Kerala High Court
Lilly @ Mariam vs Issac (Died) on 30 October, 2024
O.P.(C).No.2272 of 2024 1
2024:KER:80839
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. 2272 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN OS NO.185 OF 2012
OF ASSISTANT SESSIONS COURT/SUB COURT/ COMMERCIAL COURT,
MUVATTUPUZHA
PETITIONER/PLAINTIFF:
LILLY @ MARIAM
AGED 60 YEARS
W/O.RAJAN AND RESIDING AT MOLEL HOUSE, NEENDAPARA
KARA, NERIAMANGALAM VILLAGE, KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT., PIN - 686693
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS/DEFENDANTS:
1 ISSAC (DIED)
AGED 76 YEARS
SON OF PATHROSE AND RESIDING AT CHEMBAKASSERIL
HOUSE, MUTTAMBALAM KARA, MUTTAMBALAM VILLAGE,
KOTTAYAM TALUK, PIN - 686004
2 BABU
AGED 60 YEARS
SON OF PATHROSE AND RESIDING AT CHEMBAKASSERIL
HOUSE, PIRAKUNNAM KARA, NERIAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT, PIN -
686693
3 SHINY
AGED 54 YEARS
WIFE OF SHAJI, CHEMBAKASSERIL HOUSE, MEKKADDAMPU
KARA, VALAKOM VILLAGE, MUVATTUPUZHA TALUK,
O.P.(C).No.2272 of 2024 2
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ERNAKULAM DISTRICT, PIN - 682316
4 SHINE
AGED 35 YEARS
SON OF SHAJI, CHEMBAKASSERIL HOUSE, MEKKADDAMPU
KARA, VALAKOM VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT, PIN - 682316
5 SHIJU
AGED 31 YEARS
SON OF SHAJI, CHEMBAKASSERIL HOUSE, MEKKADDAMPU
KARA, VALAKOM VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT., PIN - 682316
6 CHINNAMMA (DIED)
AGED 95 YEARS
WIFE OF PATHROSE, CHEMBAKASSERIL HOUSE, KOIKKATTU
KARA, VALAKOM VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM, PIN - 682316
7 OMANA (DIED)
AGED 65 YEARS
WIFE OF LATE ISSAC, RESIDING AT CHEMBAKASSERIL
HOUSE, AYMANAM KARA, AYAMANAM VILLAGE, KOTTAYAM
DISTRICT, PIN - 686015
8 SAJI KUMAR
AGED 39 YEARS
SON OF LATE ISSAC, RESIDING AT CHEMBAKASSERIL
HOUSE, AYMANAM KARA, AYAMANAM VILLAGE, KOTTAYAM
DISTRICT, PIN - 686015
9 SINIKUMARI
AGED 37 YEARS
WIFE OF GIREESHKUMAR AND DAUGHTER OF LATE ISAC,
PULIVILA HOUSE, PEROORKADA P.O, MANNAMOOLA KARA,
PEROORKADA VILLAGE, THIRUVANANTHAPURAM DISTRICT,
PIN - 695005
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.2272 of 2024 3
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VIJU ABRAHAM, J.
--------------------
O.P.(C).No.2272 of 2024
--------------------------------
Dated this the 30th day of October, 2024
JUDGMENT
The petitioner has approached this Court seeking
expeditious disposal of OS No.185 of 2012 pending
before the Sub Court, Muvattupuzha.
2. A report was called for from the trial court
concerned wherein it is reported that OS No.185 of 2012
is jointly tried with OS No.60 of 2020 and after
completion of the evidence, both suits are posted for
final hearing to 29.10.2024. The court has sought for a
month's time to dispose of both the suits.
3. Taking into consideration the above facts and
circumstances, I am inclined to dispose of this
original petition with a direction to the Sub Court,
Muvattupuzha to dispose of OS No.185 of 2012 along with
OS No.60 of 2020, without any delay, preferably, within
the time limit sought for in the report.
Sd/-
VIJU ABRAHAM,JUDGE
pm
2024:KER:80839
APPENDIX OF OP(C) 2272/2024
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE PLAINT IN
O.S.NO.185/2012 DATED 13.08.2012 ON THE
FILE OF SUB COURT, MUVATTUPUZHA
Exhibit P2 TRUE COPY OF THE WRITTEN STATEMENT DATED
01.02.2013 SUBMITTED BY THE RESPONDENT
Exhibit P3 TRUE COPY OF THE PLAINT IN
O.S.NO.30/2012 ON THE FILE OF MUNSIFF
COURT, MUVATTUPUZHA SUBMITTED BY THE
RESPONDENTS 1 TO 5
Exhibit P4 TRUE COPY OF THE WRITTEN STATEMENT
SUBMITTED BY THE PETITIONER IN O.S. NO.
30 OF 2012 ON THE FILE OF MUNSIFFS
COURT, MUVATTUPUZHA
