A GANESAN Vs. N PUSHPAVALLI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the fair and decretal order, dated 9.10.2009, made in I.A.No.14293 of 2009, in O.S.No.8185 of 2005, on the file of the III Assistant City Civil Court, Chennai.

(2.) THE petitioner had filed the suit, in O.S.No.8185 of 2005, on the file of the III Assistant City Civil Court, Chennai, seeking for damages and for eviction, to evict the respondents 1 to 3 from the suit property. THE petitioner had also filed the interlocutory application, in I.A.No.14293 of 2009, praying that the trial Court may be pleased to condone the delay in filing certain documents and to permit the petitioner to file the documents in the suit, in O.S.No.8185 of 2005.

(3.) PER contra, the learned counsel appearing on behalf of the respondents had contended that the petitioner had sought to file the documents, belatedly. Further, the list of the documents had not been given to the counsel for the respondents, at the time of the filing of the said interlocutory application.