Kerala High Court
Kerala Ceramics Limited vs Mary Michael @ Marykutty on 6 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
OP(C) NO. 38 OF 2024
AGAINST THE ORDER/JUDGMENT OS 1049/2018 OF PRINCIPAL MUNSIFF COURT
, KOLLAM
PETITIONER(S)/2ND DEFENDANT:
KERALA CERAMICS LIMITED,
KUNDARA.P.O., KANJIRACODE, KOLLAM,
REPRESENTED BY ITS MANAGING DIRECTOR
MR. SATEES KUMAR P., PIN - 691501
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
K.JOHN MATHAI
JOSON MANAVALAN
KURYAN THOMAS
PAULOSE C. ABRAHAM
RAJA KANNAN
RESPONDENT(S)/PLAINTIFF AND DEFENDANTS NO.1 AND 3 TO 12:
1 MARY MICHAEL @ MARYKUTTY,
HOUSEMAID, AGED 64 YEARS, W/O. MICHAEL,
RESIDING AT KOTTAKAKOM LAKSHAMVEEDU KUNDARA P.O.,
KANJIRACODE CHERRY, MULAVANA VILLAGE, KOLLAM TALUK,
KOLLAM DISTRICT - 691 501,
FROM PARAPPURATH - VADAKKATHIL VEEDU, EAST KALLADA P.O,
THEKKEMURIE, EAST KALLADA VILLAGE, KOLLAM TALUK,
KOLLAM DISTRICT., PIN - 691502
2 STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR CIVIL STATION,
CIVIL STATION P.O., KOLLAM, PIN - 691013
3 THE SUB REGISTRAR, KOLLAM
OFFICE OF THE SUB REGISTRY, KUNDARA KUNDARA P.O.,
KOLLAM, PIN - 691501
4 MR.P.R.VISWANATHAN NAIR,
FORMER SUB REGISTRAR, SRO KUNDARA, KUNDARA P.O.,
KOLLAM, PIN - 691501
5 MARY HAMLET
OP(C) NO. 38 OF 2024 -2-
HOUSEWIFE, AGED 57 YEARS, D/O/ANTONY,
RESIDING AT KOTTAKAKOM LAKSHAMVEEDU,
KALLUMALA- KIZHAKKATHIL, KUNDARA.PO,
KANJIRACODE MURIE, KULAVANA VILLAGE,
KOLLAM, PIN - 691501
6 MR.MICHAEL,
S/O.CRUZE, PARAPPURATH VADAKKATHIL VEEDU,
EAST KALLADA P.O., THEKKEMURIE,
EAST KALLADA VILLAGE, KOLLAM, PIN - 691502
7 MR.ROLDEN,
S/O.CHIRLOSE, SUKUVILASOM, KUNDARA P.O.,
KANJIRACODE MURIE, MULAVANA VILLAGE,
KOLLAM, PIN - 691501
8 MR.STELLOUS,
S/O.JOSEPH, BINU NIVAS, KUNDARA.PO, KANJIRACODE
MURIE, MULAVANA VILLAGE, KOLLAM, PIN - 691501
9 MR.A CHERIYAN,
DOCUMENT WRITER, LICENSE NO.QSB174 & QDB177,
NEAR SRO KUNDARA, KUNDARA.PO, KOLLAM,
PIN - 691501
10 MR.YESUDASAN
S/O.MICHAEL, MAMKKONATH MELATHIL MULAVANA P.O.,
KOTTAPPURAM, MULAVANA VILLAGE,
KOLLAM, PIN - 691501
11 MR.WILSON,
S/O.ANTHIYOSE, CHERUPUSHPA SADANAM,
PADAPPAKKARA P.O., PERAYAM VILLAGE, KOLLAM,
PIN - 691503
12 THE VILLAGE OFFICER, MULAVANA VILLAGE,
MULAVANA P.O., KOLLAM, PIN - 691501
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C) NO. 38 OF 2024 -3-
JUDGMENT
The petitioner herein is the second
defendant in the suit, O.S.No.1049 of 2018,
pending before the Principal Munsiff Court,
Kollam. The petitioner seeks expeditious
disposal of the said suit.
2. Having regard to the limited relief
sought for, notice to the respondents is
dispensed with.
3. This Court called for report from the
Munsiff concerned. Learned Munsiff seeks six(6)
months time to dispose of the suit.
In the circumstances, this Original Petition
is allowed and there will be a direction to the
Principal Munsiff, Kollam to try and dispose of
O.S.No.1049 of 2018, expeditiously, at any rate,
within a period of six(6) months from the date
of receipt of a copy of this judgment.
The Original Petition is disposed of, as
above.
Sd/-
C. JAYACHANDRAN
JUDGE
vv
APPENDIX OF OP(C) 38/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PLAINT DATED
13.12.2018 FILED BEFORE THE HON'BLE
MINSIFF'S COURT, KOLLAM, AS O.S.
EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT
DATED 18.03.2021, FILED BY THE 5TH
RESPONDENT HEREIN, WHO IS THE 5TH
DEFENDANT IN THE SUIT
EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT
DATED 22.11.2023 FILED BY THE
PETITIONER BEFORE THE HON'BLE
MUNSIFF'S COURT, KOLLAM
