Chellamuthuraja vs Thangavel
2023 Latest Caselaw 3165 Mad

                                                                                  C.R.P(MD)No.792 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 24.03.2023

                                                            CORAM

                                      THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                  C.R.P(MD)No.792 of 2023

                     Chellamuthuraja                                  ... Petitioner/2nd Defendant

                                                               Vs.

                     1.Thangavel                                      ... Respondent/Plaintiff

                     2.Marimuthu Suruli                               ... Respondent/1st defendant


                     PRAYER: Civil Revision Petition is filed under Article 227 of
                     Constitution of India, to direct the learned District Munsif Court,
                     Nilakottai, Dindigul District to expedite the trial in suit in O.S.No.188 of
                     2014 and pronounced the verdict within stipulated time as fixed by this
                     Court for the memorandum of grounds set out separately.


                                         For Petitioner      : Mr.T.Indrachithu

                                                          ORDER

The present civil revision petition stands disposed of at the time of

admission without expressing any opinion on the merits of the case

considering the fact that no adverse orders proposed to be passed against

the respondent.

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

C.R.P(MD)No.792 of 2023

2. The prayer sought for in this petition is only for direction to to

expedite the trial in suit in O.S.No.188 of 2014 pending on the file of the

learned District Munsif Court, Nilakottai, Dindigul District

3. Considering the above, there shall be a direction to the learned

District Munsif Court, Nilakottai, Dindigul District to expedite the trial

in O.S.No.188 of 2014 and dispose the same as expeditiously as possible,

if the judgment has not already pronouned either of the date mentioned in

the E-Court service which has been filed in Page-24 which indicates that

the case is listed for pronouncing judgment on 09.02.2023 and

22.02.2023.

4. The civil revision petition stands disposed of with the above

observations. No costs.

                                                                                       24.03.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No

                     am

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

C.R.P(MD)No.792 of 2023

To

1.The District Munsif Court, Nilakottai, Dindigul District.

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.792 of 2023

C.SARAVANAN,J.

am

C.R.P(MD)No.792 of 2023

24.03.2023

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