Madras High Court
S.Sathiyan vs Boopalan on 11 August, 2018
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.08.2018
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
C.R.P.No.4508 of 2013
1. S.Sathiyan
2. S.Nithiyanandam
3. S.Kalaiarasan
4. S.Anjanadevi .. Petitioners
Vs.
1. Boopalan
2. Chitra Nageswaran
3. Krishnan Kannan
4. Nageswari
5. Parameswari
6. V.Sukumar
7. S.Jayakumar
8. Lalitha
9. Usha
10.Sasikala
11.Sumathi
12.Rathinavelu
13.M.Kamalavathi
14.Rathi Devi
15.Bhavani
16.Jamuna Ammal
17.Anjali
18.S.S.Puvaneshwari
19.T.S.Parthiban
20.T.S.Krishnakumar
21.Kanchanadevi
22.T.S.Mohan
23.M.Sathianathan
24.S.Sundararaman
25.R.Venkatraman .. Respondents
***
Prayer : Civil Revision Petition filed under Article 227 of the
http://www.judis.nic.in
2
Constitution of India praying to order for a quick disposal of the suit in
O.S.No.2718 of 2012 on the file of the XVIII Assistant City Civil Judge
at Chennai.
***
For Petitioners : Mr.Christopher Kishore Vincent
for M/s.Vincent and Vincent
For Respondents : Mr.M.Senthil Murugan
for Mr.A.V.Arun for RR 1 to 23
Mr.S.Malarmannan
for Mr.R.Ramesh for RR 24 and 25
ORDER
The prayer in the revision petition is seeking a direction for quick disposal of the suit in O.S.No.2718 of 2012 on the file of the XVIII Assistant City Civil Judge at Chennai.
2. The suit is filed for declaration that both the alleged sale deeds dated 27.11.2008 executed by the defendants 1 to 17 in favour of defendants 24 and 25 and dated 13.03.2009 executed by the defendants 18 to 22 in favour of defendants 24 and 25 as null and void and not binding on the plaintiffs.
3. Though the scope of the prayer in this civil revision petition is limited, it has been kept pending from the year 2013 virtually defeating the direction sought for in this petition.
4. Considering the long pendency of the civil revision petition, the trial court is directed to dispose of the suit itself before http://www.judis.nic.in 3 31.12.2018. The parties are directed to co-operate for the speedy disposal of the suit.
5. With the above directions, this Civil Revision Petition is disposed of. No costs.
11.08.2018 gg To The XVIII Assistant City Civil Court, Chennai.
http://www.judis.nic.in 4 PUSHPA SATHYANARAYANA, J.
gg C.R.P.No.4508 of 2013 11.08.2018 C.R.P.No.4508 of 2013 http://www.judis.nic.in 5 ABDUL QUDDHOSE, J.
Today the matter is listed under the caption “for extension of time”.
2. This Court by order dated 11.08.2018 disposed of CRP No.4508 of 2013 by directing the trial Court to dispose of the suit O.S.No.2713 of 2012 on the file of the XVIII Assistant City Civil Judge, Chennai, before 31.12.2018. The learned XIV Assistant Judge, (FAC) XVIII Assistant Court, City Civil Court, Chennai – 600 104 has addressed a letter dated 21.12.2018 to the Registry seeking extension of further time for the reasons stated in the said letter.
3.This Court has perused the letter dated 21.12.2018 sent by the learned XIV Assistant Judge, (FAC) XVIII Assistant Court, City Civil Court, Chennai – 600 104 and is satisfied with the reasons for not disposing the suit O.S.No.7218 of 2012 within the time stipulated by this Court in the order dated 11.08.2018 in CRP No.4508 of 2013.
ABDUL QUDDHOSE, J.
kyl/sms http://www.judis.nic.in 6
4.Accordingly, this Court grants further time of four months for the trial Court to dispose of the suit O.S.No.7218 of 2012 from the date of receipt of the communication of this order from the Registry.
29.01.2019 kyl/sms To XIV Assistant Judge, (FAC) XVIII Assistant Judge, City Civil Court, Chennai -600 104. C.R.P.No.4508 of 2013 http://www.judis.nic.in