K. Manikandan vs I. Ashok Kumar and Others

Honourable Mr. Justice G. Rajasuria

This Civil Revision Petition has been filed to expedite the trial in O.S. No. 285 of 2012 on the file of the learned II Additional Subordinate Judge, Madurai, within a stipulated time as may be fixed by this Court. The learned Counsel for the revision petitioner/fourth defendant would echo the cri de coeur of his client that one Sethuraman sold the suit property to A. Kanna Arasu - the first defendant, who in turn sold it to P. Pandiaraj - the second defendant, who in turn sold it to V. Rajesh and K. Manikandan - (the defendants 3 and 4); the said Sethuraman maliciously and falsely created some documents and transferred the suit property in favour of some third party from whom the plaintiffs claimed to have purchased the same; the criminal proceedings were initiated by the revision petitioner and in order to defend themselves, the plaintiffs have chosen to file falsely the present suit and keep it pending and the written statement was already filed by the defendants. Accordingly, the learned Counsel for the revision petitioner/fourth defendant would pray for suitable direction to the lower Court to dispose of the suit within a time frame as otherwise, the plaintiffs are bent upon dragging on the proceedings ad nauseam and ad infinitum.

I could see considerable force in the submission of the learned Counsel for the revision petitioner/fourth defendant and accordingly, the following direction is issued:

The learned II Additional Subordinate Judge, Madurai, shall do well to see that the suit in O.S.No. 285 of 2012 is disposed of within a period of four months from the date of receipt of a copy of this order and report compliance.

With the above direction, this Civil Revision Petition is disposed of.

No costs.