K. MOHAN SELVAM Vs. PARANJOTHI SELVANAYAGAM

JUDGEMENT

(1.) This Civil Revision Petition is filed against the fair and decreetal order dated 11.07.2018 made in I.A.No.590 of 2017 in O.S.No.114 of 2011 on the file of the Subordinate Judge, Pollachi, thereby dismissing the application to receive the additional written statement.

(2.) The petitioner herein is the 5th defendant and the first respondent herein is the plaintiff in the said suit. The first respondent herein filed the said suit for partition and for separate possession.

(3.) Pending the said suit, the petitioner herein filed an application seeking permission to receive additional written statement and the same was dismissed on 11.07.2018 on the file of the Subordinate Judge, Pollachi. Aggrieved by the same the above Civil Revision Petition has been filed.