S.SREEKALA Vs. M.S SREEKUMARAN NAIR

JUDGEMENT

(1.) The petitioner desires to get O.S.No.549/2021 of the Court of the Munsiff, Nedumangad, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that, she is the first plaintiff in the above suit, which is filed against the respondents 1 and 2 for partition and consequential injunction. The respondents 3 and 4 are also the plaintiffs in the suit. The obstruction that has been caused by the respondents 1 and 2 is causing severe mental agony to the petitioner. The petitioner and respondents 1 and 2 are senior citizens. Therefore, the petitioner seek for expeditious disposal of the suit.

(3.) The Code of Civil Procedure, 1908, provides the procedure to be followed by civil courts, right from the date of institution of a suit till its disposal.