Citation : 2024 Latest Caselaw 29623 Ker
Judgement Date : 17 October, 2024
2024:KER:77019
O.P.(C). No.2256 of 2024 :1:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
OP(C) NO. 2256 OF 2024
OS NO.47 OF 2022 OF PRINCIPAL MUNSIFF COURT , KOLLAM
PETITIONER:
SINU SUBAIR
AGED 31 YEARS
D/O SUBAIR, RAHMAN MANZIL, 59B, MAHATMA NAGAR,
PALLIMUKKU, VADAKKEVILA P.O., KOLLAM, PIN - 691010
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
RESPONDENT:
NOORJAHAN
AGED 58 YEARS
W/O AA SALIM, ANAZ MANZIL, DECENT JUNCTION P.O.,
CHENTHAPOOR CHERI, THRIKKOVIL VATTOM VILLAGE,
KOLLAM, PIN - 691577
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:77019
O.P.(C). No.2256 of 2024 :2:
VIJU ABRAHAM, J.
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O.P.(C) No.2256 of 2024
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Dated this the 17th day of October 2024
JUDGMENT
The petitioner has approached this Court seeking expeditious
disposal of I.A.No.4 of 2024 in O.S.No.47 of 2022 pending before the
Principal Munsiff's Court, Kollam.
2. A report was called for from the trial court concerned regarding
the present status of the I.A. A report has been submitted, wherein it is
reported that the said application is pending consideration and the
plaintiff has filed objection to the I.A. on 12.09.2024, and the same is
posted for hearing.
Taking into consideration the above facts and circumstances, I am
inclined to dispose of the original petition with a direction to the
Principal Munsiff's Court, Kollam to consider and dispose of I.A.No.4 of
2024 in O.S.No.47 of 2022 at the earliest, at any rate, within an outer
limit of three weeks from the date of receipt of a copy of this judgment.
Sd/-
VIJU ABRAHAM JUDGE sm/ 2024:KER:77019
APPENDIX OF OP(C) 2256/2024
PETITIONER EXHIBITS
Exhibit p1 THE TRUE COPY OF THE OP NO. 1333/2021 DATED 08.10.2021 PENDING BEFORE THE FAMILY COURT, KOLLAM
Exhibit p2 THE TRUE COPY OF THE OBJECTION FILED BY YOUSAF AND MOHAMMED MUSTAFA DATED 01.04.2024 IN OP NO. 1333/2021 BEFORE THE FAMILY COURT, KOLLAM
Exhibit p3 THE TRUE COPY OF THE OBJECTION FILED BY THE RESPONDENT HEREIN IN OP NO. 1333/2021 DATED 19.06.2023 PENDING BEFORE FAMILY COURT, KOLLAM
Exhibit p4 THE TRUE COPY OF THE PETITION DATED 12.10.2021 PREFERRED BY THE PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT -II, KOLLAM
Exhibit p5 THE TRUE COPY OF THE ORDER DATED 12.10.2021 IN MC NO. 87/2021 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE-II, KOLLAM
Exhibit p6 THE TRUE COPY OF THE ORDER 28.10.2022 IN OP (CRL) NO. 567/2022 OF THIS HON'BLE COURT
Exhibit p7 THE TRUE COPY OF THE OS NO. 47/2022 DATED 17.01.2022 PENDING ON THE FILES OF MUNSIFF COURT, KOLLAM
Exhibit p8 THE TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER HEREIN DATED NIL IN OS NO. 47/2022 ON THE FILES OF MUNSIFF COURT, KOLLAM 2024:KER:77019
Exhibit p9 THE TRUE COPY OF THE IA NO. 04/2024 IN OS NO. 47/2022 PENDING BEFORE THE HON'BLE MUNSIFF COURT, KOLLAM DATED 24.07.2024
Exhibit p10 THE TRUE COPY OF IA NO. 05/2024 IN OS NO.
47/2022 PENDING BEFORE THE HON'BLE MUNSIFF COURT, KOLLAM DATED 11.09.2024
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