M.K.SREENIVASAN Vs. K.P.SREEDHARAN

JUDGEMENT

(1.) This Original Petition has been filed under Article 227 of the Constitution of India seeking early disposal of I.A.Nos.1 and 2 of 2021 in O.S.No.501/2019, pending before the Munsiff Court-I, Kozhikode.

(2.) Ext.P5 is the Execution Petition filed by the decree holder after securing exparte decree dtd. 30/1/2021. The further prayer is to stay the execution of the decree till the disposal of the I.A.Nos.1 and 2 of 2021 in O.S.No.501/2019.

(3.) Heard the learned counsel for the petitioner.