Kuriachen vs Ulahannan
2023 Latest Caselaw 11590 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
        Wednesday, the 8th day of November 2023 / 17th Karthika, 1945
                            OP(C) NO. 2507 OF 2018
                  OS 119/1993 OF MUNSIFF COURT,MUVATTUPUZHA
PETITIONER:/DECREE HOLDER


     KURIACHEN AGED 57 YEARS S/O. OUSEPH, KOOTTAPPILLIL HOUSE, KUNNACKAL
     KARA, VALAKOM VILLAGE

    BY ADV SRI.M.V.PAULOSE
RESPONDENT:

  1. ULAHANNAN, S/O. VARKEY, THADATHIL HOUSE, KUNNACKAL KARA, VALAKOM
     VILLAGE, (DECEASED), 682316
  2. SABU T JOHN, S/O ULAHANNAN,THADATHIL HOUSE,KUNNACKAL KARA,VALAKOM
     VILLAGE-682316

    BY ADV. SRI.M.V.RAJENDRAN NAIR FOR R2
     This OP(C) having come up for orders on 8.11.2023 upon perusing the
letter dated 30.09.2023 of Munsiff, Muvattupuzha and this court's judgment
dated 10.2.2021, the court on the same day passed the following;



                                                                    (p.t.o)
                           C. JAYACHANDRAN, J.
                         =====================
                        O.P.(C) No.2507 of 2018
                ========================================
                Dated this the 08th day of November, 2023



                                   O R D E R

The request of the learned Munsiff, as sought for,

cannot be allowed. The original time fixed was six

months from 28.09.2022 for disposal of E.P.

No.22/2014. Now, the Munsiff seeks a further time

of six months. The period fixed for disposal is

extended by a period of four more months commencing

from the date of expiry of the six months period

originally fixed.

Sd/-

C. JAYACHANDRAN JUDGE Skk//08.11.2023

08-11-2023 /True Copy/ Assistant Registrar