SARASWATHY Vs. AMBILY

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Principal Munsiff, Kollam, to consider and dispose of O.S.No.733/2016 (Ext P1 ) within a time frame.

(2.) Pursuant to the order dtd. 19/1/2023 passed by this Court, the learned Principal Munsiff, Kollam, by communication dtd. 23/1/2023, has informed this Court that the suit is filed for decrees of permanent prohibitory injunction and mandatory injunction. The trial in the suit is in progress. The suit stands posted to 9/2/2023, for cross-examination of PW1. The learned Munsiff is the Principal Munsiff and is also holding additional charge of the Court of the Additional Munsiff, Kollam. As she has to attend to the proceedings in the two courts, she requires at least eight months" time to dispose of the suit.

(3.) Heard; Sri. A. Jani (Kollam), the learned counsel appearing for the petitioner and Smt. K.G. Bindu, the learned counsel appearing for the respondents 1 to 3.