Madras High Court
P.R.Sundaram vs A.Muthumariappan ... 1St on 5 September, 2024
C.R.P. No. 3393 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.09.2024
CORAM
THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN
C.R.P. No. 3393 of 2024
P.R.Sundaram ... Appellant / 1st Defendant
Vs.
1. A.Muthumariappan ... 1st Respondent / Plaintiff
2. K.Yogeshwaran ... 2nd Respondent / 2nd Defendant
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to grant a direction of speedy disposal of O.S. No. 311
of 2000 pending on the file of the learned Principal District Munsif at
Alandur.
For Petitioner : Ms. S.Harinyi
ORDER
This civil revision petition seeks for expeditious disposal of O.S. No. 311 of 2000 on the file of the Principal District Munsif Court at Alandur.
2. When the matter came up for admission on 23.08.2024, I called for a report from the learned Principal District Munsif Court at Alandur as to how long he would require to dispose of the suit. The report has been sent stating https://www.mhc.tn.gov.in/judis 1/3 C.R.P. No. 3393 of 2024 that the suit is at the stage of arguments. The respondent in the civil revision petition has sought for time to prefer a revision against the order passed by the learned Judge in I.A. 132 of 2016. Hence, it stated there has been some delay.
In order to give the breathing time to both sides, I am inclined to request the learned Principal District Munsif at Alandur to dispose of the suit within a period of three months from today.
3. In the result, the civil revision petition is disposed of. No costs.
05.09.2024 Index : Yes/No Speaking order : Yes/No NCC : Yes/No pal To The Principal District Munsif at Alandur.
https://www.mhc.tn.gov.in/judis 2/3 C.R.P. No. 3393 of 2024 V.LAKSHMINARAYANAN, J., pal C.R.P. No. 3393 of 2024 05.09.2024 https://www.mhc.tn.gov.in/judis 3/3