PADMAKUMARI Vs. R.RAJA RAJA VARMA

JUDGEMENT

(1.) The original petition is filed to direct the Court of the III Additional Munsiff, Ernakulam, to consider and dispose of I.A. No.4/2022 in O.S.No.1257/2017, within a time frame.

(2.) Pursuant to the order dtd. 1/8/2022 passed by this Court, the learned I Additional Munsiff (in charge of the III Additional Munsiff/RCC), Ernakulam, by communication dtd. 4/8/2022, has informed this Court that I.A. No.4/2022 has been filed by the first defendant in the suit, seeking permission to sell the apartment. The respondents in the application have not filed their written objections. If the parties cooperate, I.A. No.4/2022 can be disposed of within two week.

(3.) Heard; Sri. N.M.Madhu, the learned counsel appearing for the petitioner and Sri. Saji Issac the learned counsel appearing for the second respondent.