Kerala High Court
Nidhun Chakravarthi vs Ramadas T.B on 9 August, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
OP(C) NO. 1574 OF 2023
IN OS 80/2021 OF I ADDITIONAL SUB COURT, THRISSUR
PETITIONER:
NIDHUN CHAKRAVARTHI
AGED 35 YEARS
S/O. DAYANANDHAN, THOTTIPPARAMBIL (H), VALLACHIRA.
P.O., THRISSUR, PIN - 680562
BY ADVS. C.P.UDAYABHANU
NAVANEETH.N.NATH
RASSAL JANARDHANAN A.
ABHISHEK M. KUNNATHU
BOBAN PALAT
P.U.PRATHEESH KUMAR
P.R.AJAY
K.U.SWAPNIL
RESPONDENT:
RAMADAS T.B.
S/O. BALAN. T., THOTTIPPARAMBIL (H), PERUMBILLYSSERI
DESOM, CHOVVOOR VILLAGE, THRISSUR, PIN - 680561
BY ADVS. ABRAHAM MATHAN
P.P.HARRIS(K/486/1990.)
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C)No.1574/2023
-:2:-
Dated this the 9th day of August,2023
JUDGMENT
The original petition is filed to direct the Court of
the IInd Additional Subordinate Judge, Thrissur, to
consider and dispose of E.A.No.538/2023 in E.P.
No.141/2023, expeditiously.
2. Pursuant to the order dated 04.08.2023
passed by this Court, the learned II nd Additional
Subordinate Judge, by communication dated
05.08.2023, has informed this Court that
E.A.No.538/2023 has been taken up for orders to
11.08.2023. The court below would pass orders on the
said application on 11.08.2023.
3. Heard; Sri. C.P.Udayabhanu, the learned
counsel appearing for the petitioner and Sri. Abraham
Mathan, the learned counsel appearing for the
respondent.
O.P.(C)No.1574/2023
4. Having considered the pleadings and
materials on record and after perusing the
communication of the learned Subordinate Judge, in
exercise of the supervisory powers of this Court under
Article 227 of the Constitution of India, I direct the
Court of the IInd Additional Subordinate Judge,
Thrissur, to consider and dispose of E.A.No.538/2023 in
E.P. No.141/2023, in accordance with law and as
expeditiously as possible, at any rate, on or before
16.08.2023.
The original petition is ordered accordingly.
Sd/-
C.S.DIAS,JUDGE
DST/09.08.23 //True copy//
P.A.To Judge
O.P.(C)No.1574/2023
APPENDIX
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE JUDGMENT AND DECREE DATED
16/07/2022 IN O.S 80/2021 PASSED BY THE
HON'BLE IIND ADDITIONAL SUB COURT, THRISSUR
EXHIBIT P2 2. THE TRUE COPY OF THE EXECUTION PETITION
ALONG WITH AN EXECUTION APPLICATION FILED
BY THE RESPONDENT HEREIN IN O.P 80/2021
WHICH IS NUMBERED AS E.A. 396/2023 IN E.P.
141/2023 ON THE FILES OF THE HON'BLE IIND
ADDITIONAL SUB COURT, THRISSUR DATED
12/04/2023
EXHIBIT P3 THE TRUE COPY OF THE OBJECTION FILED BY
THIS PETITIONER IN E.A. 396/2023 IN E.P.
141/2023 ON THE FILES OF THE HON'BLE IIND
ADDITIONAL SUB COURT, THRISSUR DATED
27/06/2023
EXHIBIT P4 THE TRUE COPY OF THE SALE DEED DATED
24/06/2023
EXHIBIT P5 THE TRUE COPY OF THE GOVERNMENT ORDER
NUMBERED AS G.O.(P)NO.45/2023/TAXES DATED
25/03/2023 CONFIRMING THE FAIR VALUE OF THE
ABOVE SAID PROPERTY
EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS IN E.A
396/2023 IN E.P. 141/2023 ON THE FILES OF
THE HON'BLE IIND ADDITIONAL SUB COURT,
THRISSUR DATED 14/07/2023
EXHIBIT P7 THE TRUE COPY OF THE REVIEW PETITION
NUMBERED AS E.A. 538/2023 FILED BY THE
PETITIONER HEREIN IN E.A. 396/2023 IN E.P.
141/2023 ON THE FILES OF THE HON'BLE IIND
ADDITIONAL SUB COURT, THRISSUR DATED
19/07/2023
EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS IN E.A
396/2023 IN E.P. 141/2023 ON THE FILES OF
THE HON'BLE IIND ADDITIONAL SUB COURT,
THRISSUR DATED 21/07/2023
O.P.(C)No.1574/2023
EXHIBIT P9 TRUE COPY OF THE INVITATION CARD OF THE
WEDDING OF THIS PETITIONER SCHEDULED ON
02/09/2023
RESPONDENT'S EXHIBITS: NIL
