M. JEYASANKAR Vs. R. MALATHI

JUDGEMENT

(1.) A thumbnail sketch of the germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus: 1. The defendant filed an application in I.A.No.452 of 2012 under Order 8 Rule 3 of CPC seeking permission of the Court to file additional documents on her side, whereupon the Court passed the order. The operative portion of the order would run thus:

(2.) BEING aggrieved by and dissatisfied with the order, the present Civil Revision Petition has been focussed on various grounds.

(3.) I would like to point out that the Court, at the time of granting leave to the defendant to file such documents, is not expected to pass any order regarding marking. No doubt, the Court observed that the document could be marked through concerned persons in the way known to law. I would like to refer to the decision of the Apex Court in (2010) 8 SCC 423 (Shalimar Chemical Works Limited vs. Surendra Oil and Dal Mills (Refineries and others)). Certain excerpt from it would run thus: