G. INDIRA Vs. G. THYAGARAJAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed for speedy disposal of the suit by the first respondent in O.S.No.618 of 2020 pending on the file of the V Additional District Judge, Coimbatore.

(2.) The Suit is for Partition. The revision petitioner is the second defendant in the suit, filed the present Civil Revision Petition for a direction to dispose of the suit within a stipulated time limit to be fixed by this Court.

(3.) The learned counsel for the revision petitioner states that the revision petitioner is the second defendant in the suit, is aged about 76 years and therefore, speedy disposal of the suit is necessary.