Thulasidharan Nair vs Diamond Village Kuries
2022 Latest Caselaw 221 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
         Tuesday, the 11th day of January 2022 / 21st Pousha, 1943

                          OP(C) NO. 1801 OF 2020


               IP 13/2015 OF I ADDITIONAL SUB COURT, THRISSUR

PETITIONER:

     THULASIDHARAN NAIR, SOWPARNIKA,VALIYASALA.P.O, CHALA,
     THIRUVANANTHAPURAM, PIN- 695036.

    BY ADVS.M/S.J.SURYA & A.B.BEENU

RESPONDENTS:


  1. DIAMOND VILLAGE KURIES, NEAR PUTHENPALLI, CHEMBUKAVU,
     THRISSUR-680001, REPRESENTED BY ITS PROPRIETOR.
  2. SHEEJA, THENADIKULATHIL HOUSE, ANCHERI.P.O, THRISSUR-680006.
  3. VISHNU, THENADIKULATHIL HOUSE, ANCHERI.P.O, THRISSUR-680006.
  4. ARCHANA, THENADIKULATHIL HOUSE, ANCHERI.P.O, THRISSUR-680006.
  5. KEERTHANA, THENADIKULATHIL HOUSE, ANCHERI.P.O, THRISSUR-680006.
  6. BABY RADHAKRISHNAN, KUNNATH AVEN HOUSE, VASANTH NAGAR,
     THIRUVAMBADI.P.O, THRISSUR-680022.



     This OP (Civil) having coming on for orders on 11-01-2022; upon
perusing the Letter dated 27-11-2021 received from Additional Sub Court-I,
Thrissur and this court's Judgement dated 16-12-2020, the court on the
same day passed the following;




                                                                     (p.t.o)
                                 SHIRCY V., J
                 ---------------------------------------------
                          O.P.(C) No.1801 of 2020
             ------------------------------------------------------
                  Dated this the 11th day of January, 2022.


                                      ORDER

As per the judgment dated 16.12.2020 in O.P.(C)

No.1801/2020 this Court has directed the First Additional Sub

Court, Thrissur to dispose of I.P No.13/2015 within a period of six

months from the date of receipt of a copy of the judgment. Now the

learned First Additional Sub Judge has sought for extension of time

as the case could not be disposed of within the time prescribed by

this Court.

On going through the letter, I am satisfied with the reason

stated by the learned First Additional Sub Judge. Hence, time as

sought for is granted. So the learned First Additional Sub Judge,

Thrissur shall dispose of the matter within a period of four months

from today. Communicate the order.

Sd/-

SHIRCY V.

JUDGE mpm

11-01-2022 /True Copy/ Assistant Registrar