SAMINATHAN Vs. SUKUMAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India, by the 1 st plaintiff in O.S. No. 5 of 2011 pending on the file of the Principal District Court at Ariyalur, questioning the order dated 02.07.2019 dismissing I.A. No. 120 of 2018, which Interlocutory Application had been filed by the petitioner herein u/s 151 CPC calling upon the Court not to take on file an unregistered partition deed dated 05.03.1957, which document was sought to be marked as an Exhibit by the defendants in the suit.

(2.) The suit in O.S. No. 5 of 2011 had been filed seeking partition and separate of possession of the suit schedule properties and for a direction against the 1 st defendant to render accounts and for costs of the suit.

(3.) The suit has been pending for the past 10 years without any effective progress. Thankfully, pleadings have been completed and the parties have now been invited to graze the witness box.