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Judgment
7 paragraphs · 135 wordsA. Badharudeen, J
The short prayer that has been canvassed in this Original Petition filed under Article 227 of the Constitution of India is to direct the learned Munsiff,
Perumbavoor to expedite the disposal of E.P.No.125/2020 filed to execute the compromise decree passed in O.S.No.412/2017.
In view of the short prayer, I am inclined to dispense with notice to the other side. Consequently, the Original Petition is allowed.
Therefore, there shall be a direction to the learned Munsiff, Perumbavoor to dispose of E.P.No.125/2020 in O.S.No.412/2017 at the earliest, at any
rate, within a period of three months from the date of receipt of production of a copy of this judgment.
Registry is directed to forward a copy of this judgment to the court below concerned, within seven days, for compliance and information.