Lathakumari.D vs Saraswathy
2024 Latest Caselaw 11033 Ker

Kerala High Court

Lathakumari.D vs Saraswathy on 12 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

O.P.(C).No.946/2024

                             -:1:-

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                      OP(C) NO. 946 OF 2024
        IA 1/2023 IN OS 166/2023 OF ADDL. MUNSIFF COURT,
                       THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS/DEFENDANTS:

    1      LATHAKUMARI.D,AGED 58 YEARS
           W/O VIKRAMAN, PATTAVILAKATHUVEEDU, SN NAGAR,
           KULATHOOR PO, ATIPRA VILLAGE, THIRUVANANTHAPURAM,
           PIN - 695583

    2      JALAJAKUMARI G,AGED 65 YEARS
           W/O BABU, RESIDING AT PATTAVILAKATHUVEEDU, SN
           NAGAR, KULATHOOR PO, ATIPRA VILLAGE,
           THIRUVANANTHAPURAM, PIN - 695583

           BY ADVS.V.N.GOPALAKRISHNAN NAIR
           G.ARUN
           G.VARUN
           AVINASH K.KRISHNAN



RESPONDENTS/PETITIONERS/PLAINTIFFS:

    1      SARASWATHY, AGED 69 YEARS
           W/O SREENIVASAN, PATTAVILAKATHU VEEDU, SN NAGAR,
           KULATHOOR P.O., ATIPRA VILLAGE,
           THIRUVANANTHAPURAM., PIN - 695583
 O.P.(C).No.946/2024

                                 -:2:-

    2       SUBASH CHANDRA BOSE,
            AGED 48 YEARS
            S/O D. SARASWATHY, PATTAVILAKATHU VEEDU, SN NAGAR,
            KULATHOOR P.O., ATIPRA VILLAGE,
            THIRUVANANTHAPURAM, PIN - 695583

    3       KENNADI,
            AGED 36 YEARS
            S/O BABU, PATTAVILAKATHU VEEDU, SN NAGAR,
            KULATHOOR P.O., ATTIPRA VILLAGE,
            THIRUVANANTHAPURAM, PIN - 695583


     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
12.04.2024,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C).No.946/2024

                              -:3:-

                         JUDGMENT

This original petition has been filed for expeditious disposal

of I.A.No.1/2023 in O.S.No.166/2023 pending on the files of the

Additional Munsiff Court, Thiruvananthapuram.

2. I.A.No.1/2023 is an application for interim injunction.

It is submitted that an ex-parte interim injunction was granted.

The learned counsel submitted that an objection statement has

been filed to I.A.No.1/2023 and the trial court is not disposing of

the same. But no copy of the objection statement has been filed.

When ascertained by this Court from the trial court, it is informed

that no objection statement has been filed. Without filing

objection statement in an interim injunction application, the

petitioner cannot seek for speedy disposal of the same.

Hence, this original petition is dismissed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF OP(C) 946/2024

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE PLAINT IN O.S. 166/2023 PENDING BEFORE THE FIRST ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM DATED 17-1-2023

Exhibit-P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER DATED 11/03/2023 IN O.S.NO.O.S. 166/2023 PENDING BEFORE THE FIRST ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM DATED

Exhibit-P3 A TRUE COPY OF THE I.A. NO. 1/2023 IN O.S. 166/2023 PENDING BEFORE THE FIRST ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM

Exhibit-P4 A TRUE COPY OF THE ORDER DATED 30/01/2023 I.A. NO. 1/2023 IN O.S. 166/2023 PENDING BEFORE THE FIRST ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM