T.K.BALAN Vs. JOHN S/O.OUSEPH

JUDGEMENT

(1.) THIS original petition is for a direction to the learned Sub Judge, Irinjalakkuda to dispose of A.S No. 168 of 2011 within a time frame to be fixed by this court or in an alternative, to direct that court to pass orders on Ext.P3, application within a time frame.

(2.) THE petitioner filed O.S. No. 183 of 2008 in the Munsiff's Court, Chalakkduy for a declaration of title and recovery of possession regarding the plaint B schedule.

(3.) THE learned counsel submits that the petitioner is aged about 72 years and wants an early decision of the appeal.