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Judgment
5 paragraphs · 225 wordsC.S.Dias, J
The original petition is filed to direct the Court of Munsiff, Thiruvalla, to consider and dispose of O.S. No.135/2019, within a time frame.
Pursuant to the order dated 05.07.2022 passed by this Court, the learned Munsiff, Thiruvalla, by communication dated 11.07.2022, has informed this Court that, even though the defendants 1 to 3 have appeared in the suit, they have not filed any written statement. The plaintiff has now filed an impleading petition to implead two other persons in the suit as defendants 4 and 5. The said application is pending consideration. However, the court below would dispose of the suit as directed by this Court after the completion of the pre-trial steps.
Heard; Sri.K.N.Radhakrishnan, the learned the counsel appearing for the petitioner. Even though notice has been served on the counsel appearing for the respondents before the court below, there is no representation for them.
In the light of the pleadings and materials on record, and after perusing the communication of the learned Munsiff, Thiruvalla, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the learned Munsiff, Thiruvalla, to consider and dispose of O.S. No.135/2019, in accordance with law, as expeditiously as possible, at any rate, within three months after the completion of the pre-trial steps in the suit.