Mr.Rali T.G vs Suresh
2022 Latest Caselaw 8545 Ker

OP(C) NO. 886 OF 2022
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        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                     OP(C) NO. 886 OF 2022
  AGAINST THE ORDER/JUDGMENT IN OS 561/2018 OF MUNSIFF
                      COURT, NORTH PARAVUR
PETITIONER/S:

        MR.RALI T.G
        AGED 73 YEARS, S/O. SRI. T.K.GOPALAN,
        THATTARUPARAMBIL, MOOTHAKUNNAM P.O, PIN - 683516

         BY ADVS.
         ANIL S.RAJ
         K.N.RAJANI
         RADHIKA RAJASEKHARAN P.
         ANILA PETER
         S.SUDHEESH
         MUHAMMED HARIS K.K.
         SIMI S. ALI



RESPONDENT/S:

        SURESH
        AGED 67 YEARS, S/O.SRI.T.K. GOPALAN,
        THATTARUPARAMBIL, MOOTHAKUNNAM, PIN - 683516

         BY ADV Franklin Arackal A.R




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(C) NO. 886 OF 2022
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                         JUDGMENT

The original petition is filed, interalia, to direct

the Court of the Munsiff, N. Paravur to consider and

dispose of O.S.No.561/2018, within a time frame.

2. Pursuant to the order dated 31.05.2022

passed by this Court, the learned Munsiff, N.Paravur,

by communication dated 10.06.2022, has informed

this Court that the suit can be disposed of within

three months time after completion of the pre trial

steps.

3. Heard; Smt.K.N.Rajani, the learned counsel

appearing for the petitioner and Sri.Franklin Arackal

A.R, the learned counsel appearing for the

respondent.

In the light of the pleadings and the materials on

record and after perusing the communication of the

learned Munsiff and in exercise of the supervisory OP(C) NO. 886 OF 2022

powers of this Court under Article 227 of the

Constitution of India, I direct the Court of the

Munsiff, N.Paravur to consider and dispose of

O.S.No.561/2018 in accordance with law, as

expeditiously as possible, at any rate on or before

31.03.2023.

sd/-

C.S.DIAS, JUDGE

rkc/06.07.2022 OP(C) NO. 886 OF 2022

APPENDIX OF OP(C) 886/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S NO:

561/2018 PREFERRED BY THE RESPONDENT HEREIN AGAINST THE PETITIONER BEFORE THE HON'BLE MUNSIFF COURT, N PARUR DATED 3.11.2018

Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT CUM COUNTER CLAIM DATED 7.8.2020 FILED BY THE PETITIONER IN O.S NO: 561/2018

Exhibit P3 TRUE COPY OF THE COMMISSION REPORT DATED 24.1.2022 FILED BY MS. SHAMEENA V.K, ADVOCATE COMMISSIONER

Exhibit P4 TRUE COPY OF THE CASE DETAILS OF O.S NO:561/2018 TAKEN FROM THE E-COURTS SITE DATED NIL