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Padmavathi vs Peethambaran
2023 Latest Caselaw 3190 Ker

Citation : 2023 Latest Caselaw 3190 Ker
Judgement Date : 23 March, 2023

Kerala High Court
Padmavathi vs Peethambaran on 23 March, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        OP(C) NO. 660 OF 2023
     TO CONSIDER AND DISPOSE OF AS 67/2019 OF SUB COURT,
                              NEDUMANGAD
PETITIONER/S:

            PADMAVATHI
            AGED 54 YEARS
            D/O. BHARGAVI, SHEEJA VILASAM, ROADARIKATH,
            UZHAPPAKONAM, KRIPOORU VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPURAM- 695541.,
            BY ADVS.
            P.ANOOP (MULAVANA)
            THANIMA S.


RESPONDENT/S:

    1       PEETHAMBARAN, AGED 51 YEARS
            S/O. THANKAPPAN, ERATHU VEEDU, UZHAPPAKONAM,
            KARIPOORU VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPIURAM, PIN - 695541
    2       VIJAYAMMA, AGED 70 YEARS
            D/O. BHARGAVI, ROADARIKATHU VEEDU, UZHZPPZKONZM,
            KARIPOOR VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPIURAM, PIN - 695541
     THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.03.2023 ALONG WITH OPC 661/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                     2
OP(C) Nos.660 and 661 of 2023

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        OP(C) NO. 661 OF 2023
     TO CONSIDER AND DISPOSE OF AS 66/2019 OF SUB COURT,
                                NEDUMANGAD
PETITIONER/S:

            PADMAVATHI
            AGED 54 YEARS
            D/O. BHARGAVI, SHEEJA VILASAM, ROADARIKATH,
            UZHAPPAKONAM, KRIPOORU VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPURAM, PIN - 695541
            BY ADVS.
            P.ANOOP (MULAVANA)
            THANIMA S.


RESPONDENT/S:

     1      PEETHAMBARAN, AGED 51 YEARS
            S/O. THANKAPPAN, ERATHU VEEDU, UZHAPPAKONAM,
            `KARIPOORU VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPIURAM, PIN - 695541
     2      VIJAYAMMA, AGED 70
            D/O. BHARGAVI, ROADARIKATHU VEEDU, UZHZPPZKONZM,
            KARIPOOR VILLAGE, NEDUMANGAD TALUK,
            THIRUVANANTHAPIURAM, PIN - 695541
     THIS    OP    (CIVIL)   HAVING     COME   UP   FOR   ADMISSION   ON
23.03.2023 ALONG WITH OPC 660/2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                  3
OP(C) Nos.660 and 661 of 2023



                       C.S DIAS,J.

--------------------------- OP(C) Nos.660 and 661 of 2023

----------------------------- Dated this the 23rd day of March, 2023.

COMMON JUDGMENT

The original petitions are filed to direct the Court

of the Subordinate Judge, Nedumangad, to consider

and dispose of AS Nos.66 and 67 of 2019 within a

reasonable time period.

2. Pursuant to the orders dated 16.3.2023 passed

by this Court in the two original petitions, the

learned Subordinate Judge, by communications

dated 21.3.2023, has informed this Court that the

appeals stand posted for the lower court records,

which are yet to be received. The court

OP(C) Nos.660 and 661 of 2023

below requires at least two months' time after the

summer vacation to dispose of the appeals.

3. Heard; Sri.P.Anoop, the learned Counsel

appearing for the petitioner. Even though notice has

been served on the learned counsel appearing for the

respondents before the court below, there is no

appearance for them.

4. In the light of 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

Subordinate Judge, Nedumangad, to consider and

dispose of AS Nos.66 and 67 of 2019 in accordance

with law and as expeditiously as possible, at any rate

OP(C) Nos.660 and 661 of 2023

within a period of four months from the date of receipt

of a certified copy of the judgment.

The original petitions are ordered accordingly.

sd/-

sks/23.3.2023 C.S.DIAS, JUDGE

OP(C) Nos.660 and 661 of 2023

APPENDIX OF OP(C) 660/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE AS NO 67/2019 BEFORE THE SUBORDINATE JUDGE'S COURT, NEDUMANGAD DTD 28.10.2019 Exhibit P2 TRUE COPY OF THE PROCEEDINGS IN AS NO.67/2019

OP(C) Nos.660 and 661 of 2023

APPENDIX OF OP(C) 661/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE AS NO 66/2019 BEFORE THE SUBORDINATE JUDGE'S COURT, NEDUMANGAD DTD 28.10.2019 Exhibit P2 THE TRUE COPY OF THE PROCEEDINGS IN AS NO.66/2019

 
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