J ARUMUGACHETTY Vs. T RAMASAMY

JUDGEMENT

(1.) THE petitioner/plaintiff has filed this Civil Revision Petition praying for issuance of an order by this Court in directing the learned District Munsif, alandur to dispose of I. A. No. 3234 of 2007 in O. S. No. 56 of 2006 pending on his file.

(2.) ACCORDING to the learned counsel for the Revision petitioner/plaintiff, the Revision Petitioner is the Senior Citizen aged about 72 years and that the petitioner has filed I. A. No. 3234 in the year 2007 and there is also another I. A. No. 3233 of 2006 for impleading the parties are pending and since the Revision Petitioner being the senior citizen deserves of seeing the fruits of the case during the life time, a necessary direction may be issued by this Court to the Trial Court to dispose of I. A. No. 3234 of 2007 in furtherance of substantial cause of justice and therefore prays for allowing the civil Revision Petition in the interest of justice.

(3.) IT transpires from the typed set of papers in I. A. No. 3234 of 2007 that on 14. 12. 2007, the endorsement of the trial Court is that Batta has been paid for R3 and R4 and the same has been ordered to be issued for the hearing on 21. 01. 2008 and since the Notice to r1 and R2 has been given, the matter has been posted for filing of counter for r1 and R2, adjourned by 21. 01. 2008 and later for filing of counter of R1 and R2, the matter has been adjourned to 25. 02. 2008 and fresh notice has been ordered to r3 and R4 in two days and the same has been directed to be issued for the hearing on 25. 02. 2008 and again the fresh notice to R3 and R4 in two days and the same has been directed to be issued for the hearing on 09. 04. 2008 and the counter of R1 and R2 has been directed to be filed by then and on 09. 04. 2008 again the fresh notice to R3 and R4 has been ordered in two days and the same has been directed to be issued for the hearing on 02. 07. 2008 and the matter has been posted for filing of counter for R1 and R2 by then and on 02. 07. 2008 the fresh batta for R3 and R4 has been directed to be issued in two days and the same has been directed to be issued on 29. 07. 2008 and on 29. 07. 2008 the fresh batta has been paid in two days and the same has been directed to issue for the hearing on 04. 11. 2008 and in the mean while, the matter has been posted for filing of counter for R1 and R2 by then.