ARULMIGU MADASAMY THIRUKOIL DEITY Vs. M RAMACHANDRAN

JUDGEMENT

(1.) THIS petition has been filed by the petitioner/plaintiff to direct the learned Subordinate Judge, Srivilliputhur to expedite the E.A.No.36 of 2011 in E.P.No.118 of 2009 in O.S.No.611 of 1994 and dispose of the same with the time frame fixed by this court.

(2.) THE brief facts of the case are as follows:-

(3.) IN view of the facts and circumstances of the case and arguments advanced by the learned counsel for the revision petitioner, this Court is of the considered opinion that speedy disposal is absolutely necessary since the suit was filed in the year 1994. Therefore, this Court directs the learned Subordinate Judge, Srivilliputhur to dispose of the E.A.No.36 of 2011 in E.P.No.118 of 2009 in O.S.No.611 of 1994 within a period of three months from the date of receipt of this order, without being influenced by the discussions of this Court. Accordingly ordered. There is no order as to costs.