Kerala High Court
Suvithra vs P.R.Bijoy on 31 August, 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. 1582 OF 2022
IN OS NO.524/2019 OF MUNSIFF COURT, NORTH PARAVUR
PETITIONER/3RD PARTY:
SUVITHRA,
AGED 34 YEARS,
W/O. KAVIKUMAR, RESIDING AT DOOR NO.1/72,
INDIRAGANDHI STREET,
PERIYAPOTHU VILLAGE,
ANAMADA TALUK,
COIMBATORE DISTRICT,
TAMILNADU., PIN - 642103
BY ADV N.P.SILPA
RESPONDENTS/PLAINTIFF/DEFENDANT:
1 P.R.BIJOY,
AGED 46 YEARS
S/O RAJAPPAN,
RESIDING AT PAZHOOPPARAMBATH,
VALLUVALLI, KOONAMMAVU.P.O.,
ERNAKULAM DISTRICT ., PIN - 683518
2 SENTHILKUMAR,
AGED 53 YEARS,
S/O.RANGASAMY GOUNDER,
RESIDING AT DOOR NO.1 E SEMMEDU,
MARAPPAGOUNDEROYDUR, PERIYAPODU VILLAGE,
POLLACHI TALUK, COIMBATORE TALUK,
TAMILNADU , PIN - 642103
BY ADVS. G.HARIHARAN
PRAVEEN.H.(K/1441/2002)
K.S.SMITHA(K/106/2012)
M.V.VIPINDAS(K/508/2016)
V.R.SANJEEV KUMAR(K/000741/2017)
ANJALY T.A(K/1694/2020)
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.08.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C)No.1582/2022
-:2:-
Dated this the 31st day of August,2022
JUDGMENT
The original petition is filed, to direct the Court of
the Munsiff, North Paravur, to consider and dispose of
I.A.No.1/2021 in O.S.No.524/2019 (Ext.P5) within a
time frame.
2. Pursuant to the order passed by this Court on
24.08.2022, the learned Munsiff, North Paravur, by
communication dated 26.08.2022, has informed this
Court that I.A.No.1/2021 has been filed on 12.10.2021.
The respondents have filed their objections. The
application stands posted to 22.09.2022. The court
below would make every endeavour to dispose of the
application within two months.
3. Heard; Sri. N.P.Silpa, the learned counsel
appearing for the petitioner. Sri. G.Hariharan and Sri.
Sangeeth C. Subramanian, the learned counsel
appearing for the respondents.
O.P.(C)No.1582/2022
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 Munsiff, North Paravur,
to consider and dispose of I.A.No.1/2021 in
O.S.No.524/2019, as expeditiously as possible and in
accordance with law, at any rate, within a period of two
months from the date of receipt of a certified copy of
this judgment.
The original petition is ordered accordingly.
Sd/-
C.S.DIAS,JUDGE
DST/31.08.22 //True copy/
P.A.To Judge
O.P.(C)No.1582/2022
APPENDIX
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PLAINT IN O.S.NO.
524/2019 FILED BY THE 1ST RESPONDENT
BEFORE THE MUNSIFF COURT AT NORTH
PARAVUR AGAINST THE 2ND RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE APPLICATION FILED AS
I.A 2503/2019 IN O.S.NO. 524/2019 BY
THE 1 ST RESPONDENT BEFORE THE MUNSIFF
COURT AT NORTH PARAVUR
EXHIBIT P3 A TRUE COPY OF THE ORDER IN I.A.
2503/2019 IN O.S.NO. 524/2019 OF
MUNSIFF COURT AT NORTH PARAVUR ON
26.10.2019
EXHIBIT P4 A TRUE COPY OF THE DOCUMENT NO.
3598/2019 OF SRO, ANAMALAI DATED
19.09.2019 ALONG WITH ITS ENGLISH
TRANSLATION
EXHIBIT P5 A TRUE COPY OF THE CLAIM PETITION IN
I.A. NO. 1/2021 IN O.S.NO. 524/2019
FILED BY THE PETITIONER BEFORE THE
MUNSIFF COURT AT NORTH PARAVUR
EXHIBIT P6 A TRUE COPY OF THE CASE STATUS RELATING
TO O.S. NO.524/2019 ON THE FILES OF
MUNSIFF-COURT NORTH PARAVUR
RESPONDENT'S EXHIBITS: NIL
