(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing for the respondent.
(2.) AT this stage of the hearing of the Civil Revision Petition, the learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if the learned I Additional District Munsif, Salem, is directed to dispose of I.A.No.1208 of 2009, in O.S.No.553 of 2009, within a period specified by this Court.