LALITHA S. Vs. ANOOP KRISHNAN

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Munsiff, Varkala, to consider and dispose of O.S.No.370/2021, within a time frame.

(2.) Pursuant to the order dtd. 18/3/2022 passed by this Court, the learned Munsiff, Varkala, by communication dtd. 21/3/2022, has informed this Court that the defendant has entered appearance through Counsel and has sought time to file his written statement. The case stands posted to 10/8/2022. The Court below would make every endeavour to dispose of the suit within 12 months after the completion of pre trial steps.

(3.) Heard; Shri. T.M Abdul Latiff, the learned counsel appearing for the petitioners.