ABOOBACKER Vs. FIZAL MUNEER

JUDGEMENT

(1.) The petitioner desires to get O.S.No.57/2021 on the file of the Court of Subordinate Judge, Tirur, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that he has filed the suit against the Respondent, seeking realization of money. Even though the Respondent has entered appearance through Counsel on 13/12/2021 and sought time for filing written statement, he has till date not filed the written statement. The court below is adjourning the suit from time to time for the written statement of the Respondent. The petitioner is employed abroad. The adjournment of the suit is causing prejudice and hardship to the petitioner. Hence, the original petition.

(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.