SASIDHARAN NAIR Vs. ANIL KUMAR

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Nedumangad, to expeditiously dispose of O.S. No.904/2022, within a time frame to be fixed by this Court.

(2.) The petitioner has averred in the original petition that he has filed the above suit against the respondents, inter alia, for a fixation of boundary and other consequential reliefs. The petitioner is aged 65 years and is a senior citizen. The pendency of the suit is causing severe hardship to the petitioner. Hence, the court below may be directed to dispose of the suit expeditiously.

(3.) Heard; Smt. Nikita Nair C.S., the learned counsel appearing for the petitioner on admission.