APPICHIMAR DEVASATHANA TRUST Vs. N. M. APPACHI GOUNDER

JUDGEMENT

(1.) The Civil Revision Petition has been filed to direct the III Additional District Judge, Gobichettypalayam to expeditiously dispose of the suit in O.S.No.5 of 2018.

(2.) The Revision Petitioner is the plaintiff, instituted a Suit in O.S.No.5 of 2018 for Prohibitory injunction against the respondents. The learned counsel for the revision petitioner made a submission that the suit is pending for the past about four years and thus, the revision petitioner is 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.