P.ELANGOVAN Vs. V.P.SUBRAMANIAN

JUDGEMENT

(1.) These Civil Revision Petitions have been filed seeking a direction to the learned Judge, District Court, Pudukkottai to dispose of O.S.Nos.31 of 2015 and O.S.No.63 of 2016 within a stipulated time limit.

(2.) Learned Counsel for the petitioner would submit that in the year 2015, the suit in O.S.No.31 of 2015 has been filed for the relief of partition and delivery of possession. Likewise, in the year 2016, the suit in O.S.No.63 of 2016 has been filed for the relief of partition. He would further submit that the respondents are local residents and the matter is posted for trial in the first week of February 2019. Hence, he prayed for early disposal of the above mentioned suits.

(3.) Heard the learned Counsel for the petitioners and perused the materials available on record. Notice to the respondents is dispensed with, since the prayer itself is for a limited scope seeking early disposal of the original suits.