JAYARAMAN Vs. MUNUSAMY

JUDGEMENT

(1.) THE Petitioners/Defendants 2 & 3 have filed the present Civil Revision Petition as against the order in I.A.No.337 of 2009 in O.S.No.39 of 2003 dated 14.09.2009 passed by the Learned District Munsif cum Judicial Magistrate, Uthiramerur.

(2.) THE Learned District Munsif cum Judicial Magistrate, Uthiramerur, while passing orders in I.A.No.337 of 2009 (filed by the Revision Petitioners/Defendants 2 and 3), has, among other things, observed that 'the present application has been filed only with a view to protract the pending case and further, the averments made in the application have already been made in the additional written statement filed by the Petitioners/Defendants 2 and 3 as early as on 19.08.2008. Once again very same averments have been mentioned and the present I.A.No.337 of 2009 has been filed. Further, the evidence of Plaintiff and Defendants are over and the case has been posted for hearing of the arguments. In this circumstance, the application has been filed belatedly etc.' and consequently, dismissed the application without costs.

(3.) YET another submission made by the Learned Counsel for the Petitioners/Defendants 2 and 3 is that the trial Court ought to have liberally allowed the filing of additional written statement, since the Petitioners are only to project their stand point of view in the main case.