R. DHARMAN Vs. MURUGAMMAL

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the fair and decretal order dated 21.11.2013 in I.A. No. 14511 of 2013 in O.S. No. 6749 of 2012 on the file of the XV Assistant Judge, City Civil Court, Chennai.

(2.) THE revision petitioner herein as a plaintiff filed a suit for recovery of possession and also damages for use and occupation. The first respondent/first defendant filed a written statement and raised a plea that he is only a lessee for the vacant site and she alone made a construction in the suit property. So the plaintiff has filed an application in I.A. No. 14511 of 2013 under Order VII Rule 14(3) of C.P.C. for reception of the document stating that the construction was made by the plaintiff and to prove the same, the diary used to maintain the accounts is necessary. The trial Court, after hearing both sides, dismissed the application, against which, the present revision petition is preferred by the plaintiff.

(3.) EVEN though the respondents were served with notice, no one represented on behalf of them. Hence, the matter was posted today under the caption 'for orders'. Even today, there is no representation on behalf of the respondents.