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[Cites 1, Cited by 1]

Madras High Court

C.Chellathurai vs C.Fanci Bai on 9 October, 2015

Author: P.Devadass

Bench: P.Devadass

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 09.10.2015  

CORAM   
THE HONOURABLE MR.JUSTICE P.DEVADASS            

C.R.P.(MD) No.2069 of 2015  

C.Chellathurai                                  ... Petitioner/Plaintiff

-vs-

1.C.Fanci Bai
2.C.Bensiger                                    ... Respondents/Defendants 

PRAYER: Petition filed under Article 227 of the Constitution of India,
praying to direct the learned District Judge, Kanyakumari District at
Nagercoil to dispose of the suit in O.S.No.131 of 2010 expeditiously.

For Petitioner                  : Mr.C.K.M.Appaji

For Respondent                  :        

:O R D E R 

As only a short point is involved, we shall dispose of this C.R.P. today at the admission stage itself.

2.This is a plaintiff's revision for a direction for expeditious disposal of the suit in O.S.No.131 of 2010 on the file of the District Court, Kanyakumari District at Nagercoil.

3.Heard the learned counsel for the revision petitioner and perused the materials on record.

4.Both sides are relatives. They have grievance with regard to a property issue. Plaintiff filed the suit in O.S.No.131 of 2010 for declaration with regard to the property, with respect to which a compromise is stated to have been entered in a partition suit and the first respondent herein, burking the same settled the very same property in favour of her son, who is the second respondent herein.

5.A perusal of the B-Diary would show that the suit is being adjourned from time to time for one reason or other. Now, the suit is ripe for trial. In the circumstances, it would be better for both sides, if the disposal of the suit itself is speeded up.

6.In the circumstances, the learned District Judge, Kanyakumari District at Nagercoil is directed to dispose of the suit in O.S.No.131 of 2010 within four months from the date of receipt of a copy of this order.

7.Accordingly, this Civil Revision Petition is disposed of. No costs.

To

1.The District Judge, Kanyakumari District @ Nagercoil.

Copy to The Registrar (Judicial), Madurai Bench of Madras High Court, Madurai..