PERIYATHAMBI Vs. VELLAISAMY

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed seeking a direction to dispose of O.S.No.112 of 2007, pending on the file of the learned District Munsif, Aruppukottai.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) I could see considerable force in the submission of the learned Counsel for the revision petitioner and accordingly, the following direction is issued: The lower Court shall do well to see that the I.A. as well the suit are disposed of as early as possible, preferably within a period of three months from the date of receipt of a copy of this order.