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Madras High Court

Vishnu Priya vs Brindha on 2 April, 2026

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                        CRP No. 1822 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 02-04-2026
                                                       CORAM
                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
                                                 CRP No. 1822 of 2026


                1. Vishnu Priya
                No.23 C Halls road, Kilpauk,
                Chennai-10.
                                                                        Petitioner(s)
                                                         Vs
                1. Brindha
                No.15/7 First Floor, Gengu Reddy
                Street, Egmore, Chennai-08.
                2.Jayashree
                No.15/7 First Floor, Gengu Reddy
                Street, Egmore, Chennai-08.
                3.D.Joshi
                S/o. Dayalan, No.7, Sreenarunivas Flat,
                1st Floor, Genggu Reddy Street,
                Egmore, Chenai-08
                                                                        Respondent(s)
                                                 CRP No. 1822 of 2026
                PRAYER
                To direct speedy disposal of the O.S.No.147 of 2025 before the Honble II
                Additional City Civil Court, Chennai and pass such further or other orders as
                this Honble Court.
                                                   CRP No. 1822 of 2026
                                  For Petitioner(s):   MR.Ambili Menon P
                                  For Respondent(s):




https://www.mhc.tn.gov.in/judis
                                                                          CRP No. 1822 of 2026




                                                        ORDER

This Civil Revision Petition has been filed seeking for speedy disposal of O.S.No.147 of 2025 on the file of II Additional City Civil Court, Chennai.

2. The learned counsel for the petitioner submit that due to pendency of the suit, the respondents/tenants colluding with other tenants causing all sort of troubles to the petitioner with an intention to illegally take away the petitioner’s property and also they are illegally occupying the premises without paying any rent. Hence, he prays to allow this Civil Revision Petition.

3. Heard the submission of the learned counsel for the petitioner.

4. Considering the limited prayer sought for in this petition, II Additional City Civil Court, Chennai, is directed to complete trial in O.S.No.147 of 2025 within a period of three months from the date of receipt of a copy of this order.

In the result, this Civil Revision Petition is disposed of. No Costs. Pending miscellaneous petition, if any, is/are closed.

02-04-2026 pbl Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To

1. The II Additional City Civil Court, Chennai.

2. The Section Officer, V. R section, High Court, Madras.

https://www.mhc.tn.gov.in/judis CRP No. 1822 of 2026 T.V.THAMILSELVI J.

pbl CRP No. 1822 of 2026 02-04-2026 https://www.mhc.tn.gov.in/judis