Lalitha S vs Anoop Krishnan
2022 Latest Caselaw 10205 Ker

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OP(C) No.559 of 2022


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
 THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA,
                                      1944
                        OP(C) NO. 559 OF 2022
    TO DISPOSE OF OS 370/2021 OF MUNSIFF COURT,VARKALA
PETITIONER/S:

    1          LALITHA S
               AGED 74 YEARS
               W/O.SREEDEVAN, KADAYIL VEEDU, KALLAMBALAM,
               OTTUR.P.O, THIRUVANANTHAPURAM,
               PIN-695605.
    2          BETTY.B,
               AGED 22 YEARS
               D/O.BAIJU S PANICKAR, KADAYIL VEEDU,
               KALLAMBALAM,
               OTTUR.P.O, THIRUVANANTHAPURAM,PIN-695605.
               BY ADVS.
               T.M.ABDUL LATIFF
               A.MOHAMED RASHEED


RESPONDENT/S:

               ANOOP KRISHNAN
               S/O.UNNIKRISHNAN, U.V.NIVAS, NAVIKULAM VILLAGE,
               KALLAMBALAM.P.O,
               VARKALA TALUK,
               THIRUVANANTHAPURAM,
               PIN-695605.
        THIS    OP   (CIVIL)    HAVING       COME   UP    FOR    ADMISSION   ON
15.09.2022,       THE   COURT    ON    THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
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OP(C) No.559 of 2022


                          C.S DIAS,J.
                 ---------------------------
              OP(C) No.559 of 2022
                 -----------------------------
    Dated this the 15th day of September, 2022.

                         JUDGMENT

The original petition is filed to direct the Court of the

Munsiff, Varkala, to consider and dispose of O.S.No.370/2021,

within a time frame.

2. Pursuant to the order dated 18.03.2022 passed by this

Court, the learned Munsiff, Varkala, by communication dated

21.03.2022, has informed this Court that the defendant has

entered appearance through Counsel and has sought time to file

his written statement. The case stands posted to 10.08.2022.

The Court below would make every endeavour to dispose of

the suit within 12 months after the completion of pre trial steps.

3. Heard; Shri. T.M Abdul Latiff, the learned counsel

appearing for the petitioners.

4. In the light of the pleadings and materials on record

and after perusing the communication of the learned Munsiff,

OP(C) No.559 of 2022

especially taking into consideration the fact that the first

petitioner is aged 74 years, in exercise of the supervisory

powers of this Court under Article 227 of the Constitution of

India, I direct the Court of the Munsiff, Varkala, to consider and

dispose of O.S.No.370/2021, in accordance with the law, as

expeditiously as possible, at any rate within a period of six

months after the completion of pre trial steps.

The original petition is ordered accordingly.

SD/-

sks/15.9.2022                           C.S.DIAS, JUDGE

OP(C) No.559 of 2022


                  APPENDIX OF OP(C) 559/2022

PETITIONER EXHIBITS
Exhibit P1        TRUE COPY OF THE ORDER OF INJUNCTION

DATED 23/10/2021 IN O.S.NO.308/2021 IN I.A.NO.1/2021 OF MUNSIFF COURT, VARKALA.

Exhibit P2        TRUE COPY OF THE PLAINT IN
                  O.S.NO.370/2021 OF MUNSIFF COURT,
                  VARKALA DATED 16/11/2021.