Kerala High Court
Reetha vs J Thomas on 31 August, 2022
1
OP(C) No.1587 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
OP(C) NO. 1587 OF 2022
TO DISPOSE OF FDA 9/2021 IN OS 656/2005 OF ADDITIONAL MUNSIFF COURT,
KOLLAM
PETITIONER/S:
REETHA.S,AGED 73 YEARS,D/O JEROME, NELLIMUKKATHU VEEDU,
(NELLISTANANTHU) PADAPPAKKARA,PERAYAM CHERRY,
MULAVANA,KOLLAM, PIN - 691501
BY ADV M.R.SASITH
RESPONDENT/S:
1 J THOMAS,C/O MRS. GRACY THOMAS,
SANTHINIKETHAN SCHOOL, BALOTHRA,
BARMEER DISTRICT, RAJASTHAN, PIN - 344022
2 JOSEPH,NO. 16, AYYANAR KOVIL STREET,
III CROSS, VEENA NAGAR,THATTANCHAVADI. P.O,
PONDICHERRY-, PIN - 605009
3 TELMA,D/O JEROME, NELLIMUKKATHU VEEDU,
(NELLISTANANTHU) PADAPPAKKARA,PERAYAM CHERRY,
MULAVANA,KOLLAM-, PIN - 691501
4 LUCY J N,BRENDA VILLA, 00, EAST WEST NAGAR,
THANKASSERI, KOLLAM-, PIN - 691001
5 V TITUS, NO. II- 1ST STREET, VIJAYARAGHAVAPURAM,
SALIGRAMAM, CHENNAI-, PIN - 60009
6 TRISY,D/O V. TITUS, NO.II- 1ST STREET,VIJAYARAGHAVAPURAM,
SALIGRAMAM, CHENNAI, PIN - 60009
7 TESSY,D/O V. TITUS, NO.II- 1ST STREET,
VIJAYARAGHAVAPURAM,SALIGRAMAM, MADRAS-, PIN - 60009
8 TINU
S/O V. TITUS, NO.II- 1ST STREET, VIJAYARAGHAVAPURAM,
SALIGRAMAM, MADRAS., PIN - 60009
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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OP(C) No.1587 of 2022
C.S DIAS,J.
---------------------------
OP(C) No.1587 of 2022
-----------------------------
Dated this the 31st day of August, 2022.
JUDGMENT
The original petition is filed to direct the Court of
the Additional Munsiff, Kollam, to consider and dispose
of FDA No.09/2021 in OS No.656/2005, within a time
frame.
2. Pursuant to the order dated 24.8.2022 passed
by this Court, the learned Principal Munsiff (In Charge
of Additional Munsiff), Kollam, by communication dated
29.8.2022, has informed this Court that the final decree
application stands posted for objection to 1.9.2022. The
court below would make every endeavour to dispose of
the application within a period of ten months.
3. Heard; Sri.Sasith.M.R, the learned counsel
appearing for the petitioner. Even though notice of the
original petition was served on the learned counsel
OP(C) No.1587 of 2022
appearing for the respondents before the court below,
there is no appearance for them.
4. In the light of the pleadings and materials on
record, and after perusing the communication of the
learned Principal Munsiff, Kollam, in exercise of the
supervisory powers of this Court under Article 227 of
the Constitution of India, I direct the learned Principal
Munsiff (In Charge of Additional Munsiff), Kollam, to
consider and dispose of FDA No.9/2021 in OS
No.656/2005, in accordance with law, as expeditiously as
possible, at any rate, within a period of ten months from
the date of receipt of a certified copy of the judgment.
sd/-
sks/31.8.2022 C.S.DIAS, JUDGE
OP(C) No.1587 of 2022
APPENDIX OF OP(C) 1587/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGEMENT IN O.S NO:
656 /2005 BEFORE HON'BLE ADDITIONAL
MUNSIFF KOLLAM FILED BY THE PETITIONER
Exhibit P2 TRUE COPY OF FDA.09/2021 IN O.S NO:
656 /2005 ON THE FILES OF THE HON'BLE
ADDITIONAL MUNSIFF COURT, KOLLAM
