NARAYANA PILLAI Vs. SURESH KUMAR

JUDGEMENT

(1.) The petitioner desires to get O.S.No.43/2022 on the file of the Court of Munsiff, Varkala, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that he has filed Ext.P1 plaint against the respondents, seeking recovery of the plaint scheduled property by evicting the respondent from the shop room owned by him. The respondents have not filed any written statements till date. The petitioner is a senior citizen and suffering from various ailments. Hence, the petitioner seeks for an out of turn disposal of the above suit.

(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.