Phasaludheen vs Athika Farisha
2024 Latest Caselaw 16237 Ker

Kerala High Court

Phasaludheen vs Athika Farisha on 10 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                    OP(C) NO. 1156 OF 2024
  AGAINST THE ORDER/JUDGMENT DATED IN OS NO.2132 OF 2014 OF
                   MUNSIFF COURT,CHAVAKKAD

PETITIONER/PETITIONER IN IA6/2024 IN OS 2132/2014/
DEFENDNAT NO.3 IN OS 2132/2014:

         PHASALUDHEEN
         AGED 63 YEARS, S/O PARANKIYIL ABU,
         MUSLEEMVEETTIL, VAILATHUR CHAVAKKAD,
         THRISSUR, PIN - 679563

          BY ADVS.
          K.K.SUBEESH
          ROY THOMAS (MUVATTUPUZHA)
RESPONDENTS/RESPONDENTS IN IA 6/2024 IN OS 2132/2014/
PLAINTIFF AND DEFENDANTS 1, 2 AND 4 IN OS 2132/2014:

    1    ATHIKA FARISHA
         AGED 23 YEARS, D/O PARANKIYIL ABU (INSANE)
         REPRESENTED BY NEXT FRIEND MELETHIL ABDUL MAJEED
         AGED 45 YEARS, S/O HAMSA IRIMBILIYAM AMSAM,
         VENDALLOOR DESOM, P.O IRIMBILIYAM (AS PER ORDER IN
         IA 2/2021 IN THE ABOVE OS) THRISSUR, PIN - 679572
    2    PATHUNNI
         AGED 81 YEARS, W/O VALIYAKATH KUNJALU,
         EDAKKAZHIYOOR, KURANJIYOOR CHAVAKKAD,
         THRISSUR, PIN - 680516
    3    AMINAKUTTY
         AGED 66 YEARS, W/O RAYIMARAYKKAR VEETIL,
         KUNHIBABU, POOKODE, CHOORALPURAM,
         CHAVAKKAD, THRISSUR, PIN - 680505
    4    MELETHIL UMMU SALMA
         AGED 57 YEARS, W/O ARIKKANJOLA MUSTHAFA,
         KLARI, EDARIKODE, AREEKKAL, TIRURANGADI,
         MALAPPURAM, PIN - 676501

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C) No. 1156/2024


                                     ..2..


                           JUDGMENT

This original petition has been filed seeking expeditious disposal of

O.S.No.2132/2014 pending before the Munsiff Court, Chavakkad.

2. I have called for a report from the learned Munsiff, who reported

that the matter could be disposed of within a period of four months.

Hence, this original petition is disposed of with a direction to the

Munsiff Court, Chavakkad to dispose of O.S.No.2132/2014 within a period of

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

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

..3..

APPENDIX OF OP(C) 1156/2024

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS 2132/2014 ON THE FILE OF MUNSIFF COURT, CHAVAKKAD EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 3RD DEFENDANT IN OS 2132/2014 ON THE FILE OF MUNSIFF COURT, CHAVAKKAD EXHIBIT P3 TRUE COPY OF THE IA BEARING NO. 6/2024 FILED BY THE 3RD DEFENDANT IN OS 2132/2014 ON THE FILE OF MUNSIFF COURT, CHAVAKKAD DATED 30.03.2024 EXHIBIT P4 TRUE COPY OF THE OFFICIAL MEMORANDUM OF HIGH COURT OF KERALA DATED 08.06.2015 BEARING NO.D3/

EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF 2023 KHC ONLINE 6951 SUPREME COURT OF INDIA IN YASHPAL JAIN V. SUSHILA DEVI & ORS (2023 INSC 948) DATED 20.10.2023