Lalitha vs Lakshmi A
2022 Latest Caselaw 7564 Ker

              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. 2284 OF 2021
        IN OS 114/2018 OF II ADDITIONAL SUB COURT,KOZHIKODE
PETITIONER:

          LALITHA
          AGED 82 YEARS
          W/O V.VASUDEVAN, KRISHNAKRIPA, KALLAYI
          P.O.PANNIYANKARA, KOZHIKODE TALUK, KOZHIKODE DISTRICT

          BY ADVS.
          K.MOHANAKANNAN
          H.PRAVEEN (KOTTARAKARA)
          SURESH C.K.



RESPONDENT:

          LAKSHMI A
          AGED 82 YEARS
          W/O JAYARAMAN, ACHAZHIYATH HOUSE, NEAR SREEKANTESWARA
          TEMPLE, KOZHIKODE P.O.KASABA AMSOM DESOM, KOZHIKODE
          TALUK KOZHIKODE DISTRICT-673 002

          BY ADVS.
          VINOD RAVINDRANATH
          MEENA.A.
          K.C.KIRAN
          M.R.MINI
          ASHWIN SATHYANATH
          THAREEQ ANVER K.




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2284 OF 2021             2



              Dated this the 24th day of June, 2022

                              JUDGMENT

The original petition is filed to direct the Court of

IInd Additional Subordinate Judge, Kozhikode, to consider

and dispose of O.S. No.114/2018, within a time frame.

2. Pursuant to the order dated 01.12.2021 passed by

this Court, the learned Subordinate Judge, Kozhikode has

by communication dated 09.12.2021 informed this Court

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

seven months.

3. Heard; Sri.K. Mohanakannan, the learned the

counsel appearing for the petitioner and Smt. Meena A,

the learned counsel appearing for the respondent.

4. In the light of the pleadings and materials on

record and the above communication of the learned

Subordinate Judge, in exercise of the supervisory

jurisdiction of this Court under Article 227 of the

Constitution of India, I direct the Court of the IInd

Additional Subordinate Judge, Kozhikode, to consider

and dispose of O.S. No.114/2018, in accordance with law,

as expeditiously as possible, at any rate on or before

31.03.2023.

Sd/-

C.S.DIAS, JUDGE

rmm24/06/2022

APPENDIX OF OP(C) 2284/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SUIT OS 114/2018 ON THE FILE OF THE 11ND ADDITIONAL SUB COURT, KOZHIKODE