T R MUTHUKRISHNAN Vs. S KADIRVELU

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 29.12.2006, made in I.A.No.15452 of 2006, in O.S.No.1945 of 1994, on the file of XIII Assistant Judge, City Civil Court, Chennai.

(2.) The respondent had filed the suit, in O.S.No.1945 of 1994, on the file of the XIII Assistant Judge, City Civil Court, Chennai, praying for a decree against the petitioner herein, the defendant in the said suit, for a declaration that the respondent is the owner of the land on the eastern side of Door No.14/2, Tiruvallurvarpuram, Second Street, Choolaimedu, Kodambakkam, Chennai, described in the suit schedule, for possession of the said land, and for a mandatory injunction directing the petitioner to remove the water pipelines, drainage line, drainage chamber and the electric meter box from the suit schedule property and for damages at the rate of Rs.100/- per mensum, from the date of the plaint, till the delivery of vacant possession of the suit schedule land.

(3.) The suit, in O.S.No.1945 of 1994, was taken up for joint trial, along with O.S.No.625 of 1993. While so, the petitioner herein had filed an interlocutory application, in I.A.No.15452 of 2006, praying that the trial Court may be pleased to permit the filing of the written statement, in the suit, in O.S.No.1945 of 1994.