RAJENDRAN Vs. NALLAMMAL AND THANGAMANI

JUDGEMENT

(1.) THE above civil revision petition is filed seeking a direction for expeditious disposal of the suit O.S. No. 50 of 2011, on the file of the Principal District, Namakkal. Heard the learned counsel for the revision petitioner.

(2.) THE whole kit and caboodle of the facts and figures that could be inferred and understood from the submissions made by the learned counsel for the petitioner as well as from the records would be to the effect that there are three suits, namely, O.S.Nos.50, 54 and 74 of 2011, in which the revision petitioner herein happened to be the plaintiff in O.S. No. 50 of 2011, which is a suit for specific performance. Whereas, O.S. No. 54 of 2011 is for partition and separate possession and O.S. No. 74 of 2011 is for declaration and for obtaining injunction.

(3.) EARLIER this Court passed order dated 13.7.2011, in C.M.A.(NPD).Nos.1423 and 1425 of 2011 and paragraph No. 11 of which is extracted hereunder: