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Judgment
8 paragraphs · 207 wordsA. Badharudeen, J
The short prayer that has been canvassed in this Original Petition filed under Article 227 of the Constitution of India by the plaintiff in O.S.No.593/2020 pending before the Munsiff Court, Chavakkad, is an early disposal of the above suit.
The 1st defendant/1st respondent died during the pendency of the Civil suit and his legal heirs got recorded as additional respondents 7 to 9.
Though notice served upon the respondents 2 to 9, nobody appeared.
Report called for from learned Munsiff, Chavakkad, has been placed along with the case records. As per the report dated 21.03.2022, the learned Munsiff highlighted pendency of 1692 cases under the 5 plus year old category and a total pendency of 7897 cases. However, the learned Munsiff expressed his willingness to dispose of this case within a period of six months.
In view of the report, there shall be a direction to the learned Munsiff, Chavakkad to dispose of O.S.No.593/2020 within a period of six months from the date of receipt of a copy of this judgment.
The Registry is directed to forward a copy of this judgment to the court below concerned, within 7 days from today.
Accordingly, this Original Petition is disposed of.