ANEESH Vs. VIJAYAN RAJENDRAN

JUDGEMENT

(1.) The petitioners desire to get O.S No.114/2021 on the file of the Court of the Munsiff-I, Neyyattinkara, to be disposed of out of turn.

(2.) The petitioners have averred in the original petition that they are the plaintiffs in the above suit, which is filed against the respondents to set aside two sale deeds executed in favour of the respondents. The petitioners are put to severe hardship due to the acts committed by the respondents. Hence, the suit may be disposed of expeditiously.

(3.) Heard; Sri.M.R Sarin, the learned counsel appearing for the petitioners.