K.Subramanian vs R.Kanagaraj
2023 Latest Caselaw 4583 Mad

                                                                          C.R.P.(PD)(MD).No.460 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 20.04.2023
                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                               C.R.P.(PD)(MD).No.460 of 2018
                                                           and
                                                 C.M.P(MD)No.2032 of 2018
                     K.Subramanian                                  ... Petitioner/Plaintiff


                                                              Vs.

                     R.Kanagaraj                                       ...Respondent/Defendant

                     PRAYER : Civil Revision Petition filed under Article 227 of Constitution
                     of India, to set-aside the fair and decreetal order dated 29.01.2018 made
                     in I.A.No.1145 of 2017 in O.S.No.874 of 2017 on the file of the
                     Additional Sub Judge, Karur and allow this Civil Revision Petition.


                                        For Petitioner      : Mr.C.Vakeeswaran
                                        For Respondent      : Mr.R.Mathiyalagan

                                                           ORDER

This Civil Revision Petition is filed to set-aside the fair and

decreetal order dated 29.01.2018 made in I.A.No.1145 of 2017 in

O.S.No.874 of 2017 on the file of the Additional Sub Judge, Karur.

2.The learned counsel for the revision petitioner submits that the

revision petitioner has challenged the dismissal of attachment before https://www.mhc.tn.gov.in/judis

C.R.P.(PD)(MD).No.460 of 2018

judgment application and now the trial has been commenced. Hence,

without going into the merits of the case, a direction may be given to the

trial Court to dispose of the suit within a period of six months. He had

also made an endorsement to that effect.

3. The learned counsel for the respondent submits that the Civil

Revision Petition may be dismissed and time limit may be fixed for

disposal of the suit before the trial Court.

4. Without going into the merits of the case and in view of the

endorsement made by the learned counsel for the revision petitioner, this

Civil Revision Petition is dismissed. However, the trial Court is directed

to dispose of the suit in O.S.No.874 of 2017 on the file of the learned

Additional Sub Judge, Karur, within a period of six months from the date

of receipt of a copy of this order. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                   18.04.2023

                     NCC           : Yes/No
                     Index         : Yes/No
                     vsd

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

C.R.P.(PD)(MD).No.460 of 2018

To

1.The Additional Sub Judge, Karur.

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

C.R.P.(PD)(MD).No.460 of 2018

P.VADAMALAI, J.

vsd

Order made in C.R.P.(PD)(MD).No.460 of 2018 and C.M.P(MD)No.2032 of 2018

18.04.2023

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