CHENKAMALAM JANAGI Vs. THIRUVENGADAM

JUDGEMENT

(1.) The plaintiffs 3 to 8 are the civil revision petitioners. They seek expeditious disposal of O.S.No.349 of 2023 on the file of the learned Subordinate Judge at Srivaikundam.

(2.) Taking note of the plea of the petitioners, I called for a report from the learned Subordinate Judge at Srivaikundam. I did so on account of the fact that the suit, though bears a number of O.S.No. 349 of 2023, its original avatar is OS.No.9 of 2005 on the file of the Subordinate Court at Thoothukidi.

(3.) The report submitted by the learned Subordinate Judge at Srivaikundam, speaks volumes as to how the third defendant has filed one application after the other, literally exhausting every provision in the Code of Civil Procedure, to drag on the trial. Scandalous allegations have also been made against the Judicial Officer, as if she called upon the third defendant to sit on the floor of the Court hall and had treated him in an inhumane manner. The learned Judicial Officer, who, unfortunately, has to face the litigants in person, has been so frustrated that she has requested the learned Principal District Judge that the suit be removed from her file and sent to some other Court.