Pallathil Balachandran vs Ellath Sreekumari Amma
2021 Latest Caselaw 21342 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
          Friday, the 29th day of October 2021 / 7th Karthika, 1943
                            OP(C) NO. 2956 OF 2017
           OS 10/2007 OF MUNSIFF COURT ,PARAPPANANGADI, MALAPPURAM
PETITIONER:

     PALLATHIL BALACHANDRAN, S/O NEELATTU PARAMMAL KANDIYIL KRISHNAN
     NAIR,NEELATTU PARAMMAL KANDIYIL HOUSE,AZHINJILAM AMSOM PUTHUKKAD
     DESOM,KONDOTTY TALUK, MALAPPURAM DISTRICT.

      BY ADVS. M/S.JAMSHEED HAFIZ & T.S.SREEKUTTY

RESPONDENTS:

  1. ELLATH SREEKUMARI AMMA, W/O SHANKUNNI NAIR, KAILAS BHAVAN,CHELAMBRA
     PO, MALAPPURAM DISTRICT.
  2. ELLATH RAMANI AMMA, W/O GOPALAKRISHNA MENON, OZHUR AMSOM DESOM,OZHUR
     PO, TIRUR TALUK, MALAPPURAM DISTRICT.
  3. ELLATH SHANKARANARAYAN, S/O IALYANIKUTTY AMMA, AZHINJILAM AMSOM
     PUTHUKKAD DESOM, KONDOTTY TALUK,MALAPPURAM DISTRICT.
  4. ELLATH KALYANIKUTTY AMMA, D/O PADMAVATHI AMMA, AZHINJILAM
     AMSOMPUTHUKKAD DESOM, KONDOTTY TALUK,MALAPPURAM DISTRICT.
  5. GOPALAKRISHNA PANICKER, S/O PADMAVATHI AMMA, AZHINJILAM
     AMSOMPUTHUKKAD DESOM, KONDOTTY TALUK,MALAPPURAM DISTRICT.
  6. PURUSHOTHAMA PANICKER, S/O PADMAVATHI AMMA, AZHINJILAM AMSOM
     PUTHUKKAD DESOM, KONDOTTY TALUK, MALAPPURAM DISTRICT.
  7. K. SARASWATHI AMMA, W/O PRABHAKARA MENON, AZHINJILAM AMSOM PUTHUKAD
     DESOM,KONDOTTY TALUK, MALAPPURAM DISTRICT.

     This OP(C) having come up for orders on 29.10.2021 upon perusing the
letter dated 10.9.2021 of Munsiff,Parappanangadi and this court's judgment
dated 20.10.2017, the court on the same day passed the following;




                                                                      (p.t.o)
                            ANIL K. NARENDRAN, J.
               ---------------------------------------------------------
                            O.P.(C)No.2956 of 2017
               ----------------------------------------------------------
                   Dated this the 29th day of October, 2021

                                      ORDER

By judgment dated 20.10.2017, this original petition was

disposed of by directing the Munsiff's Court, Parappanangadi

to finally dispose of I.A.No.245 of 2017 in O.S.No.10 of 2007,

as expeditiously as possible, at any rate, within a period of six

months from the date of production of a certified copy of the

judgment.

By orders dated 19.07.2018, 06.12.2018, 08.07.2019,

19.08.2020, 27.11.2020 and 24.02.2021, extension of time

was granted for final disposal of I.A.No.245 of 2017 in

O.S.No.10 of 2007. Now, by report dated 10.09.2021, a further

extension of time by six months is sought for, for disposing the

final decree application from 19.09.2021.

Considering the reasons stated in the report dated

10.09.2021, further extension of time by six months, is

granted.

Sd/-

ANIL K. NARENDRAN JUDGE yd

29-10-2021 /True Copy/ Assistant Registrar