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Sindhu Kumari E vs Rajalakshmi
2023 Latest Caselaw 9455 Ker

Citation : 2023 Latest Caselaw 9455 Ker
Judgement Date : 4 September, 2023

Kerala High Court
Sindhu Kumari E vs Rajalakshmi on 4 September, 2023
OP(C) No.2220/2022                               1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                           PRESENT


                           THE HONOURABLE MR.JUSTICE C.S.DIAS


                             th
                Monday, the 4     day of September 2023 / 13th Bhadra, 1945


                                   OP(C) NO. 2220 OF 2022


        FDIA NOs. 01/2021, 04/2021 & 408/2016 in OS No. 25/2015 OF SUB COURT,
                                KARUNAGAPPALLY, KOLLAM

   PETITIONERS/ RESPONDENTS/ DEFENDANTS 1 TO 3:

      1. SINDHU KUMARI E, AGED 49 YEARS, W/O. LATE SANKARANARAYANAN,
         VELLIMANA MADOM, VAZHAPPALLY, PADA SOUTH, KARUNAGAPPALLY TALUK,
         KOLLAM DISTRICT, PIN - 690 518.
      2. BHAMALEKSHMI, AGED 24 YEARS, D/O. LATE SANKARANARAYANAN, VELLIMANA
         MADOM, VAZHAPPALLY, PADA SOUTH, KARUNAGAPPALLY TALUK, KOLLAM
         DISTRICT - 690 518, REPRESENTED BY HER MOTHER AND POWER OF ATTORNEY
         HOLDER, SINDHUKUMARI E, AGED 49 YEARS, W/O. LATE SANKARANARAYANAN,
         VELLIMANA MADOM, VAZHAPPALLY, PADA: SOUTH, KARUNAGAPPALLY TALUK,
         KOLLAM DISTRICT, PIN - 690 518.
      3. BHANULEKSHMI, AGED 20 YEARS, D/O. LATE SANKARANARAYANAN, VELLIMANA
         MADOM, VAZHAPPALLY, PADA SOUTH, KARUNAGAPPALLY TALUK, KOLLAM
         DISTRICT, PIN - 690 518.

        BY ADVS. M/S GEORGE SEBASTIAN & PHILIA KOSHY.

   RESPONDENTS/ PETITIONERS/ ADDITIONAL PLAINTIFFS 2 AND 3:

      1. RAJALAKSHMI, D/O. DEVAKI ANTHARJANAM (LATE), SOPANAM, MARITHASSERIL
         HOUSE, ARAKKULAM P.O., IDUKKI DISTRICT, PIN - 685 602.
      2. VIJAYALAKSHMI, D/O. DEVAKI ANTHARJANAM (LATE), CHANDRAMANA,
         GNRA-103, WATER TANK ROAD, ANGAMALY P.O., ERNAKULAM DISTRICT, PIN -
         683 572.


        This OP (Civil) having come up for orders on 04-09-2023 upon
   perusing the letter dated 13-06-2023 of Sub Judge, Karunagappally and this
   courts judgment dated 15-12-2022 the court on the same day passed the
   following:

                                          O R D E R

Perused the communication of the learned Subordinate Judge, Karunagappally dated 13-06-2023.

For the reasons stated in the above communication, the time period fixed by this court to dispose of FDA IA Nos 01/2021, 04/2021 & 408/2016 in OS No. 25/2015 is enlarged by a period of three months from 13-06-2023.

OP(C) No.2220/2022 2/2

It is made clear that no further enlargement would be granted.

Sd/- C.S.DIAS, JUDGE

04-09-2023 /True Copy/ Assistant Registrar

 
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