B.T. NAGARAJAN Vs. MARANAICKER

JUDGEMENT

(1.) THE revision petitioner, who is the plaintiff in the original suit in O.S.No. 229 of 2003 filed this revision petition against the order passed in I.A.No. 67 of 2009 in O.S.No. 229 of 2003 on the file of I Additional Subordinate Court, Gobichettipalayam.

(2.) FOR the sake of convenience, the plaintiff in the original suit / petitioner in I.A.No. 67 of 2009 referred as revision petitioner and the defendants in the original suit / respondents in I.A.No. 67 of 2009 are referred as respondent hereafter.

(3.) IN the above said circumstances, on the side of the revision petitioner filed an application in I.A.No. 67 of 2009 in which he prayed for to delete Exs.B1 to B5 marked through DW2. In the affidavit in support of the above said application, it is stated as the proof affidavit of DW2 has not been furnished to the revision petitioner or his counsel and further, the respondents herein have not filed any application to condone the delay to receive the above said documents, but, the trial court has marked the above said documents as Exs.B1 to B5 and therefore, prayed for to remove the above said documents from the evidence and also reject the above said documents.