Jamaneedas vs Rajeswari Amma
2022 Latest Caselaw 2197 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
                                 1943
                    OP(C) NO. 1993 OF 2021
       OS 239/2017 OF MUNSIFF COURT, SASTHAMCOTTA
PETITIONER/PLAINTIFF:

         JAMANEEDAS
         AGED 61 YEARS
         S/O. GOPALA PILLAI, JAMANEE HIGHTS, MANAKARA
         MURI, SASTHAMKOTTA VILLAGE, SASTHAMKOTTA P.O,
         KUNNATHUR TALUK, KOLLAM, PIN - 690521.
         BY ADVS.
         P.RAHUL
         ASHWIN ANTONY
         BINDU S.


RESPONDENT/DEFENDANT :

         RAJESWARI AMMA
         AGED 62 YEARS, D/O. LAKSHMI AMMA, ANCHUTHUNDIL
         HOUSE, MANAKARA MURI, SASTHAMKOTTA VILLAGE,
         SASTHAMKOTTA P.O., KUNNATHUR TALUK, KOLLAM, PIN
         - 690521.
         BY ADVS.
         SINDHU SANTHALINGAM
         ABRAHAM K GEORGE




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022,   THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(C)No.1993 of 2021
                                   ..2..




                          A.BADHARUDEEN, J.

        ------------------------------------------------------------
                         O.P.(C)No.1993 of 2021
         ------------------------------------------------------------
          Dated this the 24th day of February, 2022

                            JUDGMENT

This original petition filed under Article 227 of

the Constitution of India, the plaintiff in O.S.No.239 of

2017 on the file of the Munsiff Court, Sasthamcotta seeks

early disposal of the same highlighting urgency in this

matter.

2. The learned counsel for the

respondent/defendant also appeared but, no serious

objection raised as regards the short prayer. The learned

Munsiff, as per report dated 16.11.2021, sought one year

time to dispose of this case highlighting pendency of five

year old matters.

O.P.(C)No.1993 of 2021 ..3..

Having considered the fact that the time was

sought for as on 16.11.2021, I direct the learned Munsiff to

dispose of O.S.No.239 of 2017 on the file of the Munsiff

Court, Sasthamcotta at the earliest, at any rate, within

eight months from the date of production or receipt of a

copy of this judgment.

Sd/-

A.BADHARUDEEN, JUDGE rkj O.P.(C)No.1993 of 2021 ..4..

APPENDIX OF OP(C) 1993/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PLAINT IN OS NO.

239/2017 OF MUNSIFF COURT, SASTHAMKOTTA DATED 29.11.2017. Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT IN O.S NO. 239/2017 DATED 11.12.2018. Exhibit P3 TRUE COPY OF THE PROCEEDING IN OS. NO.

239/2017 AS AVAILABLE IN E COURTS WEBSITE DATED NIL.

Exhibit P4 TRUE COPY OF THE PLAINT IN OS NO.

14/2018 BEFORE THE MUNSIFF COURT, SASTHAMKOTTA, KOLLAM DATED 22.02.2018. Exhibit P5 TRUE COPY OF THE WRITTEN STATEMENT FILED IN O.S NO. 14/2018 DATED 12.03.2019.

Exhibit P6 TRUE COPY OF THE PROCEEDINGS IN OS NO.

14/2018 AS AVAILABLE IN E COURTS WEBSITE DATED NIL.

Exhibit P7 TRUE COPY OF IA NO.2/2021 IN OS NO.

239/2017 FILED BY THE PETITIONER.