PONNAMMA BABU Vs. SREEJA G

JUDGEMENT

(1.) THE only prayer is for an expeditious disposal of I.A.No.531 of 2006 in O.P.No.637 of 2005, on the file of the Family Court, Thiruvalla.THE petitioner is the third party claimant in the Original Petition before the Family Court for lifting the attachment. Respondents 1 and 2 herein are the petitioners before the Family Court. It is seen that I.A.No.531 of 2006 is filed as early as in March, 2006. In the above circumstances, it is not necessary to issue notice to the respondents since the only prayer is for an expeditious disposal of the interlocutory application. Accordingly, the Writ Petition is disposed of directing the Family Court, Thiruvalla to dispose of I.A.NO.531 of 2006 in O.P.No.637 of 2005 in accordance W.P.(C). NO.10284 OF 2007 with law within a period of three months from the date of receipt of a copy of this judgment.