Kerala High Court
Premalatha vs Chandrika on 5 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
OP(C) NO. 1967 OF 2020
AGAINST THE ORDER/JUDGMENT IN AS 18/2019 AND 15 / 2019 OF SUB COURT,
NEDUMANGAD, THIRUVANANTHAPURAM
PETITIONER/S:
PREMALATHA,
AGED 55 YEARS
D/O. DEVAKI, V.V BHAVAN, POOCHADIVILA, KATTAKADA DESOM,
PEERUMKULAM VILLAGE, NEDUMANGADU TALUK,
THIRUVANANTHAPURAM DISTRICT
BY ADVS.
G.SUDHEER
SRI.R.HARIKRISHNAN (H-308)
RESPONDENT/S:
1 CHANDRIKA,
AGED 68 YEARS
VINOD BHAVAN, PARUTHIPALLI, KOKKUDI MURI, MANNOORKARA
VILLAGE, PIN 695 574
2 VINOD CHITH,
AGED 45 YEARS
S/O. SADASIVAN, VINOD BHAVAN, PARUTHIPALLI, KOKKUDI MURI,
MANNOORKARA VILLAGE, PIN 695 574
3 RESMEENDRA
AGED 43 YEARS
D/O. SADASIVAN, VINOD BHAVAN, PARUTHIPALLI, KOKKUDI MURI,
MANNORKARA VILLAGE, PIN 695 574
4 SUPRABHA,
AGED 39 YEARS
D/O.S ADASIVAN, VINOD BHAVAN, PARUTHIPALLI, KOKKUDI MURI,
MANNORKARA VILLAGE, PIN 695 574
5 SUHURTH RAJ,
OP(C) NO. 1967 OF 2020
2
AGED 38 YEARS
S/O. SADASIVAN, VINOD BHAVAN, PARUTHIPALLI, KOKKUDI MURI,
MANNORKARA VILLAGE, PIN 695 574
6 SELVAN,
AGED 67 YEARS
S/O. ARUMUKHAM, PUTHENKADA, ODANKUZHI, ORAH 199
THIRUMALA, THIRUMALA VILLAGE, THIRUVANANTHAPURAM 695 006
7 SIVAPRASAD,
AGED 38 YEARS
S/O. SELVAN, PUTHENKADA, ODANKUZHI, ORAH 199
THIRUMALA, THIRUMALA VILLAGE, THIRUVANANTHAPURAM 695 006
8 GANESH,
AGED 40 YEARS
S/O. ARUMUKHAM, PUTHENKADA, ODANKUZHI, ORAH 199
THIRUMALA, THIRUMALA VILLAGE, THIRUVANANTHAPURAM 695 006
9 VIJAYAKUMAR
AGED 36 YEARS
S/O. ARUMUKHAM, PUTHENKADA, ODANKUZHI, ORAH 199
THIRUMALA, THIRUMALA VILLAGE, THIRUVANANTHAPURAM 695 006
10 PADMAKUMAR,
AGED 33 YEARS
S/O. ARUMUKHAM, PUTHENKADA, ODANKUZHI, ORAH 199
THIRUMALA, THIRUMALA VILLAGE, THIRUVANANTHAPURAM 695 006
11 UDAYAMMA,
AGED 75 YEARS
D/O. DEVAKI, MUTHUVANDALKUZHI, ROADARIKATHU VEEDU,
PULIMOODU, ARYANAD, UZHAMALAKKAL VILLAGE, PIN 695 542
12 MAHEEN,
AGED 60 YEARS
S/O. HASANARU PILLA, RAJEENA SADANAM, KUTTICHAL,
MANNOORKARA VILLAGE, PIN 695 574
OP(C) NO. 1967 OF 2020
3
13 RAJEENA,
AGED 35 YEARS
D/O. MAHEEN, RAJEENA SADANAM, KUTTICHAL, MANNOORKARA
VILLAGE, PIN 695 574
14 UDAYAKUMAR,
S/O. GOPALAKRISHNAN NAIR, NAYANANANDANA, THIRUMANKUZHI,
PAZHAYATHERU MURI, ARYANAD, PIN 695 574
15 DIVITHLAL,
AGED 43 YEARS
S/O. UDAYAMMA, MUTHUVANDANKUZHI, ROADARIKATHU VEEDU,
CHITTUVEETTU MURI, UZHAMALAKKAL VILLAGE, PIN 695 542
16 SUJA,
AGED 56 YEARS
D/O. UDAYAMMA, MUTHUVANDANKUZHI, ROADARIKATHU VEEDU,
CHITTUVEETTU MURI, UZHAMALAKKAL VILLAGE, PIN 695 542
17 SUBHA,
AGED 54 YEARS
D/O. UDAYAMMA, MUTHUVANDANKUZHI, ROADARIKATHU VEEDU,
