B.K SHYAMALA KUMARI Vs. RAGI RAJENDRAN

JUDGEMENT

(1.) The original petition is filed to direct the Court of Munsiff -III, Neyyattinkara to expeditiously dispose of O.S. No.642/2021, within a time period to be fixed by this Court.

(2.) The petitioner has averred in the original petition that, she has instituted the suit against the respondents for a decree of partition. Although the suit was instituted in September, 2021, the same has not been decided, which in turn is causing prejudice to the petitioner. Hence, the original petition.

(3.) Heard; Sri. M.R.Sarin, the learned the counsel appearing for the petitioner, on admission.