P KOLANDA GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Civil Revision Petition is filed by the plaintiff challenging the order and decreetal order dated 25.8.2009 passed in LA. No. 684 of 2008 in O.S. No. 118 of 1999 on the file of the District Munsif Court, Sankari.

(2.) The suit is of the year 1999. The suit has been filed for the following relief:

(3.) The Trial Court having heard the matter at length came to the conclusion that in the written statement the Government has pleaded that the land in question has been acquired and distributed to the Adi Dravida people as house plots. According to the Court below, plaintiff has to prove his case for permanent injunction on the basis of oral and documentary evidence. Furthermore, when the suit is filed in the year 1999 and the written statement has been filed on 23.6.2000, the revision petitioner/plaintiff was well aware of the stand of the respondents/defendants 1 and 2, and could have filed the said petition much earlier. The filing of the said application after the commencement of the trial and closing of the evidence of P.W.I, shows that the intention of the revision petitioner is to drag on the proceedings and to delay the process of adjudication of the trial. The Court below observed that the long delay of eight years in filing the application shows the lack of bona fides. Consequently, the Court below dismissed the application. Aggrieved by that order, the revision petitioner/plaintiff filed the present revision.