PERUMAYEE Vs. P LINGAPPAN

JUDGEMENT

(1.) THE revision petitioner / plaintiff has filed this revision petition seeking for early disposal of the suit in O.S. No. 260 of 2005 pending on the file of the Sub-Court, Namakkal.

(2.) THE learned counsel appearing for the revision petitioner / plaintiff contends that in the main suit in O.S. No. 260 of 2005 on the file of the learned Sub-Judge, Namakkal, issues have been framed as early as on 07.02.2006 and the matter is adjourned to 05.01.2009 for trial and the last hearing date being 11.11.2008 and that the present suit has been filed based on mortgage and, therefore, prays for fixing a time frame for disposal of the case by the trial Court.