V R CHANDRASEKARAN Vs. P M VASUDEVA REDDIAR

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the order, dated 24.10.2009, made in I.A.Nos.220 of 2009 and 221 of 2009, in O.S.No.319 of 2001, on the file of the Subordinate Court, Vellore.

(2.) The suit had been filed by the petitioner, for specific performance, praying for a decree to direct the defendants to execute and register the Sale Deed, in respect of the scheduled mentioned property, as per the agreement of sale, dated 28.09.1998, within a specified time. During the trial in the said suit, the defendants 2 to 7, who are the respondents 1 to 6 in the present Civil Revision Petition, had filed two interlocutory applications, in I.A.Nos.220 and 221 of 2009, praying to recall the Defendent witness D.W.2 and to mark certain documents, as stated therein. The trial Court,by its order, dated 24.10.2009, had allowed the applications.

(3.) Aggrieved by the said order, the petitioner has preferred the present Civil Revision Petition, under the Article 227 of the Constitution of India.