PERIYASAMY Vs. ARUMUGAM

JUDGEMENT

(1.) This petition has been filed by the petitioner to direct the District Munsif at Manapparai, Tiruchirappali District to dispose of the O.S.No.190 of 2000 within a period that may be stipulated by this court.

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

(3.) The learned counsel for the revision petitioner contended that the original suit has been filed in the year 2000, but the case is still pending and there has not been any development. The petitioner is aged about 62 years and is unable to move from his bed and also is under constant medical supervision. The learned counsel put forth a legal submissions that the petitioner is entitled to get the remedy of speedy disposal of the case as per parental law, under Article 21. The learned counsel further submitted that notices have been served on the respondents. In order to prove the same, proof of service has been filed. Therefore, the respondents are well aware about the above revision petition.