Vinsal vs Maya Trossi
2023 Latest Caselaw 1503 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                        OP(C) NO. 2434 OF 2022
             OS.NO.177/2019 OF MUNSIFF COURT,VARKALA
PETITIONER/DEFENDANT:

          VINSAL
          AGED 63 YEARS
          S/O VISWANATHAN, VILAYIL VEEDU,
          VADASSERIKKONAM P.O, VARKALA,THIRUVANTHAPURAM
          THIRUVANANTHAPURAM, PIN - 695143

          BY ADV M.R.SASITH



RESPONDENT/PLAINTIFF:

          MAYA TROSSI
          AGED 41 YEARS
          W/O TROSSI JAYAN, MADHAVAMANDHIRAM,
          VARKALA, THIRUVANANTHAPURAM, PIN - 695143


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 20.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2
OP(C) NO. 2434 OF 2022




                            C.S. DIAS, J.
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                    O.P.(C) No.2434 of 2022
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          Dated this the 20th day of January, 2023

                            JUDGMENT

The original petition is filed to direct the Court of Munsiff,

Varkala, to consider and dispose of O.S.No.177/2019 within a

time frame.

2. Pursuant to the order dated 09/12/2022 passed by

this Court, the learned Munsiff, by communication dated

13/12/2022, has informed this Court that the suit is filed for a

decree of permanent prohibitory injunction and other

consequential reliefs.

3. The suit now stands posted to 31/01/2023 for

appearance of the parties for mediation. The court below to

make an endeavour to dispose of the suit within ten months,

after the completion of trial steps.

4. Heard; Sri.Sasith M.R, the learned counsel appearing

for the petitioner. Even though service of notice is complete on

OP(C) NO. 2434 OF 2022

the respondent, there is no appearance for her.

In the light of the pleadings and materials recorded and

after perusing the communication of the learned Munsiff, in

exercise of supervisory powers of this Court under Article 226

of the Constitution of India, I direct the Court of the Additional

Munsiff, Varkala to consider and dispose of O.S.No.177/2019,

in accordance with law, as expeditiously as possible and at any

rate, within a period of four months, after the completion of

trail steps.

The Original Petition is ordered accordingly.

Sd/-

C.S. DIAS JUDGE rsr

OP(C) NO. 2434 OF 2022

APPENDIX OF OP(C) 2434/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN 177/2019 IN THE FILES OF THE HON'BLE MUNSIFF COURT, AT VARKALA

Exhibit P2 WRITTEN STATEMENT FILED BY THE PETITIONER IN OS 177/2013.