Abdul Shukkoor vs Abdul Salam
2024 Latest Caselaw 13264 Ker

Kerala High Court

Abdul Shukkoor vs Abdul Salam on 23 May, 2024

Author: C.S.Dias

Bench: C.S.Dias

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                            OP(C) NO. 1683 OF 2022
                    OS 388/2018 OF MUNSIFF COURT,ATTINGAL
PETITIONERS/DEFENDANT NO.1 & 2:

  1. ABDUL SHUKKOOR, AGED 80 YEARS, S/O MOHAMMAD MUSTAFA, SAINA NIVAS,
     NEAR TOWN HALL, ATTINGAL, AVANAVANCHERI VILLAGE ,
     THIRUVANANTHAPURAM, PIN - 695101
  2. HASEENA AGED 38 YEARS D/O ABDUL SHUKKOO, SAINA NIVAS, TOWN HALL,
     ATTINGAL, AVANAVANCHERI VILLAGE, THIRUVANANTHAPURAM, PIN - 695101

    BY ADV SRI.SIJO PATHAPARAMBIL JOSEPH

RESPONDENT/PLAINTIFF:

     ABDUL SALAM, AGED 68 YEARS, S/O MOHAMMAD MUSTAFA , MANNATH HOUSE
     NEAR GOVERNMENT ITI, ATTINGAL , THIRUVANANTHAPURAM, , PIN - 695101

    BY ADV SRI.R.SATISH KUMAR
     This OP(C) having come up for orders on 23.5.2024, upon perusing the
letter dated 30.04.2024 of the District Judge, Thiruvananthapuram
forwarding the letter dated 15.04.2024 of the Munsiff, Attingal and this
court's judgment dated 23.3.2023 in the OP(C) the court on the same day
passed the following;



                                                                     (p.t.o)
                                      C.S.DIAS,J
                          ======================
                              OP(C)No.1683 of 2022
                           -----------------------------------
                       Dated this the 23rd day of May, 2024


                                       ORDER

Perused the communication of the learned Munsiff, Attingal.

Even though I am not convinced of the reasons stated in the above

communication and I express my displeasure in the learned Munsiff

granting an indefinite adjournment in a time bound suit, to facilitate

mediation, that too after an extension order was passed by this Court

on 4.10.2023, taking a lenient view in the matter, I enlarge the time

period till 30.6.2024 to dispose of OS No.388/2018. The learned

Munsiff shall report compliance of the judgment.

The Registry is directed to communicate the order through the

District Judge, Thiruvananthapuram.

Post on 5.8.2024.

sd/-

     sks/23.5.2024                             C.S.DIAS,JUDGE




23-05-2024                   /True Copy/                         Assistant Registrar