NABISAL AMMAL Vs. PARAMASIVAN

JUDGEMENT

(1.) THE revision petitioners/plaintiffs have projected this civil revision petition as dissatisfied individuals in regard to the factum of non-disposal of I.A. No. 926 of 2008 in O.S. No. 362 of 2008 by the learned Principal District Munsif, Tenkasi.

(2.) THE revision petitioners in the revision petitiion have sought for a direction being issued to the learned Principal District Munsif, Tenkasi, to dispose of the I.A. No. 926 of 2008 in O.S.No.362 of 2008 pending on his file within the time frame to be determined by this Court.

(3.) AT this stage, it is relevant to point out that in the order passed in this civil revision petition on 13.03.2009, this Court has given directions in regard to the disposal of I.A. No. 1569 of 2008 and I.A. No. 926 of 2008 in O.S. No. 362 of 2008 within a period of two weeks from that day.