GANDHI Vs. SAKTHIVEL AND OTHERS

JUDGEMENT

(1.) The revision petitioner/petitioner/plaintiff has filed this present civil revision petition praying for a direction to be issued to the learned District Munsif, Attur to dispose of I. A. No.886 of 2006 in O. S. No.340 of 2006 pending on his file at an early date.

(2.) The revision petitioner/petitioner/plaintiff has filed a suit in O. S. No.340 of 2006 praying for a relief of permanent injunction restraining the defendants, their men, from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit properties.

(3.) It is represented before this Court that the defendants have filed their written statements. It is to be noted that after filing of the counter the case has been posted for enquiry on 8.6.2007. An advance hearing in I. A. No.906 of 2008 has been allowed by the trial Court on 12.8.2008.