LAYMENS EVARGELICAL FELLOWSHIP SOCIETY Vs. P ESWARAMMA

JUDGEMENT

(1.) The revision petitioners are the defendants and the respondent is the plaintiff in the suit.

(2.) For purpose of convenience the parties are referred as arrayed in the plaint.

(3.) While allowing C.R.P.No. 1454/96 by setting aside the orders of the Trial Court in I.A.No. 1535/94 dated 13-10-1995 this Court directed the Trial Court to dispose of the suit within one month from the date of receipt of a copy of the order since the suit is of the year 1987. Thereafter in CMP No.21671/2001, the Additional Junior Civil Judge sought extension of time by one month from 20-10-2001 the day on which the time granted by this Court was going to expire, by stating that' after receipt of the orders both the counsel did not appear before the Court on 1st, 3rd and 4th of October, 2001 on the ground that the advocates are on boycott and at the instance of the parties the matter was adjourned to 8-10-2001. On that day the plaintiff examined P.W.I in part and the matter was adjourned to 16-10-2001 the day on which the plaintiff filed an application seeking adjournment of the case by 20 days on the ground of ill-health by enclosing a medical certificate which was opposed by the defendants. Ultimately the Trial Court directed the parties to go ahead with the trial of the suit from 18-10-2001.