LAWS(KER)-2022-8-145

ST.GEORGE FORANE CHURCH Vs. C.V.ANTONY

Decided On August 29, 2022
St.George Forane Church Appellant
V/S
C.V.ANTONY Respondents

JUDGEMENT

(1.) The petitioner desires to get O.S.No.181/2021 on the file of the Court of the Munsiff, Thodupuzha, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that, it has filed Ext.P1 plaint, against the respondent, seeking a decree of eviction. Even though the suit was posted for the written statement of the respondent, the suit is being adjourned from time to time. The Court below has not disposed of the suit as contemplated under the Code of Civil Procedure. Hence, the petitioner seeks for out of turn disposal of the suit.

(3.) The Code of Civil Procedure, 1908, provides the procedure to be followed by civil courts, right from the date of institution of a suit till its disposal.