Kerala High Court
Vijayakumari vs Usha Madusoodann on 27 May, 2019
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
MONDAY, THE 27TH DAY OF MAY 2019 / 6TH JYAISHTA, 1941
OP(C).No. 1144 of 2019
AGAINST THE ORDER/JUDGMENT IN OS 286/2009 of PRINCIPAL SUB
COURT,ATTINGAL
PETITIONERS:
1 VIJAYAKUMARI,
AGED 64 YEARS,
W/O.KRISHNAKUMAR, RESIDING AT SAHITHI SADANAM,
MYLODU, POOYAPPALLY VILLAGE, KOTTARAKKARA.
2 HARIKRISHNAN,
AGED 30 YEARS,
S/O.KRISHNAKUMAR, RESIDING AT SAHITHI SADANAM,
MYLODU, POOYAPPALLY VILLAGE, KOTTARAKKARA.
3 NISHA KRISHNAN,
AGED 26 YEARS,
D/O.KRISHNAKUMAR, RESIDING AT SAHITHI SADANAM,
MYLODU, POOYAPPALLY VILLAGE, KOTTARAKKARA.
BY ADV. SRI.BIJU.P.N.
RESPONDENTS:
1 USHA MADUSOODANN,
RESIDING AT ASWATHY ,
ALAMCODE VILLAGE ,
ATTINGAL 695101
2 M.MADHUSOODHANAN,
RESIDING AT ASWATHY, ALAMCODE VILLAGE,
ATTINGAL- 695101.
3 ABI M.,
S/O.MADHUSOODHANAN, RESIDING AT ASWATHY,
ALAMCODE VILLAGE, ATTINGAL- 695101.
4 VIJAYADATH,
S/O.VELAYUDHAN THANKAVIL VEEDU,
MANABOOR VILLAGE, CHIRAYINKEEZHU
NOW RESIDING AT A/5,
OP(C).No. 1144 of 2019
2
SIDHI SANADN, OPPOSITE BHAGAVATH HOSPITAL,
SVP ROAD, BORIVILLY WEST, BOMBAY- 400103.
5 S.SURESH,
S/O.SUKUMARN, NIMMI VILLAGE, MUNDAKKAL MIDLE
MUNDAKKAL, KOLLAM DISTRICT- 691010.
6 SURESH BABU,
S/O.DAMODHARAN, RESIDING AT D.S.LAND,
OTTOOR, OTTOOR VILLAGE, VARKKALA- 695141.
7 SANALKUMAR,
S/O.LATE GOPINATHAN, RESIDING AT MANANMBOOR,
MANAMBOOR VILLAGE- 695144.
8 E.AYOOBKHAN,
S/O.EBRAHIM, RESIDING AT E.NO.44,
POLICE QUARTERS, KOLLAM- 691001.
9 BEEGUM ZAINA,
W/O.E.AYOOBKHAN, RESIDING AT E.NO.44, POLICE
QUARTERS, KOLLAM- 691001.
10 ABDUL AZEEZ,
RESIDING AT ANZARI MANZIL, ELAMADU VILLAGE,
KOTTARAKKARA- 691506.
11 A.S.SAJEENA BEEGUM,
RESIDING AT NAZAR MANZIL, ITTIVA VILLAGE,
KOTTARAKKARA- 691506.
12 C.K.PRADEPKUMAR,
RESIDING AT SREE SIVASAKTHI CHS LTD.,
Y5 SIDHI SADAN OPPOSITE
BHAGAVATH HOSPITAL SVP ROAD,
BORIVILLY WEST, BOMBAY- 400103.
13 SUDHARLAL,
RESIDING AT VRINDAVAN, THOPPIL, OTTOOR,
OTTOOR VILLAGE- 695143.
14 LILLY,
W/O.SUDHARLAL, RESIDING AT VRINDHVAN,
THOPPIL, OTTOOR, OTTOOR VILLAGE- 695143.
15 SHERIEF,
S/O.MUHMAD HANEEFA,
MUKKAVEEDU NAVAVIKULAM,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
OP(C).No. 1144 of 2019
3
SEEMATHI SABOORA BEEVI,
VILIYIL VEEDU, NAVAYIKULAM- 695603.
