Kumaran vs Mohanan
2024 Latest Caselaw 13455 Ker

Kerala High Court

Kumaran vs Mohanan on 24 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE DR. JUSTICE   KAUSER EDAPPAGATH

         FRIDAY, THE 24TH DAY OF MAY   2024 / 3RD JYAISHTA, 1946

                      OP(C) NO. 859 OF 2024
    OS NO.262 OF 2018 OF PRINCIPAL MUNSIFF COURT ,IRINJALAKUDA

PETITIONER/DEFENDANT NO.1:

             KUMARAN
             AGED 75 YEARS, S/O VELU, KOLLAYIL HOUSE,
             KANNANKULANGARA DESOM, KOORKENCHERY P.O, CHIYYARAM
             VILLAGE, THRISSUR TALUK,THRISSUR DISTRICT,
             PIN - 680027
             BY ADV AAMIR SOHRAB M. M.

RESPONDENTS/PLAINTIFFS/DEFENDANTS NOS.2 TO 4:

     1       MOHANAN
             AGED 66 YEARS, S/O SHANKARAN EZHUTHACHAN, KOVATH
             HOUSE, POOKKODE DESOM, AMBALLUR VILLAGE, MUKUNDAPURAM
             TALUK, THRISSUR DISTRICT, PIN - 680302
     2       RAJANI
             AGED 56 YEARS, W/O LATE SATHYAN, KOVATH HOUSE,
             POOKKODE DESOM, AMBALLUR VILLAGE,   MUKUNDAPURAM
             TALUK, THRISSUR DISTRICT, PIN - 680302
     3       LALITHA
             AGED 66 YEARS, W/O KRISHNAN, CHIKKORAN HOUSE,
             KANIMANGALAM DESOM, KANIMANGALAM P.O, KANIMANGALAM
             VILLAGE, THRISSUR TALUK,   THRISSUR DISTRICT, PIN -
             680027
     4       ALPHONSA
             AGED 56 YEARS, D/O RAPPAYI, NELLAYIPARAMBAN HOUSE,
             PACHALIPURAM DESOM, AMBALLUR VILLAGE, MUKUNDAPURAM
             TALUK, THRISSUR DISTRICT, PIN - 680302
     5       PAUL
             AGED 56 YEARS, S/O ANTHONY, MAPPRANATHUKKARAN HOUSE,
             PACHALIPURAM DESOM, AMBALLUR VILLAGE, MUKUNDAPURAM
             TALUK, THRISSUR DISTRICT, PIN - 680302

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 859 OF 2024
                                2


                         JUDGMENT

This Original Petition has been filed for an expeditious

disposal of O.S No.262/2018 pending on the file of the

Munsiff Court, Irinjalakkuda.

2. I have called for a report from the learned

Munsiff, who reported that the case could be disposed of

within a period of six months.

Hence, this Original Petition is disposed of, with a

direction to the learned Munsiff to dispose of the case

within a period of six months from the date of receipt of a

copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

JS OP(C) NO. 859 OF 2024

APPENDIX OF OP(C) 859/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PLAINT IN O.S NO. 262/2018 BEFORE THE HON'BLE MUNSIFF COURT, IRINJALAKUDA, DATED 07.02.2018 Exhibit P2 A TRUE COPY OF I.A NO. 791/2018 FILED BY RESPONDENT NOS. 1 AND 2 IN O.S NO. 262/2018 BEFORE THE HON'BLE MUNSIFF COURT, IRINJALAKUDA, DATED 07.02.2018 Exhibit P3 A TRUE COPY OF THE ORDER OF THE HON'BLE MUNSIFF COURT, IRINJALAKUDA, IN EXHIBIT P2, DATED 08.02.2018 Exhibit P4 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN O.S NO. 262/2018 BEFORE THE HON'BLE MUNSIFF COURT, IRINJALAKUDA, DATED 07.07.2018