P.N.Indira Bhai vs Rajesh.V.Pai
2022 Latest Caselaw 1302 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                      THE HONOURABLE MRS. JUSTICE SHIRCY V.
              Friday, the 28th day of January 2022 / 8th Magha, 1943

                             OP(C) NO. 1258 OF 2020


                  OS 313/2017 OF MUNSIFF COURT, PATHANAMTHITTA.

PETITIONER:

  1. P.N.INDIRA BHAI, AGED 76 YEARS, W/O. PROFESSOR GOPINATHAN NAIR,
     NAARAKAPARAMPILKIZHAKKETHIL, THIRUVAMPADU MURI, PAZHAVEEDU VILLAGE,
     AMBALAPPUZHA TALUK, ALAPPUZHA DISTRICT, PIN-688 002.

  2. P.N LALITHA BHAI, AGED 73 YEARS, W/O. PROFESSOR RAMACHANDRAN NAIR,
     GOWRI SANKARAM HOUSE, JYOTHI NAGAR, VETTAMUKKU, THIRUMALA MURI,
     THIRUMALA VILLAGE, THIRUVANANTHAPURAM TALUK, THIRUVANANTHAPURAM
     DISTRICT, PIN-695 001

    BY ADV. SRI.K.B.PRADEEP

RESPONDENT:

     RAJESH.V.PAI, AGED 48 YEARS, S/O. VISWANATHA PAI, KIDANGIL HOUSE,
     KOZHENCHERRY MURI, KOZHENCHERRY VILLAGE, MANGARAM MURI, KONNI
     VILLAGE, KOZHENCHERRY TALUK, PATHANAMTHITTA, PIN-689 649




     This OP (Civil) having come up for orders ON 28-01-2022 upon
perusing the letter dated 26-11-2021 revived from the Munsiff
Pathanamthitta, and this court's judgment dated 16-09-2020, the court on
the same day passed the following.

                                                                       [PTO]
                                 SHIRCY V., J
                 ---------------------------------------------
                          O.P.(C).No.1258 of 2020
             ------------------------------------------------------
                  Dated this the 28th day of January, 2022

                                   ORDER

As per the judgment dated 16.09.2020 in O.P.(C)No.1258

of 2020 this court has directed the learned Munsiff, Pathanamthitta

to dispose of O.S.No.313 of 2017 before closing of the court for mid

summer vacation in the year 2021. Now the learned Munsiff has

sought for, extension of time for a period of two months to dispose

of the matter. As the request appears to be quite justifiable, time

as sought for is granted.

Therefore, the learned Munsiff shall dispose of O.S.No.313

of 2017 within a period of two months from today. Communicate

the order.

Sd/-

SHIRCY V.

JUDGE

smm

28-01-2022 /True Copy/ Assistant Registrar