SATHYAN P. A. Vs. SAJIKUMAR V.

JUDGEMENT

(1.) The original petition is filed, inter alia, to direct the Court of the Principal Munsiff, Kollam, to consider and dispose of EA No.10/2023 (Ext P4) in EP No.9/2023 in PLP No.3/2020 within a reasonable time period.

(2.) When the original petition came up for admission on 30/1/2023, Sri.H Ramanan, the learned counsel appearing for the first respondent had undertaken before this Court that the attachment schedule property will not be alienated till the disposal of the original petition.

(3.) The learned counsel on both sides also submitted that there was a likelihood of the dispute being settled, if the parties are referred to mediation. Accordingly, the parties were referred to mediation.