KOTHANDAPANI Vs. KANNAIAH KOUNDAR DIED

JUDGEMENT

(1.) THIS Civil Revision Petition is filed praying for a direction to direct the Principal Sub Court, Villupuram to dispose of the Application in E.A.No.205 of 2010 in O.S.No.178 of 2000 on the file of the Principle Sub Court, Villupuram.

(2.) CONSIDERING the limited scope of the relief sought for, the Principal Subordinate Judge, Villupuram is directed to dispose of the Application in E.A.No.205 of 2010 in O.S.No.178 of 2000 expeditiously, preferably, within two months from the date of receipt of a copy of this order. The Civil Revision Petition is ordered as above.