SARJEEVAN LALL Vs. Y SANTANAMMA

JUDGEMENT

(1.) This application has been filed under Article 227 of the Constitution inter alia praying for early disposal of Other Suit No.01 of 2007 pending in the Court of Civil Judge, Junior Division, Port Blair filed as against the petitioner and two other defendants.

(2.) Perusal of the prayer would depict that the petitioner prayed for disposal of the said suit within three months from the date of the order to be passed herein fixing the suit on day to day basis without allowing any unnecessary adjournment. The prayer, is innocuous. However, it has a far reaching effect. Hence, I intend to go deep into the matter.

(3.) Mr. N. A. Khan, learned Counsel appearing in support of the application contended that the petitioner was being unnecessarily harassed by the plaintiff as would appear from the order sheet annexed to the application. Mr. Krishna Rao, learned Counsel appearing for the respondent herein, however, disputed such contention.