TRAVANCORE DEVASWOM BOARD Vs. NARAYANA BHATTATHIRI

JUDGEMENT

(1.) The Travancore Devaswom Board has preferred O.P.(C)No.817/2019, aggrieved by the refusal of the court below, to grant adjournment of the case to enable the new counsel for the Travancore Devaswom Board, to get ready for trial. In fact, the suit was listed for trial to 5.3.2019. Ext.P4 application along with an affidavit was filed by the counsel, seeking adjournment by 45 days, to get ready for evidence. The reason stated was that there was a change of counsel and a new counsel could not get ready for trial. This was dismissed by the court below resulting in O.P.(C)No.817/2019.

(2.) It seems that in the meanwhile IA.No.437/2018 was filed to get the petitioners therein impleaded as additional defendants. It was dismissed for default.

(3.) Heard both the counsel and the caveator.