PACHAMUTHU KONAR Vs. CHINNAPPA KONAR

JUDGEMENT

(1.) PLAINTIFF in O.S.No.781 of 1992 on the file of District Munsif, Kallakurichi, aggrieved by the order of remand dated 30.9.1993 made by the Subordinate Judge, Vridhachalam in A.S.No.56 of 1989 has filed the present appeal.

(2.) HEARD the learned counsel for the appellant as well as respondent.

(3.) INASMUCH as the appeal is of the year 1989, the appellate Judge is directed to dispose of the same, within a period of three months from the date of receipt of a copy of this order.