Kerala High Court
Sureshkumar vs Sophiya on 3 October, 2024
2024:KER:73292
O.P.(C). No.2003 of 2024 :1:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
OP(C) NO. 2003 OF 2024
OS NO.390 OF 2016 OF MUNSIFF COURT,ATTINGAL
PETITIONER/DEFENDANTS 2 TO 5:
1 SURESHKUMAR
AGED 65 YEARS
S/O. SADASIVAN, RESIDING AT A-27(TC 4/776),BHRAMINI
COLONY, KAUDIAR PO, , THIRUVANANTHAPURAM, PIN -
695003
2 SATHEESHKUMAR
AGED 66 YEARS
S/O. SADASIVAN, RESIDING AT ISWARYA, KIZHAKKEKARA,
PULAMON. P.O, KOTTARAKKARA, KOTTARAKKARA VILLAGE,
KOLLAM DISTRICT, PIN - 691531
3 AJITHKUMAR
AGED 63 YEARS
, S/O. SADASIVAN, RESIDING AT NAVEENA, KOTTAPPURAM,
PULAMON PO, KOTTARAKKARA VILLAGE, KOLLAM DISTRICT,
PIN - 691531
4 PRADEEPKUMAR
AGED 60 YEARS
S/O. SADASIVAN, RESIDING AT GEETHANJALI,
KIZHAKKETHERUVU PO, KOTTARAKKARA, KOTTARAKKARA
VILLAGE, KOLLAM DISTRICT, PIN - 691531
BY ADVS.
G.P.SHINOD
GOVIND PADMANAABHAN
AJIT G ANJARLEKAR
ATUL MATHEWS
GAYATHRI S.B.
2024:KER:73292
O.P.(C). No.2003 of 2024 :2:
RESPONDENT/PLAINTIFF & 1ST AND 6TH DEFENDANTS:
1 SOPHIYA
AGED 53 YEARS
D/O. ABDUL KHADER, RESIDING AT TC 28/1196,
PANDARATHOP LANE, SREEKANTESWARAM, VANCHIYOOR
VILLAGE, THIRUVANANTHAPURAM, PIN - 695023
2 N.SUDHEER
AGED 73 YEARS
S/O. NARAYANAN, NAMBIAR, RESIDING AT THOPPIL VEEDU,
KOONAMKULAM LANE, MEDICAL COLLEGE.P.O, PATTOM
VILLAGE, THIRUVANANTHAPURAM, PIN - 695011
3 B.GIREESHAN
AGED 43 YEARS
S/O. BHARGAVAN, RESIDING AT KOZHINJAL VEEDU,
PERUNGUZHI PO, AZHOOR VILLAGE, CHIRAYANKIL
TALUK,THIRUVANANTHAPURAM, PIN - 695305
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:73292
O.P.(C). No.2003 of 2024 :3:
VIJU ABRAHAM, J.
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O.P.(C) No.2003 of 2024
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Dated this the 3rd day of October, 2024
JUDGMENT
The above original petition is filed seeking expeditious disposal of
O.S.No.390/2016 pending before the Munsiff Court, Attingal, within a
time frame to be fixed by this Court.
2. When the matter came up for consideration on 10.09.2024, this
Court has called for a report from the trial court concerned regarding
the present status of the case. A report has been filed wherein it is
stated that the issues are framed on 23.09.2024 and the case stand
posted for payment of balance court fee and for pre-trial steps to
09.10.2024 and the court has also sought for 6 months time for the
disposal of the suit.
Taking into consideration the fact that the suit is of the year 2016,
I am inclined to dispose of the original petition with a direction to the
Munsiff's Court, Attingal to dispose of O.S.No.390/2016 without any
delay, at any rate, within an outer limit of six months, after the pre-trial
steps are completed.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
2024:KER:73292
APPENDIX OF OP(C) 2003/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PLAIT DATED 11.7.2016
IN O.S. NO. 390 OF 2016, PENDING BEFORE
THE MUNSIFF COURT, ATTINGAL
Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT
DATED 04/09/2016 OF THE MUNSIFF COURT,
ATTINGAL
