Anna David Mookkan vs Devassy
2023 Latest Caselaw 10229 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                   OP(C) NO. 1922 OF 2023
    AGAINST THE ORDER/JUDGMENT TOP 306/2022 OF ADDITIONAL
                  DISTRICT COURT, THRISSUR
PETITIONER/PLAINTIFF NO.2 IN TOP 306/2022:
          ANNA DAVID MOOKKAN
          AGED 78 YEARS, W/O. DAVID T MOOKKAN,
          CC-1/668, BARON HOUSE, QUIROS STREET,
          FORT KOCHI, KOCHIN, PIN - 682001
          BY ADVS.
          M.P.SREEKRISHNAN
          A.MUHAMMED MUSTHAFA
RESPONDENTS/DEFENDANTS IN TOP 306/2022:
    1     DEVASSY
          AGED 61 YEARS, S/O. ANTONY,
          KUTHOOR HOUSE, TIROOR DESOM, KOLAZHI
          VILLAGE, THRISSUR TALUK, PIN - 680010
    2     JOY CR
          AGED 54 YEARS, S/O. CHITTILAPALLY RAPHEL,
          CHITTILAPPALLY DESOM, CHITTILLAPALLY
          VILLAGE, THRISSUR TALUK, PIN - 68055
    3     JHON CR
          AGED 50 YEARS, S/O. CHITTILAPALLY RAPHEL,
          CHITTILAPPALLY DESOM, CHITTILLAPALLY
          VILLAGE, THRISSUR TALUK, PIN - 68055
    4     MARIYAM
          AGED 63 YEARS, W/O. CHIRAMMAL FRANCIS,
          CHIRAMMAL HOUSE, VILANCHATTOOR VILLAGE
          DESOM, THALAPPILLY TALUK, PIN - 680602
    5     SHELLY JHON
          AGED 39 YEARS, W/O. CHITTILAPALLY JHON,
          CHITTILAPPALLY DESOM, CHITTILLAPALLY
          VILLAGE, THRISSUR TALUK, PIN - 680551
    6     CR WILSON
          AGED 45 YEARS, CHITTILAPPALY RAPPAI,
          CHITTILAPPALLY DESOM, CHITTILLAPALLY
          VILLAGE, THRISSUR TALUK, PIN - 680551
    7     AUGUSTINE SHOBY PAUL
          AGED 48 YEARS, S/O. PAUL, KALLIVALAPPIL
          HOUSE, PONJANAM DESOM, KATTOOR VILLAGE,
          MUKUNDAPURAM TALUK, PIN - 680702
 O.P.(C).No. 1922 of 2023
                                     :2:


      8        LINCY
               AGED 42 YEARS, W/O. AUGUSTINE SHOBY PAUL,
               KALLIVALAPPIL HOUSE, PONJANAM DESOM, KATTOOR
               VILLAGE, MUKUNDAPURAM TALUK, PIN - 68070
      9        BALACHANDRAN (DECEASED)
               S/O. MANIKYAM AYYAR, C-3,
               MRG SOUPARNIKA, THRISSUR VILLAGE DESOM,
               THRISSUR TALUK, PIN - 680001
      10       FRANCIS
               AGED 58 YEARS, S/O. KOMBAN JOSE,
               KOMBAN HOUSE, KARAMUKK VILLAGE DESOM,
               THRISSUR TALUK, PIN - 68061
      11       ALPHONSA
               AGED 61 YEARS, W/O. CHOVVALLOOR JOSE,
               IRINGAPPRAM DESOM, GURUVAYOOR VILLAGE,
               CHAVAKKAD TALUK, PIN - 680506
      12       PRIYA BALACHANDRAN
               AGED 34 YEARS, D/O. BALACHANDRAN,
               C-3, MRG SOUPARNIKA, THRISSUR VILLAGE
               DESOM, THRISSUR TALUK, PIN - 680001
      13       PREETHI BALACHANDRAN
               AGED 28 YEARS, D/O. BALACHANDRAN,
               C-3, MRG SOUPARNIKA, THRISSUR VILLAGE
               DESOM, THRISSUR TALUK, PIN - 680001



       THIS      OP    (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C).No. 1922 of 2023
                                  :3:



                     DEVAN RAMACHANDRAN, J.
                =========================
                       O.P.(C).No. 1922 of 2023
               ==========================
              Dated this the 21st day of September, 2023

                             JUDGMENT

The petitioner only seeks that T.O.P No.306/2022, on the files

of the learned District Court, Thrissur, be ordered to be disposed of

within a time frame to be fixed by this Court.

2. Noticing the afore limited plea of the petitioner, as urged

by learned counsel Sri.M.P.Sreekrishnan, this Court had called for

a report from the learned District Court, which is now on record.

3. The learned District Judge has reported that the afore

T.O.P. will be disposed of on or before 10.10.2023.

4. Obviously, in view of the afore report, this Court is not now

required to issue summons to the respondents, because it will also

be to their interest that litigations are disposed of at the earliest.

In the afore circumstances, I allow this Original Petition and

direct the learned District Judge, Thrissur, to decide the T.O.P. No.

306/2022, after affording necessary opportunities to both sides; as

expeditiously as is possible, but not later than one month from the

date of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm O.P.(C).No. 1922 of 2023

APPENDIX OF OP(C) 1922/2023 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE TOP NO. 306 OF 2022 PENDING BEFORE THE DISTRICT COURT, THRISSUR Exhibit P2 A TRUE COPY OF THE PLAINT IN OS 4325/2017 PENDING BEFORE 2ND ADDITIONAL MUNISIFF'S COURT, THRISSUR Exhibit P3 A TRUE COPY OF THE PLAINT IN 2972/2017 PENDING BEFORE 2ND ADDITIONAL MUNISIFF'S COURT, THRISSUR Exhibit P4 A TRUE COPY OF THE PLAINT IN 1146/2020 PENDING BEFORE 1ST ADDITIONAL MUNISIFF'S COURT, THRISSUR