Mallayan vs Lakshmi And Ors

The limited prayer sought for by the petitioner is for a direction to the court below to dispose of O.S.No.74/2019 on the file of the Munsiff-

Magistrate Court, Mannarkkad within a time frame.

As per the report of the learned Munsiff- Magistrate, Mannarkkad, four months' time is required for disposal of the case.

Heard the learned counsel for the petitioner.

Since the relief sought for is only for a direction to the court below to dispose of the case without further delay, notices to the respondents are

dispensed with. The suit is one for partition. As it is ripe for trial, I think that the report submitted by the learned Munsiff-Magistrate can be accepted

as such.

Therefore, the learned Munsiff-Magistrate shall dispose of O.S.No.74/2019 pending before the Munsiff Magistrate Court, Mannarkkad within a period

of four months from the date of receipt of a copy of this judgment.

Accordingly, the original petition is disposed of.