Laly Abraham @ Laly Raju vs Jaya Philip
2022 Latest Caselaw 6805 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        OP(C) NO. 858 OF 2022
 AGAINST THE PROCEEDIGNS IN IA NOS1435/2019 & 1436 OF 2019 IN OS
          619/2010 OF PRINCIPAL MUNSIFF COURT , KOTTAYAM
PETITIONER:

          LALY ABRAHAM @ LALY RAJU
          AGED 55 YEARS
          KOLLAPARAMBIL HOUSE, MANARCADU VILLAGE, MANARCADU P.O,
          KOTTAYAM, PIN - 686019

          BY ADV ARJUN S.



RESPONDENTS:

    1     JAYA PHILIP
          PALAKALATHIL HOUSE, SUNDARAGIRI P.O, SOUTH KALAMASSERY,
          ALUVA, PIN - 683104

    2     PONNAMMA GEORGE
          POOVATHOOR HOUSE, ELAMANNOOR P.O, ADOOR TALUK,
          PATHANAMTHITTA, PIN - 691524

    3     SUSY ABRAHAM
          29845, CEDAR WAXWING WESTEG CHAPEL, FLORIDA, U.S.A, PIN
          - 33543

    4     SANTHAMMA BOSE
          KARIMBIL HOUSE, MANARCADU P.O, KOTTAYAM, PIN - 683104

    5     REEBA S. VARGHESE
          5313, HARWARD TERRACE, SKOKLE IL, USA, PIN - 60077

    6     RUBY CHACKO @ BEENA
          9023 LOCH GLEN L N, LAKE WOOD IL, U.S.A, PIN - 60014

    7     VARGHESE MATHEW
          HOUSE (B1 NO.VI/396 OF EANADIMANGALAM PANCHAYATH),
          MAROOR P.O, EANADIMANGALAM VILLAGE, ADOOR TALUK,
          PATHANAMTHITTA, PIN - 691524

    8     T.K.KOSHY
 OP(C) NO. 858 OF 2022                  2

             THAKIDIYIL HOUSE, BUILDING NO.VI/54, MAROOR P.O,
             EANADIMANGALAM VILLAGE, ADOOR TALUK,
             PATHANAMTHITTA, PIN - 691524

    9        SARAMMA AUGUSTHY
             ALENJERIL HOUSE, ATHIRAMPUZHA P.O, PADINJARUM
             BHAGOM, ATHIRAMPUZHA VILLAGE, KOTTAYAM, PIN -
             686562

   10        LEELAMMA VARGHESE MATHEW
             KILILETHU HOUSE, (BUILDING NO.VI/396 OF
             EANADIMANGALAM PANCHAYATH), MAROOR P.O,
             EANADIMANGALAM VILLAGE, ADOOR TALUK,
             PATHANAMTHITTA, PIN - 691524

   11        LIM VARGHESE MATHEW
             KILILETHU HOUSE, (BUILDING NO.VI/396 OF
             EANADIMANGALAM PANCHAYATH), MAROOR P.O,
             EANADIMANGALAM VILLAGE, ADOOR TALUK,
             PATHANAMTHITTA, PIN - 691524

   12        THANKAMMA STEPHEN
             KILILETHU HOUSE, THELLAKAM, MUDIYOOR KARA P.O,
             PERUMBAIKADU VILLAGE, KOTTAYAM, PIN - 686613

   13        NAVOMI
             KUNNANKERIL, IDAKUNNAM VILLAGE, KANJIRAPPALLY
             TALUK, KOTTAYAM, PIN - 686513


     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
14.06.2022,     THE   COURT    ON   THE    SAME    DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 858 OF 2022             3



              Dated this the14th day of June, 2022

                           JUDGMENT

The original petition is filed to direct the Court of

Principal Munsiff, Kottayam, to consider and dispose of

I.A. Nos1435/2019 and 1436/2019 within a period of one

month.

2. Pursuant to the order dated 24.05.2022 passed by

this Court, the learned Munsiff, Kottayam has by

communication dated 09.06.2022 informed this Court

that notice in I.A. No.1435/2019 and 14362019 has still

date not been served and the respondents 2,5 and 6 in

those applications are residing in USA. Therefore, the

learned Munsiff would make every endeavour to dispose

of the above applications within three months after the

respondents 2,5 and 6 are served with notice in the

applications.

3. Heard the learned the counsel appearing for the

petitioner.

4. In the light of the limited relief that I propose to

pass that is to direct the court below to consider and

dispose of the above applications within a time frame, I

dispense with notice to the respondents.

On a consideration of the pleadings and materials on

record and the above communication of the learned

Munsiff, in exercise of the supervisory jurisdiction of this

Court under Article 227 of the Constitution of India, I

direct the Court of the Principal Munsiff, Kottayam to

consider and dispose of I.A. Nos. 1435/2019 and

1436/2019 within a period of one month, after the

respondents 2, 5 and 6 in the applications are served with

notice, in accordance with law.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE

rmm15/06/2022

APPENDIX OF OP(C) 858/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMMON JUDGMENT IN OS.NO.619/2010, OS.NO.557/2010 AND OS.NO.558/2010 OF THE HON'BLE PRINCIPAL MUNSIFF'S COURT- KOTTAYAM DTD 22.03.2019

Exhibit P2 A TRUE COPY OF IA.NO.3203/2019 IN OS.NO.619/2010 BEFORE THE HON'BLE PRINCIPAL MUNSIFF'S COURT- KOTTAYAM DTD 28.10.2019

Exhibit P3 A TRUE COPY OF IA.NO.1435/2019 IN OS.NO.619/2010 BEFORE THE HON'BLE PRINCIPAL MUNSIFF'S COURT- KOTTAYAM DTD 20.05.2019

Exhibit P4 A TRUE COPY OF IA.NO.1436/2019 IN OS.NO.619/2010 BEFORE THE HON'BLE PRINCIPAL MUNSIFF'S COURT- KOTTAYAM DTD 20.05.2019