SUCHITRA DEVI Vs. NAGINENI SUJATHAMMA

JUDGEMENT

(1.) THE revision petitioner/petitioner/2nd defendant has filed this present civil revision petition, praying for an issuance of an order by this Court in directing the District Munsif-cum-Judicial Magistrate, Sriperumbudur to dispose of I.A.No.929 of 2008 in O.S.No.785 of 2008 pending on the file of the District Munsif-cum-Judicial Magistrate, Sriperumbudur in expeditious manner.

(2.) THE learned counsel for the revision petitioner/second defendant submits that I.A.No.929 of 2008 is pending before the learned District Munsif-cum-Judicial Magistrate, Sriperumbudur from 16.7.2008 and now the matter stands posted during the first week of January 2009 and since the exparte order of injunction causes an inconvenience and hardship to the revision petitioner/second defendant, it will be in the interest of justice, this Court issues a direction to the trial Court to dispose of I.A.No.929 of 2008 within the time frame to be determined by this Court.