Praveen vs Sudaresan Nair
2021 Latest Caselaw 21748 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                      OP(C) NO. 1022 OF 2020
             OS 52/2016 OF SUB COURT, NEYYATTINKARA
PETITIONER/PLAINTIFF

            PRAVEEN
            AGED 32 YEARS
            S/O SUNDARESAN NAIR, S.S.BHAVAN, PULAVILAKOM,
            KUNNATHUKAL P.O.KARAKKONAM, NEYYATTINKARA TALUK,
            THIRUVANANTHAPURAM, PIN-695 512, NOW RESIDING AT
            AMBILIYIL HOUSE, PULLAMPADA, PALLIPPADU P.O,
            KARTHIKAPALLI TALUK, HARIPAD, ALAPPUZHA DISTRICT
            REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
            SREEDEVI, W/O GOPALAKRISHNA PILLAI, VATAPARAMBIL
            HOUSE, AYAPARABU P.O., HARIPPAD, CHERUTHANA
            VILLAGE, KARATHIKAPALLI TALUK, ALAPPUZHA
            DISTRICT.
            BY ADVS.
            V.G.ARUN (K/795/2004)
            V.JAYA RAGI
            NEERAJ NARAYAN
            R.HARIKRISHNAN (KAMBISSERIL)


RESPONDENTS/DEFENDANTS:

    1       SUNDARESAN NAIR,
            AGED 62 YEARS,
            S.S BHAVAN, PULAVILAKOM, KUNNATHUKAL P.O.,
            KARAKKONAM, NEYYATTINKARA TALUK,
            THIRUVANANTHAPURAM DISTRICT-695504.
    2       SOORYA S NAIR
            AGED 27 YEARS
            D/O SUNDARESAN NAIR, S.S.BHAVAN, PULAVILAKOM,
            KUNNATHUKAL P.O., KARAKKONAM, NEYYATTINKARA
            TALUK,     THIRUVANANTHAPURAM DISTRICT, PIN-695
            504.
     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
02.11.2021,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P(C).No.1022/2020                2




                     A. BADHARUDEEN, J.
            ================================
                     O.P(C).No.1022 of 2020
            ================================
             Dated this the 2nd day of November, 2021

                             JUDGMENT

The main prayer in this Original Petition is to expedite trial

in O.S.No.52/2016, a money Suit filed by the plaintiff/petitioner

before the Sub Court, Neyyattinkara. As the Suit is of the year

2016, no doubt it is one coming under the category of 5+ old

cases directed to be disposed of by the Apex Court as well as this

Court, repeatedly. In view of this matter, notice to the

respondents is dispensed with.

Therefore, this Original Petition is allowed and the Sub

Judge, Neyyattinkara is directed to expedite the trial in

O.S.No.52/2016 and dispose of the same at the earliest, at any

rate, within 3 months from the date of receipt of a copy of this

judgment or its production by the petitioner before that court.

Sd/-

(A. BADHARUDEEN, JUDGE) rtr/

APPENDIX OF OP(C) 1022/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS 52 OF 2016 ON THE FILE OF THE SUB COURT, NEYYATTINKARA.

EXHIBIT P2 A TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY THE PLAINTIFF IN FAVOUR OF SMT SREEDEVI DATED 13.7.2019 FOR CONDUCTING THE SUIT EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT IN OS 52 OF 2016 ON THE FILE OF THE SUB COURT, NEYATTINKARA.