Lukose P.L vs Avirachan
2021 Latest Caselaw 19583 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                         OP(C) NO. 1262 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OS 36/2017 OF SUB COURT, PAYYANNUR,
                                 KANNUR
PETITIONER/S:

           LUKOSE P.L.
           AGED 66 YEARS
           S/O.LUKOSE LUKOSE,.PALLITHARA HOUSE, P.O. VAYATTUPARAMBA,
           NADUVIL, THALIPARAMBA TALUK,
           KANNUR DISTRICT-670582.
           (VELLADA AMSOM,NUVIL DESOM).

           BY ADVS.
           K.P.SATHEESAN (SR.)
           P.MOHANDAS (ERNAKULAM)
           K.SUDHINKUMAR
           S.K.ADHITHYAN
           SABU PULLAN
           GOKUL D. SUDHAKARAN



RESPONDENT/S:

     1     AVIRACHAN
           S/O.LUKOSE LUKOSE,PALLITHARA HOUSE,P.O.VAYATTUPARAMBA,
           NADUVIL,THALIPARAMABA TALUK,
           KANNUR DISTRICT-670582.
           (VELLADA AMSOM, NUVIL DESOM).

     2     JOSEPH (RECORDICAL NAME IS JOJO LUKOSE),
           AGED 57 YEARS, S/O.LUKOSE LUKOSE,PALLITHARA
           HOUSE,P.O.VAYATTUPARAMBA, NADUVIL,THALIPARAMABA TALUK,
           KANNUR DISTRICT-670582.
           (VELLADA AMSOM, NUVIL DESOM).


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 17.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1262 OF 2021
                                      2



                                   JUDGMENT

Dated this the 17th day of September, 2021

The prayer in the original petition is for an expeditious disposal

of O.S No.36 of 2017, pending on the files of the Sub Court,

Payyannur. In the report called for by this Court, the learned sub

Judge has stated that after framing issues, the case was posted to

27.8.2021. At that juncture, the plaintiff filed two applications, one

for amendment of the plaint and the other for directing the defendant

to produce the documents. The said interlocutory applications are

pending consideration. Hence, at least six months will be required to

dispose the suit.

In view of the report, the original petition is disposed of

directing the Sub Judge, Payyannur to take earnest efforts to dispose

O.S No.36 of 2017, within six months of disposal of the pending

interlocutory applications.

Sd/-

V.G ARUN JUDGE

SJ OP(C) NO. 1262 OF 2021

APPENDIX OF OP(C) 1262/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.36/2017 FILED BEFORE THE SUB COURT,PAYYANNUR

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANTS IN O.S.NO.36/2017 OF THE SUB COURT,PAYYANNUR.