SUNDARAJ Vs. S JAYAKUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the fair and final order, dated 8.9.2009, made in I.A.No.341 of 2009, in O.S.No.53 of 2005, on the file of the Subordinate Court, Udumalpet.

(2.) THE learned Subordinate Judge, Udumalpet, by his order, dated 8.9.2009, had directed the manager C.R.M., Life Insurance of India, Divisional Office, Trichy Road, Coimbatore, to send the documents (policy proposal, dated 28.3.1993), L.I.C Policy No.761266890 of S.Jayakumar (petitioner) to be produced before the Subordinate Court, Udumalpet, based on the request made by the respondent, in I.A.No.341 of 2009.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned and on a perusal of the records available, this Court is of the view that the petitioner has not shown sufficient cause or reason to grant the reliefs, as prayed for by the petitioner in the present civil revision petition. There is nothing to show on behalf of the petitioner that the interlocutory application, in I.A.No.341 of 2009, had been filed by the respondent, in order to protract the proceedings, pending on the file of the Subordinate Court, Udumalpet, in O.S.No.53 of 2005. It cannot be said that, since the respondent had filed an earlier interlocutory application, in I.A.No.151 of 2007, the interlocutory application, in I.A.No.341 of 2009, cannot be allowed. Since, the contentions of the learned counsel for the petitioner cannot be countenanced, the civil revision petition stands dismissed, as devoid of merits. No costs. Consequently, connected miscellaneous petition is closed.