HARIPRAKASH Vs. HARIKUMAR

JUDGEMENT

(1.) O.P(C) No. 921/2021 is a petition filed under Article 227 of the Constitution of India by the decree holder seeking expeditious disposal of E.P 104/2019 in O.S No. 26/2007 pending before the Munsiff Court, Karunagappally. When the matter is taken for hearing, the learned counsel for the respondents/judgment debtors submitted that the respondents have no objection in allowing the prayer.

(2.) Coming to O.P (C) No. 2428 /2021, dismissal of I.A 3/2021 in RP.IA 38/2021 dtd. 11/11/2021 in O.S No. 26/2007 is under challenge at the instance of judgment debtors 1 and 3.

(3.) Heard the learned counsel on both sides.