DAYANAND P.SESHAN Vs. M. DHANASEKARAN AND OTHERS

JUDGEMENT

(1.) THE Plaintiff in O.S. No.12109 of 2010, who is the 2nd Defendant in O.S. No. 12036 of 2010 on the file of the III Additional City Civil Court, Chennai, has filed the above Civil Revision Petitions to direct the Trial Court to dispose of the Suits within a stipulated time.

(2.) MR . PL. Narayanan, the learned Counsel appearing for the Petitioner submitted that originally the Suits were filed in the year 2004 before this Court and subsequently, the Suits were transferred to the file of the City Civil Court and re -numbered as stated above. Further, the learned Counsel submitted that though the Suits are pending for a long time, the matters are being adjourned periodically.

(3.) THAT apart, the learned Counsel also submitted that the Plaintiff in O.S. No.12109 of 2010 had died and the Petitions to bring on record the Legal Representatives of the deceased Plaintiff were also allowed. However, the Trial Court is posting the matter for taking steps to amend the Plaint from February 2015. Further, the learned Counsel also submitted that the Trial Court is insisting the parties to file an Affidavit and Petition to carry out the amendment. For this purpose, the matter is being adjourned for nearly four months. I am of the view that since the Petitions to bring on record the Legal Representatives of the deceased Plaintiff, filed by the parties in I.A. Nos.433 to 435 of 2014, were allowed by the Trial Court, it would be suffice to file a Memo seeking permission of the Court to carry out the amendment.