S SIVAKUMAR Vs. V BALASUBRAMANIAN

JUDGEMENT

(1.) THIS civil revision petition has been filed against the order, dated 20.8.2009, made in I.A.No.645 of 2009, in O.S.No.285 of 2006, on the file of the Principal Subordinate Court, Erode.

(2.) THE petitioners, who are the defendants 2 to 6 in the suit, in O.S.No.285 of 2006, had filed the interlocutory application, in I.A.No.645 of 2009, praying that the trial Court may be pleased to receive the additional written statement to be filed by the petitioners.

(3.) THE trial Court by its order, dated 20.8.2009, had dismissed the application filed by the petitioners stating that it is not maintainable, as the trial in the suit had commenced. It had also stated that the plaintiffs witnesses had been examined and the suit had been listed for examination of the defendants witnesses. At that stage, the petitioners had filed the application for filing the additional written statement. THErefore, the trial Court had rejected the request of the petitioners, made in I.A.No.645 of 2009. In such circumstances, the petitioners had filed the present civil revision petition before this Court, challenging the order of the trial Court, dated 20.8.2009.