KOTHAMBALA Vs. JAYAPRABHA

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Aluva, to expeditiously dispose of OS No.373/2022, within a time frame to be fixed by this Court.

(2.) The petitioner has averred in the original petition that, she is the plaintiff in the above suit, which is filed against the respondent, seeking a decree for declaration and permanent prohibitory injunction. The petitioner is a senior citizen. The suit was filed on 19/8/2022. The respondent has filed Ext P2 written-statement on 14/6/2023. The petitioner apprehends that she may not enjoy the fruits of the decree. Hence, the petitioner prayed that the court below may be directed to consider and dispose of the suit, expeditiously.

(3.) Heard; Smt.Bobby Rapheal.C, the learned counsel appearing for the petitioner on admission.