SHANMUGAM Vs. AXIS BANK PRIVATE LIMITED

JUDGEMENT

(1.) The Civil Revision Petition has been filed to direct the XII Assistant City Civil Court, Chennai to dispose the Suit in O.S.No.6320 of 2017.

(2.) The revision petitioner is the plaintiff, instituted a Suit, challenging the order of termination issued by the respondent/ employer.

(3.) The grievances of the revision petitioner/ plaintiff is that the Suit was instituted in the year 2017 and pending for the past about five (5) years and the revision petitioner/ plaintiff is unable to get his service benefits on account of the long pendency of the Civil Suit.