Kerala High Court
Viju Prasad Alias Biju Prasad vs P.S.Punnoose on 4 September, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 4TH DAY OF SEPTEMBER 2015/13RD BHADRA, 1937
OP(C).No. 2126 of 2015 (O)
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OS 90/2012 of MUNSIFF COURT, CHANGANACHERRY
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PETITIONER :
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VIJU PRASAD ALIAS BIJU PRASAD, S/O. PRASAD,
AGED 47 YEARS, ATTACHIRA HOUSE, S.PURAM P.O.,
KURICHI KARA, KURICHI VILLAGE, CHANGANASSERY
TALUK, KOTTAYAM DISTRICT.
BY ADV. SRI.P.M.ZIRAJ
RESPONDENTS :
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1. P.S.PUNNOOSE, AGED 58 YEARS, S/O. PUNNOOSE
RESIDING AT PARAPPARAMBIL HOUSE, S. PURAM P.O.,
KURICHI KARA, KURICHI VILLAGE, CHANGANASSERY TALUK,
KOTTAYAM DISTRICT PIN - 686001.
2. GEENA JOSEPH, AGED 32 YEARS, W/O. SAJI JOSEPH,
RESIDING AT PARAPPARAMBIL HOUSE, S.PURAM P.O.,
KURICHI KARA, KURICHI VILLAGE, CHANGANASSERY
TALUK, KOTTAYAM DISTRICT - PIN - 686001.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION
ON 04-09-2015, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
OP(C).No. 2126 of 2015 (O)
APPENDIX
PETITIONER'S EXHIBITS :
P1: COPY OF OS NO. 90/2012 ON THE FILE OF MUNSIFF COURT,
CHANGANASSERY SUBMITTED BY THE RESPONDENTS HEREIN.
P2: COPY OF THE INTERLOCUTORY APPLICATION NO. 486/2012 IN OS 90/2012 ON
THE MUNSIFF COURT, CHANGANASSRY.
P3: COPY OF ORDER DT 4/6/2012 IN IA NO.486/2012 IN OS NO. 90/2012 ON THE
FILE OF MUNSIFF COURT, CHANGANASSERY.
P4: COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER IN OS
NO. 90/2012.
P5: COPY OF COUNTER AFFIDAVIT SUBMITTED BY THE PETITIONER IN IA
NO. 486/2012 IN OS NO. 90/2012.
RESPONDENT'S EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
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A.MUHAMED MUSTAQUE, J.
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O.P.(C)No.2126 of 2015
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Dated this the 4th day of September, 2015
JUDGMENT
The petitioner is the defendant in O.S.No.90/2012 on the file of the Munsiff's Court, Changanassery. He has approached this Court for an expeditious disposal of the above suit.
In view of the pendency of the above suit, there shall be a direction to the Munsiff's Court, Changanassery to dispose O.S.No.90/2012 within a period of four months from the date of receipt of a copy of this judgment.
The original petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln