BABU Vs. THRESYA

JUDGEMENT

(1.) The original petition is filed to direct the Court of Munsiff, Chavakkad, to consider and dispose of O.S. No.1509/2017 within a time frame.

(2.) Pursuant to the order dtd. 10/8/2022 passed by this Court, the learned Munsiff, Chavakkad, by communication dtd. 20/8/2022, has informed this Court that the suit stands posted for framing of issues to 12/10/2022. Since the suit is for recovery of possession, a survey commissioner will have to be deputed. Thereafter, pre-trial steps will have to be ordered. However, the court below would make every endeavour to dispose of the suit within eight months.

(3.) Heard; Sri.R.Gopan, the learned the counsel appearing for the petitioners. Even though notice has been served on the counsel appearing for the respondents before the court below, there is no appearance for them.