Sivathanu vs Ravikumar
2021 Latest Caselaw 22037 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                     THE HONOURABLE MRS. JUSTICE SHIRCY V.
          Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943

                             OP(C) NO. 1522 OF 2020


  E.P NO 231/2019 IN OS 339/2013 OF PRINCIPAL MUNSIFF COURT, NEYYATTINKARA,
THIRUVANANTHAPURAM

  PETITIONER/ COUNTER CLAIM PLAINTIFF/ DEFENDANT:

       SIVATHANU, AGED 83 YEARS S/O . ARUNACHALAM, NARAYANI VILASOM,
       VARUVILAKATHU VEEDU, OTTATHERUVU, BALARAMAPURAM P.O ATHIYRANNOOR
       VILLAGE, THIRUVANANTHAPURAM 695 501.

      BY ADVS.R.T.PRADEEP,SMT.M.BINDUDAS,SRI.K.C.HARISH.

  RESPONDENT/ COUNTER CLAIM DEFENDANT/ PLAINTIFF:

       RAVIKUMAR, AGED 62 YEARS S/O. RAJASEKHARAN, SIVALAYAM, OTTATHERUVU,
       BALARAMAPURAM P.O ATHIYANNOOR DESOM, ATHIYANNOOR VILLAGE,
       THIRUVANANTHAPURAM 695 501.

       This OP (Civil) having come up for orders upon perusing the letters
  dated 16-09-2021 and 6/3/2021 of the Additional Munsiff- II, Neyyatinkara
  and this court's Judgment dated 06-11-2020, the court on the same day
  passed the following.

                                                                          [PTO]
                                 SHIRCY V., J
                 ---------------------------------------------
                          O.P.(C).No.1522 of 2020
             ------------------------------------------------------
                  Dated this the 3rd day of November, 2021

                                   ORDER

As per the judgment dated 06.11.2020 in O.P.(C) 1522 of

2020 this court has directed the Principal Munsiff, Neyyattinkara to

dispose of E.P.No.231 of 2019 in O.S.No.339 of 2013 within a

period of three months from the date of receipt of a copy of the

judgment. Now the learned Munsiff has sought for, extension of

time for a period of three months to dispose of the matter. As the

request is quite justifiable, time as sought for is granted.

Therefore, the learned Munsiff shall dispose of E.P.No.231

of 2019 in O.S.No.339 of 2013 within a period of three months from

today. Communicate the order.

Sd/-

SHIRCY V.

JUDGE

smm

03-11-2021 /True Copy/ Assistant Registrar