K SAVITHRI Vs. BABURAJAN

JUDGEMENT

(1.) Petitioners herein are seeking for a direction for expeditious disposal of E.A.No.122/2013 in E.P.No.220/2010 in RCP No.11/1999 within a time frame.

(2.) We heard the learned Senior Counsel Sri.T.Krishnanunni appearing for petitioners and Sri.Raja Vijaya Raghavan appearing for respondents..

(3.) In the light of the averments in the original petition, this Court called for a report of the learned Principal Munsiff. It is seen from the report that the petitioner filed E.A 122/2013, which is a claim petition and E.A 123/2013 to stay the execution. E.A No.123/2013 was dismissed on 5/6/2013 as delivery was effected. Now E.A 122/2013 stands adjourned to 18/7/2013 for evidence as the 1st respondent submitted that he has filed objections. In the light of the fact that the learned Principal Munsiff will have to dispose of the matter, we are not going into the contentions raised herein by both parties. Accordingly, we direct the learned Principal Munsiff to dispose of the matter namely EA 122/2013, within a period of two months from the date of production of a certified copy of this judgment.