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Madras High Court

Vasantha Kumari Govind vs Sri Mageswara Matriculation School on 7 January, 2026

                                                                                                   C.R.P.No.65 of 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED :07.01.2026

                                                                 CORAM

                                     THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                      C.R.P.No.65 of 2026
                                                   and CMP.No.32172 of 2025

                     Vasantha Kumari Govind
                                                                                                      ... Petitioner

                                                                        vs.

                     Sri Mageswara Matriculation School,
                     Represented by its Correspondent P.Srinivasan,
                     No.9/28, Vinobha Nagar 6th Street, Tondiarpet, Chennai – 600 081.

                                                                                                   ... Respondents


                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, to direct the XVIII Additional City Civil Court,
                     Chennai to dispose the O.S.No.9252 of 2019 within stipulated period.

                                                     For Petitioner               : Mr.M.Sridhar


                                                                ORDER

The Civil Revision Petition is filed seeking a direction to the XVIII Additional City Civil Court, Chennai to dispose of the O.S.No.9252 of 2019 within stipulated period.

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2. The respondent herein filed a suit for specific performance against the petitioner. Pleadings of the parties are already completed. The trial in the suit already commenced and PW.1 was examined.

3. It is seen from the adjudication papers filed in the typed set of papers that the matter was posted for cross examination of PW.1 as early as 11.12.2025. Taking into consideration, the trial in the suit already commenced and it is in the stage of cross examination, this Court is inclined to direct the trial Court, to dispose of the suit in O.S.No.9252 of 2019, as expeditiously as possible.

4. With the above direction, the Civil Revision Petition is disposed of.

No costs. Consequently, connected miscellaneous petition is closed.





                                                                                                 07.01.2026
                     Index                     : Yes / No
                     Speaking order            : Yes / No
                     Neutral Citation          : Yes / No
                     ub




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                                                                                     C.R.P.No.65 of 2026



                     To

The XVIII Additional City Civil Court, Chennai.

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