KANAKARAJ Vs. DURAIRAJ

JUDGEMENT

(1.) C .R.P.(PD)(MD)No.1072 of 2011 has been filed seeking a direction to dispose of O.S.No.61 of 2007, pending on the file of the learned District Munsif, Musiri.

(2.) C .R.P.(PD)(MD)No.1073 of 2011 has been filed seeking a direction to dispose of O.S.No.217 of 2009, pending on the file of the learned District Munsif, Musiri.

(3.) THE learned Counsel for the revision petitioner would echo the cri de coeur and heart burns of his client to the effect that even though the suits O.S.No.61 of 2007 and O.S.No.217 of 2009 were filed in the year 2007 and 2009 respectively, for obtaining declaration and injunction, there is no progress in the trial. Hence, the learned Counsel for the revision petitioner would pray for a suitable direction to the lower Court to dispose of the suits within a time frame.