S SATHYAMOORTHY Vs. S GURUMOORTHY

JUDGEMENT

(1.) The revision petitioner is the 1st defendant in OS.No.39 of 1999, on the file of the Subordinate Judge, Tiruvannamalai.

(2.) The petitioner has filed an application under Order 13 Rule 2 CPC for reception of certain documents and the same was disallowed by order dated 11.10.2001. Aggrieved by the same, the 1st defendant has preferred this civil revision petition.

(3.) The respondent/plaintiff filed the suit for partition, claiming 9/48th share in the suit properties and for other reliefs.