G GNANATHEEPAN Vs. S THAKKIES

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed praying that this Court may be pleased to set aside the order, dated 17/11/2009, made in I.A.No.3089 of 2005, in O.S.No.719 of 2005, and to direct the learned District Munsif, Alandur, to dispose of the suit, in O.S.No.719 of 2005, within a specified period.

(2.) THE learned counsel for the petitioners had stated that the petitioners had filed the suit, in O.S.No.719 of 2005, on the file of the District Munsif Court, Alandur, praying for the relief of a bare injunction. THEy had also filed an interlocutory application in the said suit, seeking temporary injunction to protect their interests, in respect of the suit property. THE learned District Munsif, Alandur, had been adjourning the matter on a number of occasions, without disposing of the interlocutory application, without having good reasons to do so. It has been submitted that the interlocutory application had been adjourned on more than hundred occasions.

(3.) IN view of the averments made on behalf of the parties concerned and on a perusal of the records available, this Court is of the considered view that it would be appropriate for this Court to direct the learned District Munsif, Alandur, to hear and dispose of O.S.No.719 of 2005, on merits and in accordance with law, as expeditiously as possible, not later than four months from the date of receipt of a copy of this order. The Civil Revision Petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.