Anil Kumar R vs Bhargavan
2023 Latest Caselaw 10775 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA,
                                   1945
                       OP(C) NO. 2169 OF 2023
AGAINST THE ORDER/JUDGMENT OS 389/2015 OF MUNSIFF COURT-
                       IV, THIRUVANANTHAPURAM
PETITIONER/PETITIONER/JUDGMENT DEBTOR:

            ANIL KUMAR R
            AGED 57 YEARS
            S/O RAMAN NADAR
            RAJBHAVAN,CHOOZHATTUKOTTA,MALAYAM P.O,
            THIRUVANANTHAPURAM, PIN - 695571
            BY ADV S.NIKHIL SANKAR


RESPONDENT/RESPONDENT/DECREE HOLDER:

            BHARGAVAN
            S/O RAMAN NADAR SOUBHAGYA, CHOOZHATTUKOTTA,
            MALAYAM P.O, THIRUVANANTHAPURAM, PIN - 695571
THIS   OP    (CIVIL)     HAVING     COME    UP    FOR   ADMISSION    ON
19.10.2023,     THE   COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(C)2169/23
                                   ..2..




                             JUDGMENT

The limited plea of the petitioner is that the Munsiff

Court-IV, Thiruvananthapuram, be directed to dispose of

I.A.No.1130/2023 in O.S.No.389/2015, within a time frame to

be fixed by this Court.

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

Court had called for a report from the learned Munsiff, as to the

status of the afore application, which is now available. The

learned Munsiff has reported that she will take all steps to

dispose of the afore application within a period of two months.

3. The learned counsel for the respondent - Sri.Liju

M.P., submitted that, if this Court is only fixing a short time

frame, his client will not stand in the way; but prayed that no

further extension be granted.

In the afore circumstances, I dispose of this Original

Petition, directing the learned Munsiff, Thiruvananthapuram, to

dispose of I.A.No.1130/2023 in O.S.No.389/2015, as

expeditiously as is possible, but not later than two months

from the date of receipt of a copy of this judgment. OP(C)2169/23 ..3..

Needless to say, until such time as the afore I.A. is finally

disposed of, all further proceedings in E.P.No.122/2022 before

the Munsiff Court-IV, Thiruvananthapuram will stand deferred.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR OP(C)2169/23 ..4..

APPENDIX OF OP(C) 2169/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE C.T.SCAN (BRAIN) OF PETITIONER ISSUED BY CONSULTANT RADIOLOGIST, KIMS HOSPITAL, THIRUVANANTHAPURAM DATED 25/04/2015 Exhibit P2 TRUE COPY OF THE MEDICAL CERTIFICATE OF THE PETITIONER ISSUED FROM CONSULTANT RADIOLOGIST, KIMS HOSPITAL, THIRUVANANTHAPURAM DATED 18/04/2016 Exhibit P3 TRUE COPY OF THE PETITION SEEKING TO STAY PROCEEDINGS IN E.P NO:122/2022 OF O.S NO:389/2015 BEFORE THE HONOURABLE MUNSIFF COURT-IV,THIRUVANANTHAPURAM FILED BY THE PETITIONER DATED 05/10/2023 Exhibit P4 TRUE COPY OF THE PETITION FILED SEEKING TO SET ASIDE EX PARTE ORDER O.S NO:389/2015 BEFORE THE HONOURABLE MUNSIFF COURT-IV, THIRUVANANTHAPURAM FILED BY THE PETITIONER DATED 05/10/2023 Exhibit P5 TRUE COPY OF THE PETITION FILED SEEKING TO CONDONE THE DELAY TO SET ASIDE EX PARTE ORDER O.S NO:389/2015 BEFORE THE HONOURABLE MUNSIFF COURT-IV, THIRUVANANTHAPURAM FILED BY THE PETITIONER DATED 05/10/2023