S U ANANTHAKRISHNAN Vs. EVAN MARTIN

JUDGEMENT

(1.) This OP(RC) has been filed, seeking the following relief:

(2.) Heard the learned counsel for the petitioner.

(3.) Having regard to the reasons stated in this Memorandum of Original Petition, the Munsiff's Court, Alathur, is directed to dispose of I.A. Nos.1525 and 1131 of 2017 in O.S.179/2013, at the earliest, at any rate, within a period of two months from today.