MARIYAMMA Vs. ALPHONSA

JUDGEMENT

(1.) The original petition is filed to direct the Court of the District Judge, Thrissur, to consider and dispose of A.S. No.317/2013 within a reasonable time period.

(2.) Pursuant to the order dtd. 20/3/2023 passed by this Court, the learned Additional District Judge-IV, Thrissur, by communication dtd. 24/3/2023, has informed this Court that considering the heavy pendency of time bound matters before the said court, the appeal can be disposed of within six months.

(3.) Heard; Sri.N.L.Bitto the learned counsel appearing for the petitioners. Even though notice has been served on the counsel appearing for the respondents before the court below, there is no appearance for them.