Pareethubhava Abdul Rahim vs Madhavan Nair
2023 Latest Caselaw 11418 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                         PRESENT


                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN


                            th
         Wednesday, the 8        day of November 2023 / 17th Karthika, 1945


                                 OP(C) NO. 1655 OF 2012


IA 470/2011, 514/2011 570/2011, 580/2011 AND 515/2011 IN AS 3/2005 OF SUB COURT,
                         NEDUMANGAD, THIRUVANANTHAPURAM

  PETITIONERs:

    1. PAREETHUBHAVA ABDUL RAHIM, AGED 50 YEARS, S/O. PAREETHU BAVA, ROSHNA
       MANZIL, KOTTOOR, MANNOORKARA VILLAGE, REPRESENTED BY POWER OF
       ATTORNEY HOLDER SHAJUDEEN, S/O. ABOOBACKER, RASHIDA MANZIL,
       MANNOORKARA VILLAGE, NEDUMANGAD TALUK, THIRUVANANTHAPURAM DISTRICT.
    2. RAMLA BEEVI, D/O.PATHUMMAL BEEVI, ROSHNA MANZIL, KOTTOOR P.O,
       MANNOORKARA VILLAGE-695 574.

      BY ADVS. M/S R.S.KALKURA, HARISH GOPINATH, M.S.KALESH & A.V.PRIYA.
  RESPONDENTS:

    1. MADHAVAN NAIR, S/O. PARAMESWARA PILLAI, VILLUCHERI, THADATHARIKATHU
       KADAYARA VEEDU, KOTTOOR, MANNOORKARA MURI, MANNOORKARA VILLAGE,
       KUTTICHAL P.O., TRIVANDRUM-695 574.
    2. VIJAYAKUMARI D/O. VASUMATHI AMMA, THALVEETTIL, NANETTAMMODU, NEMOM
       P.O., TRIVANDRUM-695 020.
    3. MADHAVAN PILAI * (DELETED) S/O. PARAMESWARAN PILLAI, THADATHARIKATHU
       KADAYAN VEEDU, MANNOORKARA MURI, MANNOORKARA VILLAGE, KUTTICHAL
       P.O., TRIVANDRUM-695 574.
    4. ABDUL RAHEEM * (DELETED) S/O. PAREETHU BAVA, RASNA MANZIL, KOTTOOR,
       MANNOORKARA VILLAGE, KUTTICHAL P.O., TRIVANDRUM-695 574. R3 AND R4
       ARE DELETED FROM THE PARTY ARRAY AS PER ORDER DATED 31/07/2012 IN
       I.A.10335/2012.
    5. LEELA D/O. RAJAMMA, MOOLAKKARA VALIYA VILA VEETTIL, KOTTAKKAL,
       KUTTICHAL VILLAGE, KUTTICHAL P.O., TRIVANDRUM-695 574.
    6. DAS S/O. SAMUEL, MOOLAKKARA VALIYA VILA VEETTIL, KOTTAKKAL,
       KUTTICHAL VILLAGE, KUTTICHAL P.O., TRIVANDRUM-695 574.

      BY ADVS. M/S MANU V, RAM MOHAN.G & G.P.SHINOD.
       This OP (Civil) having come up for orders on 08-11-2023 upon
  perusing the letter dated 18-10-2023 of Ist Addl. Sub Judge,
  Thiruvananthapuram and this court's judgment dated 25-01-2023 the court on
  the same day passed the following:

                                                                              [PTO]
                       DEVAN RAMACHANDRAN, J.
                  =========================
                        O.P.(C).No. 1655 of 2012
                 ==========================
                Dated this the 8th day of November, 2023

                                    ORDER

This matter has been placed before me on the basis of a

letter issued by the District Judge, Thiruvananthapuram to the

Registrar (Judicial) of this Court, praying that the time frame in

the judgment of this Court be extended for a further period of

six months.

I have gone through the contents of the letter and am of

the view that sufficient cause has been made out.

In such circumstances, the time frame fixed by this Court

in the judgment in O.P.(C).No.1655 of 2012 dated 25.01.2023

will stand extended for a further period of six months.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

08-11-2023 /True Copy/ Assistant Registrar