Vishnudas vs Ashramam Secretary
2023 Latest Caselaw 10598 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                       OP(C) NO. 2113 OF 2023
        AGAINST THE   JUDGMENT IN OS 2890/2019 OF           MUNSIFF
                              COURT,THRISSUR
PETITIONERS/PLAINTIFFS:

    1        VISHNUDAS
             AGED 67 YEARS
             S/O. LATE SHANMUGHAN KANADY HOUSE, MOOTHEDATHARA
             DESOM THANNYAM VILLAGE, PERINGOTTUKARA P.O.
             THRISSUR, PIN - 680565
    2        DHARMAPALAN K.G.
             AGED 60 YEARS
             S/O. GOPALAN KARATTUPARAMBIL HOUSE, MOOTHEDATHARA
             DESOM THANNYAM VILLAGE, PERINGOTTUKARA P.O.
             THRISSUR, PIN - 680565
             BY ADVS.
             C.HARIKUMAR
             SANDRA SUNNY
             ARUN KUMAR M.A
             FARAH JYOTHI PRADEEP


RESPONDENT/DEFENDANT:

            ASHRAMAM SECRETARY
            SREENARAYANASHRAMAM THANNYAM VILLAGE,
            PERINGOTTUKARA P.O. THRISSUR, PIN - 680565

     THIS     OP   (CIVIL)    HAVING   COME    UP    FOR    ADMISSION   ON
16.10.2023,     THE   COURT     ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 2113 OF 2023

                                    2


                             JUDGMENT

The petitioner makes a limited plea, that O.S No.2890/2019

before the Munsiff's Court, Thrissur, be directed to be disposed of

at the earliest.

2. Noticing the afore limited plea of the petitioner, this

Court had called for a report from the learned Munsiff, Thrissur,

which is now available.

3. The learned Munsiff has reported that the afore Suit will

be disposed of within three months.

4. Taking note of the afore report, I do not think it is

necessary to issue notice to the respondent because it will also be

in his interest that the litigation is disposed of at the earliest.

In the afore circumstances, recording the report of the

learned Munsiff, I direct that the proceedings in O.S No.2890/2019

be completed as expeditiously as is possible, but not later than five

months from the date of receipt of a copy of this judgment.

This Original Petition is thus ordered.

Sd/- DEVAN RAMACHANDRAN, JUDGE lsn OP(C) NO. 2113 OF 2023

APPENDIX OF OP(C) 2113/2023

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE PLAINT IN O.S.NO 2890 OF 2019 ON THE FILE OF THE MUNSIFF COURT, THRISSUR FILED BY THE PETITIONERS DATED 23.09.2019 EXHIBIT P2 THE TRUE COPY OF THE PETITION IN I.A.NO 15617 OF 2019 IN O.S.NO 2890 OF 2019 ON THE FILE OF THE MUNSIFF COURT, THRISSUR FILED BY THE PETITIONERS DATED 23.09.2019 EXHIBIT P3 THE TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT IN I.A.NO 15617 OF 2019 IN O.S.NO 2890 OF 2019 ON THE FILE OF THE MUNSIFF COURT, THRISSUR DATED 29.11.2019 EXHIBIT P4 THE TRUE COPY OF THE PETITION IN I.A.NO 13 OF 2023 IN O.S.NO 2890 OF 2019 ON THE FILE OF THE MUNSIFF COURT, THRISSUR FILED BY THE RESPONDENT DATED 27.02.2023 EXHIBIT P5 THE TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO 2890 OF 2019 ON THE FILE OF THE MUNSIFF COURT, THRISSUR FILED BY THE RESPONDENT DATED 27.02.2023

RESPONDENTS EXHIBITS: NIL TRUE COPY P.A TO JUDGE LSN