Subramanya Kurup vs The State Of Kerala
2021 Latest Caselaw 21520 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
         Friday, the 29th day of October 2021 / 7th Karthika, 1943

                           OP(C) NO. 1680 OF 2020


              LAR 18/2011 OF SUB COURT, CHERTHALA, ALAPPUZHA

PETITIONER/DECREE HOLDER/CLAIMANT:

     SUBRAMANYA KURUP, AGED 78 YEARS, S/O PADMANABHA KURUP,
     MANIMANDIRAM, MARARIKULAM NORTH VILLAGE, PERUNNERMANGALAM MURI,
     SETHLEKSHMIPURAM P.O, CHERTHALA TALUK, ALAPPUZHA DISTRICT,
     PIN-688523.

   BY ADVS.M/S.V.N.SANKARJEE,V.N.MADHUSUDANAN,.R.UDAYA JYOTHI,.M.SUSEELA,
   KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K. & C.PURUSHOTHAMAN NAIR

RESPONDENTS/JUDGMENT DEBTORS/RESPONDENTS:


  1. THE STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR (LA)
     RAILWAYS, KAYAMKULAM, ALAPPUZHA DISTRICT.
  2. THE DIVISIONAL RAILWAY MANAGER, SOUTHERN RAILWAY,
     THIRUVANANTHAPURAM, THIRUPURANANTHAPURAM DISTRICT.


         GOVERNMENT PLEADER FOR R1

       SRI.A.DINESHRAO, STANDING COUNSEL FOR R2




     This OP(C) having come up for orders on 29.10.2021, upon perusing
the letter dated 09.04.2021 of the Sub Judge, Cherthala and this court's
judgment dated 30.11.2020 in the OP(C), the court on the same day passed
the following;




                                                                     (P.T.O)
                                 SHIRCY V., J
                 ---------------------------------------------
                          O.P.(C).No.1680 of 2020
             ------------------------------------------------------
                  Dated this the 29th day of October, 2021

                                   ORDER

As per the judgment dated 30.11.2020 in O.P.(C) 1680 of

2020 this court has directed the learned Sub Judge, Cherthala to

dispose of E.P.No.2 of 2013 in LAR No.18 of 2011 within a period of

four months from the date of receipt of a copy of the judgment.

Now the learned Sub Judge has sought for, extension of time for a

period of six months to dispose of the matter. As the request is

quite justifiable, time as sought for is granted.

Therefore, the learned Sub Judge, Cherthala shall dispose

of E.P.No.2 of 2013 in LAR No.18 of 2011 within a period of three

months from today. Communicate the order.

Sd/-

SHIRCY V.

JUDGE smm

29-10-2021 /True Copy/ Assistant Registrar