A DEVANEEDHI Vs. N CHANDRAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 24.9.2009, passed by the Additional District Judge, Fast Track Court-I, Poonamallee, in I.A.No.202 of 2009, in O.S.No.325 of 2007.

(2.) THE main contention of the learned counsel for the petitioner is that, in the year, 2003, the petitioner had got the electricity service connection to the suit property and had let out the premises for rent to TASMAC. THE first respondent had applied for a second electricity service connection to the suit property, with forged and created documents. Even though the petitioner had raised objections before the third respondent, the second electricity service connection had been given to the first respondent.

(3.) IN view of the submissions made on behalf of the parties concerned and on a perusal of the records available, this Court is of the considered view that the petitioner has not shown sufficient cause or reason to grant the reliefs, as prayed for in the present civil revision petition. The interlocutory application, in I.A.No.202 of 2009, having been filed, belatedly, in the year, 2009, in the suit, in O.S.No.325 of 2007, and as the Additional District Judge, Fast Tract Court-I, Poonamallee, had found no merits in the said application, it had been dismissed, by his order, dated 24.9.2009. As it is not in dispute that the suit, in O.S.No.325 of 2007, is listed for trial, the Additional District Judge, Fast Tract Court-I, Poonamallee, is directed to dispose of the suit, in O.S.No.325 of 2007, on merits and in accordance with law, within a period of four months from the date of receipt of a copy of this order. The civil revision petition is disposed of, with the above directions. No costs. Consequently, connected miscellaneous petition is closed.