A. MANIMARAN Vs. JESINTHA PRIYADHARSHINI

JUDGEMENT

(1.) The relief sought for in the present civil revision petition is to direct the Subordinate Court, Bhavani to dispose of the Suit in O.S.No.168 of 2020.

(2.) The revision petitioner is the 1st defendant and the respondents 1 and 2 instituted a Suit for partition. The Suit was instituted in the year 2020 and the 1st defendant / revision petitioner herein made a submission that the other parties to the Suit are attempting to drag on the proceedings and therefore, the Trial Court is to be directed to dispose of the Suit as expeditiously as possible.

(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.