M PARTHASARATHY Vs. C KALAIVANI

JUDGEMENT

(1.) INVOKING Article 227 of the Constitution of India, the first Defendant has filed this Civil Revision Petition, seeking for issuance of direction to III Assistant Judge, City Civil Court , chennai to dispose I. A. No. 7401 of 2003 in O. S. No. 1854 of 2003 on merits, which is being adjourned from time to time. The First Defendant is the Revision petitioner.

(2.) O. S. No. 1854 of 2003 was filed by the Sisters for partition and separate possession of their 1/32 share each against the defendants. The Plaintiffs have claimed that the Suit Property belonged to one arumuga Naicker their Maternal Uncle. The First Defendant is resisting the suit.

(3.) HENCE, the Revision Petitioner has filed this Civil revision Petition for a direction to the III Assistant Judge, City Civil Court, chennai to dispose I. A. No. 7401 of 2003 in O. S. No. 1854 of 2003 on merits.