RAMAKRISHNAN P Vs. BALAN

JUDGEMENT

(1.) The petitioner who is the plaintiff in O.S.No.176/2005, a suit for partition, has filed this application seeking the following reliefs:

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

(3.) Having regard to the nature of the averments in the petition, notice to the respondents is dispensed with. The limited prayer sought for is only for a direction to dispose of I.A.No.671/2014 in O.S.No.176/2005 pending before the Munsiff Court, Ottapalam at the earliest.