LAWS(KER)-2022-8-143

ARULAPPAN NADAR Vs. BENSINGER

Decided On August 30, 2022
Arulappan Nadar Appellant
V/S
Bensinger Respondents

JUDGEMENT

(1.) The original petition is filed to direct the Court of Subordinate Judge, Neyyattinkara, to consider and dispose of A.S. No.93/2019 within a time frame.

(2.) Pursuant to the order dtd. 24/6/2022 passed by this Court, the learned Subordinate Judge, Neyyattinkara, by communication dtd. 8/7/2022, has informed this Court that the appeal is listed for hearing on 19/9/2022. The court below would make every endeavour to dispose of the appeal within three months.

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