Renjini vs Vijayakumari
2022 Latest Caselaw 5708 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
           Friday, the 27th day of May 2022 / 6th Jyaishta, 1944

                           OP(C) NO. 1962 OF 2021


           OS 359/2015 OF MUNSIFF COURT, MAVELIKKARA, ALAPPUZHA

PETITIONER/ PLAINTIFF:

     RENJINI, AGED 30 YEARS, W/O SATHEESHKUMAR, VILAYIL PADEETTATHIL,
     ERAVANKARA MURI, ERAVANKARA P.O, THAZHAKKARA VILLAGE, MAVELIKKARA
     TALUK.

    BY ADVS. M/S B.KRISHNA MANI & DHANUJA M.S.

RESPONDENTS/ DEFENDANTS:

  1. VIJAYAKUMARI, W/O SADASIVAN UNNITHAN, VIJAYA BHAVANAM, MEEPPADAM
     BUND ROAD, EDAPPALLY MURI, VATTAKKUNNAM P.O, PIN-682024, ERNAKULAM
     FROM VIJAYA BHAVANAM, ERAVANKARA MURI, ERVANKARA P.O, THAZHAKKARA
     VILLAGE, MAVELIKKARA TALUK.
  2. SADASIVAN UNNITHAN, VIJAYA BHAVANAM, MEEPPADAM BUND ROAD, EDAPPALLY
     MURI, VATTAKKUNNAM P.O, PIN-682024, ERNAKULAM FROM VIJAYA BHAVANAM,
     ERAVANKARA MURI, ERVANKARA P.O, THAZHAKKARA VILLAGE, AVELIKKARA
     TALUK.
  3. RATHEESH KUMAR, S/O SADASIVAN UNNITHAN, VIJAYA BHAVANAM, MEEPPADAM
     BUND ROAD, EDAPPALLY MURI, VATTAKKUNNAM P.O, PIN-682024, ERNAKULAM
     FROM VIJAYA BHAVANAM, ERAVANKARA MURI, ERVANKARA P.O, THAZHAKKARA
     VILLAGE, MAVELIKKARA TALUK.
  4. SATHEESH KUMAR, S/O BALAKRISHNAN NAIR, VILAYAIL PADEETTATHIL,
     THAZHAKKARA VILLAGE, MAVELIKKARA TALUK, ALAPPUZHA DISTRICT-690102.

    BY ADVS.M/S K.M.SANAL & ANUP T PAUL FOR R1 TO R3



     This OP (Civil) having come up for orders on 27-05-2022, upon
perusing the letter dated 23-03-2022 of the Munsiff, Mavelikkara and this
court's judgment dated 08-12-2021 in the OP(C), the court on the same day
passed the following.


                                                                    [PTO]
                              V.G.ARUN, J.
                  =========================
                       O.P.(C)No. 1962 of 2021
                  =========================
                  Dated this the 27th day of May, 2022

                                     ORDER

By judgment dated 08.12.2021, the original petition

was allowed and the petitioner directed to carry out

amendment of the plaint within two weeks. Being a suit of

the year 2015, the trial court was directed to take earnest

efforts to dispose of the matter within two months of the

amendment. Learned Munsiff has requested for extension

of the time limit stipulated by another three months.

I am satisfied with the reasons stated and accordingly,

the time limit for disposal of O.S.No.359/2015 on the files of

Munsiff Court, Mavelikara is extended by two months from

today.

Sd/-

V.G.ARUN JUDGE NB/27-5

27-05-2022 /True Copy/ Assistant Registrar