Arjunan vs Jayakumari And Ors

This Original Petition is filed seeking the expeditious disposal of O.S. No.7 of 2018 on the file of the court of the Subordinate Judge, Nedumangad.

The petitioner in this Original Petition, who is the plaintiff in OS No.7 of 2018, is aggrieved by the inordinate delay in disposal of the above suit. The

petitioner has produced Ext.P3 proceedings, which shows that the balance court fee was paid as early as on 30.01.2020 and the suit is being adjourned

from time to time without any particular proceeding. Hence, the petitioner seeks for a direction to the court below to dispose of OS No.7 of 2018

within a time frame.

In nature of the relief that I propose to pass, and as the direction is being issued only to the court, I dispense with notice to the respondents.

Considering the fact that the suit is of the year 2018, and steps have been completed as early as on 17.01.2021, in exercise of supervisory powers

of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Nedumangad, to consider and dispose of OS

No.7 of 2018, in accordance with law, as expeditiously as possible and at any rate within a period of six months from the date of production of a copy

of this judgment.

The Original Petition (Civil) is ordered accordingly.