MOKKAMAYAN @ PERIYAMAYAN Vs. MAHADHEVAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to direct the learned III Additional Subordinate Judge, Madurai, (Camp Court - Usilampatti), to expedite the proceedings in I.A.No.106 of 2011 in A.S.No.145 of 2007, within a time frame fixed by this Court.

(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: