L.VIJAYALEKSHMI Vs. LAKSHMI @ AMBIKA

JUDGEMENT

(1.) The petitioner, who is the plaintiff in O.S.No.1232/2013, who is also the second defendant in O.S.No.1155/2012 on the file of the III Additional Munsiff's Court, Thiruvananthapuram, is before this Court in this original petition filed under Article 227 of the Constitution of India, seeking an order directing the said court to dispose of the said suits within a time limit to be fixed by this Court.

(2.) On 30.10.2017 when this original petition came up for admission, the Registry was directed to get a report from the III Additional Munsiff's Court, Thiruvananthapuram as to the present status of O.S.Nos.1155/2012 and 1232/2013, which are already ordered to be tried jointly, and also the time limit required for its final disposal. Pursuant to the said order, a report dated 4.11.2017 has been received from the I Additional Munsiff, Thiruvananthapuram, who is holding additional charge of III Additional Munsiff Court, Thiruvananthapuram, wherein it has been stated that the petitioner herein has filed I.A.Nos.278/2017 and 279/2017 seeking an order directing the Sub Registrar, Chalai and the Station House Officer, Karamana to produce the Register Book No.1 Volume No.1177 and 1178 of 1999 and also the original sale deed No.1924/1999 in crime No.98/2011, for sending the same for expert opinion. Those interlocutory applications are posted for objection and hearing on 11.12.2017. In the said report it has also been stated that, considering the total pendency of cases, a period of one year is required for disposal of the said suits. Considering the report dated 4.11.2017 received from I Additional Munsiff, Thiruvanantahapuram, who is holding charge of III Additional Munsiff' Court, Thiruvananthapuram, this original petition is disposed of directing the III Additional Munsiff's Court or the court holding charge of that court to finally dispose of O.S.Nos.1155/2012 and 1232/2013 as expeditiously as possible, at any rate, within a period of eight months from the date of completion of pre-trial steps.