Ragini Mohanan vs Mr. K S Viswanathan
2022 Latest Caselaw 7561 Ker

OP(C) NO. 620 OF 2022
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
   FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                       OP(C) NO. 620 OF 2022
 AGAINST THE ORDER/JUDGMENT IN OS 65/2021 OF PRINCIPAL SUB
                COURT / COMMERCIAL COURT, THRISSUR
PETITIONER/S:

       RAGINI MOHANAN, AGED 59 YEARS, DAUGHTER OF LATE MRS.
       SANKARAN KANDIRITHI HOUSE MARATHANCODE THRISSUR
       DISTRICT , PIN - 680604

             BY ADV K.NANDINI


RESPONDENT/S:

  1    MR. K S VISWANATHAN, AGED 61 YEARS, SON OF LATE MR.
       SANKARAN, KARUMAMPARAMBIL HOUSE MARATHANCODE
       P O CHOWANOOR VILLAG THRISSUR DISTRICT,PIN - 680604

  2    MRS. VASUMATHY BHASKARAN, AGED 58 YEARS
       DAUGHTER OF LATE MR. SANKARAN PANTHAYIL HOUSE
       KANDANASSERY THRISSUR , , PIN - 680102

  3    MRS. BALAMANI JAYAKUMAR, AGED 57 YEARS
       DAUGHTER OF LATE MR. SANKARAN VAKKOOTTIL HOUSE
       ISWARAMANGALAM P O, THAVANUR PONNANI MALAPPURAM
       , PIN - 679573

  4    MRS. SREEDEVI GANGADHARAN, AGED 51 YEARS
       DAUGHTER OF LATE MR. SANKARAN VELLAKKADA HOUSE
       VADAKKEKKAD THRISSUR , , PIN - 679562

             BY ADV ARUN MATHEW VADAKKAN


      THIS    OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION    ON
24.06.2022,     THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 620 OF 2022
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                        JUDGMENT

The original petition is filed, interalia, to direct the

Court of the Subordinate Judge, Thrissur to consider

and dispose of O.S.No.65/2021 within a time frame.

2. Pursuant to the order passed by this Court on

28.03.2022, the learned Subordinate Judge, Thissur

has by communication dated 04.04.2022 informed this

Court that the above suit can be disposed of within a

period of six months.

3. Heard; Smt.K.Nandini, the learned counsel

appearing for the petitioner and Sri.Arun Mathew

Vadakkan, the learned counsel appearing for the

respondent.

In the light of the pleadings and the materials on

record and the communication of the learned

Subordinate Judge and in exercise of the powers of this

Court under Article 227 of the Constitution of India, I OP(C) NO. 620 OF 2022

direct the Court of the Additional Subordinate Judge-II,

Thrissur to consider and dispose of O.S.No.65/2021, in

accordance with law, as expeditiously as possible at any

rate on or before 28.02.2023.

SD/-

C.S.DIAS, JUDGE rkc/24.06.2022 OP(C) NO. 620 OF 2022

APPENDIX OF OP(C) 620/2022

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE O.S.65/2021 PENDING BEFORE THE SUB COURT, TRICHUR

Exhibit-P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANT IN O.S.65/2021 PENDING BEFORE THE SUB COURT, TRICHUR

Exhibit-P3 TRUE COPY OF THE CERTIFICATE DATED 20/2/2022 ISSUED BY THE CONSULTANT RADIOLOGIST AT M V R CANCER CENTRE & RESEARCH INSTITUTE, KOZHIKODE