USHA EVELYN Vs. NATARAJAN

JUDGEMENT

(1.) THE revision petitioners/plaintiffs have filed the Civil Revision Petition praying for issuance of an order of this Court in directing the trial Court to dispose of the I. A. No. 1369 of 2008 in O. S. No. 294 of 2008 pending on the file of the learned District Munsif, Thiruvallur.

(2.) TO avoid an unavoidable delay this court, in the interest of justice, dispenses with the issuance of notice to the respondents/defendants.

(3.) ACCORDING to the learned counsel for the revision petitioners/plaintiffs, the trial Court is unnecessarily adjourning the hearing of the I. A. No. 1369 of 2008 from time to time notwithstanding the fact that the respondents/defendants have filed their counter and even after the lapse of six months further adjournments are granted by the trial Court mechanically and infact the injunction application has to be disposed of within a period of 30 days as per the requirement of the Civil Procedure Code and indeed the Court has to record adequate reasons while granting further adjournments from time to time and in the present case on hand, the same has not been followed by the trial court in true letter and spirit and therefore prays for issuance of a suitable direction of this Court to the trial Court to dispose of the I. A. No. 1369 of 2008 immediately after hearing both sides.