S. BABY Vs. S. SAKKUBAI AMMAL

JUDGEMENT

(1.) The Civil Revision Petition has been filed to direct the Learned Principal Subordinate Judge, Villupuram, to dispose of the suit in O.S.No.146 of 2015 within the stipulated period.

(2.) The grievance of the the revision petitioner is that the Suit instituted by him for specific performance is pending for the past about 7 years and longevity of the Suit increased on account of unnecessary adjournments granted by the Court on flimsy grounds.

(3.) The learned counsel for the revision petitioner lamented by stating that despite his efforts he is unable to dispose of the Suit and it is periodically adjourned at every stage at the instance of the respondent. Thus, the petitioner is forced to move the High Court seeking a direction for speedy disposal.