Thomas vs Vishalakshy
2021 Latest Caselaw 21121 Ker

OP(C) NO. 315 OF 2021

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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
          WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                              OP(C) NO. 315 OF 2021
AGAINST THE ORDER/JUDGMENT IN POP 7/2019 OF PRINCIPAL SUB COURT,THRISSUR


PETITIONER:

              THOMAS
              AGED 45 YEARS
              S/O. OUSEPH, MALIYEKKAL HOUSE, NADUTHURUTH DESOM, MELUR
              VILLAGE, MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

              BY ADVS.
              RAJIT
              SRI.C.DHEERAJ RAJAN


RESPONDENTS:

      1       VISHALAKSHY
              AGED 66 YEARS
              W/O. RAVINDRAN, PALLIYIL HOUSE, VALARKKAVU DESOM, OLLUR
              VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT-680 306.

      2       RAHEESH,
              AGED 38 YEARS
              S/O. IBRAHIMKUTTY, ERATTUPARAMBIL HOUSE, KONATHUKUNNU DESOM,
              MUKUNDAPURAM TALUK, MUKUNDAPURAM VILLAGE, THRISSUR DISTRICT-
              680 123

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 315 OF 2021

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                              JUDGMENT

Dated this the 20th day of October, 2021

The limited relief sought in this Original Petition is

for expeditious disposal of POP No.07 of 2019 filed by

the petitioner before the Sub Court, Thrissur.

2. In the report called for, the learned Sub Judge

has stated that evidence is yet to be taken and the POP

can be disposed of within three months.

In the light of the report, the Original Petition is

disposed of, directing the learned Sub Judge to pass

orders on POP No.07 of 2019 within three months of

receipt of a copy of this judgment.

Sd/-

V.G.ARUN

JUDGE NB/20-10 OP(C) NO. 315 OF 2021

APPENDIX OF OP(C) 315/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF PLAINT IN POP 07/2019.

EXHIBIT P2 THE TRUE COPY OF RCOP 102/2014 FILED BY THE PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE ORDER IN OPRC 144/2020 OF THIS HON'BLE COURT DATED 18.01.2021.

RESPONDENT'S EXHIBITS: NIL

True Copy P.A to Judge