KRISHNAVENI Vs. K. DAYALAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed to direct the Hon'ble Additional District Munsif at Tiruvallur, Tiruvallur District for speedy disposal of the pending Original Suit in O.S.No.600 of 2004.

(2.) The grievance of the revision petitioners is that the Suit was instituted for injunction in the year 2004 in O.S.No.600 of 2004. The suit is still pending and therefore, the revision petitioners are constrained to move the Civil Revision Petition for speedy disposal of the suit.

(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.