SUNDARI Vs. K G SIVASUBRAMANIAN

JUDGEMENT

(1.) Challenging an order of the learned District Munsif, Nilakottai, made in I.A.No.36 of 2003 in a pending suit for permanent injunction in O.S.No.100 of 1998, this revision has been brought forth by the plaintiff, the revision petitioner herein.

(2.) This Court has heard the learned Counsel for the petitioner and also the learned Counsel for the respondent, who appeared on notice.

(3.) This Court is of the considered view that in order to avoid the avoidable delay, this revision has got to be disposed of and not to be kept pending on admission.