Kerala High Court
Varghese Chacko vs Lakshmi Kutti Amma on 18 March, 2004
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
WEDNESDAY, THE 28TH DAY OF NOVEMBER 2012/7TH AGRAHAYANA 1934
OP(C).No. 4059 of 2012 (O)
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OS.312/2000 of MUSNIFF COURT,ADOOR
PETITIONER(S):
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VARGHESE CHACKO,
VENAVILA THEKKETHIL
KUNNIDA, KURUMBAKARA P.O.,
PATHANAPURAM, PATHANAMTHITTA DISTRICT.
BY ADVS.SRI.K.RAKESH ROSHAN
SMT.THUSHARA.V
RESPONDENT(S):
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1. LAKSHMI KUTTI AMMA, KIZHAKKEDATHU VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
2. THANKAMANI AMMA, KIZHAKKEDATHU VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
3. GOURI KUTTY AMMA, KIZHAKKEDATHU VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
4. RADHA MANI, KIZHAKKEDATHU THEKKATHIL VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
5. SUDHA DEVI, D/O.PONNAMMA, KIZHAKKEDATHU VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
6. RADHA MANI AMMA, W/O.VIJAYAN PILLAI,
KIZHAKKEDATHU VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
O.P.(C) NO.4059/2012
: 2 :
7. VIJAYAN PILLAI, S/O.PONNAMMA
KIZHAKKEDATHU THEKKATHIL VEETIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
8. OMANA AMMA, D/O.SARAWATHI AMMA,
KRISHNA MANGALATH, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
9. KUNJIPENNU, VENGAVILA THEKKETHIL,
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
10. LAKSHMI KUTTY, VENGAVILA THEKKETHIL, KUNNIDA
KURUMBAKARA P.O. (VIA) PATHANAPURAM
PATHANAMTHITTA - 689 695.
11. TALUK SURVEYOR, ADOOR TALUK, ADOOR TALUK OFFICE,
ADOOR P.O., PATHANAMTHITTA - 691 523.
R BY GOVERNMENT PLEADER SRI.GITHESH.K.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 28-11-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN O.P.(C) NO.4059 OF 2012
PETITIONER'S EXTS:
EXT.P1 TRUE COPY OF THE PLAINT O.S.NO.312/2000 IN THE MUNSIFF COURT,
ADOOR.
EXT.P2 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER
IN O.S.NO.312/2000
EXT.P3 TRUE COPY OF THE COMMON JUDGMENT DATED 18.3.2004 IN
O.S.NO.312/2000
EXT.P4 TRUE COPY OF THE JUDGMENT IN A.S.NO.117/2004 ON THE FILE OF
DISTRICT COURT, PATHANAMTHITTA.
EXT.P5 TRUE COPY OF THE PETITION WITH I.A.NO.237/2012 IN O.S.NO.
467/1999
//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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O.P.(C) No. 4059 of 2012
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Dated this the 28th day of November, 2012
J U D G M E N T
The only prayer urged at the time of hearing is for early disposal of a suit for injunction along with a connected suit. It is for the petitioner to move appropriate application in the suit to advance the hearing and include the same in the list for trial.
2. The court of the Munsiff of Adoor on receipt of any such interlocutory application in O.S.No.312/2000 shall deal with the same expeditiously and in accordance with law. Every endeavour shall be made to dispose of the suit before the court closes for summer recess in the year 2013.
3. The court below shall also issue a direction to the Taluk Surveyor to assist the Advocate Commissioner for the preparation of the final report and plan in the suits.
The original petition is disposed of as above.
V.CHITAMBARESH, Judge.
nj.