G VENKATESAN Vs. P MANICKA ASARI

JUDGEMENT

(1.) This civil revision petition is filed seeking a direction to the Additional Subordinate Judge, Coimbatore, to dispose of the E.P.(CFR) No.14270/2008, pending on his file.

(2.) Heard the learned counsel for the petitioner. The relevant facts which he would like to narrate are as under:

(3.) The learned counsel for the petitioner would echo the cri de coeur of the petitioner/decree holder that the Court office is searching for the first E.P. bundle, so as to number the second E.P. and despite compliant having been lodged with the Principal District Judge concerned, nothing emerged.