P SATHYABAMA Vs. C DHARMALINGAM

JUDGEMENT

(1.) THE petitioner/first respondent/decree holder/plaintiff has projected this civil revision petition praying for issuance of a direction to the Executing court to dispose of in E. A. No. 62 of 2008 in E. P. No. 32 of 2007 in O. S. No. 272 of 2005 as early as possible.

(2.) THE learned counsel for the revision petitioner urges before this Court that the Executing Court has mechanically adjourned the E. A. No. 62 of 2008 on its file without any regime or reason and as a matter of fact it has not made a Judicious approach in regard to the speedy disposal of E. A. No. 62 of 2008 and indeed in the interest of justice the Executing Court should give a disposal to E. A. No. 62 of 2008 and also that it has not appreciated the essential fact that the revision petitioner/plaintiff has already deposited the balance sale consideration rs. 7,50,000/- into the Court and also filed a draft sale sale deed in the execution Petition and these aspects of the matter have not been looked into by the trial Court and therefore, prays for allowing the civil revision petition.

(3.) THIS Court by its order dated 5. 11. 2009 issued in this civil revision petition has directed the Registrar Judicial to obtain a complete and comprehensive report in E. A. No. 62 of 2008 in E. P. No. 32 of 2007 in O. S. No. 272 of 2005 from the Learned Principal District Judge, Chengalpattu in regard to the pendency of the said application from the date of filing till the date within three days herefrom through fax and place the same before this Court and the registry to list the matter on 10. 11. 2009.