JEMMA MATHEW Vs. K.P.AJITHA

JUDGEMENT

(1.) The petitioner is the 1st defendant in O.S.No.203 of 2020 on the files of the Munsiff's Court, Peerumedu. She is aged 78 years. The suit was filed by the 1st respondent against the petitioner and the 2nd respondent seeking a decree of permanent prohibitory injunction. The petitioner is aggrieved of the delay in disposing the suit. She contending that, considering her old age, any further delay would be highly prejudicial to her interest, filed this Original Petition under Article 227 of the Constitution of India seeking an order directing the Munsiff, Peerumedu to dispose of O.P.No.203 of 2020 within a time fixed by this Court.

(2.) Heard the learned counsel appearing for the petitioner. Considering the relief proposed to be granted, service of notice on the respondents is dispensed with.

(3.) Ext.P6 is a copy of the proceedings in O.S.No.203 of 2020. It is seen that the petitioner and the 2nd respondent have already filed written statement in O.S.No.203 of 2020. The suit is now pending for settlement of issues. There were a few adjournments for that purpose. The relief claimed in the suit is a permanent prohibitory injunction alone. Considering the age of the petitioner, an expeditious disposal of O.S.No.203 of 2020 is highly essential. The nature of the suit is such that it could be disposed of without much delay also.