AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 199 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Munsiff, Sasthamkotta, to consider and dispose of OS No.209/2013 within a reasonable time period.
Pursuant to the order dated 9.3.2023 passed by this Court, the learned Munsiff, by communication dated 14.3.2023, has informed this Court that the suit stands posted for the report of the expert as per the order in IA No.4/2021. The court below requires at least one year’s time to dispose of the suit.
Heard; Sri.Renjith Kumar, the learned Counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the respondents before the court below, there is no appearance for them.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Sasthamkotta, to consider and dispose of OS No.209/2013, in accordance with law and as expeditiously as possible, at any rate within a period of four months after the completion of pre-trial steps.
The original petition is ordered accordingly.