THIAGARAJAN Vs. MARAPPAN

JUDGEMENT

(1.) THE revision petitioner/plaintiff has projected this civil revision petition before this Court praying for issuance of a direction , directing the trial Court viz., THE Sub Court, Namakkal to dispose of I.A.No.166 of 2007 in O.S.No,293 of 1996 within the time to be determined by this Court.

(2.) TO avoid an avoidable delay, this Court in the interest of justice dispenses with the issuance of notice to the respondent.