SREEJA RAJESH Vs. SREEKUMAR

JUDGEMENT

(1.) The petitioner desires to get O.S.No.124/2022 on the file of the Court of Munsiff, Koothuparambu, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that he is the first defendant in the above suit which is filed by the first respondent, seeking a decree of partition. The suit is filed only to harass the petitioner. The first respondent has no authority to file the suit. Hence, the suit may be directed to be disposed of out of turn.

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