K.Raveendran vs T.Rajagopal
2022 Latest Caselaw 9335 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       OP(C) NO. 1382 OF 2022
     OS 1236/2021 OF II ADDITIONAL MUNSIFF COURT ,TRIVANDRUM
PETITIONER:

          K.RAVEENDRAN
          AGED 67 YEARS
          S/O KOCHUKRISHAN,TC.15/1371,MOOLAVILAKOM, KUNNUKUZHI
          P.O,VANCHIYOOR VILLAGE, THIRUVANANTHAPURAM,
          PIN - 695037

          BY ADVS.
          THOUFEEK AHAMED
          P.A.AHAMMED



RESPONDENT:

          T.RAJAGOPAL
          AGED 66 YEARS
          S/O V.T.RAMANUJAM, PROPRIETOR, VEERAIAHS, CBLOCK G-15,
          TRIDA COMPLEX, PALAYAM P.O, THIRUVANANTHAPURAM,
          PIN - 695033


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.08.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1382 OF 2022                2



                Dated this the 10th day of August, 2022

                               JUDGMENT

The original petition is filed to direct the Court of

the Munsiff -III, Thiruvananthapuram, to consider and

dispose of I.A. No.2/2022 (Ext.P6) in O.S. No.1236/2021,

within a time frame.

2. Pursuant to the order dated 04.08.2022 passed by

this Court, the learned Additional Munsiff-II,

Thiruvananthapuram, by communication dated

08.08.2022, has informed this Court that the suit stands

posted for filing of objections to I.A No.1/2021. In the

meantime, the petitioner has filed I.A. No.2/2022. The

respondent has not filed his objections to the said

applications. The case stands posted to 11.08.2022. The

court below would make every endeavour to dispose of

the application within two weeks.

3. Heard; Sri. Thoufeek Ahamed, the learned the

counsel appearing for the petitioner. In view of the

limited relief that I propose to pass, I dispense with

notice to the respondent.

4. In the light of the pleadings and materials on

record, and after perusing the communication of the

learned Munsiff, in exercise of the supervisory powers of

this Court under Article 227 of the Constitution of India, I

direct the Court of the Additional Munsiff-II,

Thiruvananthapuram, to consider and dispose of I.A.

No.2/2022, after affording the respondent to file his

objection to the said application within ten days from

today and thereafter to dispose of I.A. No.2/2022 within a

further period of ten days from the date of filing of the

objection.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE

rmm10/08/2022

APPENDIX OF OP(C) 1382/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF PLAINT IN O.S.NO 1236/2021 PENDING BEFORE THE MUNSIFF COURT- III,THIRUVANANTHAPURAM

Exhibit P2 PHOTOCOPY OF ORDER IN IA NO 1/2021 ON OS1236/2021

Exhibit P3 TRUE COPY OF ORDER IN I.A NO 3/2021 IN OS NO 1236/ 2021 PENDING BEFORE THE MUNSIFF COURT III,THIRUVANANTHAPURAM

Exhibit P4 TRUE COPY OF THE ADVOCATE COMMISSIONER'S REPORT

Exhibit P5 TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT TO EXT P3

Exhibit P6 TRUE COPY OF IA NO 2/2022 FILED BY THE PETITIONER

Exhibit P7 TRUE COPY OF IA NO 3/2022 ADVANCE PETITION FILED BY THE PETITIONER