Suhara vs Aboobekkar
2022 Latest Caselaw 7211 Ker

OP(C) NO. 804 OF 2022
                             1

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                   OP(C) NO. 804 OF 2022
         OS 597/2019 OF MUNSIFF COURT,MUVATTUPUZHA
PETITIONER/S:

         SUHARA
         AGED 74 YEARS
         D/O SAITHUPILLA
         KARAVATTU @ PADINJARECHALIL HOUSE
         KAVUMKARA, THALIKULAM VILLAGE
         CHAVAKKAD TALUK, THRISSUR-680506, PIN - 680506

         BY ADVS.
         K.I.SAGEER
         MUHAMMED YASIL



RESPONDENT/S:

    1    ABOOBEKKAR
         AGED 78 YEARS
         S/O SAITHUPILLA
         KARAVATTU @ PADINJARECHALIL HOUSE
         KAVUMKARA, VELLOORKUNNAM VILLAGE
         MUVATTUPPUZHA TALUK, MARKET P.O
         ERNAKULAM-686673.
         , PIN - 686673

    2    SHAMSUDDIN
         AGED 70 YEARS
         S/O SAITHUPILLA
         KARAVATTU @ PADINJARECHALIL HOUSE
         MUDIKKARAYI KARA, RAYAMANGALAM VILLAGE,
         CHERUKUNNAM P.O, KUNNATHUNADU TALUK
         ERNAKULAM-683549.
         , PIN - 683549
 OP(C) NO. 804 OF 2022
                                      2

    3          NASEEMA
               AGED 58 YEARS
               W/O ABDUL JALAL
               KARAVATTU @ PADINJARECHALIL HOUSE
               KAVUMKARA, VELLOORKUNNAM VILLAGE
               MUVATTUPPUZHA TALUK, MARKET P.O
               ERNAKULAM-686673.

               , PIN - 688673

    4          VAHID
               AGED 33 YEARS
               S/O ABDUL JALAL
               KARAVATTU @ PADINJARECHALIL HOUSE
               KAVUMKARA, VELLOORKUNNAM VILLAGE
               MUVATTUPPUZHA TALUK, MARKET P.O
               ERNAKULAM-686673.
               , PIN - 686673

    5          FATHIMA
               AGED 31 YEARS
               D/O ABDUL JALAL
               KARAVATTU @ PADINJARECHALIL HOUSE
               KAVUMKARA, VELLOORKUNNAM VILLAGE
               MUVATTUPPUZHA TALUK, MARKET P.O
               ERNAKULAM-686673.
               , PIN - 686673


        THIS    OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
23.06.2022,       THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 804 OF 2022
                              3

                        JUDGMENT

The original petition is filed, interalia, to direct the

Court of the Munsiff, Muvattupuzha to consider and

dispose of O.S.No.597/2019, within a time frame.

2. Pursuant to the order dated 06.05.2022 passed

by this Court, the learned Munsiff has by

communication dated 24.05.2022 informed this Court

that the suit is filed for partition. The defendants in the

suit are set ex-parte. The suit was posted for pre-trial

steps to 25.05.2022 and can be disposed of within 20

days.

3. Heard; Sri.K.I.Sageer, the learned counsel

appearing for the petitioner. In view of the limited relief

that I propose to pass, I dispense with notice to the

respondents.

In the light of the pleadings and the materials on

record and the communication of the learned Munsiff OP(C) NO. 804 OF 2022

and in exercise of the powers of this Court under

Article 227 of the Constitution of India, I direct the

Court of the Munsiff, Muvattupuzha to consider and

dispose of O.S.No.597/2019, in accordance with law, as

expeditiously as possible and at any rate on or before

30.06.2022. Needless to mention, the disposal of the

suit will be without prejudice to the right of the

respondents to seek for setting aside of the ex-parte

decree.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE rkc/23.06.2022