Geetha .B vs Madhusoodhanan.D
2024 Latest Caselaw 15659 Ker

Kerala High Court

Geetha .B vs Madhusoodhanan.D on 6 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                   OP(C) NO. 1109 OF 2024
    OS NO.498 OF 2021 OF ADDITIONAL MUNSIFF COURT, KOLLAM
PETITIONERS/plaintiff:

    1    GEETHA .B
         AGED 63 YEARS
         W/O JAYAPRAKASH, CHAITHANYAM, MANGAD P.O, MANGAD
         VILLAGE, KOLLAM TALUK, KOLLAM DISTRICT, PIN -
         691015
    2    JAYAPRAKASH
         AGED 68 YEARS
         S/O.DAMODHARAN, CHAITHANYAM, MANGAD P.O, MANGAD
         VILLAGE, KOLLAM TALUK, KOLLAM DISTRICT, PIN -
         691015
         BY ADVS.
         M.AJITH (KARICODE)
         R.MOHANA BABU


RESPONDENTS/defendants 1 to 4:

    1    MADHUSOODHANAN.D
         AGED 70 YEARS
         S/O DAMODHARAN, IRAYIPARAMBIL VEED U,
         PERUMON P.O, KOLLAM TALUK, KOLLALM DISTRICT,
         PIN - 691015
    2    BHUVANADASAN
         AGED 60 YEARS
         RETIRED SI OF POLICE SPECIAL BRANCH KOLLAM,.
         MANANIL VEEDU, NEENDAKARA P.O, DALAVAPURAM,
         KOLLAM DISTRICT, PIN - 691582
    3    T. GEETHA
         ALIAS LISSY, W/O BHUVNADASAN, MANANIL
         VEEDU,NEENDAKARA P.O, DALAVAPURAM,
         KOLLAM, PIN - 691582
 OP(C) NO. 1109 OF 2024

                                    - : 2 :-

    4       T. GIRIJA
            W/O SOORYA KUMAR, CHEMPAKASSERI VEEDU,
            PEZHUTHURUTHU P.O, KOLLAM TALUK,
            KOLLAM, PIN - 691601

     THIS     OP   (CIVIL)    HAVING           COME   UP    FOR    ADMISSION   ON
06.06.2024,    THE    COURT    ON      THE       SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1109 OF 2024

                                 - : 3 :-




                          JUDGMENT

This Original Petition has been filed seeking expeditious

disposal of O.S.No.498 of 2021 on the files of the Additional Munsiff

Court, Kollam.

2. I have called for a report from the learned Munsiff. The

learned Munsiff reported that the matter could be disposed of within

a period of 10 months.

Hence, this Original Petition is disposed of with a direction to

the learned Munsiff to dispose of O.S.No.498 of 2021 on the files of

the Additional Munsiff Court, Kollam, within a period of 10 months

from the date of receipt of a copy of this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(C) NO. 1109 OF 2024

- : 4 :-

APPENDIX OF OP(C) 1109/2024

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE PLAINT IN OS.498/2021 OF ADDITIONAL MUNSIFF COURT KOLLAM DATED 13.9.2021 EXHIBIT P2 A TRUE COPY OF THE WRITTEN STATEMENT COUNTER CLAIM FILED BY DEFENDANTS DATED 27.9.2023 IN OS.498/2021 OF` ADDITIONAL MUNSIFF COURT, KOLLAM EXHIBIT P3 A TRUE COPY OF THE JUDGEMENT OF THIS HONOURABLE COURT IN WP(C).7377/2020 DATED 3/08/2021 EXHIBIT P4 A TRUE COPY OF THE EMERGENCY CERTIFICATE ISSUED FROM HOLY CROSS HOSPITAL KOTTIYAM DATED 6/09/2018 EXHIBIT P5 A TRUE COPY OF THE TREATMENT CERTIFICATE ISSUED FROM R.C.C TRIVANDRUM DATED 2/08/2019 TO 2ND PETITIONER