Sujatha Madhavankutty vs Suresh Madhavankutty
2024 Latest Caselaw 18877 Ker

Kerala High Court

Sujatha Madhavankutty vs Suresh Madhavankutty on 28 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                       OP(C) NO. 1227 OF 2024
  FDA   NO.620/2018 IN OS NO.384 OF 2009 OF MUNSIFF COURT,
                              MAVELIKKARA
PETITIONERS/RESPONDENTS/DEFENDANTS:

    1       SUJATHA MADHAVANKUTTY, AGED 73 YEARS
            W/O MADHAVANKUTTY (LATE), REVATHY, CHUNAKKARA
            NADUVILE MURI,CHUNAKKARA VILLAGE, MAVELIKKARA
            TALUK, ALAPPUZHA DISTRICT, PIN - 690534

    2       AJITH MADHAVANKUTTY, AGED 48 YEARS
            S/O MADHAVANKUTTY (LATE), REVATHY, CHUNAKKARA
            NADUVILE MURI,CHUNAKKARA VILLAGE, MAVELIKKARA
            TALUK, ALAPPUZHA DISTRICT, PIN - 690534

            BY ADVS.K.K.SETHUKUMAR
            SARITHA G.R., SREEKRISHNADATH PANDARATHIL E.K.
            NISHA MATHEW, R.RAHUL, MEENAKSHY V.S.
            PREETHY K.


RESPONDENT/PETITIONER/PLAINTIFF:

            SURESH MADHAVANKUTTY, AGED 50 YEARS
            S/O MADHAVANKUTTY (LATE), PADMAVILASOM (REVATHY),
            CHUNAKKARA NADUVILE MURI,CHUNAKKARA VILLAGE,
            MAVELIKKARA TALUK, ALAPPUZHA DISTRICT - 690534


     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
28.06.2024,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C).No.1227/2024

                              -:2:-



                          JUDGMENT

This original petition has been filed seeking expeditious

disposal of Final Decree Application No.620/2018 in O.S.No.

384/2009 on the files of the Munisff's Court, Mavelikara.

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

who reported that the matter could be disposed of within six

months from the date of filing of commission report and also the

report of the engineer.

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

to the learned Munsiff to dispose of the Final Decree Application

No.620/2018 within a period of six months from the date of filing

of commission report and also the report of the engineer.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF OP(C) 1227/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECREE IN OS 384/2009 OF THE MUNSIFF'S COURT MAVELIKARA DATED 12/10/2011

Exhibit P2 TRUE COPIES OF THE JUDGMENT IN OS 384/2009 OF THE MUNSIFF'S COURT MAVELIKARA DATED 12/10/2011

Exhibit P3 TRUE COPY OF THE INTERIM REPORT DATED 12/10/2023