V.Vancheeswara Iyer vs The Kerala Financial Corporation
2023 Latest Caselaw 2107 Ker

OP(C) No.2175/2022                                 1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                               THE HONOURABLE MR.JUSTICE C.S.DIAS
                     Friday, the 3rd day of February 2023 / 14th Magha, 1944
                                      OP(C) NO. 2175 OF 2022

                     OS 1164/2018 OF I ADDITIONAL MUNSIFF COURT, TRIVANDRUM

   PETITIONER/PLAINTIFF:

          V.VANCHEESWARA IYER, RESIDING AT T.C.NO.42/2016, CLRA-105, CHEPPIL
          LANE, VALLAKADAVU, P.O. THIRUVANANTHAPURAM - 695 008.

        BY ADVS. M/S B.KRISHNA MANI, N.V.SANDHYA & DHANUJA M.S,

   RESPONDENTS/DEFENDANTS:


      1. THE KERALA FINANCIAL CORPORATION, VELLAYAMBALAM, THIRUVANANTHAPURAM
         DISTRICT, REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR., PIN -
         695.033.
      2. THE BRANCH MANAGER, THIRUVANANTHAPURAM BRANCH OFFICE, THE KERALA
         FINANCIAL CORPORATION, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN -
         695.033.
      3. SHAJEER,K. AGED 32 YEARS, S/O.M.KOCHU BAVA RAWTHER, RESIDING AT
         KIZHAKKEKARA PUTHEN VEEDU, IRINCHAYAM,
         NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695 561.
      4. SUBEENA.M AGED 45 YEARS 1) W/O.SHAMSUDEEN, RESIDING AT SHANAVAS
         MANZIL, THOTTARUKIL ROAD, VALLAKODE, KARAKKODE, KOLLAM, PIN - 691
         331.
      5. SHAMSUDDIN, AGED 55 YEARS, S/O.MAHEEN PICHA RAOTHER, RESIDING AT
         SHANAVAS MANZIL, THOTTARUKIL ROAD, VALLAKODE, KARAKKODE, KOLLAM, PIN
         - 691331

        BY ADVS. M/S VENUGOPAL.M.R, M.R.ANANDAKUTTAN, DHANYA P.ASHOKAN, S.
        MUHAMMAD ALIKHAN, M.HEMALATHA, MAHESH ANANDAKUTTAN & M.J.SAJITHA.


        This OP (Civil) having come up for orders on 03-02-2023 upon
   perusing the letter dated 31-01-2023 of Principal Munsiff,
   Thiruvananthapuram and this court's judgment dated 05-12-2022 the court on
   the same day passed the following:

                                            O R D E R

Perused the communication of the learned Principal Munsiff dated 31-01-2023. For the reasons stated in the above communication, the time period fixed by this Court to dispose of O.S No. 1164/2018 is enlarged by a period of three weeks from 31-01-2023.

Sd/- C.S.DIAS, JUDGE

03-02-2023 /True Copy/ Assistant Registrar