MUNUSAMY KOUNDER Vs. BALU

JUDGEMENT

(1.) AGGRIEVED by an order dated 14.6.2001 in I.A. No.1876 of 2000 permitting the respondent in C.R.P. No.2808 of 2001/1st defendant in O.S. No.64 of 1997, to file an additional written statement in O.S. No.64 of 1997 laid by the revision petitioner in C.R.P. No.2808 of 2001 for (i) declaration of title of the revision petitioner/ plaintiff over the suit items; (ii) recovery of possession; (iii) past profits of Rs.12,000.00 against the defendant; (iv) future profits to be determined underO.20, Rule 12 of the Code of Civil Procedure, the plaintiff in O.S. No.64 of 1997 had filed the above revision.

(2.) ADMITTEDLY, the revision petitioner in C.R.P. No.2808 of 2001/ plaintiff in O.S. No.64 of 1997 and the second defendant are brothers and the respondent in C.R.P. No.2808 of 2001/ first defendant in O.S. No.64 of 1997 is the son of the second defendant in O.S. No.64 of 1997.