GOVINDARAJU Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 24.10.2008 passed in I.A.No.313 of 2008 in O.S.No.364 of 2004, by the learned District Munsif Court, Pattukkotai.

(2.) HEARD both sides.

(3.) THE learned Counsel for the revision petitioner placing reliance on the grounds of revision petition and by drawing the attention of this Court to various portions of the records would implore and entreat that the trial Court was not expected to go into all aspects of the matter at the threshold itself, and due opportunity should have been given to the defendant in permitting the defendant to file the said document. But, the trial Court dilated much on the merits of he document and held that the said document itself is inadmissible. Accordingly, the learned Counsel for the revision petitioner would pray for setting aside the order of the lower Court and for allowing the I.A.