Kerala High Court
Jayamani vs Jayavalsalam on 22 May, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
OP(C) NO. 845 OF 2024
AGAINST THE ORDER IN I.A.4650/2015 IN OS NO.237 OF 2000 OF
PRINCIPAL MUNSIFF COURT,NEDUMANGAD
PETITIONER/PETITIONER/3RD DEFENDANT:
JAYAMANI
AGED 76 YEARS
S/O. CHELLAPPAN, ANOOP BHAVAN, KOTTUKUNNAM MURI,
KEEZHAYIKONAM, NELLANADU VILLAGE, NEDUMANGADU
THIRUVANANTHAPURAM, PIN - 695606
BY ADVS.
D.KISHORE
MEERA GOPINATH
R.MURALEEKRISHNAN (MALAKKARA)
RESPONDENTS/COUNTER PETITIONERS/PLAINTIFF & DEFENDANTS
1,2,4,5,6 AND 7:
1 JAYAVALSALAM
S/O. CHELLAPPAN, JAYA VILASAM, KOTTUKUNNAM MURI,
KEEZHAYIKONAM, NELLANADU VILLAGE, NEDUMANGADU
THIRUVANANTHAPURAM, PIN - 695606
2 RAJAMMA (DIED)
D/O. BHARGAVI, JAYA VILASAM, KOTTUKUNNAM MURI,
KEEZHAYIKONAM, NELLANADU VILLAGE, NEDUMANGADU
THIRUVANANTHAPURAM, PIN - 695606
3 JAYARAJ
S/O. CHELLAPPAN, JV SADANAM,'KEEZHAYIKONAM,
NELLANADU VILLAGE, NEDUMANGADU
THIRUVANANTHAPURAM, PIN - 695606
4 VIJAYAKUMARI
D/O. CHELLAPPAN, PLAMOODUKADU, SEENAYIL,
NEYYATTINKARA, PIN - 695122
2
OP(C) No. 845 of 2024
5 VIJAYAKOMALAM
D/O. CHELLAPPAN, BHARATHEEYAM, SAVIYANVILA VEEDU,
KANJIRAMKULAM, NEYYATTINKARA, PIN - 695524
6 JAYAPAL
S/O. CHELLAPPAN, JAYA VILASAM, KOTTUKUNNAM MURI,
KEEZHAYIKONAM, NELLANADU VILLAGE, NEDUMANGADU
THIRUVANANTHAPURAM, PIN - 695606
7 JAYADAS
S/O. CHELLAPPAN,KOMALAVILASAM, NELLANADU VILLAGE,
KEEZHAYIKONAM NEDUMANGADU, THIRUVANANTHAPURAM,
PIN - 695606
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
3
OP(C) No. 845 of 2024
Dated this the 22nd day of May, 2024
JUDGMENT
This Original Petition has been filed for expeditious
disposal of I.A. No.4650/2015 in O.S. No.237/2000 pending
on the files of the Principal Munsiff Court, Nedumangadu.
2. I called for a report from the learned Principal
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 learned Principal Munsiff, Nedumangadu to
dispose of I.A. No.4650/2015 in O.S. No.237/2000 pending
on the files of the Principal Munsiff Court, Nedumangadu
within a period of four months from the date of receipt of a
copy of this judgment.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
BR
APPENDIX OF OP(C) 845/2024
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE DECREE DATED 21.12.2001
IN O.S. 237/2000 OF PRINCIPAL MUNSIFF
COURT, NEDUMANGADU
Exhibit P2 TRUE COPY OF THE DECREE DATED 26.3.2004
IN A.S. 116/2002 ON THE FILE OF SUB
COURT, NEDUMANGADU
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 4.7.2016
IN RSA 560/2005 OF THIS HONOURABLE COURT
Exhibit P4 TRUE COPY OF THE AFFIDAVIT AND PETITION
(FINAL DECREE) ON THE FILE OF PRINCIPAL
MUNSIFF COURT, NEDUMANGADU
Exhibit P5 TRUE COPY OF THE COMMON ORDER DATED
13.2.2020 IN I.A. NOS 3254/2016,
4078/2017, 4650/2015 AND 4430/2017 IN
O.S. 237/2000 (FD) ON THE FILE OF
PRINCIPAL MUNSIFFS COURT, NEDUMANGADU
Exhibit P6 TRUE COPY OF THE AFFIDAVIT AND PETITION
IN I.A. 4/2022 IN O.S. 237/2000 ON THE
FILE OF MUNSIFFS COURT, NEDUMANGADU
Exhibit P6(a) TRUE COPY OF THE AFFIDAVIT AND PETITION
IN I.A. 3/2022 IN O.S. 237/2000 ON THE
FILE OF MUNSIFFS COURT, NEDUMANGADU
Exhibit P7 TRUE COPY OF THE ORDER DATED 24.6.2023
IN I.A. NO. 3/2022 AND I.A.NO. 4/2022 IN
O.S. 237/2000 ON THE FILE OF PRINCIPAL
MUNSIFFS COURT, NEDUMANGADU
RESPONDENTS' EXHIBITS: NIL
