RAMLA ABDUL KAREEM Vs. KEERAN SHAHUL HAMEED

JUDGEMENT

(1.) The petitioners are the defendants 15 to 17 and 19 in OS No.99/2007 on the file of the Sub-Court Payyannur. The limited prayer sought for in this petition is for a direction to the court below for speedy disposal of OS No.99/2007.

(2.) Heard the learned counsel for the petitioners.

(3.) Considering the nature of the reliefs sought for, notice to the respondents is dispensed with. The learned Sub-Judge Payyannur, as per report dated 29/9/2020 submitted that, OS No.35/2012 pending before the Sub-Court is a matter connected with OS No.99/2007 and some of the parties in OS No.35/2012 have filed a petition for joint trial and both the cases and the said petition are pending consideration. It is also submitted by the learned Sub-Judge that six months time is required to dispose of the case.