Deedar vs John
2021 Latest Caselaw 19426 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA,
                            1943
                 OP(C) NO. 798 OF 2021
 AGAINST THE JUDGMENT IN OS 1329/2018 OF II ADDITIONAL
   MUNSIFF COURT ,NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONER:

         DEEDAR
         AGED 69 YEARS
         S/O. PALAYYAN NADAR, LAL (H), MULLALUVILA,
         KIZHAKKEYATTAM, KUDAYAL P. O., KUNNATHUKAL
         VILLAGE, NEYYATINKKARA TALUK, VELLARADA,
         THIRUVANANTHAPURAM - 695505.
         BY ADVS.
         BOBY THOMAS
         SMT.PRIYADARSINI VINCENT
         SMT.RESHMI JACOB


RESPONDENTS:

    1    JOHN
         AGED 26 YEARS
         S/O. PONNAYAN, KIZHAKKUMKKARA VEEDU,
         KUNNATHUKKAL VILLAGE, KARIKKAMKODE,
         MULLALUVILA, VELLARADA - 695505.
    2    VINCENT
         AGED 53 YEARS
         S/O. NOT KNOWN TO THIS PETITIONER, AYYARKUNNU
         PUTHEN VEEDU, MULLALUVILA, KUNNATHUKKAL
         VILLAGE, VELLARADA P. O. - 695505.
    3    ANILKUMAR
         AGED 38 YEARS
         S/O. JUSTUS, AKIL BHAVAN, ADJACENT TO R. C.
         CHURCH, KUNNATHUKAL VILLAGE, VELLARADA -
         695505.
    4    VIJILAL @ VIJIL
 O.P(C)NO. 798/2021                2

           AGED 29 YEARS
           S/O. SATYARAJ, KODUNJAMOOLA, KIZHAKKEYATTAM
           BUNGLAOW, MULLALUVILA, KUNNATHUKKAL VILLAGE,
           VELARADA - 695 505.
    5      MANIKANDAN @ VINCENT
           S/O. PONNAYYAN, KIZHAKKEKKARA VEEDU,
           KUNNATHUKKAL VILLAGE, KARIKKAMAMKODE,
           MULLALUVILA - 695 505.

        THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P(C)NO. 798/2021                          3

                       V.G.ARUN, J.
       ===========================
                 OP(C) No.798 of 2021
       ===========================
        Dated this the 16th day of September, 2021

                                 JUDGMENT

The relief sought for in this original petition is for

disposal of O.S.No.1329 of 2018 of 2nd Additional Munsiff

Court, Neyyattinkara.

2. In the report called for by this court, learned

Munsiff has stated that the suit could be disposed within six

months.

3. In view of the report, the original petition is

disposed of directing the 2nd Additional Munsiff Court,

Neyyattinkara to take earnest efforts to dispose of

O.S.No.1329 of 2018 within an outer limit of six months

from the date of receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE lgk

APPENDIX OF OP(C) 798/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S.1329/2018 IN THE COURT OF THE 2ND ADDITIONAL MUNSIFFS COURT, NEYYATINKKARA.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS IN O.S.1329/2018 2ND ADDITIONAL MUNSIFFS COURT, NEYYATINKKARA.