G. Sanal Kumar vs Trivandrum Club
2023 Latest Caselaw 3908 Ker

OP(C) NO. 655 OF 2023
                                1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      OP(C) NO. 655 OF 2023
  AGAINST THE ORDER/JUDGMENT IN OS 504/2013 OF I ADDITIONAL
                    MUNSIFF COURT ,TRIVANDRUM
PETITIONER/S:

          G. SANAL KUMAR
          AGED 58 YEARS
          S/O LATE K.K. GOPINATHAN, SHIVAM, ROSE GARDEN,
          POONTHI ROAD, KUMARAPURAM, THIRUVANANTHAPURAM, PIN -
          695011

          BY ADV S.ANEESH



RESPONDENT/S:

    1     TRIVANDRUM CLUB
          VAZHUTHACAUD P.O., THIRUVANANTHAPURAM. REPRESENTED
          BY ITS HON. SECRETARY, PIN - 695014

    2     THE SECRETARY
          TRIVANDRUM CLUB, VAZHUTHACAUD P.O.,
          THIRUVANANTHAPURAM, PIN - 695014

    3     RAJASEKHARAN
          NO. 183A, TC 5/1721, PEROORKADA, THIRUVANANTHAPURAM,
          PIN - 695005

    4     SANTHOSH KOSHY THOMAS
          NO.2-C, SFS, KOWDIAR, THIRUVANANTHAPURAM, PIN -
          695003

    5     SUNDAR LAL SUNDARAM
          4A, WINDBROOK, ALTHARA, VELLAYAMBALAM,
          THIRUVANANTHAPURAM, PIN - 695010

    6     P.V. SUBRAMONIAM
          SARVASREE, KAIMANOM, THIRUVANANTHAPURAM, PIN -
 OP(C) NO. 655 OF 2023
                                 2

            695040

    7       K. KRISHNA KUMAR (DIED)
            SRI KRISHNA, HARITHAGIRI, KANJIRAMPARA,
            THIRUVANANTHAPURAM, PIN - 695030


     THIS    OP   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 655 OF 2023
                               3

                        JUDGMENT

The original petition is filed, interalia, to direct the

Court of the First Additional Munsiff, Thiruvananthapuram

to consider and dispose of OS.No.504/2013 expeditiously.

2. Pursuant to the order dated 15.03.2023 passed by

this Court, the learned 2nd Additional Munsiff (in charge of

the Additional Munsiff-I), Thiruvananthapuram, by

communication dated 17.03.2023, has informed this Court

that the suit is filed for declaration. The trial of the case

has commenced. The learned Munsiff is holding additional

charge of the court below. An endeavour be made to

dispose of the suit on or before 30.06.2023.

3. Heard; Sri.S.Aneesh, the learned Counsel

appearing for the petitioner and Sri.K.Rakesh, the

learned Counsel appearing for the respondents.

4. In the light of the pleadings and the materials on

record and after perusing the communication of the

learned Munsiff, in exercise of the supervisory powers of OP(C) NO. 655 OF 2023

this Court under Article 227 of the Constitution of India, I

direct the Court of the Additional Munsiff-I,

Thiruvananthapuram to consider and dispose of OS

No.504/2013, in accordance with law, as expeditiously as

possible at any rate on or before 30.06.2023.

The original petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE rkc/30.03.23 OP(C) NO. 655 OF 2023

APPENDIX OF OP(C) 655/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE O.S. 504/2013 ON THE FILES OF 1ST ADDL. MUNSIFF COURT, THIRUVANANTHAPURAM

Exhibit-P2 A TRUE COPY OF THE ORDER OF TEMPORARY INJUNCTION DATED 24-05-2013

Exhibit-P3 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 1ST AND 2ND DEFENDANTS