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C.E.Ajith Kumar vs T.Chandrika Devi
2024 Latest Caselaw 16238 Ker

Citation : 2024 Latest Caselaw 16238 Ker
Judgement Date : 10 June, 2024

Kerala High Court

C.E.Ajith Kumar vs T.Chandrika Devi 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. 1147 OF 2024
     AGAINST THE ORDER/JUDGMENT IN OS NO.690 OF 2013 OF
             MUNSIFF COURT-IV, THIRUVANANTHAPURAM
PETITIONERS/DEFENDANTS 2 & 3:

    1    C.E.AJITH KUMAR
         AGED 65 YEARS
         17/1704, MADHAV, POOJAPPURA,
         THIRUVANANTHAPURAM-695012, PIN - 695012
    2    C.E.PADMAKUMAR
         AGED 57 YEARS, ARAVINDAM,
         OPP. ARCHANA PETROL PUMP,
         AYOOR, KOLLAM-695533, PIN - 695533
         BY ADVS.
         C.UNNIKRISHNAN (KOLLAM)
         D.JAYAKRISHNAN
         NIDHI BALACHANDRAN
         UTHARA A.S
         VIVEK NAIR P.
         VIJAYKRISHNAN S. MENON
         PRAVEEN P.
         M.R.RADHAKRISHNAN


RESPONDENT/PLAINTIFF:

         T.CHANDRIKA DEVI
         TC 27/2337 (1), AISWARYA,
         CONVENT ROAD, VANCHIYOOR,
         THIRUVANANTHAPURAM-695035, PIN - 695035


     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. 1147/2024


                                       ..2..


                              JUDGMENT

This original petition has been filed seeking expeditious disposal of

O.S.No.690/2013 pending before the Additional Munsiff Court,

Thiruvananthapuram.

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

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

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

Additional Munsiff Court, Thiruvananthapuram to dispose of

O.S.No.690/2013 within a period of six months from the date of receipt of a

copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

..3..

APPENDIX OF OP(C) 1147/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PLAINT FILED IN OS 690/2013 BEFORE THE ADDITIONAL MUNSIFF'S COURT, THIRUVANANTHAPURAM

EXHIBIT P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANTS 1 TO 3 ALONG WITH COUNTER CLAIM

 
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