AJITH Vs. SABU

JUDGEMENT

(1.) The original petition is filed to direct the Court of Munsiff, Thiruvananthapuram to consider and dispose of O.S. No.536/2009 within a time frame.

(2.) Pursuant to the order dtd. 8/12/2021 passed by this Court, the learned Additional Munsiff (RCC), Thiruvananthapuram, by communication dtd. 14/12/2021, has informed this Court that the suit stands posted for commissioner's report on 6/11/2022. The court below has not mentioned anything about the reasonable time period required to dispose of the suit.

(3.) Heard; Sri.Vishuprasad Nair, the learned counsel appearing for the petitioner. Even though service of notice is complete on the respondents 1 to 3 and 5, there is no appearance for them.