Indirabhai vs Rajeevan
2022 Latest Caselaw 1216 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                    THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
              Friday, the 28th day of January 2022 / 8th Magha, 1943

                              OP(C) NO. 547 OF 2021


      EP 100/2020 IN OS 361/2009 OF PRINCIPAL MUNSIFF COURT , KOLLAM.

PETITIONER:

     INDIRABHAI, AGED 67 YEARS, D/O. BHAVANI AMMA, HARITHAM, KUREEKKADU
     P.O., THIRUVANKULAM, ERNAKULAM-682305.

   BY ADVS. M/S RENJITH B.MARAR, LAKSHMI.N.KAIMAL, ARUN POOMULLI, SURABHI
   SANTHOSH, BIJU VIGNESWAR & MEERA M.

RESPONDENTS:

  1. RAJEEVAN, AGED 57 YEARS, S/O. RAGHAVAN, RAGHAVEEYAM, PATTATHANAM,
     KOLLAM-691021.
  2. RAMACHANDRAN NAIR, AGED 72 YEARS, S/O. PACHUPILLAI, EDAYATHU VEEDU,
     PATTATHANAM, KOLLAM-5.
  3. RAJAGOPAL, AGED 61 YEARS, S/O. PACHUPILLAI, PARAMESWARAVILASATHU
     VEEDU, PATTATHANAM P.O., AYATHIL CHERRY, VADAKKEVILA VILLAGE,
     KOLLAM-691021.
  4. RESHMI, AGED 43 YEARS, D/O. RAMACHANDRAN NAIR, EDAYATHU VEEDU,
     PATTATHANAM, KOLLAM-691021.
  5. VALSAKUMARI, AGED 63 YEARS, D/O. BHAVANI AMMA, RESIDING AT
     CHAITHANYA SAKTHINAGAR-S-5, TRIPUNITHURA-682301.
  6. THE SECRETARY, KERALA STATE ELECTRICITY BOARD, VIDYUT BHAVAN,
     PATTOM, THIRUVANANTHAPURAM-695004.




     This Op (civil) having come up for orders on 28-01-2022 upon
perusing the letter received from Additional Munsiff, Kollam and this
court's Judgment dated 18-03-2021, the court on the same day passed the
following.



                                                                       [PTO]
                             A.BADHARUDEEN, J.
                  ------------------------------------
                         O.P.(C) No.547 of 2021
                  ------------------------------------
                  Dated, this the 28th January, 2022

                                  O R D E R

In this case, as per judgment dated

18.03.2021, this Court directed the court below

to dispose of E.P.No.100/2020 within a period of

six months, as requested by the learned Munsiff.

2. However, as per letter dated 23.12.2021

another Munsiff sent a letter experiencing her

difficulty to dispose of the matter. She sought

two months' time more, for disposal of this E.P.

Hence, two months' time more granted from

today, to dispose of E.P. No.100/2020.

Registry shall forward a copy of this order

by E-mail to the court below, despite serving the

same physically, within 7 days.

Sd/-

A. BADHARUDEEN, JUDGE ww

28-01-2022 /True Copy/ Assistant Registrar