CHITHIRAI (DIED) AND SARASWATHY Vs. ARUMUGA PANDIAN PRAYER

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to direct the learned Sub Judge, Vallioor, to dispose of A.S. No. 15 of 2007 within a time limit fixed by this Court. The learned Counsel for the revision petitioner placing reliance on the grounds of revision, would submit that the suit in O.S. No. 59 of 1998 (transferred and renumbered as O.S. No. 162 of 2004) was filed during the year 1998 by the revision petitioner and it was decreed in the year 2005, as against which A.S. No. 332 of 2004 (transferred and renumbered as A.S. No. 15 of 2007) was filed by the respondent challenging and impugning the decree and it has been pending ever since 2004; no doubt, the appeal was transferred from the file of the Sub Court, Tirunelveli, to the file of the Sub Court, Vallioor during the year 2007 and even then, it is still pending.

(2.) I could see considerable force in the submission of the learned Counsel for the revision petitioner and accordingly, the following direction is issued: