B KUMAR Vs. R GANESAN

JUDGEMENT

(1.) AT this stage of the hearing of the Civil Revision Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if this Court is pleased to direct the learned District Munsif, Sriperumandur, before whom the suit, in O.S.No.457 of 2006, is pending, to dispose of the suit, within a specified period.

(2.) THERE is no appearance on behalf of the respondents.