V P VASU Vs. K SAROJINI

JUDGEMENT

(1.) PLAINTIFF in O.S. No.156 of 2004 of the court of learned Munsiff, Thalassery is the petitioner before me seeking a direction for early disposal of Ext.P7, I.A. No.1651 of 2010 in I.A.No.1338 of 2010 in O.S. No.156 of 2004. Petitioner filed that suit for fixation of boundary and prohibitory injunction. Respondents denied that petitioner is in possession of the suit property. Advocate Commissioner after inspection with the assistance of the Taluk Surveyor submitted report dated 07.08.2008. Petitioner requested for remission of that report and that was allowed. Advocate Commissioner then submitted Exts.P3 and P4, report and plan. Respondents filed Ext.P5, application to set aside Exts.P3 and P4. That was allowed as per Ext.P6, order on 23.07.2010. Since petitioner felt that it is a non-speaking order and without hearing him, he preferred Ext.P7, application for review of Ext.P6, order on 04.08.2010. That application was objected by respondents as per Ext.P8, counter. Exhibit P7 is posted on 23.10.2010. Petitioner seeks direction for early disposal of the case. It is contended that since Ext.P7, application was not disposed of disposal of suit is delayed.

(2.) HAVING regard to the facts and circumstances stated learned Munsiff is directed to dispose of Ext.P7, application as early as possible. Original Petition is disposed of with the above direction.