Velammal vs Velammal
2021 Latest Caselaw 9342 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                          OP(C).No.559 OF 2021

 IN THE MATTER OF A.S.NO.23/2019 OF PRINCIPAL SUB COURT,ATTINGAL


PETITIONER/RESPONDENT:

             VELAMMAL
             AGED 89 YEARS
             W/O KRISHNAN CHETTIYAR,
             KUZHIVILA PUTHEN VEEDU,
             THOTTAKKADU, KARAVALAM VILLAGE, CHIRAYINKEEZHU TALUK,
             THIRUVANANTHAPURAM DISTRICT.

             BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENTS/APPELLANTS:

      1      SANTHAMMAL
             KUZHIVILLA PUTHEN VEEDU, THOTTAKKADU, KARAVALAM
             VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM
             DISTRICT-695 605.

      2      VINOD
             S/O RAJAN CHETTIYAR,
             KUZHIVILLA PUTHEN VEEDU, THOTTAKKADU,
             KARAVALAM VILLAGE, CHIRAYINKEEZHU TALUK,
             THIRUVANANTHAPURAM DISTRICT-695 605.

      3      MANOJ
             S/O RAJAN CHETTIYAR,
             KUZHIVILLA PUTHEN VEEDU, THOTTAKKADU, KARAVALAM
             VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM
             DISTRICT-695 605.

      4      RAJESH
             S/O RAJAN CHETTIYAR,
             KUZHIVILLA PUTHEN VEEDU, THOTTAKKADU, KARAVALAM
             VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM
             DISTRICT-695 605.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 19.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.559 OF 2021

                                           2




                                   JUDGMENT

Dated this the 19th day of March 2021

The respondent in A.S.No.23/2019 on the file of Sub

Court, Attingal has filed this O.P for issue of

direction for an early disposal of an appeal within a

time frame fixed by this Court.

2. A report was called for from the court below

and in the report it is stated that, the learned judge

is holding additional charge in the Sub Court of

Attingal and at present, there is no sitting for that

court also. He further pointed out that the service of

notice on the second respondent in the appeal is yet to

be completed. The learned judge has put forward the

suggestion that, if counsel appearing on both parties

are willing to appear before the Sub Court,

Thiruvananthapuram, appeal could be taken up and

disposed of within three months from the date of

completion of service on second respondent. The

suggestion made by the learned Judge is accepted. OP(C).No.559 OF 2021

In the result the O.P is allowed, calling upon

Sub Court, Attingal to dispose of A.S.No.23/2019

finally, within the afore said period in the manner

suggested by him.

Sd/-

T.V.ANILKUMAR JUDGE SMF OP(C).No.559 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DECREE OF THE MUNSIFF COURT, VARAKALA IN O.S.NO.325/2016 DATED 30.11.2018.

EXHIBIT P2 TRUE COPY OF THE APPEAL MEMORANDUM IN A.S.NO.23/2019 FILED BEFORE SUB COURT, ATTINGAL.

//TRUE COPY// PA TO JUDGE