JAYA RAVEENDRAN Vs. C.C. ROHINI

JUDGEMENT

(1.) The petitioner desires to get O.S.No.66/2022 on the file of the Court of the Munsiff, Thrissur, to be disposed of out of turn.

(2.) The petitioner has averred in the original petition that she is the first plaintiff in the suit, which is filed against the first respondent, for a decree of permanent prohibitory injunction, to restrain the first respondent from transacting on the strength of the Will bearing No.26/2021 executed by the late husband of the petitioner, and for other consequential reliefs.

(3.) The petitioner has averred in the original petition that even though the first respondent has entered appearance in the suit, she has till date not filed the written statement. She is deliberately protracting the determination of the suit. She has filed another suit as O.S. No.73/2022 before the same court against the petitioner and the respondents 2 and 3. The petitioner is aged 62 years. If the suit is not disposed of within a time frame, it would cause severe prejudice to the petitioner. Hence the original petition.