DEVAYANI Vs. SATHI RATNAM

JUDGEMENT

(1.) The limited prayer sought for by the petitioner, who is the plaintiff in OS No. 49/2013 pending before the Sub-Court, Tirur is for a direction to the court below to dispose of the case without further delay.

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

(3.) The petitioner who is a senior citizen, has filed the case in the year 2013.