R. ANANDHALAKSHMI Vs. RELIANCE HOME FINANCE LIMITED

JUDGEMENT

(1.) The Civil Revision Petition has been filed seeking a direction to dispose of G.W.O.P.No.141 of 2020, on the file of the learned Principal District Judge, Trichy, within a stipulated time fixed by this Court.

(2.) It is evident from the records that the first petitioner along with two minor children, who are the sons of the third respondent filed a petition in G.W.O.P.No.141 of 2020 under Section 8 of the Hindu Minority and Guardianship Act r/w Guardians and Wards Act, seeking permission to sell the petition mentioned property of the minor petitioners 2 and 3 subject to the terms and conditions to be imposed by the Court.

(3.) The learned counsel for the petitioners would submit that the above petition has been presented on 30.09.2020, that the respondents have already entered into appearance and filed their counter, that the father of the minor petitioners 2 and 3, deceased Nagarajan, has pledged the petition mentioned property with the respondents 1 and 2 and borrowed a loan, that subsequently Nagarajan died on 04.06.2016, that the respondents 1 and 2 have been taking steps to sell the petition mentioned property by way of auction as the loan amount was not settled and that therefore, the petitioners have decided to sell the petition mentioned property for settling the loan and that the remaining amount can be utilized for the interest and welfare of the minors. He would further submit that the respondents have been delaying the enquiry wantonly and that therefore, the enquiry in the main petition has to be expedited.