REJI KUMAR Vs. SATHI DHANAPALAN

JUDGEMENT

(1.) The original petition is filed to direct the court of the Munsiff-II, Alappuzha, to consider and dispose of the objection filed to the commission report in I.A.No.3439/2015 in I.A.No.240/2018 (Ext P6) and I.A.No.2/2022 in I.A.No.3439/2015 in I.A.No.240/2018 in O.S.No.228/2012 (Ext P7) within a reasonable time period.

(2.) Pursuant to the order dtd. 2/8/2022 passed by this Court, the learned Additional Munsiff, Alappuzha, by communication dtd. 8/8/2022 has informed this Court that the above applications are pending consideration.

(3.) Heard; Sri. Lindons C. Davis, the learned counsel appearing for the petitioners, Smt. Nita N.S., the learned counsel appearing for the first respondent and Sri. M.R. Arunkumar, the learned counsel appearing for the second respondent. Service is complete on the other respondents.