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
5 paragraphs · 276 wordsC.S.Dias, J
The original petition is filed to direct the Court of Subordinate Judge, Irinjalakkuda to consider and dispose of I.A. Nos.1780//2021 and 1773/2021 in O.S. No.77/2006, within a time frame. Until such time, all further proceedings in E.P. No.71/2021 to be kept in abeyance.
Pursuant to the order dated 04.07.2022 passed by this Court, the learned Subordinate Judge, Palakkad, by communication dated 11.07.2022, has informed this Court that I.A. No.1780/2021 is filed to set aside the exparte decree and I.A. No.1773/2021 is filed to condone the delay in filing the application to set aside the exparte decree in O.S. No.77/2006. The applications are posted for the counter statements of the respondent to 06.08.2022. In the meantime, the parties have stated that there is a likelihood of settlement. Hence, the applications can be disposed of within two months.
Heard; Sri.V.A. Johnson, the learned the counsel appearing for the petitioners and Sri. Gopikrishnan Nambiar, the learned Standing Counsel appearing for the respondent.
In the light of the pleadings and materials on record and after perusing the communication of the learned Subordinate Judge, Palakkad, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Palakkad, to consider and dispose of I.A.No.1780/2021 and 1773/2021 in O.S. No.77/2006, in accordance with law, if the matter is not settled between the parties, as expeditiously as possible, at any rate, within a period of one month from the date the settlement fails. Until such time the orders passed on the above application, all further proceedings in E.P. No.71/2021 shall be kept in abeyance.