Rev.M.John vs Lalitha Sarojam
2022 Latest Caselaw 194 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                            OP(C) NO. 53 OF 2022
         AGAINST THE ORDER IN OS 144/2017 OF PRINCIPAL MUNSIFF COURT,
                                NEYYATTINKARA
PETITIONERS/DEFENDANTS 2 AND 3:

     1        REV.M.JOHN
              AGED 70 YEARS
              S/O. MANUEL, PALARAYKKAL SHEETHAL,
              PARASSUVAIKKAL DESOM,
              PARASSUVAIKKAL VILLAGE,
              PARASSUVAIKKAL P.O.,
              NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM DISTRICT-695 504

     2        THOMAS WILLIAM
              AGED 66 YEARS
              S/O. NALLAMUTHU,OTTAPURAIKKAL VEEDU,
              PARASSUVAIKKAL DESOM,
              PARASSUVAIKKAL VILLAGE,
              PARASSUVAIKKAL P.O.,
              NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM DISTRICT-695 504

              BY ADVS.
              R.T.PRADEEP
              M.BINDUDAS
              K.C.HARISH


RESPONDENTS:

     1        LALITHA SAROJAM
              AGED 66 YEARS
              D/O.RUSSALAMMA, HARSHATHIL,
              MALANCHUTTUVADAKKE VEETTIL,
              PARASSUVAIKKAL DESOM,
              PARASSUVAIKKAL VILLAGE,
              PARASSUVAIKKAL P.O.,
              NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM DISTRICT-695 504

     2        JUSTIN SADANANDARAJ,
              AGED 69 YEARS
              S/O. AMOSS, HARSHATHIL,
              MALANCHUTTUVADAKKE VEETTIL
              PARASSUVAIKKAL DESOM,
              PARASSUVAIKKAL VILLAGE,
 OP(C) NO. 53 OF 2022
                              -2-

          PARASSUVAIKKAL P.O.,
          NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM DISTRICT-695 504

    3     GLADSTIN SANTHOSH
          AGED 43 YEARS
          S/O. RAYAPPAN,
          VALIYAVILA VEETTIL,
          KANTHALLOOR DESOM, KARODE VILLAGE,
          KARODE P.O.,
          NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM-695 506

    4     RENY
          AGED 40 YEARS
          W/O.GLADSTIN SANSTHOSH,
          VALIYALIVA VEETTIL,
          KANTHALLOOR DESOM,
          KARODE VILLAGE, KARODE P.O.,
          NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM-695 506

    5     ANEESH
          AGED 32 YEARS
          S/O. JUSTIN SADANANDRAJ,
          HARSHATHIL,
          MALANCHUTTUVADAKKE VEETTIL
          PARASSUVAIKKAL DESOM,
          PARASSUVAIKKAL VILLAGE,
          PARASSUVAIKKAL P.O.,
          NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM DISTRICT-695 504

    6     DEEPTHI
          AGED 28 YEARS
          W/O. ANEESH, HARSHATHIL,
          MALANCHUTTUVADAKKE VEETTIL
          PARASSUVAIKKAL DESOM,
          PARASSUVAIKKAL VILLAGE,
          PARASSUVAIKKAL P.O.,
          NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM DISTRICT-695 504

    7     SUNDARAN
          AGED 70 YEARS
          S/O.NALLAMUTHU,
          OTTAPURIKKAL VEEDU,
          PARASSUVAIKKAL DESOM,
 OP(C) NO. 53 OF 2022
                                -3-

            PARASSUVAIKKAL VILLAGE,
            PARASSUVAIKKAL P.O.,
            NEYYATTINKARA TALUK,
            THIRUVANANTHAPURAM DISTRICT-695 504

     THIS    OP   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 53 OF 2022
                                   -4-


                              JUDGMENT

Dated this the 11th day of January, 2022

This Original Petition (Civil) has been filed under Article 227

of the Constitution of India, seeking expeditious disposal of

O.S.No.144/2017 pending before the Principal Munsiff Court,

Neyyattinkara.

2. Having considered the minimum prayer, I am inclined to

allow this Original Petition. Therefore, there shall be a direction to

the learned Munsiff to dispose of O.S.No.144/2017 pending before

the Principal Munsiff Court, Neyyattinkara at the earliest, at any

rate, before the closing of summer vacation.

Registry is directed to forward a copy of this judgment to the

court below concerned within seven days for compliance and

information.

This Original Petition (Civil) is disposed of.

Sd/-

A. BADHARUDEEN JUDGE nkr OP(C) NO. 53 OF 2022

APPENDIX OF OP(C) 53/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF PLAINT DATED 30.1.2017 IN OS NO.144/2017 BEFORE THE PRINCIPAL MUSIFF COURT, NEYYATTINKARA Exhibit P2 TRUE COPY OF WRITTEN STATEMENT DATED 13.3.2017 IN OS NO.144/2017 BEFORE THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA Exhibit P3 TRUE COPY OF WRITTEN STATEMENT DATED 15.2.2018 IN OS NO.144/2017 BEFORE THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA Exhibit P4 TRUE COPY OF REJOINDER DATED 3.2.2018 BY PLAINTIFFS IN OS NO.144/2017 BEFORE THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA Exhibit P5 TRUE COPY OF COMMISSION REPORT DATED 2.6.2017 WITH THE SKETCH Exhibit P6 TRUE COPY OF IA NO.5845/2019 DATED 19.9.2019 IN OS NO.144/2017 BEFORE THE PRINCIPAL MUNSIFF COURT, NEYYATTINKARA Exhibit P7 TRUE COPY OF JUDGMENT DATED 4.3.2014 IN OS NO.149/2010 BY THE COURT OF ADDITIONAL MUNSIFF-I NEYYATTINKARA Exhibit P8 TRUE COPY OF ORDER DATED 31.7.2014 DISMISSING THE RESTORATION PETITION IN I.A NO.1588/2014 IN OS NO.149/2010 BY THE COURT OF ADDL.MUNSIFF-I, NEYYATTINKARA