NABEESA Vs. RAJEEV AND OTHERS

JUDGEMENT

(1.) The petitioner, who is the plaintiff in O.S. No. 423 of 2013 on the file of the Munsiff's Court, Ottapalam is before this Court in this original petition filed under Article 227 of the Constitution of India, seeking an order to set aside Ext. P9 order dated 23.9.2017 in I.A. No. 1865 of 2017 in O.S. No. 423 of 2013 and Ext. P12 order dated 11.10.2017 in I.A. No. 1988 of 2017 in O.S. No. 423 of 2013.

(2.) On 16.10.2017, when this original petition came up for admission, this Court issued urgent notice by special messenger to the respondents. This Court has also directed the Registry to get a report from the Munsiff's Court, Ottapalam as to the present status of O.S. No. 423 of 2013. Pursuant to the said order, a report dated 17.10.2017 has been received, wherein it has been stated that O. S. No. 423 of 2013, which is jointly tried along with O.S. No. 491 of 2013, was posted for hearing on 17.10.2017. The said cases stand adjourned to 26.10.2017.

(3.) On 26.10.2017, this Court ordered that final disposal of the suit shall be deferred for a period of one week and the said interim order was extended by ten days on 3.11.2017.