Backiyam vs Vijayalakshmi
2023 Latest Caselaw 5419 Mad

                                                                                 C.R.P(MD)No.1307 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 05.06.2023

                                                            CORAM

                                      THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                  C.R.P(MD)No.1307 of 2023

                     1.Backiyam

                     2.M.Balan

                     3.Meena @ Meenatchi Ammal                           ...Petitioners/Defendants

                                                               Vs.


                     Vijayalakshmi                                        ...Respondent/Plaintiff

                     PRAYER: Civil Revision Petition is filed under Article 227 of
                     Constitution of India, to direct the Principal District Munsif Court,
                     Vedasandhur to dispose of the suit in O.S.No.282 of 1999 within a
                     reasonable time frame fixed by this Court.


                                         For Petitioners    : Mr.N.Marimuthu


                                                           ORDER

The present Civil Revision Petition has been filed for a direction to

the Principal District Munsif Court, Vedasandhur to dispose of the suit in

O.S.No.282 of 1999.

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

C.R.P(MD)No.1307 of 2023

2. The petitioners herein are the defendants in O.S.No.282 of

1999, which was earlier dismissed by the Principal District Munsif

Court, Vedasandhur by a judgment and decree, dated 22.11.1999.

3. Aggrieved by the same, the respondent (plaintiff in the above

suit) filed A.S.No.135 of 2008 before the Principal Sub Court, Dindigul.

The Principal Sub Court, Dindigul set aside the judgment and decree in

O.S.No.282 of 1999 and remanded the case back to dispose of the suit

within a period of three months by its judgment and decree, dated

25.10.2010 in A.S.No.135 of 2008. However, till date, the suit has not

been disposed of.

4. It appears that the respondent herein had filed C.R.P(MD)No.

1997 of 2019 and an order came to be passed on 06.02.2020, wherein,

this Court directed the Trial Court to dispose of the suit within a period

of four months from the date of receipt of the order. Despite the same,

the suit has not been disposed of till date.

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C.R.P(MD)No.1307 of 2023

5. Considering the above, the present Civil Revision Petition

stands disposed of at the time of admission after dispensing with notice

on the respondent by directing the Principal District Munsif Court,

Vedasandhur to dispose of the suit in O.S.No.282 of 1999 within a

period of 60 days from the date of receipt of copy of this order. The

Principal District Munsif Court, Vedasandhur shall file compliance

report before the Registry. No costs.

                                                                                  05.06.2023
                     NCC             :   Yes / No
                     Index           :   Yes / No
                     Internet        :   Yes / No
                     sn

                     To

1.The Principal District Munsif Court, Vedasandhur.

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

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

C.R.P(MD)No.1307 of 2023

C.SARAVANAN,J.

SN

C.R.P(MD)No.1307 of 2023

05.06.2023

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