KARKUVEL AYYANAR SWAMY Vs. SOUNDARAVADHANI

JUDGEMENT

(1.) The civil revision petitions are filed as against the orders dated 12.2.2002 made in I.A.Nos.69 and 68 of 2002 in O.S.No.216 of 2000, which were filed for permission to file a reply statement to the written statement of the respondent and for reception of certain documents respectively.

(2.) On being resisted by the respondent herein, the application in I.A.No.69 of 2002 has been rejected and the application in I.A.No.68 of 2002 was allowed in part by the trial Court by permitting the petitioner to file documents of items 3 to 20 and rejecting the application in respect of two items of documents viz., sale deed dated 8.7.1891 and patta pass book dated 30.11.1973 on the ground that if the petitioner is permitted to file a reply statement, there will be a possibility of change of cause of action and suit property was purchased on two different sale deeds and there is no averment in the plaint about the sale deed dated 8.7.1891. The correctness of the said orders are now put in issue in the present civil revision petitions.

(3.) I heard the learned counsel on either side and perused the materials on record.