MUTHAMMAL Vs. JAYAMURTHY

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to direct the District Munsif, Attur, to dispose of I.A.No.1132 of 2009, in O.S.No.297 of 2009.

(2.) THE learned counsel appearing on behalf of the petitioners had stated that the petitioners in the present civil revision petition, are the plaintiffs in the suit, in O.S.No.297 of 2009, on the file of the District Munsif Court, Attur. THE suit, in O.S.No.297 of 2009, had been filed by the plaintiffs, praying for the relief of permanent injunction restraining the defendants therein and their men, from in any way, interfering with the plaintiffs' peaceful possession and enjoyment of the suit property. It has also been stated that the plaintiffs had filed, I.A.No.1132 of 2009, along with the said suit, praying for an interim injunction, restraining the defendants therein from interfering with the peaceful possession of the property in question.

(3.) IN view of the submissions made by the learned counsel appearing for the petitioners, this Court is of the considered view that it would suffice if it is made clear that it would be open to the petitioners to move the learned District Munsif, Attur, for an early hearing of I.A.No.1132 of 2009, in accordance with law. It is also made clear that once such a request is made by the petitioners, it is for the learned District Munsif, (in-charge), Attur, to consider the request of the petitioners and to pass appropriate orders thereon, as expeditiously as possible, after hearing the respondents. The civil revision petition stands ordered accordingly. No costs. Consequently, connected M.P.No.1 of 2010 is closed.