SENGOLRAJ Vs. SUBRAMANIAN CHETTIAR

JUDGEMENT

(1.) THE Revision Petitioner, who is the 1st Defendant in the suit in OS.No.38/2010, aggrieved by the order dated 16.08.2011 made in IA.No.41/2011 in OS.No.38/2010 by the learned Additional District and Sessions Judge (FTC) Pudukkottai in not allowing Additional Written Statement.

(2.) THE Respondent as Plaintiff had filed the above said suit for specific performance of the agreement of sale executed by the parents of the 1st Defendant, namely, Arulandhu Servai and Gnanasoundari dated 14.5.1994 and 8.7.1996 and for permanent injunction restraining the Defendants from interfering with possession and enjoyment of the Plaintiff.

(3.) THIS court heard Mr.K.Balasundharam, the learned counsel for the Petitioner and Mr.A.Arumugham, the learned counsel for the Respondent.