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Judgment
5 paragraphs · 172 wordsA. Badharudeen, J
In this original petition filed under Article 227 of the Constitution of India, the petitioner, who is the plaintiff in O.S.No.209 of 2016 pending before the Munsiff Court, Punaloor, seeks early disposal of the same.
Going by the number of the suit, it is not in dispute that the same is one coming under the category of five plus year old cases directed to be disposed of by this Court as well as the Apex Court periodically. In view of the matter, notice to the other side is dispensed with.
In the result, this original petition is allowed. Therefore, there shall be a direction to the learned Munsiff to dispose of O.S.No.209 of 2016 pending before the Munsiff Court, Punaloor at the earliest, at any rate, within a period of four months from the date of production or receipt of a copy of this judgment.
Registry is directed to forward a copy of this judgment to the Munsiff Court, Punaloor within seven days for compliance and information.