MARY RAJARATNAM Vs. G. SANGEETHA

JUDGEMENT

(1.) The Civil Revision Petition has been instituted to direct the V Assistant City Civil Court, Madras to dispose of the suit in O.S.No.4376 of 2022 within the stipulated time.

(2.) The learned counsel for the revision petitioner mainly contended that the revision petitioner instituted a Suit in O.S.No.4376 of 2022 and further contended that she is a 101 year old woman. Therefore, speedy disposal of the suit is just and necessary.

(3.) Unnecessary adjournments on flimsy grounds would cause prejudice to the parties to the litigation. Rule is to conduct the case on the date it is posted for hearing. Adjournment is an exception. Thus adjournments are to be granted only on genuine grounds and even in such circumstances, on commencement of trial long adjournments are to be avoided. The reason is to be recorded by the Courts, if it is genuine.