MALLIKA Vs. V ASHOK KUMAR

JUDGEMENT

(1.) The revision Petitioners/Defendants have filed the above revision to direct the learned Principal District Judge, Virudhunagar District at Srivilliputhur to dispose of the suit in O.S. No. 21 of 2011 on his file at an early date.

(2.) The short facts of the case are as follows:

(3.) Under this circumstances, the revision Petitioners/Defendants have filed the above revision for direction to the learned Principal District Judge, Virudhunagar District at Srivilliputhur to dispose of the partition suit in O.S. No. 21 of 2011 on the file of the above said Court.