V.Roja vs M.N.M.M.Palaniappan
2022 Latest Caselaw 15673 Mad

                                                                      CRP(MD)No.1924 of 2022

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated: 22.09.2022

                                                     CORAM:

                                     THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             CRP(MD)No.1924 of 2022

                V.Roja                                         ... Petitioner
                                                     Vs

                1.M.N.M.M.Palaniappan

                    M.N.M.M.Ganesan (died)

                2.N.Ramalakshmi @ Radha

                3.A.R.Muthumani

                4.G.Devasena

                5.G.Meyyappan

                6.G.Meyyammai @ Alamelu

                7.M.Lakshmi

                M.N.M.M.Meyyappan Chettiyar (died)

                8.M.N.M.M.Ramanathan

                9.R.Vasanthamala

                10.M.Meenakumari

                11.K.Pushpavalli                              ... Respondents




                1/4



https://www.mhc.tn.gov.in/judis
                                                                          CRP(MD)No.1924 of 2022

                PRAYER: Civil Revision Petition is filed under Article 227
                of the Constitution of India, for issuance of a direction
                to dispose of O.S.No.19 of 2020 pending on the file of the
                Additional District Court, Sivagangai within the time as
                stipulated by this Court.


                                  For Petitioner         : Mr.N.Tamilmani


                                                         ORDER

This civil revision petition is filed for a direction

to the learned Additional District Judge, Sivagangai to

dispose of the suit in O.S.No.19 of 2010 within a time

stipulated by this Court.

2.The learned Counsel for the petitioner submits that

the respondents 1 to 7 filed the suit in O.S.No.19 of 2010

for partition before the Additional District Court,

Sivagangai. Though the arguments on either side was heard

on 11.11.2020 and the case was adjourned for judgment on

23.11.2020, the case is being listed periodically under the

caption for clarification nearly for the past two years.

Therefore the petitioner is before this Court.

https://www.mhc.tn.gov.in/judis CRP(MD)No.1924 of 2022

3.The suit was filed in the year 2010 for partition,

arguments were completed on either side on 11.11.2020

itself and the case is listed regularly, but is not

disposed of so far. Therefore, this civil revision petition

is disposed of with a direction to the trial Court to

dispose of the suit in O.S.No.19 of 2010 as expeditiously

as possible preferably within a period of six months from

the date of receipt of a copy of this order.

22.09.2022

dsk

To

The Additional District Judge, Additional District Court, Sivagangai.

https://www.mhc.tn.gov.in/judis CRP(MD)No.1924 of 2022

B.PUGALENDHI, J.

dsk

CRP(MD)No.1924 of 2022

22.09.2022

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