DASARATHAN Vs. P. S. GNANADOSS

JUDGEMENT

(1.) Civil Revision Petition is filed against the fair and decretal order dtd. 19/9/2014 made in I.A.No.396 of 2014 in O.S.No.297 of 2004 on the file of the District Munsif Court, Ambur, Vellore District.

(2.) The petitioner is plaintiff in O.S.No.297 of 2004 on the file of the District Munsif Court, Ambur, Vellore District. He filed the said suit for declaration, permanent injunction and recovery of possession against the respondents. The 1st respondent filed written statement. The trial commenced. The petitioner examined three witnesses as P.W.1 to P.W.3 and they were cross-examined. At that stage, the petitioner filed present I.A.No.396 of 2014 under Order VII Rule 14(3) of C.P.C., for leave to file additional documents mentioned therein.

(3.) According to the petitioner, those documents were marked in another suit and he got return of documents only few days before filing of the present application. The delay in filing the said documents is neither wilful nor wanton and prayed for allowing the application and permitting the petitioner to file those documents.