ILANGOVAN Vs. MURALI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner. The grievance of the revision petitioner is that R.E.P.No.180 of 2007 in O.S.No.131 of 2004 on the file of the Court of Additional District Judge, (Fast Track Court) Dharmapuri,an execution petition was filed in the year 2005, to realise the decree amount in O.S.No.131 of 2004 but the same is still pending before the Execution Court and the Execution Court is unnecessarily adjourning the same without any rhyme or reason.

(2.) IN fine, the learned Additional District Judge(Fast Track Court) Dharmapuri is directed to dispose of R.E.P.No.180 of 2007 in O.S.No.131 of 2004 within a period of one month from the date of receipt of a copy of this Order.