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Judgment
5 paragraphs · 151 wordsA. Badharudeen, J
This original petition has been filed under Article 227 of the Constitution of India by the decree holder in E.P.No.874 of 2011 in O.S.No.587 of 2005 on the file of the Munsiff Court, Chavakkad seeking early disposal of the same on the ground that the Execution
In view of the short prayer, 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 consider and dispose of E.P.No.874 of 2011 in O.S.No.587 of 2005 on the file of the Munsiff Court, Chavakkad at the earliest, at any rate, within a period of two 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 learned Munsiff Court, Chavakkad within seven days for information and compliance.