SUBRAMANI K. N. Vs. G. MUNIYAPPA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the material on record.

(2.) The limited prayer of the petitioner - plaintiff in the present petition is for a direction to the trial court to dispose of the applications I.A.Nos.2 and 3 filed in O.S.No.761/2023 within a stipulated timeframe.

(3.) In view of the fact that the aforesaid applications I.A.Nos. 2 and 3 filed under Order 39 Rules 1 and 2 CPC in O.S.No.761/2023 is pending for a period of three months, without expressing any opinion on the merits / demerits of the rival contentions, I deem it just and appropriate to direct the trial court to dispose of the applications I.A.Nos.2 and 3 filed in O.S.No.761/2023 within a period of one month from 31/7/2023.