T. MURUGESAN Vs. S. MURUGAN AND ORS.

JUDGEMENT

(1.) THESE civil revision petitions have been filed against the order of the Learned Principal District Judge, Krishnagiri in unnumbered I.A. Nos. of 2015 and in O.S. No. 32 of 2009.

(2.) THE civil revision petitioner is the plaintiff in O.S. No. 32 of 2009 filed against the respondents for specific performance and for permanent injunction. The petitioner has filed two applications, (i) to re -open the suit for marking documents and (ii) to re -call P.W.1 for further examination.

(3.) AS per the agreement, the petitioner has paid a sum of Rs. 5,51,000/ - on 30.03.2007 for the loan amount of the first defendant to the Co -operative Bank and also obtained a receipt. The payment of Rs. 5,51,000/ -, was made towards part performance and on 30.03.2007, the first defendant has handed over the possession of 4.37 Acres and the same was reduced as an agreement muchalika in a Rs. 2/ - affixed Revenue Stamp receipt.