SMT. GYANDHARI DEVI Vs. RAM AVTAR

JUDGEMENT

(1.) HEARD Shri Vipin Goel, learned Counsel for the petitioner and perused the record.

(2.) PRESENT petition has been filed by the petitioner for direction to the learned Civil Judge (Sr. Div.), Haridwar to decide the Original Suit No. 104/09, "Smt. Gyandhari v. Ram Avtar" expeditiously.

(3.) IN view of the fact that the petitioner is a 80 years old lady and the litigation is between the mother and son, this Court thinks it fit and proper to direct the Civil Judge (Sr. Div.), Haridwar to decide the Original Suit No. 104/09 "Smt. Gyandhari v. Ram Avtar" very very expeditiously. Accordingly, he is directed to decide Original Suit No. 104/2009, "Smt. Gyandhari v. Ram Avtar" very very expeditiously, within a period of six months from the date of production of certified copy of the order.