Paul vs Leela
2021 Latest Caselaw 21514 Ker

OP(C) No.1898/2019                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                Friday, the 29th day of October 2021 / 7th Karthika, 1943

                                 OP(C) NO. 1898 OF 2019


                     OS 186/2017 OF PRINCIPAL MUNSIFF COURT,THRISSUR.

   PETITIONERS/ DEFENDANTS 1 & 2.:

      1. PAUL, AGED 70 YEARS, S/O. CHITTILAPPILLY OUSEPH, P.O. PARAPPUR,
         CHALAKKEL VILLAGE AND DESOM, THRISSUR TALUK, PIN-680 552.

      2. PAPPACHAN, AGED 58 YEARS, S/O. CHITTILAPPALLY PAPPACHAN, P.O. AMALA
         NAGAR, PUZHAKKAL VILLAGE, THRISSUR TALUK, PIN-680 552.

        BY ADV LINDONS C.DAVIS

   RESPONDENTS/ PLAINTIFFS 1 TO 3 & 3rd DEFENDANT:

      1. LEELA, D/O. CHITTILAPPILLY OUSEPH AND W/O. KADAMBATTUPARAMBIL
         ANTHONY, AGED 76 YERS, PARIYARAM P.O, PARIYARAM VILLAGE, CHALAKKUDY
         TALUK, PIN-680 721.
      2. KOCHUTHRESSIA, D/O. CHITTILAPPILLY OUSEPH AND W/O. MANNUMMEL GEORGE,
         AGED 63 YEARS, KANDASSAMKADAVU DESOM, KARAMUKKU VILLAGE, THRISSUR
         TALUK, PIN-680 613.
      3. TESSY, D/O. CHITTILAPPILLY OUSEPH AND W/O. PULIKKATTIL PAPPACHAN,
         AGED 60 YEARS, BRAHMAKULAM DESOM, ELAVALLY VILLAGE, CHAVAKKAD TALUK,
         PIN-680 104.
      4. SISTER VANDANA, AGED 67 YEARS, ST. JOSEPH CONVENT, KINGSWAY STATION
         ROAD, OPPOSITE TO K.P. GROUND , NAGPUR, MAHARASHTRA-440 001.


        This Op (civil) having come up for orders on 29-10-2021 upon
   perusing the petition and the letter dated 17-09-2021 from the III
   Additional Munsiff, Thrissur and this court's judgment dated 30-07-2019,
   the court on the same day passed the following.

                                         O R D E R

The communication of the III Additional Munsiff, Thrissur, dated 17-09-2021 is placed before me. Perused the above communication. Accordingly, the time for extension is granted. The time for competion of the matter as directed by this court extended by six months from the date of expiry of the original time limit. Communicate.

                                                      Sd/- SUNIL THOMAS, JUDGE




29-10-2021                        /True Copy/                               Assistant Registrar