ABU THAHIR Vs. BIJU

JUDGEMENT

(1.) The petitioner is the plaintiff in O.S.No.378/2020 pending before the IInd Additional Munsiff Court, Neyyattinkara.

(2.) The limited prayer sought for by the petitioner is for a direction to the court below to dispose of I.A.Nos.5 to 7 in O.S.No.378 of 2020 in a time bound manner.

(3.) The respondents who appeared in this Original Petition submitted that this petitioner is the tenant of the scheduled building and he has filed I.A.No.1 of 2020 for interim injunction. To the said petition these respondents have already filed objections. He had also filed an application for appointment of a Commissioner, and that petition alone was allowed by the court below. But I.A.No.1 of 2020 is still pending.