Chakkappan vs M.K. Varghese
2023 Latest Caselaw 11597 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
       Wednesday, the 8th day of November 2023 / 17th Karthika, 1945
                           OP(C) NO. 1157 OF 2022

                OS 522/2015 OF MUNSIFF COURT, MUVATTUPUZHA

PETITIONERS/ APPELLANTS IN CMA/ DEFENDANTS:

  1. CHAKKAPPAN, AGED 78 YEARS, S/O OUSEPH, METUMPURATHU HOUSE,
     KOOTHATTUKULAM P.O., ERANAKULAM DISTRICT, PIN - 686662
  2. SHAJI M.C, AGED 47 YEARS, S/O. CHAKKAPPAN, METUMPURATHU
     HOUSE, KOOTHATTUKULAM P.O., ERANAKULAM DISTRICT, PIN - 686662

    BY ADV. JAMES ABRAHAM (VILAYAKATTU)

RESPONDENTS/ RESPONDENTS IN CMA/ PLAINTIFFS:

  1. M.K. VARGHESE, S/O. KURIAKOSE, NADAYIL @ MYLATHOTTATHIL HOUSE,
     KOOTHATTUKULAM KARA, KOOTHATTKULAM VILLAGE, ERNAKULAM, PIN - 686662
  2. JACQUILINE VARGHESE, W/O. M.K. VARGHESE, NADAYIL @ MYLATHOTTATHIL
     HOUSE, KOOTHATTUKULAM KARA, KOOTHATTKULAM VILLAGE, ERNAKULAM, PIN -
     686662

    BY ADVS.MANU VYASAN PETER, P.B.KRISHNAN, SABU GEORGE

     This OPC having come up for orders on 08.11.2023 upon perusing the
letter dated 20.10.2023 of Munsiff, Muvattupzha and this court's judgment
dtaed 8.7.2022, the court on the same day passed the following;




                                                                     (p.t.o)
                                 C.S DIAS,J.
                             ---------------------------
                         OP(C) No.1157 of 2022
                            -----------------------------
                  Dated this the 8th day of November, 2023

                                   ORDER

Perused the communication of the learned Munsiff,

Muvattupuzha, dated 20.10.2023.

2. On going through the reasons stated in the above

communication, I am satisfied that the time period fixed

by this Court to dispose of the suit is to be enlarged.

3. Resultantly, the time period fixed by this Court

to dispose of OS No.522/2015 is enlarged by a period of

four months from today. It is made clear that no further

enlargement of time would be granted. The learned

Munsiff shall report compliance of the direction of this

Court. sd/-

     sks/8.11.2023                         C.S.DIAS, JUDGE

08-11-2023                 /True Copy/                 Assistant Registrar