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Judgment
14 paragraphs · 258 wordsR. Narayana Pisharadi, J
This original petition is filed under Article 227 of the Constitution of India seeking a direction to the Munsiff's Court, Cherthala to dispose of the suit
O.S.No.247/2018 pending in that court.
2. This Court had called for a report from the Principal Munsiff, Cherthala with regard to the present status and also the time required for disposal
of the suit. In his letter dated 16.04.2021, learned Munsiff has stated that the report and plan of the Advocate Commissioner have not been obtained
and a further period of three months would be required for disposal of the suit.
3. Learned counsel for the petitioner submits that the application for appointment of Commissioner was filed by him but the Commissioner has not
yet filed the report. Learned counsel for the petitioner also submits that a period of six months may be granted to the learned Munsiff to dispose of the
suit. However, it is to be noted that, in O.P(C) No.1048/2020 filed by the respondent, as per the judgment dated 21.08.2020, this Court had directed
the learned Munsiff to dispose of the suit within a period of eight months.
4. Since the learned Munsiff has only prayed for a period of three months from 15.06.2021 for the disposal of the suit, I am inclined to grant only
that much time.
6. Consequently, the original petition is allowed as follows: The Principal Munsiff, Cherthala is directed to dispose of the suit O.S.No.247/2018 on
the file of that Court within a period of three months from 15.06.2021.