RUPA JAIKISHIN GANGWANI Vs. D. V. S. SUBBARAO

JUDGEMENT

(1.) The Civil Revision Petition has been filed for a direction to direct the Principal District Judge, Chengalpattu to dispose of O.S.No.351 of 2022 on merits within a reasonable time frame as fixed by this Hon'ble Court.

(2.) The revision petitioner states that the respondents 1 and 2/ plaintiffs filed a Suit against the revision petitioner/5th defendant and respondents 3 and 4/defendants 1 and 2 in O.S.No.501 of 2009 before the District Munsif, Alandur for permanent injunction. Later, at the instance of the revision petitioner, the suit in O.S.No.501 of 2009 was transferred to the Principal District Court, Chengalpattu and re-numbered as O.S.No.351 of 2022.

(3.) The learned counsel for the revision petitioner mainly contended that the revision petitioner is a Senior Citizen and aged about 76 years and therefore, speedy disposal is just and necessary. It is specifically contended that the Suit is pending for about 13 years.