YASODHA MURALIDHARAN Vs. G.LINGAMURTHY

JUDGEMENT

(1.) THE petitioner/respondent/plaintiff has filed the present Civil Revision Petition, as against the order, dated 05.07.2010, in I.A.No. 755 of 2010 in O.S.No. 409 of 1998, passed by the Learned Principal District Munsif, Alandur.

(2.) THE Learned Principal District Munsif, Alandur, while passing the order in I.A.No. 755 of 2010 in O.S.No. 409 of 1998, dated 05.07.2010, has categorically observed that counter has not been filed to I.A.No. 755 of 2010 and resultantly allowed the petition.

(3.) AT this stage, mere running over the contents of affidavit in I.A.No. 755 of 2010 in O.S.No. 409 of 1998 (filed by the respondents/defendants as petitioners) clearly point out that the respondents have sought permission from the trial Court to re -open the case for examining the Taluk Surveyor of the present Sholinganallur Taluk Office and also to re -open the defendant's side to examine the said Surveyor and to produce relevant register such as chitta register, etc. In effect, the respondents/ petitioners/defendants, have sought permission of the trial Court to re -open the defendant's side evidence for the purpose mentioned supra.