Kerala High Court
/2Nd Plaintiff vs /Defendants
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2017/22ND BHADRA, 1939
OP(C).No. 2482 of 2017 (O)
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(I.A.NOS.865, 866, 867 AND 1352 OF 2017 IN O.S.No.45 of 2017 ON THE
FILE OF MUNSIFF'S COURT, ATTINGAL)
PETITIONER(S):/2ND PLAINTIFF
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K. RAMACHANDRAN, S/O.KRISHNAN
KRISHNA NILAYAM, CHITTATTINKARA,
AVANAVANCHERRY, ATTINGAL.
BY ADV. SRI.B.KRISHNA MANI
RESPONDENT(S):/DEFENDANTS
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1. ROSY, D/O.SREENIVASAN
ROSY NIVAS, AVANAVANCHERRY, ATTINGAL,
THIRUVANANTHAPURAM -695 101.
2. SUMA, D/O.SREENIVASAN
MEDAKKAD HOUSE, POIKAMUKKU, VAMANAPURAM,
THIRUVANANTHAPURAM -695 606.
3. SHEEJA, D/O.SREENIVASAN
RADHA MANDIRAM, SIVAGIRI, VARKALA,
THIRUVANANTHAPURAM -695 141.
4. BHUVANENDRAN, S/O.SREENIVASAN
NAKRAMCODE VEEDU, AVANAVANCHERRY, ATTINGAL,
THIRUVANANTHAPURAM -695 101.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13-09-
2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 2482 of 2017 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 COPY OF THE ORDER DATED 17.3.2017 IN IA NO.237/2017 IN
OS NO.45/2017 BEFORE THE MUNSIFFS COURT, ATTINGAL.
EXHIBIT P2 COPY OF THE APPLICATION I.A.865/2017 IN O.S.NO.45/2017
BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED NIL.
EXHIBIT P3 COPY OF THE APPLICATION I.A.866/2017 IN O.S.NO.45/2017
BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED NIL.
EXHIBIT P4 COPY OF THE APPLICATION I.A.867/2017 IN O.S.NO.45/2017
BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED NIL.
EXHIBIT P5 COPY OF THE APPLICATION I.A.1352/2017 IN
O.S.NO.45/2017 BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED NIL.
RESPONDENT(S)' EXHIBITS
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NIL
//TRUE COPY//
PA TO JUDGE.
jg-13/9
ANIL K.NARENDRAN, J.
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OP(C) No.2482 of 2017
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Dated this the 13th day of September, 2017.
J U D G M E N T
The petitioner, who is the second plaintiff in O.S.No.45/2017 on the file of Munsiff'c Court, Attingal, has filed this original petition seeking an order directing the said Court to dispose of I.A.Nos.865, 866, 867, 1352 of 2017 in O.S.No.45 of 2017 within a time limit.
2. On 18.08.2017, this Court directed the Registry to get a report from Munsiff's Court, Attingal as to the time limit required for disposal of the aforesaid interlocutory applications.
3. Pursuant to the said order, a report dated 24.08.2017 has been received by the Registry, wherein it has stated that the aforesaid interlocutory applications can be disposed of within a period of one month.
In such circumstances, this original petition is disposed of directing the Munsiff's Court, Attingal to dispose of I.A.Nos.865, 866, 867, 1352 of 2017 in O.S.No.45 of 2017 within a period of one month from the date of production of a certified copy of this judgment.
(ANIL K.NARENDRAN, JUDGE) jg-13/9