KANNAN Vs. RAJALAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the order, dated 17.07.2009 made in C.M.A.No.3 of 2007, on the file of the Principal Sub Court, Villupuram, reversing the fair and decretal order passed in I.A.No.1537 of 2006 in O.S.No.552 of 2006, dated 25.06.2007, by the Principal District Munsif Court, Villupuram.

(2.) THE main contention of the learned counsel for the petitioners is that the Principal Sub Court, Villupuram, had passed the impugned order, dated 17.07.2009, disallowing the documents filed by the defendant in the suit, in O.S.No.552 of 2006, without assigning any reasons.