IGNATIUS Vs. FEDERAL BANK LIMITED

JUDGEMENT

(1.) PETITIONERS suffered an ex parte decree for payment of money in O.S. No.61 of 2003 of the court of learned Sub Judge, Nedumangad. They filed I.A. No.631 of 2008 to set aside that ex parte decree accompanied by I.A. No.630 of 2008 to condone the delay. Those applications were dismissed for default on 25.03.2010. Then came I.A. Nos.495 and 495 of 2009 for its restoration and to condone the delay. Those applications were dismissed for default. Thereafter petitioners filed I.A. Nos.720 and 721 of 2010 for restoration of I.A. Nos.495 and 496 of 2009. Learned counsel states that those applications were allowed and I.A. Nos.495 and 496 of 2009 were allowed on condition of payment of Rs.50,000/- towards amount due under the decree and the case was posted on 22.10.2010. On 22.10.2010 petitioners filed I.A. No.1081 of 2010 to review the order on I.A. Nos.495 and 496 of 2009. Prayer in this petition is to direct learned Munsiff to dispose of I.A. No.1081 of 2010 as expeditiously as possible. Certain interim reliefs are also prayed for.

(2.) HAVING heard counsel for petitioners and on going through the records I am not persuaded to think that any interim relief is to be granted. But the learned Munsiff is directed to dispose of I.A. No.1081 of 2010 if preliminary steps on that application are over, as expeditiously as possible. Original petition is disposed of with the above direction.