HAVAUMMA Vs. ALATHEL PATHUKUTTY

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Chavakkad, to consider and dispose of IA Nos.6373, 6376 and 8403 of 2019 in O.S.No.458/1990, within a time frame.

(2.) Pursuant to the order dtd. 12/11/2021 passed by this Court, the learned Munsiff, by communication dtd. 16/11/2021, has stated that IA Nos.6373 and 6376 of 2019 are filed by the first petitioner to set aside the ex parte final decree and to condone the delay in filing the application to set aside the decree. IA No. 8403/2019 is filed by the second petitioner to get himself impleaded as the additional eighteenth respondent in the suit. The respondents 1 and 2 have filed their counter statement to the above applications.

(3.) Heard; Sri.V.A Vinod, the learned counsel appearing for the petitioners and Sri.P.S Sujith, the learned counsel appearing for the respondents.