G.Sandeep Kumar vs M.Meena
2022 Latest Caselaw 11773 Mad

                                                                               C.R.P(PD).No.1847 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 04.07.2022

                                                             CORAM :

                                     THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                  C.R.P.(PD).No.1847 of 2022

                     G.Sandeep Kumar                                                      ... Petitioner

                                                                 ..Vs..
                     M.Meena                                                ... Respondent
                     Prayer:- Civil Revision Petition is filed under Article 227 of the

                     Constitution of India, to direct the learned XX Additional Judge, City Civil

                     Court, Chennai to dispose of the suit in O.S.No.3440 of 2021 within the

                     time frame fixed by this Court.

                                        For Petitioner          : Mr.V.Vijayakumar

                                                             ORDER

This Civil Revision Petition has been preferred seeking direction to

the learned XX Additional Judge, City Civil Court, Chennai for speedy

disposal of O.S.No.3440 of 2021.

2.The revision petitioner is the plaintiff in the suit. The case was

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1847 of 2022

originally filed before this Court in C.S.No.731 of 2016. Subsequently, on

the point of jurisdiction, it was transferred to the file of the City Civil

Court and got assigned to the file of the XXI Additional City Civil Court,

Chennai, where it got re-numbered as O.S.No.3440 of 2021.

3. The learned counsel for the petitioner submitted that despite the

respondent/defendant entered appearance and filed his written statement,

various petitions like petition to seek leave to defend, to raise the

attachment before judgment etc., have been filed and those petitions have

also been dealt; despite that the e-Court status would show that service is

pending; hence appropriate direction should be given for early disposal of

the suit.

4. The e-court details would show the appearance of the counsels

for both parties. Under such circumstances and also by taking into

consideration the fact that the suit is pending from the year 2016 and

thereafter, got transferred in the year 2021, it is appropriate if the learned

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1847 of 2022

trial judge disposes the suit as expeditiously as possible.

5.Accordingly, the Civil Revision Petition is disposed of with a

direction that the learned XX Additional Judge, City Civil Court, Chennai,

shall dispose of O.S.No.3440 of 2021 as expeditiously as possible,

preferably within a period of six months from the date of receipt of a copy

of this order. No costs.

04.07.2022

vkr

Index:Yes No Speaking Order:Yes/No

To

1.The XX Additional Judge, City Civil Court, Chennai,

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

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1847 of 2022

R.N.MANJULA,J.

vkr

C.R.P.(PD).No.1847 of 2022

04.07.2022

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