REGENT COMPUTRONICS PVT. LTD.

KARUPANNAN GOUNDER Appellant

V/S

POOVATHAL Respondents

Referred Judgements :-

S.SURESH VS. SIVABALAKANNAN & OTHERS [REFERRED TO]
A.PERUMAL RAJ V. B.RAJENDRAN [REFERRED TO]
MA SHIVE MYA V. MAUNG MO HNAUNG [REFERRED TO]
BOLLEPANDA P.POONACHA AND ANOTHER VS. K.M.MADAPA [REFERRED TO]
MAHENDRA KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHANTI RANI DAS DEWANJEE VS. DINESHCHANDRA DAY [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
STATE OF A P VS. PIONEER BUILDERS A P [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. UNION OF INDIA [REFERRED TO]
HIMMAT SINGH VS. I C I INDIA LTD [REFERRED TO]
KALIATHAL VS. MURUGATHAL [REFERRED TO]
MUTHURAMAN VS. MUTHUKUMARAN [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order and decree dated 01.04.2008 passed in I.A.No.227 of 2008 in O.S.No.127 of 2005 on the file of the Subordinate Court, Dharapuram.

(2.) THIS Civil Revision Petition has been filed against the order and decree dated 01.04.2008 passed in I.A.No.228 of 2008 in O.S.No.127 of 2005 on the file of the Subordinate Court, Dharapuram.

(3.) WHILE so, the defendants filed two applications namely, I.A.No.227 of 2007 to seek leave of the Court to file an Additional Written Statement and I.A.No.228 of 2007 to re-open the case for the purpose of filing the additional written statement and to let in evidence on their side. The said two applications were opposed by the respondent/plaintiff by filing counters. The Trial Court by order dated 01.04.2008 dismissed these two applications. Aggrieved over the same, the defendants have filed the above two Revision Petitions.

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KARUPANNAN GOUNDER Vs. POOVATHAL

Referred Judgements :-

JUDGEMENT

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