ATHMAJOTHI ALIAS KRISHNAMURTHY Vs. K JOTHIMANI

JUDGEMENT

(1.) This revision has been filed by the respondents/plaintiffs against the order passed in E.A.No.1 of 2000 on the file of the Court of the Subordinate Judge, Tiruvarur, dated 12.04.2001 allowing the above said E.A. filed by the respondent herein/the third defendant in the suit.

(2.) The respondent herein/third defendant in the suit filed the application under Rule 76 of the Civil Rules of Practice read with Section 151 of the Code of Civil Procedure to send for certain documents in proceedings E.A.No.1 of 2000 in E.P.No.4 of 2000 in O.S.No.48 of 1984 during the execution of the final decree proceedings.

(3.) In the said application, the third defendant/respondent herein has prayed for send for certain documents from the office of the Director of Indian Medicine and Homeopathy relating to the appointment order in the name of one Krishnamoorthy; from the Assistant Commissioner of Archieves, Egmore, Madras relating to Gazettee in the name of one T.V.Stalin @ Krishnamoorthy and relating to the name of Thangavelu @ Jagannatha Pillai; and also from the Registrar, Tamil Nadu Board of Indian Medicine the letter written to the Commissioner, Panchayat Union, Mannargudi. in the year 1995 for the purpose of proving that the name of the first plaintiff's father was T.V.Stalin, who changed as T.Krishnamoorthy, whereas the real name was only R.T.Velu and not Jagannatha Pillai, and the title for the property was claimed under a fictitious name.