SULOCHANA RAMAKRISHNAN Vs. M.R.JOSHY

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Subordinate Judge, Chavakkad, to consider and dispose of O.S. No.114/2019 within a reasonable time period.

(2.) Pursuant to the order dtd. 11/3/2022 passed by this Court, the learned Subordinate Judge, Chavakkad, by communication dtd. 17/3/2022, has informed this Court that the suit is instituted for partition. The defendants have entered appearance other than for the 3rd defendant, and filed their written statements. The suit stands posted for return of summons of the 3rd defendant The court below requires at least three months time to dispose of the suit after the completion of pre-trial steps.

(3.) Heard; Sri.P.Ramakrishnan, the learned counsel appearing for the petitioner, the learned Deputy Solicitor General of India for the 4th respondent and the learned Government Pleader appearing for the respondents 5 to 7. Service is complete on the other respondents.