SILUVAIMANI Vs. R NAGARAJ

JUDGEMENT

(1.) "Today the Courts system is ossified to the point, priced to the level, and slow to the degree, where they cannot flexibly assist disputants in dissolving their every day dispute" - proclaims Justice V.R.Krishnaiyer, in the Book, titled as 'Justice at Cross Road'.

(2.) This Civil Revision Petition has been filed seeking direction to the learned Additional Sub Court, Coimbatore, to dispose of R.C.A.No.21/2012, within a limited time frame to be fixed by this Court.

(3.) Having regard to the limited prayer asked for in this petition, notice to the respondent is dispensed with.