KUMARADOSS Vs. C PATHROSE AND R SURESH

JUDGEMENT

(1.) The Petitioner/first Defendant has filed the above C.R.P.(PD)(MD) No. 1031 of 2011 for directing the learned District Munsif, Padmanabhapuram, Kanyakumari District, to dispose of the Original Suit No. 467 of 2008 within a stipulated period.

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

(3.) The first Defendant has filed the above revision petition for speedy disposal of the suit within stipulated period.