Sheela M Nair vs Rajeevan
2024 Latest Caselaw 26659 Ker

Kerala High Court

Sheela M Nair vs Rajeevan on 5 September, 2024

                                                        2024:KER:67622

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                        OP(C) NO. 1805 OF 2024

        AGAINST THE ORDER/JUDGMENT IN OS NO.601 OF 2022 OF MUNSIFF
                           COURT,ATTINGAL
PETITIONER/PLAINTIFF:

           SHEELA M NAIR
           AGED 61 YEARS
           W/O MURALEEDHARAN NAIR, KP II/505, AYILYAM, PERAPPU,
           VATTATHAMARA PO, KADAKKAL, KOLLAM DISTRICT.,
           PIN - 691536.

           BY ADVS.
           P.ARUN KUMAR (MONCOMPU)
           G.R.BILAHARI


RESPONDENTS/DEFENDANTS 1 TO 5:

    1      RAJEEVAN
           S/O BALAKRISHNA PILLAI, KAMALAYALAM, MUNDONIKKARA,
           KATTUMPURAM PO, KALLARA, THIRUVANANTHAPURAM DISTRICT,
           PIN - 695608.

    2      SUNITHA V KUMAR
           D/O BALAKRISHNA PILLAI, CHITHIRA, PERAPPU, EETTIMOODU,
           VATTATHAMARA PO, KOLLAM DISTRICT., PIN - 691536.

    3      JAYAKUMARI
           W/O LATE SANJEEVAN, JAYA NIVAS, NEAR RM LPS,
           RAMACHAMVILA, ATTINGAL, THIRUVANANTHAPURAM DISTRICT.,
           PIN - 695101.

    4      APARNA SJ PILLAI
           D/O LATE SANJEEVAN, JAYA NIVAS, NEAR RM LPS,
           RAMACHAMVILA, ATTINGAL, THIRUVANANTHAPURAM DISTRICT,,
           PIN - 695101.
 OP(C) NO.1805 OF 2024



                                      2
                                                              2024:KER:67622



    5       ANISHA SJ PILLAI
            D/O LATE SANJEEVAN, JAYA NIVAS, NEAR RM LPS,
            RAMACHAMVILA, ATTINGAL, THIRUVANANTHAPURAM
            DISTRICT., PIN - 695101



     THIS     OP   (CIVIL)      HAVING    COME   UP    FOR    ADMISSION   ON
05.09.2024,    THE      COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO.1805 OF 2024



                               3
                                                  2024:KER:67622

                         JUDGMENT

The petitioner has approached this Court seeking

expeditious disposal of OS.No.601/2022 on the files of the

Munsiff Court, Attingal within a time limit to be fixed by this

Court.

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

regarding the present status of the suit, wherein it is

reported that the case is now posted to 23.09.2024 for

written statement.

In view of the above, I am not inclined to fix any time

limit for disposal of the said suit. But the trial court shall

make all endeavour to see that the suit is disposed of without

much delay, preferably within a period of six months after

the completion of pretrial steps.

Sd/-

VIJU ABRAHAM JUDGE Pvv OP(C) NO.1805 OF 2024

2024:KER:67622

APPENDIX OF OP(C) 1805/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PLAINT IN O.S NO:601/2022 ON THE FILES OF THE MUNSIFF COURT, ATTINGAL.

EXHIBIT P2 A COPY OF THE DAILY STATUS EXTRACT OF O.S.NO.601/2022 ON THE FILE OF MUNSIFF COURT, ATTINGAL, OBTAINED FROM THE E COURT WEBSITE OF DISTRICT COURT THIRUVANANTHAPURAM.

EXHIBIT P3 A COPY OF DISCHARGE SUMMARY DATED 23.05.2016 ISSUED BY SK HOSPITAL TO THE PETITIONER.

EXHIBIT P4 A COPY OF DISCHARGE SUMMARY DATED 12.06.2016 ISSUED BY SK HOSPITAL TO THE PETITIONER.

EXHIBIT P5 A COPY OF DISCHARGED SUMMARY DATED 12.03.2020 ISSUED BY SREE GOKULAM MEDICAL COLLEGE TO THE PETITIONER.