Kerala High Court
Vijayarangan vs Viswambaran on 15 July, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 15TH DAY OF JULY2014/24TH ASHADHA, 1936
OP(C).No. 1597 of 2014 (O)
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OS 563/2013 of MUNSIFF COURT,ATTINGAL
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PETITIONER/CLAIM PETITIONER:
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VIJAYARANGAN
S/O KARUNAKARAN, KAILAS BHAVAN KOPPAM AMBALLOOR
MANICHAL VILLAGE, NEDUMANGADU, THIRUVANANTHAPURAM
BY ADV. SRI.M.R.SARIN
RESPONDENTS/PLAINTIFF/DEFENDANT:
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1. VISWAMBARAN
S/O GOVINDAN, ELLUVILAVEEDU, ELAMBA PO
EDAKKODU VILLAGE AVANAVANCHERY - 695 501.
2. BABU
S/O LAMBORDARAN, THAZHAVILA VEEDU MANIKKAL MURI
NELLANAD VILLAGE, VEJARAMOODU PO
THIRUVANANTHAPURAM - 695 001.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 15-07-2014,
THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
DCS
OP(C).No. 1597 of 2014 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 : THE TRUE COPY OF PLAINT IN OS NO.563/13 OF THE MUNSIFF
COURT, ATINGAL
EXHIBIT P2 : TRUE COPY OF THE IA NO.184/14 IN OS NO.563/13 PENDING
BEFORE THE HONBLE MUNSIFF COURT-ATTINGAL
RESPONDENT(S)' EXHIBITS:- NIL
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/TRUE COPY/
P.A. TO JUDGE
DCS
V.CHITAMBARESH,J.
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O.P.(C) No. 1597 of 2014
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Dated this the 15th day of July, 2014
JUDGMENT
The petitioner has filed I.A. No. 184/2014 putting forth a claim to lift the attachment before judgment in O.S. No. 563/2013. The petitioner seeks an early consideration of the same in the facts and circumstances of the case.
2. I direct the Court of the Munsiff of Attingal to consider I.A. No. 184/2014 in O.S. No. 563/2013 at the earliest. Every endeavour shall be made to pass final orders thereon within a period of one month from the date of production of this judgment.
The Original Petition is disposed of.
V.CHITAMBARESH JUDGE DCS