Madras High Court
K.John Elangoyan vs South India Assemblies Of God on 19 July, 2024
C.R.P.No.2639 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.07.2024
C O R A M:
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.No.2639 of 2024
K.John Elangoyan ... Petitioner
Vs.
1.South India Assemblies of God
Represented by its Tamil Pradesa President,
Rev.P.S.Rajamani,
S/o Seenimuthu,
No.100, Bypass Road,
Madurai-10.
2.V.Ponraj ... Respondents
PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
of India praying to direct the learned Subordinate Judge, Kallakurichi to
dispose the O.S.No.140 of 2014 on its file as expeditiously as possible.
For Petitioner : Mr.Annamalai for
Mr.T.Arunkumar
ORDER
The suit in O.S.No.140 of 2014 has been filed for declaration of title of the plaintiff and for permanent injunction. It also seeks the relief to declare the sale deed dated 27.12.2013 as null and void. After filing of the written Page No:1/3 https://www.mhc.tn.gov.in/judis C.R.P.No.2639 of 2024 statement, the matter is posted for trial. However, from the perusal of the E-Court proceedings produced by the Civil Revision Petitioner, it is clear that the trial has been adjourned for cross examination of P.W.1 from 20.06.2023 till date.
2. Taking into consideration of the fact that trial is open and the suit is pending for a period of more than 10 years, the Subordinate Judge, Kallakurichi is requested to expedite the proceedings and ensure the same is completed within a period of nine(9) months from the date of receipt of a copy of this order.
3. With the above observation, this Civil Revision Petition is disposed of.
No costs.
19.07.2024 msv Index:Yes/No Internet:Yes/No Speaking order: Non-speaking order Neutral Citation: Yes/No To The Subordinate Judge, Kallakurichi Page No:2/3 https://www.mhc.tn.gov.in/judis C.R.P.No.2639 of 2024 V.LAKSHMINARAYANAN,J.
Msv C.R.P.No.2639 of 2024 19.07.2024 Page No:3/3 https://www.mhc.tn.gov.in/judis