THANKAPPAN ADISHAR Vs. PANAYANARKAVU TEMPLE TRUST

JUDGEMENT

(1.) In view of the limited nature of the prayer, the Sub Court, Thiruvalla is directed to dispose of Ext.P4, in accordance with law, affording reasonable opportunity of hearing to both sides, as expeditiously as possible and at any rate within one month from the date of receipt/production of a copy of this judgment, if not already disposed of. This Original Petition stands disposed of as above.