J AARTHI Vs. A HARSHAN

JUDGEMENT

(1.) This petition has been filed by the Petitioner/wife to direct the learned III Additional Subordinate Judge, Madurai to expedite the trial in H.M.O.P. No. 275 of 2009 and pass final order within a period as fixed by this Court.

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

(3.) Under the circumstances, the Petitioner/wife has filed the above Civil Revision Petition to expedite the trial in H.M.O.P. No. 275 of 2009 for final disposal. The learned Counsel for the Petitioner argued that the Petitioner has extended her co-operation to the Court for speedy trial. But the learned Judge adjourned the case from time to time, since the Respondent/husband entered appearance on 10.02.2009. The matter is being adjourned from time to time for counter statement of the Respondent. Even then, after giving sufficient time for taking counter statement, the Respondent has not filed the counter statement. The Petitioner seeks remedy against her husband, and this remedy has not been given to her so far.