Abdul Salam vs Abdul Shukoor
2024 Latest Caselaw 19046 Ker

Kerala High Court

Abdul Salam vs Abdul Shukoor 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. 1372 OF 2024
        IN OS NO.388 OF 2018 OF MUNSIFF COURT,ATTINGAL
PETITIONER/PLAINTIFF:

            ABDUL SALAM, AGED 71 YEARS
            S/O LATE MOHAMMED MUSTAFA, MANNATH HOUSE, NEAR
            GOVERNMENT I T I ATTINGAL, ATTINGAL PO,
            THIRUVANANTHAPURAM DISTRICT., PIN - 695101

            BY ADVS.P.ARUN KUMAR (MONCOMPU)
            R.UMASANKAR



RESPONDENTS/DEFENDANTS:

    1       ABDUL SHUKOOR
            S/O LATE MOHAMMED MUSTAFA, SAINA NIVAS, NEAR TOWN
            HALL ATTINGAL, ATTINGAL PO, THIRUVANANTHAPURAM
            DISTRICT., PIN - 695101

    2       HASEENA, D/O ABDUL SHUKOOR, SAINA NIVAS, NEAR TOWN
            HALL ATTINGAL, ATTINGAL PO, THIRUVANANTHAPURAM
            DISTRICT., PIN - 695101


     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.1372/2024

                               -:2:-




                          JUDGMENT

This original petition has been filed to extend the time

granted by this Court to the Munsiff's Court, Attingal vide Ext.P7

order, for a further period of six months for the disposal of

Ext.P8.

2. The petitioner has no locus standi to seek extension of

time granted by this Court to the Learned Munsiff. It is up to the

Munsiff to seek extension of time, if it is necessary.

Accordingly, this original petition is dismissed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF OP(C) 1372/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PLAINT IN O.S NO:388/2018 ON THE FILES OF THE MUNSIFF COURT, ATTINGAL.

Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED IN O.S.NO.388/2018 ON THE FILE MUNSIFF COURT, ATTINGAL.

Exhibit P3 A COPY OF THE JUDGMENT DATED 23.03.2023 IN OP(CIVIL) NO.1683/2022 ON THE FILE OF THE HONOURABLE HIGH COURT OF KERALA.

Exhibit P4 A TRUE COPY OF APPLICATION FILED AS I.A.NO.3/2023 IN O.S.NO.388/2018 ON THE FILE MUNSIFF COURT, ATTINGAL FOR APPOINTING COMMISSIONER.

Exhibit P5 A COPY OF THE REPORT FILED BY THE COMMISSIONER IN O.S.NO.388/2018 ON THE FILE MUNSIFF COURT, ATTINGAL.

Exhibit P6 A COPY OF THE OBJECTION DATED 5.12.2023 FILED BY THE PETITIONER TO EXT.P5 COMMISSIONER'S REPORT IN O.S.NO.388/2018 ON THE FILE MUNSIFF COURT, ATTINGAL

Exhibit P7 A COPY OF THE ORDER DATED 23.5.2024 OF THE HONOURABLE HIGH COURT OF KERALA IN OP(CIVIL) NO.1683/2022.

Exhibit P8 A TRUE COPY OF THE APPLICATION DATED 26.06.2024 FILED BY THE PETITIONER TO REMIT BACK COMMISSIONER'S REPORT AS I.A.NO. 6/2024 IN O.S.NO.388/2018 ON THE FILE OF THE MUNSIFF COURT, ATTINGAL.

Exhibit P9 A TRUE COPY OF THE ADDITIONAL STATEMENT OF OBJECTION DATED 26.06.2024 FILED BY THE PETITIONER TO EXT.P5 COMMISSIONER'S REPORT IN O.S.NO.388/2018 ON THE FILE MUNSIFF COURT, ATTINGAL.