REENA JOHNSON Vs. TONY PULIKKEN

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Principal Subordinate Judge, Thrissur, to consider and dispose of I.A.Nos.1 and 3/2022 in O.S.No.270/2016 within a time frame.

(2.) Pursuant to the order dtd. 13/1/2023 passed by this Court, the learned Subordinate Judge, by communication dtd. 23/1/2023, has informed this Court that I.A.No.3/2022 is filed by the petitioners to condone the delay of 1747 days in filing I.A.No.1/2022. I.A.No.1/2022 is filed to set aside the ex-parte decree that has been passed in the suit. The respondents have appeared and filed their objections to the above applications. The matter stands posted for enquiry to 20/2/2023. The court below would dispose of the applications applications within two months.

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