DIRECTOR KALAKSHETRA FOUNDATION Vs. M. LAKSHMI

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the fair and decreetal order dated 11.09.2014 in I.A. No. 12964 of 2014 in O.S. No. 5950 of 2013 on the file of the XV Assistant Judge, City Civil Court, Chennai.

(2.) AT the time of admission, argument of the learned counsel for the revision petitioner is heard in length.

(3.) THE first defendant filed the written statement and contested the same. At the time of examination of P.W.1, the plaintiffs came forward with an application in I.A. No. 12964 of 2014 under Order 13 Rule 2 of C.P.C. for reception of provisional patta as additional document. The trial Court, after hearing both sides, allowed the application, against which, the present revision petition is preferred by the first defendant in the suit.