M.Palanisamy vs M.Ponnusamy
2022 Latest Caselaw 465 Mad

                                                                                     CRP (PD) No. 3096 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 07.01.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                CRP (PD) No. 3096 of 2021

                     1. M.Palanisamy
                     2. P.Vijayakumar                              ... Petitioners/Plaintiffs 1 & 2

                                                              Vs

                     M.Ponnusamy                                   ... Respondent/Defendant

                     PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                     of India to direct the learned District Munsif of Palladam, for expeditious
                     time bound disposal of in O.S.No. 137 of 2014 pending on the file of the
                     District Munsif of Palladam within the period specified by this Hon'ble
                     Court.
                                                                   ***
                                            For Petitioners        : Mr. T.Balaji


                                                         ORDER

Considering limited scope of the prayer sought for, notice to the

respondent is deemed unnecessary.

https://www.mhc.tn.gov.in/judis CRP (PD) No. 3096 of 2021

2. The petitioners seek a direction for the early disposal of

O.S.No. 137 of 2014 pending on the file of District Munsif Court, Palladam.

3. The suit is 7 years old. From the 'B' diary extract that has been

produced, it is seen that the suit is pending for 4 years at the stage of

arguments and when it was posted for Judgment an application was filed

seeking reopening and that application in I.A.No. 204 of 2019 is allowed on

04.12.2021.

4. In view of the above, this civil revision petition is disposed of

with a direction to the learned District Munsif, Palladam, to dispose of the

suit in O.S.No. 137 of 2014 within a period of three months from the date of

receipt of a copy of this order.

07.01.2022

vsg Index: Yes/No Speaking order / Non speaking order

https://www.mhc.tn.gov.in/judis CRP (PD) No. 3096 of 2021

To:

1. District Munsif Court, Palladam.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CRP (PD) No. 3096 of 2021

R.SUBRAMANIAN, J.

Vsg

CRP (PD) No. 3096 of 2021

07.01.2022

https://www.mhc.tn.gov.in/judis