Leepa Tittu Koikkaran vs S. Sasikala
2022 Latest Caselaw 11660 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                        OP(C) NO. 2228 OF 2022
        OP(ELE.) 2/2021 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM
PETITIONER:

            LEEPA TITTU KOIKKARAN
            AGED 35 YEARS
            KOIKKARAN PARAMBIL HOUSE, VILLANASSERI LANE,
            PERUMANOOR P.O., KOCHI, PIN - 682015

            BY ADVS.
            ABRAHAM P.GEORGE
            M.SANTHY



RESPONDENTS:

    1       S. SASIKALA
            AGED 56 YEARS
            W/O. DEVI DASAN, 'GAANAM', RAVIPURAM ROAD,
            KOCHI, PIN - 682016

    2       PRIYA
            AGED 51 YEARS
            D/O. NANDAKUMARA MENON, KATTUNGAL HOUSE,
            K.S.N MENON ROAD, KOCHI, PIN - 682016

    3       MONICA
            AGED 46 YEARS
            W/O. MERSILIN (ROJAN), KATTUMPURATH HOUSE, ST. ANTONY'S
            LANE, PERUMANOOR P.O., KOCHI, PIN - 682015

            BY ADVS.
            D.G.VIPIN
            DANIEL A.J.(K/000772/2020)




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 20.12.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2228 OF 2022             2




            Dated this the 20th day of December, 2022

                            JUDGMENT

The original petition is filed to direct the Court of

Principal Munsiff, Ernakulam, to consider and dispose of

O.P (Ele.) No.2/2021 within a time frame.

2. Pursuant to the order dated 14.11.2022 passed by

this Court, the learned Principal Munsiff, by

communication dated 15.11.2022, has informed this

Court that the original petition stands posted for evidence

of the petitioner to 25.11.2022. Remaining witness are to

be examined in the original petition. The court below

requires at least six months time to dispose of the original

petition.

3. Heard; Sri.Abraham P. George, the learned the

counsel appearing for the petitioner and Sri. D.G. Vipin,

the learned counsel appearing for the first respondent.

Service is complete on the respondents 2 and 3.

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,

Ernakulam to consider and dispose of O.P(Ele.)

No.2/2021, in accordance with law, as expeditiously as

possible, at any rate, within a period of six months from

the date of receipt of a certified copy of this judgment.

The original petition is ordered accordingly.

SD/-

C.S.DIAS, JUDGE

rmm20/12/2022

APPENDIX OF OP(C) 2228/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOCOPY OF THE ORIGINAL PETITION (ELECTION) NO. 2/2021 IN THE FILE OF THE PRL. MUNSIFF COURT, ERNAKULAM FILED BY THE PETITIONER

Exhibit P2 THE TRUE PHOTOCOPY OF THE OBJECTION FILED BY THE 1ST RESPONDENT DATED 01.03.2021 IN THE ELECTION CASE

Exhibit P3 TRUE PHOTOCOPY OF THE WITNESS LIST FILED BY THE PETITIONER IN THE ELECTION CASE

Exhibit P4 CERTIFIED COPY OF ORDER PASSED BY THE HON'BLE COURT BELOW IN I.A NO. 8/2022 IN ELECTION O.P NO. 2/2021 DATED 17.09.2022

Exhibit P5 THE TRUE PHOTOCOPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN WP(C) NO.

23370/2021 DATED 11.11.2021

Exhibit P6 THE TRUE COPY OF THE DETAILS OF THE COURT PROCEEDINGS IN ELECTION O.P. NO. 2/2021 IN THE FILE OF THE HON'BLE COURT BELOW - PRL. MUNSIFF'S COURT, ERNAKULAM AS AVAILABLE IN E-COURTS