Haneefa vs Sainaba
2024 Latest Caselaw 30232 Ker

Kerala High Court

Haneefa vs Sainaba on 24 October, 2024

                                                             2024:KER:79298
O.P.(C). No.2039 of 2024          :1:


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946
                           OP(C) NO. 2039 OF 2024
          AGAINST THE ORDER/JUDGMENT DATED IN AS NO.19 OF 2021 OF
ASSISTANT       SESSIONS   COURT/SUB    COURT/COMMERCIAL   COURT,   TIRUR
ARISING OUT OF THE ORDER/JUDGMENT DATED IN OS NO.251 OF 2016
OF MUNSIFF COURT, TIRUR
PETITIONER:
               HANEEFA
               AGED 55 YEARS
               S/O THUPPATHILVALIYAKUNHIMOHAMED,
               KERALADEESWARAPURAMAMSOM, DESOM, PO. K.PURAM, TIRUR
               TALUK, MALAPPURAM DISTRICT., PIN - 676307

               BY ADVS.
               JAMSHEED HAFIZ
               T.S.SREEKUTTY
RESPONDENTS:
    1     SAINABA
          AGED 62 YEARS
          W/O LATE MULLAPALLIMUHAMMEDKUTTY,
          KERALADEESWARAPURAMAMSOM, DESOM, PO. K.PURAM, TIRUR
          TALUK, MALAPPURAM DISTRICT., PIN - 676307

      2        SHAJAHAN,
               AGED 38 YEARS
               S/O LATE MULLAPALLIMUHAMMEDKUTTY,
               KERALADEESWARAPURAMAMSOM, DESOM, PO. K.PURAM, TIRUR
               TALUK, MALAPPURAM DISTRICT., PIN - 676307
                                                               2024:KER:79298
O.P.(C). No.2039 of 2024           :2:


      3        AHAMED SANEER @ SABU,
               AGED 35 YEARS
               S/O. LATE MULLAPALLIMUHAMMEDKUTTY.
               KERALADEESWARAPURAMAMSOM, DESOM, PO. K.PURAM, TIRUR
               TALUK, MALAPPURAM DISTRICT., PIN - 676307

      4        RAMLA
               AGED 46 YEARS
               W/O THUPPATHIL HANEEFA. KERALADEESWARAPURAMAMSOM,
               DESOM, PO. K.PURAM, TIRUR TALUK, MALAPPURAM
               DISTRICT.,         PIN - 676307
       THIS      OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION    ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                         2024:KER:79298
O.P.(C). No.2039 of 2024       :3:


                            VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                         O.P.(C) No.2039 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                  Dated this the 24th day of October 2024

                             JUDGMENT

The petitioner has approached this Court seeking expeditious

disposal of A.S.No.19/2021 pending before the Sub-Court, Tirur.

2. A report was called for from the court concerned regarding

the present status of the appeal. A report has been submitted

wherein it is reported that the trial court records were received

and appeal is posted for hearing on 01.11.2024.

Taking into consideration the above facts and circumstance, I

am inclined to dispose of the original petition with a direction to

the Sub-Court, Tirur, to hear and dispose of A.S.No.19 of 2021,

without much delay, preferably within an outer limit of three moths

from 01.11.2024.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:79298

APPENDIX OF OP(C) 2039/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT AND DECREE IN O.S 251/2016 PASSED BY THE MUNSIFF COURT, TIRUR DATED 31.08.2021

Exhibit P2 TRUE COPY OF THE APPEAL A.S NO. 19/2021 FILED BY THE RESPONDENTS 1 TO 3 BEFORE THE SUB COURT, TIRUR DATED 10.09.2021 ALONG WITH ITS TYPED COPY.

Exhibit P3 TYPED COPY OF THE A DIARY PROCEEDING OF A.S NO. 19/2021 BEFORE THE SUB COURT, TIRUR