Jayachandran vs Leena
2022 Latest Caselaw 1070 Ker

Citation : 2022 Latest Caselaw 1070 Ker
Judgement Date : 27 January, 2022

Kerala High Court

Jayachandran vs Leena on 27 January, 2022

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
              Thursday, the 27th day of January 2022 / 7th Magha, 1943

                              OP(C) NO. 1435 OF 2021


         EP 56/2017 IN OS 211/2011 OF MUNSIFF COURT, PARAVOOR, KOLLAM

PETITIONER/ 4TH JUDGMENT DEBTOR

     JAYACHANDRAN, AGED 51 YEARS S/O. NARAYANANACHARY, VANCHIVILA VEEDU,
     KARAMCODU P.O, CHATHANOOR, MEENAD, KOLLAM 691 579

    BY ADV SAJU J PANICKER




RESPONDENTS/ DECREE HOLDER/JUDGMENT DEBTORS 1 TO 3 AND 5

  1. LEENA, AGED 52 YEARS, D/O. SIVARAJAN, LEENALAYAM, CHATHANOOR,
     MEENADU, KOLLAM-691 579
  2. VIJAYAKUMAR, AGED 60 YEARS, S/O. NARAYANACHARY, VANCHIVILA VEEDU,
     KARAMCODU P.O, CHATHANOOR, MEENAD, KOLLAM-691 579
  3. BEENA, AGED 48 YEARS, W/O. VIJAYAKUMAR, VANCHIVILA VEEDU, KARAMOODU
     P.O, CHATHANOOR, MEENAD, KOLLAM-691 579
  4. SURESH, AGED 49 YEARS, S/O. NARAYANACHARY, VANCHIVILA VEEDU,
     KARAMOODU P.O, CHATHANOOR, MEENAD, KOLLAM-691 579
  5. D K PREETHA, AGED 44 YEARS, D/O. NARAYANANACHARY, VANCHIVILA VEEDU,
     KARAMOODU P.O, CHATHANOOR, MEENAD, KOLLAM-691 579

    BY ADV JOSE ANTONY FOR RESPONDENTS 2 TO 5


      This OPC having come up for orders on 27.01.2022; upon perusing the letter
dated 19.01.2022 of Munsiﬀ Magistrate, S.Paravur and this courts judgment dated
08.10.2021, the court on the same day passed the following.
                                               V.G.ARUN, J.
                      ...................................................................
                                    O.P(C) No 1435 of 2021
                     .....................................................................
                        Dated this the 27th day of January, 2022

                                               ORDER

By judgment dated 8/10/2021, the original petition was

disposed of directing the Munsiff, Paravur to finalize the

proceedings in E.P No.56 of 2017 in O.S. No.211 of 2011 with one

month of receipt of a copy of this judgment. The learned Munsiff

has sought three more months time to finalize the execution

proceedings.

I am convinced with the reasons stated and accordingly, the

time limit for disposal of E.P No.56 of 2017 in O.S. No.211 of 2011

is extended by a further period of three months.

Sd/-

V.G.ARUN JUDGE

27-01-2022 /True Copy/ Assistant Registrar