RAMPRASAD AND ANR. Vs. MALINI AND OTHERS

JUDGEMENT

(1.) In W.P. No. 4907/2014, the petitioner has called in question the order dated 8.7.2013 passed by the Trial Court in O.S.No. 12/2012 on I.A.No.6.

(2.) In W.R. No. 4908/2014, the petitioner has sought for writ of mandamus directing the Trial Court to dispose of the suit in O.S.No. 12/2012.

(3.) The petitioner in W.P.No.4908/2014 is now aged 94 years. Some of the respondents are also aged about 60 years. The suit is for partition. In the circumstances, it is appropriate to direct the Trial Court to dispose of the matter within a specified period. Accordingly, the writ petitions are disposed of directing the Trial Court to dispose of the suit as early as possible within the outer limit of 31.7.2014.