JOSE Vs. DEVASSY

JUDGEMENT

(1.) PLAINTIFF in O.S No.47 of 2008 of the court of learned Additional Sub Judge, Kochi is the petitioner before me in this petition filed under Article 227 of the Constitution. It is prayed that learned Sub Judge may be directed to dispose of Exts.P1 to P7 and expedite trial and disposal of the suit within a time frame to be fixed by this Court.

(2.) ACCORDING to the petitioner he paid the entire sale consideration to respondent No.1 and he was put in possession of the property. The title deeds were also given to him. In the meantime respondent No.1 is stated to have executed a settlement deed in favour of respondent No.2-his wife who mortgaged the property in favour of respondent No.3 and availed a loan. Hence the suit.