BEENA Vs. SHEEBA

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Additional Munsiff, Kollam, to consider and dispose of I.A.No.7/2022 in O.S.No.124/2022 (Ext P8) within a time frame.

(2.) Pursuant to the order dtd. 5/1/2023 passed by this Court, the learned Principal Munsiff(In charge of Additional Munsiff), by communication dtd. 9/1/2023, has informed this Court that I.A.No.7/2022 is filed by the counter claim plaintiffs, to review the order dtd. 8/4/2022 and to hear I.A.Nos.1, 2 and 4/2022 as early as possible. The petition was filed on 10/11/2022 and the same has been adjourned to 18/11/2022 for objection and hearing. The respondents have not filed their counter affidavits. The learned Munsiff is working as Principal Munsiff and also is holding charge of the Additional Munsiff, Kollam. There are more than 5000 cases pending before her. She may be granted three month's time to dispose of I.A.No.7/2022 along with I.A.Nos.1, 3 and 4/2022.

(3.) Heard; Sri. B. Mohanlal, the learned counsel appearing for the petitioners. Even though notice of the original petition has been served on the learned counsel appearing for the respondents before the court below, there is no appearance for them.