ANIRUDHAN Vs. LASITHA

JUDGEMENT

(1.) The grievance of the petitioner is that, pending A.S.No.87 of 2016 before the Sub Court, Attingal, which is filed by him challenging the decree and judgment in O.S.No.226 of 1989 of the Munsiff Court, Varkala, proceedings in execution of the decree is being continued. Since delay petition is pending, the petitioner is not able to seek for interim orders in the appeal, it is submitted.

(2.) The report called for from the registry reveals that the 2nd appellant was no more and that the legal heirs have been impleaded as per order dated 04.06.2018. The case presently stands posted to 18.06.2018 for complying with the directions passed in the impleading application.