SUNDARRAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS memorandum of civil revision is directed against the fair and decretal Order dated 05.04.2006 and made in an un-numbered interlocutory application in O.S.No.157 of 2003, on the file of the learned First Additional District Munsif, Vriddhachalam, rejecting the interlocutory application seeking the relief of sent for the files relating to the suit property, in respect of which the revision petitioner is seeking rights of pathway, on representative capacity on behalf of villagers.

(2.) WHEN the revision petition came up for hearing on 06.12.2012, this Court has given a direction to the respondents to produce the files relating to the suit property. In pursuant to the direction of this Court, the respondents have also produced the files before this Court and now the files are very much available.

(3.) DURING pendency of the suit, in order to substantiate his case, the revision petitioner being the plaintiff has filed an interlocutory application to direct the respondents to produce the files relating to the suit property which could through more light on the issue, which is involved in the suit.