16 SHAFI,
S/O.MOIDHEEN KUNJU, RESIDING AT VILAYIL VEEDU,
CHAMMARUTHI REPRESENTED BY HIS POWER ATTORNEY
HOLDER, SREMATHI SABOORA BEEVI- 695603.
17 RAJANDHAR BABU,
S/O.GOVINDHAN, RESIDING AT SHINY NIVAS, MOOTHALA
PALLIKKAL, PALLIKKAL VILLAGE- 676517.
18 SHINI R.P.,
W/O.SUGATHAN, RESIDING AT NITHIN BHAVAN, MOOTHAL
PALLIKKAL- 676517.
19 MUKUNDHAN,
S/O.PADBANANBAN, RESIDING AT SOORYA BHAVAN,
ATTINGAL- 695101.
20 RIJU MUKUNDHAN,
S/O.MUKUNDHAN, SOORYA BHAVAN, ATTINGAL- 695101.
21 PRASNNAN,
S/O.KOCHUKRISHNAN, RESIDING AT SANKARA VILASAM
CHAVARCOD, NAVAIKULAM- 695603.
22 JAYADHAVAN,
S/O.VASUDHEVAN, RESIDING AT NALUKETTU, CHAVARKOD,
NAVAIKULAM- 695603.
23 R.HARINDHRA BABU,
S/O.RAGHAVAN, RESIDING AT DHANRAJ,
SREENNIVASPURAM, VARKALA NOW RESIDING AT,
PRASANDH, FOURTH CROSS ROAD, BEENA ANJUMANA ROAD
BELLAPILLY, SOUTH KOCHI- 682001.
24 DHOLI RAJU,
D/O.PONNAMMA, RESIDING AT ASHTAMI BHAVAN KESIKONAM,
DHEESAM, NELLNADU VILLAGE, VAMANAPURAM- 695606.
25 PUZHPARAJAN,
S/O.RAMANKUTTY, KADVIALKATHU VEEDU, ARAMTAN,
VAMANAPURAM VILLAGE- 695606.
26 KUMARI PRABHA,
W/O.PUZHPARAJAN, RESIDING AT KADAVILAKATHU VEEDU,
ARAMTHANAM, VAMANAPURAM VILLAGE- 695606.
OP(C).No. 1144 of 2019
4
27 DINESAN,
S/O.PARAMU, RESIDING AT PARAMESWARA VILASAM,
KARATE VILLAGE- 682001.
28 BINDU SUDHAKARN,
RESIDING AT KRISHNABHAVAN, KEEZHAYIKONAM- 695103,
NELLANADU VILLAGE.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2019, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
OP(C).No. 1144 of 2019
5
JUDGMENT
The grievance of the petitioner herein is regarding the delay in the disposal of I.A. filed by her in I.P.No.2 of 2005 pending before the Sub Court Attingal. Pursuant to direction issued from this Court, the Sub Judge, Attingal by his communication dated 20.05.2019 has informed that, I.A.No.47/2017 filed by the petitioner herein for impleading is posted to 09.07.2019, awaiting return of notice of the unserved respondents.
2. Pursuant to this, I am inclined to dispose of the original petition itself without issuing notice to the respondents, directing the Court below to expedite I.A.No.47/2017 and to consider and dispose of the I.A. as expeditiously, as possible, after ensuring that the service is completed.
The original petition (civil) is disposed of as above.
Sd/-
SUNIL THOMAS JUDGE VPK OP(C).No. 1144 of 2019 6 APPENDIX PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN CIVIL SUIT O.S.NO.286/2009 DATED 30.03.2011. EXHIBIT P2 TRUE COPY OF THE ORDER IN E.P.NO.35/2012 IN O.S. NO.286/2009 DATED 15.07.2014. EXHIBIT P3 TRUE COPY OF THE I.P.NO.2/2005. EXHIBIT P4 TRUE COPY OF THE I.A. IN I.P.NO.2/2005 DATED 27.01.2017 // TRUE COPY // PA TO JUDGE VPK