Kerala High Court
Prof P.T.Oommen vs George Oommen on 26 March, 2015
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
THURSDAY, THE 14TH DAY OF SEPTEMBER 2017/23RD BHADRA, 1939
OP(C).No. 2603 of 2017 (O)
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PETITIONERS:
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1. PROF P.T.OOMMEN, AGED 93 YEARS,
S/O.LATE MR.OOMMEN THOMAS,
PUINNACHERI PARAMPIL HOUSE, ERAVIPEROOR P.O,
ERAVIPEROOR VILLAGE,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT.
2. P.J JACOB, AGED 89 YEARS,
S/O. LATE P.C JOHN, EDATHARA PUTHEN VEEDU,
KUMBANADU P.O, KOIPURAM VILLAGE, THIRUVALLA TALUK,
PATHANAMTHITTA DISTRICT.
3. MRS.REENA MATHAI, AGED 50 YRS,
D/O. P.T OOMMEN, PUINNACHERI PARAMPIL HOUSE,
ERAVIPEROOR P.O, ERAVIPEROOR VILLAGE,
THIRUVALLA TALUK,
BY ADV. SRI.K.K.SETHUKUMAR
RESPONDENTS:
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1. GEORGE OOMMEN, AGED 65 YEARS,
S/O. LATE O.I. OOMMEN,
MOOTHEDATHU OONIYANTHALA HOUSE, ERAVIPERROR,
ERAVIPEROOR VILLAGE,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT,
PIN - 686 695
(NO.24, STAFFORD ROAD, HOUSTON WEST,
LONDON TW3 3EN)
2. JACOB OOMMEN, AGED 63 YEARS,
S/O.LATE O.I. OOMMEN, MOOTHEDATHU OONIYANTHALA
HOUSE, ERAVIPERROR, ERAVIPEROOR VILLAGE,
THIRUVALLA TALUK (NO.1, STUART ROAD, EAST BARNET,
EN48XG, LONDON TW3 3EN)
BOTH PARTIES REPRESENTED BY TOMY JOSEPH MALAYIL,
S/O.JOSEPH KURIEN, AGED 52 YEARS, MALAYIL HOUSE,
RAMATHUR, KOTHAMANGALAM, ERNAKULAM DT- 686 691.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
14-09-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 2603 of 2017 (O)
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APPENDIX
PETITIONERS' EXHIBITS
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EXHIBIT P1: COPY OF THE PLAINT OS. NO. 11 OF 2015 ON THE FILES
OF MUNSIFF'S COURT, THIRUVALLA.
EXHIBIT P2: COPY OF THE WRITTEN STATEMENT IN O.S NO.11/2015
DATED 26.03.2015.
EXHIBIT P3: COPY OF THE INTERLOCUTORY APPLICATION NUMBERED AS
1.A NO.2784 OF 2017 DATED 14.08.2017.
RESPONDENTS' EXHIBITS
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NIL
//TRUE COPY//
P.A TO JUDGE
ab
ANIL K. NARENDRAN, J.
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O.P(C) No.2603 of 2017
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Dated this the 14th day of September, 2017
J U D G M E N T
The petitioners, who are aged 93, 89 and 50 years respectively, are the defendants in O.S No.11/2015 on the file of the Munsiff's Court, Thiruvalla, filed by the respondents herein seeking a decree of permanent prohibitory injunction and other consequential reliefs. The petitioners have approached this Court with this Original Petition seeking an order directing the Munsiff's Court, Thiruvalla to expedite the trial in O.S No.11/2015 and to dispose of the same within a time bound manner.
2. On 24.8.2017 when this Original Petition came up for admission, the Registry was directed to get a report from the Munsiff's Court as to the time limit required for disposal of O.S No.11/2015. Pursuant to the said order, the Registry has obtained a report dated 2.9.2017, wherein it has been stated that the suit can be disposed of within a period of six months.
In the said circumstances this Original Petition is disposed O.P(C) No.2603 of 2017 :-2-:
of directing the Munsiff's Court, Thiruvalla to finally dispose of O.S No.11/2015 within a period of six months from the date of production of a certified copy of this judgment.
Sd/-
ANIL K. NARENDRAN JUDGE //True Copy// P.A to Judge ab