R.Saravanan vs R.Sundrasamy
2023 Latest Caselaw 16149 Mad

Madras High Court

R.Saravanan vs R.Sundrasamy on 11 December, 2023

Author: J.Sathya Narayana Prasad

Bench: J.Sathya Narayana Prasad

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 11.12.2023

                                                               CORAM:

                                  THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                      C.R.P.No.4141 of 2019
                                                               and
                                                 C.M.P.Nos.27203 & 21537 of 2019
                     1. R.Saravanan
                     2. M.Palani Subramaniam                                             ...Petitioners
                                                                  Vs
                     R.Sundrasamy                                                        ...Respondent

                     Prayer: Civil Revision Petition filed Under 227 of the Constitution of India, to
                     set aside the Judgment and Decree dated 23.01.2019 in C.M.A.No.3 of 2017 on
                     the file of III Additional Sub-Court, Coimbatore and reversing I.A.No.1768 of
                     2016 in O.S.No.1603 of 2016 on the file of Principal Munsif, Coimbatore.
                                        For Petitioner     :    Mr.C.Prabakaran
                                        For Respondent     :    MrR.Rajarajan
                                                               ORDER

This civil revision petition has been filed challenging the judgment and

decree in C.M.A.No.3 of 2017 dated 23.01.2019 on the file of III Additional

Sub Judge, Coimbatore.

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

2. The revision petitioner is the plaintiff in the suit and he has filed an

application for interim injunction and the trial Court granted interim injunction

on 23.11.2016, which was challenged by the respondent by filing C.M.A.No.3

of 2017. The Appellate Court reversed the order granting injunction by the trial

Court, against which, the respondent has preferred this revision.

3. The suit is of the year 2016 and there is no interim order in the civil

revision petition.

4. The learned counsel appearing for both sides submitted that the

learned Principal District Munsif, Coimbatore, may be directed to dispose of the

suit in O.S.No.1603 of 2016 as expeditiously as possible.

5. Acceding to the aforesaid submission made by the learned counsel on

either side, the learned Principal District Munsif, Coimbatore, is hereby directed

to dispose of the suit in O.S.No.1603 of 2016 as expeditiously as possible,

https://www.mhc.tn.gov.in/judis preferably within a period of six months from the date of receipt of a copy of

this order.

5. This Civil Revision Petition is disposed of with the above direction. No

costs. Consequently, connected miscellaneous petitions are closed.

11.12.2023

Index: Yes/No Speaking/Non-speaking Order kmm

To

1. The Principal Munsif, Coimbatore.

2. The III Additional Sub-Court, Coimbatore

https://www.mhc.tn.gov.in/judis J.SATHYA NARAYANA PRASAD, J.

kmm

11.12.2023

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