Pookkunju vs Anithakumari
2023 Latest Caselaw 3962 Ker

OP (RC) No.76/2023                            1/4

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                              &
                           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                                   OP (RC) NO. 76 OF 2023

                     EP 6/2023 IN RCP 3/2022 OF MUNSIFF COURT, CHENGANNUR

   PETITIONER/PETITIONER/DECREE HOLDER:

           POOKKUNJU, AGED 67 YEARS, S/O ALIYARKUNJU, SIJINA MANZIL,
           KAYAMKULAM P.O., ERUVA MURI, PATHIYOOR VILLAGE, KARTHIKAPPALLY
           TALUK- 690508.

        BY ADVS.JACOB P.ALEX, JOSEPH P.ALEX, MANU SANKAR P. & AMAL AMIR ALI

   RESPONDENT/RESPONDENT/JUDGMENT DEBTOR:

           ANITHAKUMARI, AGED 55 YEARS, W/O SADIQUE, PAVIRIKKATTIL VEETTIL,
           NEERVILAKAM P.O, NEERVILAKAM MURI, KIDANGANNUR VILLAGE, KOZHENCHERRY
           TALUK - 689122

         This OP(RC) having come up for orders on 30.03.2023, upon perusing
   the petition, the court on the same day passed the following:



                                                                             (p.t.o)
 OP (RC) No.76/2023                              2/4




                       P.B.SURESH KUMAR & SOPHY THOMAS, JJ.
                            -----------------------------------------------
                                    O.P.(RC) No.76 of 2023
                            -----------------------------------------------
                           Dated this the 30th day of March, 2023


                                             ORDER

This Original Petition is instituted seeking orders for

expeditious disposal of E.P.No.6 of 2023 in R.C.P. No.3 of 2022 pending

before the Munsiffs court, Chengannur.

2. On 07.10.2022, in terms of the order in R.C.Rev. No.22

of 2010, this Court issued general directions to the courts executing

the orders of eviction under the Kerala Buildings (Lease and Rent

Control) Act to dispose of all ripe execution petitions expeditiously, at

any rate, within three months.

3. It is seen that the Execution Petition referred to

above which was instituted on 21.03.2023 was adjourned straight

away to a date after three months.

4. It is pointed out by the learned counsel for the

petitioner that the petitioner had in fact preferred an application for

advancing the posting of the Execution Petition and after the institution

of the Original Petition, he was informed that the said application is

coming up before the court tomorrow.

OP (RC) No.76/2023 3/4

In the light of the said development, the Registry is

directed to list this matter on 03.04.2023.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

SOPHY THOMAS, JUDGE.

DSV/30.03.2023.

H/o.

30-03-2023                       /True Copy/                           Assistant Registrar
 OP (RC) No.76/2023                 4/4




30-03-2023           /True Copy/         Assistant Registrar