N. Rajan vs Ms. Sasikala
2023 Latest Caselaw 7973 Mad

                                                                                   C.R.P. No. 2178 of 2023




                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :10.07.2023

                                                       CORAM :

                           THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
                                         C.R.P. No. 2178 of 2023


                     N. Rajan                                ...Petitioner

                                                   .Vs.

                     1. Ms. Sasikala
                     2. Mr.Chelladurai
                     3.Ms.Padmavathi
                     4.Mr.Senthil
                     5. The Sub Registrar
                     Thiruvotriyur sub Registration Office,
                     Thiruvotriyur,
                     Chennai – 600 019.                                     ...Respondents
                     Prayer: This Civil Revision Petition is filed under Article 227 of the

                     Constitution of India, praying to dispose of the above O.S.No.120 of 2016

                     on the file of the District Munsif Court, Thiruvottiyur within the stipulated

                     time that may be fixed by this Court and pass orders.



                                  For Petitioner   : Mr. K.P. Chandrasekaran




https://www.mhc.tn.gov.in/judis
                                                                                       C.R.P. No. 2178 of 2023




                                                           ORDER

This petition is filed to dispose of the above O.S.No.120 of 2016

on the file of the District Munsif Court, Thiruvottiyur.

2. The facts of the case is that there was some dispute in the

subject property due to which the petitioner has filed O.S.No.120 of 2016

on the file of the District Munsif Court, Thiruvottiyur and the same is

pending for more than 7 years. Hence the petitioner has filed this petition

seeking a direction to dispose of the same expeditiously.

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

property originally belongs to him and private respondents created

fraudulent documents and grabbed the property, due to which he has filed

the suit and the same is pending. He further submits that due to the dragging

of the suit without passing Judgment he was put to great loss. Hence prays

to allow this petition.

4. In view of the above, the Learned Judge, District Munsif Court,

Thiruvottiyur. is directed to dispose of the I.A.No. 1 of 2022 in O.S.No.21

of 2022 on or before 31.03.2024 without giving unnecessary adjournments

https://www.mhc.tn.gov.in/judis C.R.P. No. 2178 of 2023

5. With the above directions, this Civil Revision Petition is

disposed of. No order as to costs.

10.07.2023

smn Index : Yes/No Internet: Yes/No

To.

1. The District Munsif Court, Thiruvottiyur

https://www.mhc.tn.gov.in/judis C.R.P. No. 2178 of 2023

V.BHAVANI SUBBAROYAN,J.

Smn

C.R.P. No. 2178 of 2023

10.07.2023

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