M.P.Gurudayal vs B.R.D.Finance Limited
2022 Latest Caselaw 5535 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Tuesday, the 24th day of May 2022 / 3rd Jyaishta, 1944
                             FAO NO. 86 OF 2019

  I.A.NOS.1015/2018 AND 1016/2018 IN OS 462/2013 OF SUB COURT, CHAVAKKAD

                                     ---

APPELLANTS/PETITIONERS/DEFENDANTS:

  1. M.P.GURUDAYAL, AGED 55 YEARS, S/O.LATE P.K.PALANIYAPPAN, GURU
     NIVAS, MULLACKAL P.O., ALAPPUZHA- 686011.
  2. SINDHU GURUDAYAL, AGED 51 YEARS , W/O.GURUDAYAL M.P., GURU NIVAS,
     MULLACKAL P.O., ALAPPUZHA- 686011.

    BY ADVS.M/S.GEORGE SEBASTIAN & JAYAN.C.DAS
RESPONDENT/RESPONDENT/PLAINTIFF:

     B.R.D.FINANCE LIMITED, KUNNAMKULAM, THALAPPILLY TALUK, REP. BY ITS
     LITIGATION CLERK, MANI S., S/O.SANKARAN, MULAMKUNNATHUKAAVU HOUSE,
     MULAMKUNNATHUKAAVU P.O., THRISSUR, PIN- 680581.


     This First appeal from orders having come up for orders on
24.05.2022, upon perusing the appeal memorandum and this court's judgment
dated 19.6.2019 and letter dated 08/02/2022 from the Sub Judge, Chavakkad,
the court on the same day passed the following:


                                                                    P.T.O.
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                 -----------------------------------------------------
                       F.A.O Nos.83, 84, 86 and 87 of 2019
                ------------------------------------------------------
                      Dated this the 24th day of May, 2022


                                     ORDER

Ajithkumar, J.

As per the common judgment in FAO Nos.83,84,86 and 87 of

2019 dated 19.06.2019, this Court directed the learned Sub Judge,

Chavakkad to dispose of O.S.Nos.215, 218, 462 and 463 of 2013

within six months from the date of filing of the written statement.

Earlier, on the request of the learned Sub Judge, Chavakkad, period

for disposal of the said suits was extended till 11.02.2022. Now the

learned Sub Judge as per his submission dated 08.02.2022 has

requested to extend the period for six months further.

For a considerable period, trial of the suits was stayed by this

Court as per the common order in CRP Nos.787, 789, 790 and 791 of

2019. Considering the facts stated in the submission of the learned

Sub Judge, Chavakkad, we grant six months more time from today

for the disposal of O.S Nos.215, 218, 462 and 463 of 2013.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

24-05-2022 /True Copy/ Assistant Registrar