K. SURENDRAN PURAMERI KOVILAKAM VETTAKORUMAKAN Vs. ILLATH KUZHIYIL KUNJIKRISHNA KURUP, S/O. KELAPPAN, PUTHUPANAM P.O.

JUDGEMENT

(1.) The petitioner who is the plaintiff in O.S.No.219 of 2016 on the file of the Munsiff's Court, Nadapuram, is before this Court in this original petition filed under Article 227 of the Constitution of India seeking an order to set aside Ext.P3 order dated 22.03.2017 of the said court in I.A.No.1215 of 2016 and Ext.P8 order dated 19.09.2017 of the Sub Court, Vatakara in C.M.A.No.3 of 2017, arising out Ext.P3 order. The petitioner has also sought for an order directing the Munsiff's Court, Nadapuram to hear and dispose of O.S.No.219 of 2016 within a time frame to be fixed by this Court and to defer alienation of the plaint schedule property in that suit until a decision is taken.

(2.) On 05.10.2017, this Court issued urgent notice on admission to the respondents/defendants through special messenger and the case was ordered to be listed today for further consideration. Despite service of notice, none appeared for the respondents/defendants.

(3.) Heard the learned counsel for the petitioner/plaintiff.