ALPHONSA Vs. JOSE JOSEPH

JUDGEMENT

(1.) This O.P has been filed by the petitioners seeking the following reliefs:

(2.) It is submitted by the learned counsel for the petitioners that I.A.Nos.1052/2010, 1053/2010, 1185/2019 and 1186/2019 are pending before the court for the last so many months, but the court below has not disposed of the same. Therefore, passing of the final decree is also being delayed. Because of the same, the parties are facing much inconvenience and hence this petition to direct the court below to dispose of all the four petitions within a time frame.

(3.) I have called for a report from the learned Sub Judge and as per a report dated 16.06.2020 that he requires six months time to dispose of all these petitions.