B.Anandan vs B.Mohan on 22 June, 2022

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Madras High Court

B.Anandan vs B.Mohan on 22 June, 2022

Bench: R.N.Manjula

                                                                                     C.R.P(NPD) No.1901 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED : 22.06.2022

                                                             CORAM

                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                 C.R.P(NPD).No.1901 of 2022
                B.Anandan                                                              ... Petitioner
                                                               Vs.
                B.Mohan                                                                ... Respondent
                Prayer: Civil Revision Petition filed under Article 227 of the Constitution of
                India, to direct the District Munsif, Ambattur to dispose of the O.S.No.10 of
                2016, along with the counter claim within a time frame fixed by this Court.
                                            For Petitioner       : Mr.J.Saravanavel


                                                      ORDER

This revision petition has been filed to direct the District Munsif, Ambattur to dispose of the O.S.No.10 of 2016, along with the counter claim within a time frame fixed by this Court.

2. Heard the learned counsel for the petitioner.

3. The learned counsel for the petitioner submitted that the petitioner / defendant is a senior citizen and he also invited the attention of this Court to try the suit at the earliest taking into consideration the age of the defendant.

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https://www.mhc.tn.gov.in/judis C.R.P(NPD) No.1901 of 2022

4. On perusal of the records, it is seen that the learned counsel for the defendant before the Trial Court has filed a memo dated 25.06.2018, by requesting the Court to list the matter for trial in the Month of August 2018, considering the age of the defendant. However, the suit seems to have got dismissed due to the non-appearance of the plaintiff. Thereafter, the suit got restored to file, in view of a restoration application filed by the plaintiff and now, it is pending for trial. Since the suit was dismissed when it was in the list of August 2018 and later restored, it will be well if the suit disposed as expeditiously as possible by considering it as a suit listed in the year 2018 itself.

5. Hence, this civil revision petition stands disposed of and the learned Trial Judge is directed to dispose the suit along with the counter claim, within a period of six months from the date of receipt of a copy of this order.

No costs.

22.06.2022 Index : Yes/No Speaking or Non-speaking order gsk 2/4 https://www.mhc.tn.gov.in/judis C.R.P(NPD) No.1901 of 2022 To The District Munsif, Ambattur.

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https://www.mhc.tn.gov.in/judis C.R.P(NPD) No.1901 of 2022 R.N.MANJULA, J.

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