THANKAMMA Vs. OMANA

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the Additional Subordinate Judge, Irinjalakuda, to consider and dispose of A.S.No.72/2018(Ext.P1) within a time frame.

(2.) Pursuant to the order dtd. 11/7/2022 passed by this Court, the learned Additional Subordinate Judge, Irinjalakuda, by communication dtd. 19/7/2022, has informed this Court that the appeal stands posted for the Trial Court records. Thereafter, the appellant would have to deposit the balance court fee. The appeal can be disposed of within four months, after the receipt of the Trial Court records.

(3.) Heard; Smt.Sruthy K.K, the learned counsel appearing for the petitioner.