SHANAJ P. Vs. SAINABA

JUDGEMENT

(1.) The plaintiffs in O.S.No.401/2019 have filed this petition seeking a direction to the court below to dispose of the same in a time frame manner.

(2.) It is submitted by the learned counsel for the petitioners that all the defendants except the 2nd defendant have filed the written statement admitting the pleadings and partition of the plaint schedule property. Still the case is being delayed. Apprehending further delay in disposal of the case this petition has been filed by these petitioners.

(3.) Heard the learned counsel for the petitioners and perused the records.