S. THANIKACHALAM Vs. M. PERUMAL

JUDGEMENT

(1.) The civil revision petition on hand has been instituted challenging the fair and decreetal order dtd. 22/9/2022 passed in I.A.No.462 of 2022 in O.S.No.118 of 2016.

(2.) The revision petitioner is the defendant and the respondent instituted a Suit for recovery of money.

(3.) The undisputed facts between the parties are that the documents namely Ex.A1 to Ex.A9 marked by the respondent / plaintiff in the Suit was allowed to be marked with objection by the revision petitioner / defendant. The trial is in progress and the evidence was closed.