MUNSIFF COURT, THIRUVALLA.

EXHIBIT P2 THE TRUE COPY OF E COURT HISTORY OF CASE.

RESPONDENTS' EXHIBITS: NIL