JAGADEESAN Vs. T KRIUPAKARAN

JUDGEMENT

(1.) The appellant in A.S.No. 21 of 2007 on the file of the Principal District Court, Vellore is the revision petitioner in these revisions.

(2.) The appellant filed I.A.No. 30 of 2007 in A.S.No. 21 of 2007 under Order 41 Rule 27 of CPC., to receive certain documents as additional evidence and also filed I.A.No. 32 of 2007 under Order 6 Rule 17 of CPC and also filed I.A.No. 45 of 2007 under Order 41 Rule 27 of CPC., to adduce the additional evidence.

(3.) The learned appellate Judge dismissed I.A.Nos.30 of 2007 and 45 of 2007 by passing a reasoned order and dismissed I.A.No. 32 of 2007 stating that having regard to the dismissal of other applications, the amendment application is also dismissed. Against the same, these revisions are filed.