Unni vs Chandran Pillai
2024 Latest Caselaw 13694 Ker

Kerala High Court

Unni vs Chandran Pillai on 27 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                    OP(C) NO. 1099 OF 2024
        OS NO.48 OF 2021 OF MUNSIFF COURT, KOTTARAKKARA
PETITIONERS/PLAINTIFFS:

    1     UNNI, AGED 60 YEARS
          S/O KUTTAN, SWAPARNIKA, NELLIMUKKU P.O.,
          KAREEPRA VILLAGE, KOTTARAKARA TALUK,
          KOLLAM DISTRICT, PIN - 691509
    2     SHEELA UNNI, AGED 53 YEARS
          W/O UNNI, SWAPARNIKA, NELLIMUKKU P.O.,
          KAREEPRA VILLAGE, KOTTARAKARA TALUK,
          KOLLAM DISTRICT, PIN - 691509
          BY ADVS.
          K.V.ANIL KUMAR
          SWAPNA VIJAYAN
          RADHIKA S.ANIL


RESPONDENTS/DEFENDANTS:

    1     CHANDRAN PILLAI
          AGED 83 YEARS
          S/O RAGHAVAN UNNITHAN, MADASSERI KIZHAKKATHIL,
          ELAYAM, EDAIKKIDOM P.O., KAREEPRA VILLAGE,
          KOLLAM DISTRICT, PIN - 691509
    2     SURENDRAN PILLAI
          AGED 48 YEARS
          S/O CHANDRAN PILLAI, MADASSERI KIZHAKKATHIL,
          ELAYAM, EDAIKKIDOM P.O., KAREEPRA VILLAGE,
          KOLLAM DISTRICT, PIN - 691509
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(C) NO. 1099 OF 2024

                                  - : 2 :-



                           JUDGMENT

This original petition has been filed seeking expeditious

disposal of the suit of the year 2021. I find no merit in the original

petition. Accordingly, this original petition is dismissed.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(C) NO. 1099 OF 2024

- : 3 :-

APPENDIX OF OP(C) 1099/2024

PETITIONERS' EXHIBITS:

EXHIBIT-P1 A TRUE COPY OF THE PLAINT IN O.S. NO. 48 / 2021 BEFORE THE MUNSIFF'S COURT, KOTTARAKARA EXHIBIT-P2 A TRUE COPY OF THE CASE STATUS OF O.S. NO. 48 / 2021 OBTAINED FROM E-COURT WEBSITE