V.K.Devarajan vs Santhamma
2022 Latest Caselaw 5938 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE C.S.DIAS
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                     OP(C) NO. 534 OF 2022
       IN O.S.NO.104/2019 OF MUNSIFF COURT, THIRUVALLA
PETITIONER/PLAINTIFF:

          V.K.DEVARAJAN,
          AGED 59 YEARS,
          S/O. KESAVAN,
          VARIKOLIL HOUSE,
          VENNPALA, KUTTOOR VILLAGE,
          THIRUVALLA TALUK, KOTTAYAM - 689102.

          BY ADV SANJAY THAMPI

RESPONDENT/DEFENDANT:

          SANTHAMMA,
          AGED 59 YEARS,
          W/O. CHIDAMBARAN,
          VARIKOLIL HOUSE, VENNPALA,
          KUTTOOR VILLAGE, THIRUVALLA TALUK,
          KOTTAYAM - 689102.

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31.05.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.534/2022

                                    -:2:-




                     Dated this the 31st day of May,2022

                           JUDGMENT

The original petition is filed, to direct the court of

the Munsiff, Thiruvalla, to dispose of O.S.No.104/2019

within a time frame.

2. Pursuant to the order dated 17.03.2022

passed by this Court, the learned Munsiff has by

communication dated 24.03.2022 informed this Court

that the above suit can be disposed of within a period

of four months, after the completion of pre-trial steps.

In the light of the pleadings and materials on

record and the above mentioned communication, in

exercise of the supervisory powers of this Court as

enshrined under Article 227 of the Constitution of

India, I direct the court of the Munsiff, Thiruvalla, to

dispose of O.S.No.104/2019, as expeditiously as O.P.(C)No.534/2022

possible and in accordance with law, at any rate,

within a period of three months from today.

Sd/-

                                 C.S.DIAS,JUDGE

DST/31.05.22                                  //True copy/

                                              P.A.To Judge
 O.P.(C)No.534/2022






                           APPENDIX

PETITIONER EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE PLAINT FILED BY THE

PETITIONER IN O.S.NO.104/2019 BEFORE MUNSIFF COURT, THIRUVALLA.

EXHIBIT P2 TRUE COPY OF THE ORDER OF INJUNCTION DATED 06.03.2019 PASSED BY THE MUNSIFF COURT, THIRUVALLA IN IA NO.774/2019 IN O.S.NO.104/2019.

EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANT BEFORE THE MUNSIFF COURT, THIRUVALLA.

EXHIBIT P4 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 02.07.2021 ISSUED BY THE REGISTERING OFFICER OF SUB REGISTRAR OFFICE, THIRUVALLA.

EXHIBIT P5 TRUE COPY OF THE REPLY DATED 28.09.2020 ISSUED BY THE PUBLIC INFORMATION OFFICER, SRO, THIRUVALLA.

EXHIBIT P6 TRUE COPY OF THE COMPLAINT DATED 28.11.2020 SUBMITTED BY THE PLAINTIFF BEFORE THE DISTRICT REGISTRAR, PATHANAMTHITTA.

EXHIBIT P7 TRUE COPY OF THE COMPLAINT DATED 28.11.2020 SUBMITTED BY THE PLAINTIFF BEFORE THE INSPECTOR GENERAL OF REGISTRATIONS.

EXHIBIT P8 THE CERTIFIED COPY OF THE JUDGMENT DATED 15-02-2022 IN OP(C)NO. 179/2022.

RESPONDENT'S EXHIBITS: NIL