CHITTUVEETTU MURI, UZHAMALAKKAL VILLAGE, PIN 695 542
18 AMBILI,
AGED 51 YEARS
D/O. UDAYAMMA, MUTHUVANDANKUZHI, ROADARIKATHU VEEDU,
CHITTUVEETTU MURI, UZHAMALAKKAL VILLAGE, PIN 695 542
19 RAJITHA,
AGED 48 YEARS
D/O. UDAYAMMA, D/O. UDAYAMMA, MUTHUVANDANKUZHI,
ROADARIKATHU VEEDU, CHITTUVEETTU MURI, UZHAMALAKKAL
VILLAGE, PIN 695 542
20 MAHEEN,
AGED 61 YEARS
S/O. HASSANARU PILLAI, RAJEENA HOUSE, KUTTICHAL,
OP(C) NO. 1967 OF 2020
4
MANOORKARA VILLAGE, NEDUMANGADU, THIRUVANANTHAPURAM 695
032
21 RAJEENA,
AGED 36 YEARS
D/O. RAMLA BEEVI, RAJEENA HOUSE, KUTTICHAL, MANOORKARA
VILLAGE, NEDUMANGADU, THIRUVANANTHAPURAM 695 032
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 1967 OF 2020
5
JUDGMENT
Dated this the 5th day of November 2021
The limited relief sought in this original petition is for
expeditious disposal of A.S Nos. 15 and 18 of 2019, pending on
the files of the Subordinate Judge's Court, Nedumangadu. In the
report called for, the learned Sub Judge has given the statistics
of the cases pending before that Court. It is stated that A.S
No.15 of 2019 is posted to 10.09.2021 and A.S No. 18 of 2019,
to 18.10.2021 for production of the lower court records and
that, at least four months time will be required for disposing the
appeals.
2.The Learned counsel for the petitioner explained the
reason for seeking expeditious disposal of the appeals.
3. Despite service of notice, there is no appearance for the
respondents.
OP(C) NO. 1967 OF 2020
Taking into account the report and the reason put forth,
the original petition is disposed of directing the Subordinate
Judge, Nedumangadu to dispose A.S Nos. 15 and 18 of 2019
within four months of receipt of a copy of this judgment.
Sd/-
V.G ARUN
JUDGE
SJ
OP(C) NO. 1967 OF 2020
APPENDIX OF OP(C) 1967/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN O.S NO. 648/2008
FILED BY THE PETITIONER BEFORE PRINCIPAL
MUNSIFF COURT, NEDUMANGADU
EXHIBIT P2 TRUE COPY OF THE APPEAL MEMORANDUM A.S NO.
18/19 FILED BY RESPONDENTS 1 TO 5/DEFENDANT 9
TO 13 BEFORE THE SUBORDINATE JUDGE'S COURT,
NEDUMANGADU
EXHIBIT P3 TRUE COPY OF THE APPEAL A.S NO. 15/2019 BEFORE
THE SUB COURT NEDUMANGADU FILED BY RESPONDENTS
20 AND 21/DEFENDANTS 7 AND 8
EXHIBIT P4 TRUE COPY OF THE MARRIAGE CERTIFICATE DATED ON
03-09-2019 OF THE PETITIONER'S DAUGHTER
EXHIBIT P5 TRUE COPY OF I.A NO. 1/2020 IN A.S NO. 18/19
FILED BY PETITIONER BEFORE PRINCIPAL MUNSIFF
COURT, NEDUMANGADU.
EXHIBIT P6 TRUE COPY OF I.A NO. 1/2020 IN A.S NO. 15/19
FILED BY PETITIONER BEFORE PRINCIPAL MUNSIFF
COURT, NEDUMANGADU.
