P. MARIADHASAN Vs. A.P. JOHNSON

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed seeking a direction to the Subordinate Judge, Padmanabhapuram to dispose of the E.A.No.278 of 2009 in E.P.No.21 of 2005 in O.S.No.43 of 2004 within a stipulated time.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) I could see considerable force in the submission of the learned Counsel for the revision petitioner and accordingly, the following direction is issued: The lower Court shall do well to see that the E.A.No.278 of 2009 filed in E.P.No.21 of 2005 is disposed of as early as possible, preferably within a period of one month from the date of receipt of a copy of this order, if there is no legal impediment in disposing the same.