St Sebastians Sadhujana Sahaya ... vs Paul . S
2022 Latest Caselaw 6890 Ker

OP(C) NO. 739 OF 2022
                                     1



             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. 739 OF 2022
         OS 465/2019 OF MUNSIFF COURT, NORTH PARAVUR
PETITIONER/S:

    1        ST SEBASTIANS SADHUJANA SAHAYA SANGAM
             ER 147/77, KUTTIPUZHA P.O., KUNNUKARA, ERNAKULAM
             DISTRICT.
             REPRESENTED BY ITS PRESIDENT JOY K.V., AGED 66
             YEARS, S/O.VAREETH PIN - 683578

    2        JOY K.V
             AGED 54 YEARS
             SON OF VAREETH, PRESIDENT, (EARLIER O.C.GEORGE WAS
             TEH PRESIDENT AS SHOWN IN THE SUIT) ST. SEBASTIAN'S
             SADHUJANA SAHAYA SANGAZM ER 147/77, KUTTIPUZHA
             P.O., KUNNUKARA, ERNAKULAM DISTRICT., PIN - 683578

            BY ADVS.
            THOMSTINE K.AUGUSTINE
            BIJU GEORGE (VADASSERY)



RESPONDENT/S:

            PAUL . S
            AGED 54 YEARS
            SON OF PAUL SEBASTIAN, PUTHUSSERI HOUSE, KUNNUKARA
            P.O., PARAVUR TALUK, ERNAKULAM DISTRICT., PIN -
            683578


     THIS     OP    (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
14.06.2022,     THE    COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 739 OF 2022
                             2



                        JUDGMENT

The original petition is filed to direct the Court of

the Munsiff, North Paravur to dispose of O.S.No.465/2019

within a time frame.

2. Pursuant to the order dated 08.04.2022 passed by

this Court, the learned Munsiff, North Paravur has by

communication dated 23.04.2022 informed this Court

that the above suit can be disposed of within a period of

three months after the completion of the pre-trial steps.

3. Heard; the learned counsel appearing for the

petitioner and the learned counsel appearing for the

respondent.

In the light of the pleadings and materials on record

and the above mentioned communication of the learned

Munsiff and in exercise of the supervisory powers of this

Court under Article 227 of the Constitution of India, I OP(C) NO. 739 OF 2022

direct the Court of the Munsiff, North Paravur to

consider and dispose of O.S.No.465/2019, in accordance

with law, as expeditiously as possible, at any rate on or

before 23.12.2022.

sd/-

C.S.DIAS, JUDGE rkc/14.06.22 OP(C) NO. 739 OF 2022

APPENDIX OF OP(C) 739/2022

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE PLAINT IN O.S. NO.

465/2019 FILED BY THE RESPONDENT BEFORE MUNSIFF COURT, NORTH PARAVUR.

Exhibit P-2 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE PETITIONERS IN I.A. NO. 2229/2019 IN O.S. NO. 465/2019 BEFORE MUNSIFF COURT, NORTH PARAVUR.