P.S.I. PUKARI Vs. TMT. KATHIJA

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner for speedy disposal of the suit in O.S. No. 88 of 2016 on the file of the Additional Subordinate Judge, Tirunelveli.

(2.) Heard the learned counsel appearing for the petitioner and perused the materials available on record.

(3.) In the grounds, the learned counsel appearing for the petitioner stated that the petitioner has filed a suit in O.S. No. 88 of 2016, for partition against the defendants, for allotment of 85/90th of his share, in which, after receiving notice, the defendants did not appear before the trial Court and hence, he was made an exparte on 23/9/2016 and the case was posted for argument on 28/11/2016 and after completion of the argument, the case was adjourned, without pronouncing the judgment, till date.