J.Sathya vs Vijayalakshmi
2023 Latest Caselaw 15958 Mad

Madras High Court

J.Sathya vs Vijayalakshmi on 8 December, 2023

Author: T.V.Thamilselvi

Bench: T.V. Thamilselvi

                                                                                  CRP No. 4399 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :08.12.2023

                                                       CORAM :

                                  THE HON'BLE MRS. JUSTICE T.V. THAMILSELVI

                                        Civil Revision Petition No.4399 of 2023

                                                          -----
                   J.Sathya                                                   ... Petitioner

                                                         Versus
                   1.Vijayalakshmi
                   2.Jagatha
                   3.N.Shyamala Devi
                   4.N.Meganathan
                   5.N.Jaya Sri                                              ... Respondents

                          Civil Revision Petition filed Under Article 227 of Constitution of
                   India, praying to direct the learned District Munsif, Ambattur to dispose of
                   the suit in O.S.No.514 of 2014.

                   For Petitioner        :     Mr. G.Mageshkumar



                                                      ORDER

The petitioner has filed this petition to direct the learned District

Munsif, Ambattur to dispose of the suit in O.S.No.514 of 2014.

2. Heard Mr. G.Mageshkumar, learned counsel for the petitioner and

perused the materials available on record. https://www.mhc.tn.gov.in/judis

1\4

3. The learned counsel for the petitioner submitted that after

contesting both the parties the case was reserved for arguments during the

month of March 2022. Thereafter, necessity arose to implead the legal heirs

of the 2nd defendant and the said amendment was also allowed and carried

out. Even then, the learned trial Judge has not pronounce the judgment.

4. On a perusal of the E-Court status, it reveals that, nearly 1 year the

case is pending, at the stage of steps and amendment. It shows that the

Presiding Officer is not inclined to dispose of the case as early as possible.

Since the arguments were partly heard.

5. Hence, the learned trial Judge is directed to dispose of the case on

merits within a period of 6 weeks from the date of receipt of a copy of this

order.

6. Accordingly, this Civil Revision Petition is allowed. There shall be

no order as to costs.

08.12.2023 Index : Yes/No Speaking/Non Speaking order Neutral Citation:Yes/No rri https://www.mhc.tn.gov.in/judis

2\4

To

1. The District Munsif, Ambattur.

2.The Section Officer, VR-Section, High Court of Madras.

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

3\4

T.V.THAMILSELVI, J.

rri

Civil Revision Petition No.4399 of 2023

08.12.2023 https://www.mhc.tn.gov.in/judis

4\4