Abdul Asees vs Sinu K John
2021 Latest Caselaw 22237 Ker

                 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. 1474 OF 2021
    AGAINST THE ORDER/JUDGMENT IN OS 68/2020 OF SUB COURT, TIRUR,
                                MALAPPURAM
PETITIONER/S:

           ABDUL ASEES
           AGED 50 YEARS
           S/O. MULLAKALAM MARAKKAR, KULANTHINGAL HOUSE, KARIPPOOR
           AMSOM DESOM,KONDOTTY TALUK, KUMMINI PARAMB P.O, - 673638.

           BY ADVS.
           K.P.SUDHEER
           K.BINCYMOL



RESPONDENT/S:

     1     SINU K JOHN
           AGED 36 YEARS
           D/O. K.V. JOHN, KAVUMPURATH HOUSE, KOTTAPPADI VILLAGE,
           VAITHIRI TALUK, MEPPADI P.O, 673577, WAYANAD DISTRICT.

     2     FEDERAL BANK.
           THENIPALAM BRANCH, CHELARI, MALAPPURAM DISTRICT, PIN -
           683636, REPRESENTED BY ITS MANAGER.

           BY ADV JESWIN P.VARGHESE



OTHER PRESENT:

           ADV. LEO GEORGE FOR R2




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1474 OF 2021
                                 2



                           JUDGMENT

Dated this the 5th day of November 2021

The limited relief sought in this original petition is the

expeditious disposal of Ext.P2 application in O.S No.68 of

2020 on the files of the Sub Court, Manjeri. The learned

Sub judge has reported that even though cases included in

the restricted cause list alone were being called in the open

court, the court used to take up other cases in which either

side reported urgency. Even though, no urgency was

reported in the instant case at any point of time, it is seen

that the defendants have appeared through counsel and

hence, the petition ( I.A No.2 of 2020) can be disposed in

two months time.

Having heard the learned counsel for the petitioner

and the respondent and having considered the report, the

original petition is disposed of directing the learned Sub OP(C) NO. 1474 OF 2021

Judge to pass orders on Ext.P2 application within an outer

limit of two months of receipt of a copy of this judgment.

Sd/-

V.G ARUN JUDGE

SJ OP(C) NO. 1474 OF 2021

APPENDIX OF OP(C) 1474/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT DATED 05.11.2020 IN OS NO. 68/2020 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, MANJERI.

Exhibit P2 TRUE COPY OF IA NO.2/2020 FILED BY THE RESPONDENT/PLAINTIFF IN O.S. NO.68/2020 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, MANJERI.

Exhibit P3 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER IN EXHIBIT P2 APPLICATION.

Exhibit P4 TRUE COPY OF WRITTEN STATEMENT FILED BY THE PETITIONER IN OS NO. 68/2020 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, MANJERI.

Exhibit P5 TRUE COPY OF ADDITIONAL WRITTEN STATEMENT FILED BY THE PETITIONER IN OS NO. 68/2020 ON THE FILE OF THE SUBORDINATE JUDGE'S COURT, MANJERI.

Exhibit P6 TRUE COPY OF CASE DETAILS DOWNLOADED FROM THE WEBSITE OF THE SUBORDINATE JUDGE'S COURT,MANJERI IN O.S NO. 68/2020.

Exhibit P7 TRUE COPY OF PETITION DATED 30.11.2020 SUBMITTED BY THE PETITIONER TO THE DISTRICT POLICE CHIEF, MALAPPURAM.

Exhibit P8 TRUE COPY OF FORWARDING LETTER DATED 4.12.2020 ISSUED BY THE DISTRICT POLICE CHIEF, MALAPPURAM TO THE KARIPPUR POLICE,