A. M. S. RAMASWAMY Vs. P. K. SUBRAMANIAN

JUDGEMENT

(1.) The present Civil Revision Petition has been instituted to direct the Principal District Court at Tiruppur for early disposal of IA No.1 of 2021 in OS No.298 of 2021.

(2.) The petitioners had filed a suit for specific performance of contract based on the Sale Agreement dtd. 2/7/2015 executed between the petitioners and the respondents in OS No.298 of 2021, which is pending on the file of the Principal District Court at Tiruppur. At the time of filing the suit, the first petitioner had filed interim injunction applications for injunction restraining the respondents from interfering with the peaceful possession and enjoyment of the suit property and also restraining the respondents from alienating or encumbering or dealing with the suit property till the disposal of the suit.

(3.) The learned counsel for the petitioners mainly contended that the suit has now reached the trial stage and IA Nos.1 and 2 of 2021 are pending and are being adjourned with no reasons from 8/4/2022, 25/4/2022, 15/6/2022, 6/7/2022, 25/7/2022, 10/10/2022 and 24/11/2022 respectively. Now the matter has been adjourned to 5/1/2023. The Principal District Court at Tiruppur is going on adjourning the cases and the petitioners having no other remedy approached this Court by filing the present Civil Revision Petition.