K.T.Abdul Majeed vs Kookramoochi Abdul Kareem
2021 Latest Caselaw 21407 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                          OP(C) NO. 247 OF 2021
AGAINST THE ORDER/JUDGMENT IN OS 406/2012 OF MUNSIFF COURT, MANJERI,
                                MALAPPURAM
PETITIONER/S/:

              K.T.ABDUL MAJEED
              AGED 43 YEARS, S/O.K.T.KUNHIPOCKER HAJI,KOOMANNA,
              P.O.OLAKARA,MALAPPURAM DISTRICT-676306.

              BY ADVS.
              K.K.SAIDALAVI
              SRI.K.K.NASRUL HAQUE



RESPONDENT/S:

     1        KOOKRAMOOCHI ABDUL KAREEM
              S/O.SAIDALAVI HAJI,KALLINGALTHODI HOUSE,
              VIRIPPADAM,P.O.AREEKODE,MALAPPURAM DISTRICT,
              PIN-673640.

     2        MECHERI SAINABA,
              D/O.ASSAN HAJI,NEAR PANACHIPALLIYALI JUMA
              MASJID,P.O.OLAVATTOOR,
              MALAPPURAM DISTRICT,PIN-673638.

     3        MUNEERA.P.P,
              W/O ABDUL KAREEM,KALLINGALTHODI
              HOUSE,VIRIPPADAM,P.O.AREEKODE,
              MALAPPURAM DISTRICT,PIN-673640.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 247 OF 2021
                               2

                          JUDGMENT

The limited relief sought in this original petition is for

expeditious disposal of E.A.No.1 of 2020 in E.P.No.211 of

2018 in O.S.No.406 of 2013 of the Munsiff Court, Manjeri.

E.A.No.1 of 2020 is filed by the decree holder, seeking to

restore the execution petition dismissed for default.

2. Despite service of notice, there is no appearance

for the respondents.

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

stated that E.A.No.1 of 2020 is in the notice stage and can be

disposed of in four months time.

In the light of the report, the Original Petition is

disposed of directing the Munsiff, Manjeri to pass orders on

E.A.No.1 of 2020 within an outer limit of four months from

the date of receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE RK OP(C) NO. 247 OF 2021

APPENDIX OF OP(C) 247/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 21.12.2017 PASSED BY THE MUNSIFF COURT,MANJERI IN E.P.81/2017 IN .S.406/2013

EXHIBIT P2 TRUE COPY OF THE EXECUTION PETITION E.P.211/2018 IN O.S.NO.406/2013 FILED BEFORE THE HON'BLE MUNSIFF COURT,MANJERI DATED 10.4.2018.

RESPONDENT'S EXHIBITS: NIL