Reeja vs Vijayan S
2022 Latest Caselaw 3074 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  THURSDAY, THE 17TH DAY OF MARCH 2022 / 26TH PHALGUNA, 1943
                        OP(C) NO. 536 OF 2022
  AGAINST THE ORDER IN OS 209/2016 OF MUNSIFF COURT, PUNALUR
PETITIONER/PLAINTIFF:

            REEJA
            AGED 39 YEARS
            W/O SURESHCHANDRA PANIKER,
            KAMALALAYAM HOUSE,
            VALLAKKODE P.O,
            PANAMANNARA,
            VALACODE VILLAGE,
            PUNALOOR - 691331
            BY ADV A.K.HARIDAS


RESPONDENTS/DEFENDANTS:

            VIJAYAN S
    1
            AGED 60 YEARS,
            S/O SOMAN,
            SREEDEVI VILASAM HOUSE,
            VALLAKKODE P.O,
            PANAMANNARA,
            VALACODE VILLAGE,
            PUNALOOR - 691331
            SREEDEVI, AGED 41 YEARS,
    2
            D/O SAROJINI,
            SREEDEVI VILASAM HOUSE,
            VALLAKKODE P.O,
            PANAMANNARA,
            VALACODE VILLAGE,
            PUNALOOR - 691331

     THIS    OP   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
17.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.536 of 2022
                                          2




                            O.P.(C)No.536 of 2022
                  ---------------------------------------------------


                                JUDGMENT

In this original petition filed under Article 227 of the

Constitution of India, the petitioner, who is the plaintiff in

O.S.No.209 of 2016 pending before the Munsiff Court, Punaloor,

seeks early disposal of the same.

2. Going by the number of the suit, it is not in

dispute that the same is one coming under the category of five

plus year old cases directed to be disposed of by this Court as

well as the Apex Court periodically. In view of the matter, notice

to the other side is dispensed with.

In the result, this original petition is allowed.

Therefore, there shall be a direction to the learned Munsiff to

dispose of O.S.No.209 of 2016 pending before the Munsiff Court,

Punaloor at the earliest, at any rate, within a period of four O.P.(C)No.536 of 2022

months from the date of production or receipt of a copy of this

judgment.

Registry is directed to forward a copy of this judgment

to the Munsiff Court, Punaloor within seven days for compliance

and information.

Sd/-

A.BADHARUDEEN, JUDGE

rkj O.P.(C)No.536 of 2022

APPENDIX OF OP(C) 536/2022

PETITIONER EXHIBIT EXHIBIT P1 THE TRUE COPY OF THE PLAINT IN O.S 209/2016 OF MUNSIFF'S COURT, PUNALOOR EXHIBIT P2 THE TRUE COPY WRITTEN STATEMENT IN O.S 209/2016 OF MUNSIFF'S COURT, PUNALOOR