Kerala High Court
Dinachandrakumar vs Tahsildar on 3 March, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY,THE 3RD DAYOF MARCH 2014/12TH PHALGUNA, 1935
OP(C).No. 631 of 2014 (O)
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OS NO. 703/2008 OF THE PRINCIPAL MUNSIFF'S COURT, CHERTHALA
I.A. NOS. 120/2014 AND 121/2014
PETITIONER(S):
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DINACHANDRAKUMAR, AGED 52 YEARS
S/O.PARAMU DAMODARAN,
KANICHUKATTU CHUNATHUVELIYIL
CHERTHALA.
BY ADV. SRI.J.OM PRAKASH
RESPONDENT(S):
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1. TAHSILDAR, TALUK OFFICE,
CHERTHALA P.O., CHERTHALA.
2. TALUK SURVEYOR, -DO- -DO-
3. DEPUTY COLLECTOR (L.R)
COLLECTORATE,ALAPPUZHA P.O.
4. KERALA STATEREPRESENTED BY
THE DISTRICT COLLECTOR,
COLLECTORATE,ALAPPUZHA P.O.
BY GOVERNMENT PLEADER SRI. P.V. ELIAS
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 03-03-2014, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 631 of 2014 (O)
APPENDIX
PETITIONER(S)' EXHIBITS
EXT.P1 : A TRUE COPY OF THE PLAINT IN O.S.NO.703/2008 OF THE
MUNSIFF'S COURT,CHERTHALA.
EXT.P2 : A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 3RD
DEFENDANT IN O.S.NO.703/2008
EXT.P3 : A TRUE COPY OF THE I.A.NO.120/2014.
EXT.P4 : A TRUE COPY OF THE I.A.NO.121/2014.
RESPONDENT(S)' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 631 OF 2014
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Dated this the 3rd day of March, 2014
JUDGMENT
The court below has reportedly allowed I.A. No. 120/2014 for a direction to produce the documents and I.A. No. 121/2014 filed for leave to serve interrogatories. The petitioner/first plaintiff however apprehends that the trial of the suit may commence even before the documents are produced or the interrogatories answered.
2. I direct the court of the Principal Munsiff of Cherthala to ensure compliance of the orders passed in I.A. Nos. 120/2014 and 121/2014 if the same have become final. The trial of the suit in O.S. No. 703/2008 shall commence only after the orders in the interlocutory applications aforestated are complied within a reasonable time.
The Original Petition is disposed of.
V. CHITAMBARESH JUDGE ncd