A. K. RAMALINGAM Vs. KULANTHAIVEL MUDALIAR

JUDGEMENT

(1.) The relief sought in the present civil revision petition is to direct the Sub-ordinate Court Chidambaram to dispose of the O.S.No.28 of 2011. The learned counsel for the petitioner states that the suit was instituted by the revision petitioner for partition in the year 2004 and it is pending for the past about 19 years and now pending on the file of the Sub-ordinate Court at Chidambaram in O.S.No.28 of 2011.

(2.) It is contended that nearly about 100 Interlocutory Applications are filed by the parties in order to drag on the proceedings and the Civil Revision Petitions filed before the High Court is also kept pending for few years. Thus, the suit proceedings are prolonged and protracted at the instance of few parties and thus, the present civil revision petition for speedy disposal is filed.

(3.) No doubt, prolongation of the suit at the instance of the parties at no circumstances be encouraged by the Courts. In the event of filing Interlocutory Applications without substance or filing frivolous petitions, exemplary or maximum cost is to be imposed on the party practicing such activities and the Court concerned is empowered to regulate its own proceedings on board.