Manoharan Pillai vs Fredinent
2023 Latest Caselaw 7729 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                         OP(C) NO. 495 OF 2023
    AGAINST THE ORDER/JUDGMENTOS 818/2020 OF PRINCIPAL MUNSIFF
                            COURT,NEDUMANGAD
PETITIONER/S:

          MANOHARAN PILLAI
          AGED 71 YEARS
          S/O VASUDEVAN PILLAI, MANU BHAVAN, ANAPETTY, THOLIKODU
          VILLAGE, NEDUMANGAD TALUK, THIRUVANANTHAPURAM
          DISTRICT,, PIN - 695541
          BY ADVS.
          M.ABDUL RASHEED
          UVAIS KHAN K.


RESPONDENT/S:

          FREDINENT
          AGED 59 YEARS
          S/O SATHYANESAN, T.C.16/105, CONVENT LANE, PUTHENVILA,
          NALANCHIRA, MUTTADA.P.O., KUDAPPANAKUNNU VILLAGE,
          THIRUVANANTHAPURAM DISTRICT,, PIN - 695035
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 14.07.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) 495/2023

                                 2



                        JUDGMENT

The petitioner came up under Article 227 for

getting a speedy disposal of pending suit before the

Munsiff Court, Nedumangad. It is a suit of the year

2020. Hence there will be direction to the Trial

Court to expedite the disposal of the suit within a

time schedule of 6 months from the next posting

date. Since it is for early disposal, notice to the

respondents is dispensed with.

The OP(C) will stand allowed accordingly.

Sd/-

P. SOMARAJAN JUDGE SM OP(C) 495/2023

APPENDIX OF OP(C) 495/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE O.S. NO.818/2020 DATED 10.12.2020 ON THE FILE OF MUNSIFF COURT, NEDUMANGAD

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE