M.N.MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioner is regarding the delay in the disposal of I.A.No.1278/2019 in O.S.No.419/2015 pending before the Munsiff's Court, Thiruvalla.

(2.) Pursuant to the direction of this Court, the learned Munsiff by her communication dated 24.05.2019 has undertaken to dispose of the suit itself, as expeditiously as possible, at any rate, within a period of eight months from 22.06.2019.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.