Balanchandran Nair vs Meenakshi
2024 Latest Caselaw 12906 Ker

Kerala High Court

Balanchandran Nair vs Meenakshi 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. 804 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 07.06.2018 IN OS NO.22 OF
  2017 OF ASSISTANT SESSIONS COURT/SUB COURT AT PUNALUR,
KOLLAM. ARISING OUT OF THE ORDER/JUDGMENT DATED 07.09.2018
 IN EP NO.15 OF 2018 OF ASSISTANT SESSIONS COURT/SUB COURT
                    AT PUNALUR, KOLLAM.


PETITIONER/PLAINTIFF:

         BALANCHANDRAN NAIR
         AGED 60 YEARS
         S/O SREEDHARAN NAIR, PORUNNAL KIZHAKKATHIL VEEDU,
         AGASTHYCODE MURI, ANCHIL VILLAGE, PATHANAPURAM
         TALUK, KOLLAM DISTRICT., PIN - 689695
         BY ADVS.
         ABRAHAM P.MEACHINKARA
         MARGARET MAUREEN DROSE
         JAYAKRISHNAN P.R.
         THOMAS GEORGE


RESPONDENTS/DEFENDANT:

    1    MEENAKSHI
         AGED 60 YEARS
         D/O LAKSHMI NJARAVILA PUTHEN VEEDU, THAZHAMEL
         MURI, VAKKOM MUKKU, ANCHAL VILLAGE, PATHANAPURAM
         TALUK, KOLLAM DISTRICT., PIN - 689695
    2    MANOJ
         AGED 33 YEARS
         S/O GOPALKRISHNAN ACHARI, NJARAVILA PUTHEN VEEDU,
         THAZHAMEL MURI, VAKKOM MUKKU, ANCHAL VILLAGE,
         PATHANAPURAM TALUK, KOLLAM DISTRICT.,
         PIN - 689695
    3    MAHESH
         AGED 35 YEARS
                                     2
OP(C) No. 804 of 2024


            S/O GOPALKRISHNAN ACHARI NJARAVILA PUTHEN VEEDU,
            THAZHAMEL MURI, VAKKOM MUKKU, ANCHAL VILLAGE,
            PATHANAPURAM TALUK, KOLLAM DISTRICT.,
            PIN - 689695



     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. 804 of 2024




                         JUDGMENT

This Original Petition has been filed for expeditious

disposal of E.P. No.15/2018 in O.S. No.22/2017 pending on

the files of the Sub Court, Punalur.

2. I called for a report from the learned Civil Judge

(Senior Division), 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 learned Civil Judge (Senior Division) to

dispose of E.P. No.15/2018 in O.S. No.22/2017 pending on

the files of the Sub Court, Punalur within a period of six

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

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR

APPENDIX OF OP(C) 804/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 7-6-2018 IN O.S. NO. 22 OF 2017 ON THE FILES OF HON'BLE SUB COURT, PUNNALUR Exhibit P2 CERTIFIED COPY OF THE EXECUTION PETITION FILED BY PETITIONER/DECREE HOLDER/ PLAINTIFF BEARING NO. E.P. NO. 15 OF 2018 BEFORE THE SUB COURT, PUNALUR Exhibit P3 TRUE COPY OF THE PROCEEDINGS AVAILABLE IN E-COURTS OF THE SUB COURT, PUNALUR IN E.P. NO. 15 OF 2018

RESPONDENTS' EXHIBITS: NIL