GOPINATHA KURUP Vs. USHA KUMARI

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the Munsiff, South Paravoor, to consider and dispose of O.S.No.26/2021 (Ext.P1) within a time frame.

(2.) Pursuant to the order dtd. 7/4/2022, passed by this Court, the learned Munsiff, South Paravoor, by communication dtd. 21/4/2022, has informed this Court that the suit has been filed to set aside the final decree in F.D.A.No.937/1997. The service of notice on the fifth defendant is not complete. The court below would make an endeavour to dispose of the suit within six months, after the vacation.

(3.) Heard; Sri. M.R.Sasith, the learned counsel appearing for the petitioner and Smt. Shobhana Dinakaran, learned counsel appearing for the first Respondent.