V.N.Harold vs M.J.Joseph
2021 Latest Caselaw 19733 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
         Friday, the 17th day of September 2021 / 26th Bhadra, 1943

                           OP(C) NO. 876 OF 2021


          OS 247/2018 OF PRINCIPAL MUNSIFF COURT, CHERTHALA

PETITIONER/ PLAINTIFF:
     V.N.HAROLD, AGED 67 YEARS, S/O. NICHOLAS, VALLONTHAIEL HOUSE,
     VAYALAR (P.O.), CHERTHALA, ALAPPUZHA DISTRICT, PIN-688536.

    BY ADV ROY CHACKO

RESPONDENT/ DEFENDANT:
     M.J.JOSEPH, S/O. V.J.JOHN, VATTAPARAMBIL HOUSE, CMC 23,
     CHERTHALA (P.O.), ALAPPUZHA DISTRICT, PIN-688524.



        This OP (Civil) having come up for orders on 17-09-2021 upon
perusing the letter dated 10-09-2021 of Principal Munsiff, Cherthala and this
courts judgment dated 08-06-2021, the court on the day passed the
following.

                                                                      [PTO]
                        R. NARAYANA PISHARADI, J
              ----------------------------------------------------
                          O.P.(C) No.876 of 2021
             -----------------------------------------------------
                     Dated this the 17th day of September, 2021

                                    ORDER

Perused the letter dated 10.09.2021 received from the

Munsiff, Cherthala.

2. In the light of the circumstances mentioned in the

letter referred to above, the Munsiff, Cherthala is granted time till

31.12.2021 for disposing the suit O.S.No.247/2018 pending in

that court.

Sd/-R. NARAYANA PISHARADI JUDGE lsn

17-09-2021 /True Copy/ Assistant Registrar