Titus T O vs Polachan
2024 Latest Caselaw 30752 Ker

Kerala High Court

Titus T O vs Polachan on 30 October, 2024

O.P.(C) No.2439 of 2024                    1


                                                             2024:KER:80825

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                             OP(C) NO. 2439 OF 2024

                          OS NO.430 OF 2022 OF MUNSIFF COURT, CHALAKUDY


PETITIONER/PLAINTIFF:

                 TITUS T O., AGED 61 YEARS
                 S/O. OUSEPH, THETTAYIL HOUSE, CHETTIKKULAM KARA,
                 PARAKADAVU VILLAGE, VATTAPARAMBU P.O, ALUVA TALUK,
                 ERNAKULAM DISTRICT, PIN - 683579


                 BY ADVS.
                 ARUN ASHOK
                 NEENA JAMES




RESPONDENTS/DEFENDANTS:

      1          POLACHAN
                 S/O PILAPPAN, VALLURAN HOUSE, NALUKETTU P.O.
                 KONOOR DESOM, KORATTY KIZHAKKUMURI VILLAGE,
                 CHALAKUDY TALUK, THRISSUR DISTRICT, PIN - 680308

      2          M/S SUNDARAM FINANCE LTD, ANGAMALI BRANCH
                 OPP. ST.GEORGE BASILICA, KOTHAKULANGARA, ANGAMALI,
                 ERNAKULAM REPRESENTED BY ITS BRANCH MANAGER, PIN -
                 683572

      3          M/S SUNDRAM FINANCE LTD, IRINJALAKUDA BRANCH
                 1ST FLOOR, AMRITHANJALI ARCADE, IRINJALAKUDA ,
                 THRISSUR REPRESENTED BY ITS BRANCH MANAGER, PIN -
                 680121



          THIS    OP   (CIVIL)    HAVING   COME   UP   FOR    ADMISSION   ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.2439 of 2024                                 2


                                                                               2024:KER:80825



                                  VIJU ABRAHAM, J.
                  .................................................................
                              O.P.(C) No.2439 of 2024
                  .................................................................
                   Dated this the 30th day of October, 2024


                                        JUDGMENT

Petitioner has approached this Court seeking expeditious

disposal of O.S.No.430 of 2022 pending before the Munsiff's Court,

Chalakudy.

Taking into consideration the fact that the suit is of the year

2022, I am not inclined to fix any time limit for disposal of the same.

Accordingly the original petition is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

2024:KER:80825

APPENDIX OF OP(C) 2439/2024

PETITIONER EXHIBITS

Exhibit P1 A PHOTOCOPY OF THE PLAINT IN O.S NO.

430/2022 ON THE FILE OF MUNSIFF COURT CHALAKUDY DATED NIL

Exhibit P2 A PHOTOCOPY OF THE SALE AGREEMENT DATED 18-01-2018

Exhibit P3 A PHOTOCOPY OF THE WRITTEN STATEMENT FILED BY THE 1ST DEFENDANT DATED 05-06-2024

Exhibit P4 A PHOTOCOPY OF PETITION IN I.A NO. 1/2023 ON THE FILE OF MUNSIFF COURT CHALAKUDY DATED 22-09-2022

Exhibit P5 A PHOTOCOPY OF COUNTER FILED BY THE PETITIONER IN I.A NO. 1/2023 DATED 25-03-

Exhibit P6 A PHOTOCOPY OF PETITION IN I.A NO. 3/2024 IN O.S NO. 430/2022 ON THE FILE OF MUNSIFF COURT CHALAKUDY DATED 25-03-2024

Exhibit P7 A PHOTOCOPY OF COUNTER FILED BY THE 1ST DEFENDANT IN I.A NO. 3/2024 WITH DATE SHOWN AS 23-09-2016

Exhibit P8 A PHOTOCOPY OF COUNTER FILED BY THE 2ND AND 3RD DEFENDANTS IN I.A NO. 3/2024 DATED NIL

Exhibit P9 A TRUE COPY OF THE E-COURTS PROCEEDINGS OF THE CASE DATED 17-10-2024