DHANALAKSHMI FINANCE Vs. K MUNIAPPAN

JUDGEMENT

(1.) HEARD both sides.

(2.) CONSIDERING the limited issue raised and of the fact that this Court has granted interim order of stay of the injunction granted by the Subordinate Judge, Sankari, even on 01. 10. 2005 and the same is in force all along and also considering the fact that the suit is of the year 2003, I am of the view that ends of justice would be met by directing the District Munsif, Sankari, for early disposal of the suit. It is also not in dispute that the petitioner/contesting first defendant has filed a written statement. Accordingly, the learned District Munsif, Sankari, is directed to dispose of the suit in O. S. No. 143 of 2003 within a period of four months from the date of receipt of a copy of this order, after affording an opportunity to both parties. In view of the fact that the petitioner herein has secured an order of stay even on 01. 10. 2005 and the same is in force even today, both the parties are directed to maintain status quo prevailing as on today till final decision being taken by the District Munsif, Sankari.

(3.) WITH the above observation, the Civil Revision petition is disposed of. No costs. CMP No. 16228 of 2005 is closed.