THULASEEDHARAN NAIR Vs. NIRMMALA P

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Sasthamcottah, to expeditiously dispose of OS No.113/2022, within a time frame to be fixed by this Court.

(2.) The petitioner's case is that he is the first defendant in the above suit, which is filed by the respondents 1 to 7, seeking a decree for fixation of the eastern boundary of the plaint schedule property and other consequential reliefs. The petitioner entered appearance in the suit and filed his written statement on 26/7/2022. The pendency of the suit is causing severe prejudice and hardship to the petitioner. Hence, the original petition.

(3.) Heard; Sri.K.R Vinod, the learned counsel appearing for the petitioner and Sri.Siju, the learned counsel appearing for the respondents 1 to 7. Notice to the eighth respondent is dispensed with.