PRATHAP D. NAIR Vs. SHARA

JUDGEMENT

(1.) The Civil Miscellaneous Petition has been instituted to issue a direction to expeditiously dispose of HMOP No.2053 of 2021 pending on the file of the Court of Sub Ordinate Judge, Alandaur by hearing the matter on a day to day basis and within a fixed time frame.

(2.) The revision petitioner/husband instituted proceedings for Dissolution of Marriage in HMOP No.2053 of 2021 on the file of the Subordinate Court, Alandur.

(3.) The grievances of the revision petitioner is that the cases are being adjourned periodically without any valid reason and the long pendency of matrimonial dispute is causing prejudice to the interest of the revision petitioner.