ABDUL KAREEM Vs. SMITHESH A N

JUDGEMENT

(1.) The petitioners are the petitioners in E.A.No.4/2020 in E.A.No.97/2019 in E.P.No.3/2014 in O.S.No.107/2011 pending before the Subordinate Court, Kasaragod.

(2.) The limited prayer sought for by the petitioners is to direct the court below to consider their application filed as early as on 17.09.2020 in the E.P. as they are the bonafide purchasers of the decree schedule property. As the limited prayer sought for is for a direction to dispose of E.A.No.4/2020, I think that this petition can be disposed of directing the court below to consider E.A.No.4/2020 in E.A.No.97/2019 in E.P.No.3/2014 in O.S.No.107/2011 at the earliest and dispose of the E.P after disposal of this petition. This original petition is disposed of as above.