Chandran Nair, S/O.Narayanan Nair vs Meenakshi Amma, D/O.Raghavan Nair
2024 Latest Caselaw 5090 Ker

Kerala High Court

Chandran Nair, S/O.Narayanan Nair vs Meenakshi Amma, D/O.Raghavan Nair on 15 February, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
 THURSDAY, THE 15TH DAY OF FEBRUARY 2024/26TH MAGHA, 1945
                         OP(C) NO.364 OF 2024

 AGAINST THE ORDER/JUDGMENT IN EP 158/2019 OF ADDITIONAL
                  MUNSIFF COURT, KOLLAM
PETITIONER/DECREE HOLDER IN E.P/PLAINTIFF IN O.S:

               CHANDRAN NAIR, S/O.NARAYANAN NAIR,
               AGED 63 YEARS, VILAYIL VEEDU, H.NO:606,
               WARD NO:10, MUKHATHALA CHERRY,
               THRIKOVILVATTOM VILLAGE, MUKHATHALA P.O,
               KOLLAM, PIN - 691577.

               BY ADVS.
               B.MOHANLAL
               P.S.PREETHA
               ASWIN V. NAIR
               JAYAPRABHA ARJUN
               BLESSY MARY SEBASTIAN
               AJAY S. KOSHY


RESPONDENTS/JUDGMENT DEBTORS IN E.P/DEFENDANTS :

    1          MEENAKSHI AMMA, D/O.RAGHAVAN NAIR,
               AGED 66 YEARS, THEVARAZHIKAM VEEDU,
               KANNIMEL CHERRY, SAKTHIKULANGARA VILLAGE,
               KOLLAM - 691 003,
               (FROM MOONAMVATHUKKAL, KAVANAD P.O.,
               MEENATHU CHERRY, SAKTHIKULANGARA VILLAGE,
               KOLLAM)

    2          UDAYA KUMAR, S/O.GOPALAKRISHNA PILLAI,
               AYODHYA, KANNIMEL CHERRY,
               SAKTHIKULANGARA VILLAGE, KAVANAD P.O.,
               KOLLAM, PIN - 691003.


        THIS    OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
15.02.2024,       THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 OP(C) No.364 of 2024
                             - 2 -


                         JUDGMENT

Dated, this the 15th February, 2024

The petitioner herein is the decree holder in

E.P.No.158/2019 pending before the Additional

Munsiff Court, Kollam. Petitioner seeks early

disposal of the same.

2. Having heard the learned counsel appearing

for the petitioner and perused the averments

raised in this Original Petition, there will be

a direction to the Additional Munsiff Court,

Kollam to expedite E.P.No.158/2019 and to

dispose of the same, as early as possible, at

any rate, within a period of six months from the

date of receipt of a copy of this judgment.

This Original Petition is disposed of,

accordingly.

Sd/-

C.JAYACHANDRAN, JUDGE ww

- 3 -

APPENDIX OF OP(C) 364/2024

PETITIONERS' EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE JUDGMENT AND DECREE DATED 04/02/2019 IN O.S. NO:812/2012 ON THE FILE OF THE ADDITIONAL MUNSIFF COURT, KOLLAM AND THE MEMORANDUM OF SETTLEMENT DATED 01/02/2019.

EXHIBIT P2 THE TRUE COPY OF THE E.P.NO:158/2019 IN O.S.NO:812/2012 OF THE ADDITIONAL MUNSIFF COURT, KOLLAM ON 24/06/2019.

EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT DATED 22/03/2023 IN O.P.(C)NO:533/2023 OF THIS HON'BLE COURT.

EXHIBIT P4 THE TRUE COPY OF THE AFFIDAVIT AND APPLICATION E.A.NO:253/2023 IN E.P. NO:158/2019 IN O.S.NO:812/2012 DATED 10/10/2023.