M.Raghunathan vs Raghuprasad
2022 Latest Caselaw 9341 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. 1366 OF 2022
   EP 37/2020    IN OS NO.536 OF 2012 OF PRINCIPAL MUNSIFF COURT,
                                PALAKKAD
PETITIONER:

          M.RAGHUNATHAN
          AGED 74 YEARS
          S/O. M.P.SIVASANKARAN NAIR, AGED 74, RESIDING AT
          SAROJINI SADANAM, A.V.P. ROAD, KANJIKODE, PALAKKAD
          DISTRICT - 678 621.

          BY ADVS.
          P.B.SUBRAMANYAN
          P.B.KRISHNAN
          SABU GEORGE
          MANU VYASAN PETER
          MEERA P.



RESPONDENT:

          RAGHUPRASAD
          AGED 46 YEARS
          S/O. N.MADHAVAN NAIR,
          RESIDING AT SAROJINI SADANAM, A.V.P. ROAD, KANJIKODE,
          PALAKKAD DISTRICT - 678 621., PIN - 678621


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.08.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1366 OF 2022             2



             Dated this the 10th day of August, 2022

                            JUDGMENT

The original petition is filed to direct the Court of

the Principal Munsiff, Palakkad, to consider and dispose

of E.P.No.37/2020, within a time frame.

2. Pursuant to the order dated 29.07.2022 passed by

this Court, the learned Principal Munsiff, Palakkad, by

communication dated 02.08.2022, has informed this

Court that on 29.03.2022, the Execution Petition was

posted for objection and hearing in E.A. No.97/2022.

The court below would dispose of the Execution Petition

within three months.

3. Heard; Sri. P.B. Krishnan, the learned the

counsel appearing for the petitioner. Even though notice

has been served on the learned counsel appearing for the

respondent before the court below, there is no

appearance for him.

4. In the light of the pleadings and materials on

record, and after perusing the communication of the

learned Principal Munsiff, in exercise of the supervisory

powers of this Court under Article 227 of the Constitution

of India, I direct the Court of the Principal Munsiff,

Palakkad, to consider and dispose of E.P.No.37/2020, in

accordance with law, as expeditiously as possible, at any

rate, within a period of three months from the date of

receipt of a certified copy of the judgment.

The original petition is ordered accordingly.

SD/-

C.S.DIAS, JUDGE

rmm10/08/2022

APPENDIX OF OP(C) 1366/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN R.P.NO.594 OF 2021 IN R.S.A.NO.686 OF 2016 AND CROSS OBJECTION NO.117 OF 2016, DATED 19-11-2021

Exhibit P2 TRUE COPY OF E.P.NO.37 OF 2020 IN O.S.NO.536 OF 2012 ON THE FILE OF THE PRL. MUNSIFF'S COURT, PALAKKAD, DATED 31- 1-2020

Exhibit P3 TRUE COPY OF E.A.NO.97 OF 2022 IN E.P.NO.37 OF 2020 IN O.S.NO.536 OF 2012 ON THE FILE OF THE PRL.MUNSIFF'S COURT, PALAKKAD, DATED 26-3-2022