S PONNAIYAN Vs. V S RETHINAKUMARI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner/plaintiff/decree holder to direct the District Judge, Kanyakumari District at Nagercoil to expedite the Execution Proceeding in E.P.No.90 of 2010 in O.S.No.21 of 2010.

(2.) THE brief facts of the case are as follows: -

(3.) THE learned counsel further argued that as the petitioner is a senior citizen, speedy disposal of the E.P. proceedings is necessary. If this court orders for speedy disposal, the interest of the respondents will not be prejudiced.