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Judgment
Honourable Mr. Justice G. Rajasuria
The learned counsel for the petitioner would submit that even though O.S. No. 68 of 2007 was filed by the original deceased plaintiff/ respondents 1 to 3, seeking the following reliefs,
a) To declare the transfer made by the 1st defendant to defendants 2 to 5, dated 03.07.2006, as not valid and not binding the general body of creditors including the plaintiff in respect of the schedule mentioned property and consequently preventing the defendants 2 to 5 from further altering the suit property or alter the physical features of the suit property.
b) Directing the defendants to pay the cost of these proceedings.
c) To pass such further or other orders as this Honourable Court may deem fit and proper as per the circumstances of the case and thus render justice.
and it was transferred to the Additional Subordinate Judge, Madurai and numbered as O.S. No. 931 of 2010, so far there is no progress in the proceedings.
Taking into consideration the fact that this is an old matter, I would like to issue the following direction:
The Lower Court is directed to dispose of the suit within a period of five months from the date of receipt of a copy of this order.
The Civil Revision Petition is disposed of accordingly. No costs.