MAHINDRA WORLD CITY DEVELOPERS LIMITED Vs. MALLESHWARI

JUDGEMENT

(1.) The Civil Revision Petition has been filed under Article 227 of the Constitution of India to issue appropriate direction to the IVth Additional Court, Ponneri to pass an order in IA SR No.416 of 2023 and record the compromise in O.S.No.553 of 2022.

(2.) The learned Senior counsel appearing on behalf of the revision petitioners mainly contended that the learned IVth Additional Judge at Ponneri is continuously not sitting on account of leave. No in-charge Judge has been posted to call the urgent cases pending before the IVth Additional Court at Ponneri.

(3.) The learned Senior counsel appearing on behalf of the revision petitioners contended that huge amount has been invested by the revision petitioners and the issues are compromised between the parties and delay in recording the compromise would cause prejudice to their interest as the plaintiffs in the suit instituted in O.S.No.553 of 2022 had already received the Gift Deed executed by the revision petitioners in Document No.589 of 2023 on the file of the Sub-Registrar, Gummidipoondi.