JAYAKODI Vs. GOWRI

JUDGEMENT

(1.) THE petitioner in the above Civil Revision Petitions is the auction purchaser of the suit property in O.S.No.227 of 1999 on the file of the Additional District Munsif Court, Puducherry. THE petitioner has filed E.A.No.20 of 2009 for redelivery of the first floor portion of the premises situated in Old No.14, New No.27, Senbagaraman Street, Lawspet, Puducherry, from the first respondent/judgment debtor and her husband Selvanathan. THE petitioner has also filed E.A.No.221 of 2008 for removal of respondents 3 and 4 / 3rd party obstructors from the E.P. mentioned property. THE grievance of the petitioner is that though the petitions have been filed in 2008 and 2009 respectively and the respondents have entered appearance, the court below is periodically adjourning the same without conducting the enquiry. THErefore, the petitioner is seeking a direction to the court below to dispose of the said E.As at an early date. 2.THE said contention is reiterated by the learned counsel for the petitioner. As per the contention of the learned counsel, the sale of the suit property has taken place on 21.07.2005 and till date the petitioner is unable to get possession of the properties purchased by him in view of the objections put forth by the respondents. THErefore, the prayer of the petitioner to expedite the hearing of the E.As is justified. 3.For the said reasons, the Civil Revision Petitions are allowed and the Additional District Munsif, Puducherry, is hereby directed to dispose of the E.A.No. 221 of 2008 and E.A.No.20 of 2009 within a period of three months from the date of receipt of a copy of this order. No costs.