V ELLAMUTHU Vs. K DURAIVEL

JUDGEMENT

(1.) THE Revision Petitioners/petitioners/defendants have projected this Civil Revision Petition praying before this Court for issuance of an order directing the trial court viz., District Munsif Cum Judicial Magistrate Court, Thiruvottiyur, to dispose of the I.A.No.786 of 2007 in O.S.No.269 of 2007 pending on his file, within a time frame to be determined by this Court.

(2.) IT appears that the revision petitioner/defendants have filed I.A.No.786 of 2007 before the trial court praying for a direction to be issued in directing the respondents/plaintiffs to produce the original sale deed in Document No.3940 of 1992 before the Court and a counter has also been filed by the respondents/plaintiffs inter alia stating that the revision petitioners/defendants cannot challenge their title to the suit property and further more that the original sale deed executed by Killiammal in favour of them is not available with them and they have deposited the said document with one Mr. Mahavir kitcha of G.N.T. Road in Red Hills from whom loan has been received for the purpose of construction.