P.SUNDARAMURTHY Vs. ADHIKESAVAN

JUDGEMENT

(1.) This civil revision petition has been filed to set aside the fair order and decretal order dtd. 26/10/2016 in IA.No.718 of 2015 in OS.No.273 of 2010 on the file of the learned Principal District Munsif, Thiruvannamalai, Thiruvannamalai District, thereby dismissed the petition seeking permission to file reply statement to the written statement filed by the respondents.

(2.) Heard, Mr.G.Rajan, the learned counsel appearing for the petitioner.

(3.) The petitioner is the plaintiff, who filed suit as against the respondents for declaration and injunction. The suit was filed on 13/8/2010. On receipt of suit summons, the respondents filed written statement on 29/9/2010. After period of five years, that too after examining PW1 in chief, the petitioner filed application to receive reply statement for the written statement filed by the respondents. After period of five years, the said application was filed, that too after examining PW1 in chief. Therefore, it is nothing but only after thought. As such, the court below rightly dismissed the application and this Court finds no infirmity or illegality in the orders passed by the court below.