V.NARAYANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Civil Revision Petition has been filed seeking a direction to dispose of the Suit in O.S.No.88 of 2019, pending on the file of the Sub Court, Devakottai, within a stipulated time fixed by this Court.

(2.) The revision petitioner is the plaintiff and he has filed the suit in O.S.No.88 of 2019, claiming the relief of declaration that the suit property belongs to the plaintiff and directing the defendants 2 to 7 to hand over the vacant possession of the suit property to the plaintiff and for other reliefs.

(3.) The learned counsel for the petitioner would submit that the petitioner is aged about 80 years, that the individual respondents have been attempting to protract the proceedings, and that therefore, the petitioner is constrained to file the above petition for speedy disposal. https://www.mhc.tn.gov.in/judis/ CRP(PD)(MD).No.1093 of 2021