B RAJESWARI Vs. N NARAYANAN

JUDGEMENT

(1.) THE revision petitioner/plaintiff has projected this civil revision petition before this Court seeking for a direction to be issued to the learned Principal District Munsif, Cuddalore to speedily dispose off the suit O.S.No.315 of 2003 pending on his file.

(2.) THE learned counsel for the revision petitioner/plaintiff brings it to the notice of this Court that in the main suit O.S.No.315 of 2003 P.W.1 was examined and cross examined in full in the year 2004 and till today, no progress has been made in the case. It is also brought to the notice of this Court on the side of petitioner that earlier I.A.No.1432 of 2007 has been field by the first respondent/first defendant praying for permission before the Court below to file the additional written statement and that the same has been dismissed. Earlier, the first respondent/first defendant has filed I.A.No.2348 of 2004 in O.S.No.315 of 2003 praying to reject the suit on the basis that there is no cause of action to initiate the same and the same has been dismissed by the trial Court and as against the said order, the first respondent/first defendant has filed C.R.P.(PD).No.1370 of 2005 and the same has since been dismissed by this Court on 14.12.2006.