Santhakumari vs Remadevi
2021 Latest Caselaw 23639 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
    TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                       OP(C) NO. 2029 OF 2021
  AGAINST THE ORDER/JUDGMENT IN FDIA 8/2020 OF MUNSIFF COURT, TIRUR
PETITIONER/S/3RD DEFENDANT:

           SANTHAKUMARI
           AGED 71 YEARS, D/O. KARTHIYAYINI AMMA, NELLEDATH PALLATT
           HOUSE, KUTTIPPURAM AMSOM, PERASSANNUR DESOM, PERASSANNUR
           (PO), TIRUR TALUK, PIN-679571.
           BY ADV M.DEVESH


RESPONDENT/S/PLAINTIFFS AND OTHER DEFENDANTS:

     1     REMADEVI
           AGED 61 YEARS, D/O. LATE GOVINDAN NAIR, NELLEDATH PALLATT
           HOUSE, KUTTIPPURAM AMSOM, PERASSANNUR DESOM, PERASSANNUR
           (PO), TIRUR TALUK, PIN-679571.
     2     GOVINDANKUTTY,
           AGED 51 YEARS
           S/O. LATE GOVINDAN NAIR, NELLEDATH PALLATT HOUSE,
           KUTTIPPURAM AMSOM, PERASSANNUR DESOM, PERASSANNUR (PO),
           TIRUR TALUK, PIN-679571.
     3     VANAJA,
           AGED 56 YEARS
           W/O.SUBRAHMANYAN, KALATHIL HOUSE, KUTTIPPURAM AMSOM
           DESOM, KUTTIPPURAM (POST), TIRUR TALUK, PIN-679571.
     4     GIRIJA,
           AGED 56 YEARS
           W/O.MADHUPAL, NELLEDATH PALLATT HOUSE, KUTTIPPURAM AMSOM,
           PERASSANNUR DESOM, PERASSANNUR (PO), TIRUR TALUK, PIN-
           679571.
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2029 OF 2021
                               2



                         JUDGMENT

Dated this the 30th day of November, 2021

The limited relief sought in this original petition is the

expeditious disposal of FDIA No.8 of 2020 pending before the

Munsiff Court, Tirur.

2. Learned Counsel for the petitioner submitted that

the petitioner is a handicapped senior citizen and delay in

disposing the application is causing serious prejudice to him.

2. In the report called for, the learned Munsiff has

stated that the petition had been adjourned by notification

due to the restricted functioning of the court and is posted to

07.01.2022 for depositing commission batta. According to

the learned Munsiff, it will be possible to dispose the final

decree application in eight months time.

Having heard the learned Counsel for the petitioner and

having considered the report, the Original Petition is OP(C) NO. 2029 OF 2021

disposed of, directing the Munsiff, Tirur to take earnest

efforts to pass final orders in FDIA No.8 of 2020m within

eight months of receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE RK OP(C) NO. 2029 OF 2021

APPENDIX OF OP(C) 2029/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED NIL ISSUED BY THE TAHSILDAR.

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 18.3.2014 OF PRELIMINARY DECREE IN O.S.379/2014 BEFORE MUNSIFF COURT, TIRUR.

Exhibit P3 TRUE COPY OF THE FINAL DEGREE APPLICATION DATED 20.8.2020 IN F.D.I.A.8/2020.