R ALAMELU Vs. GNANANDHA NIKETHAN TRUST

JUDGEMENT

(1.) The revision petitioner herein is the plaintiff in O.S.No.1 of 2011 on the file of the Principal District Judge, Villupuram. The respondent herein is the fifth defendant in O.S.No.1 of 2011. It is a partition suit.

(2.) The fifth defendant/respondent herein, who is the purchaser of some shares involved in the suit schedule properties, became a party to the suit in the year 2011.

(3.) In the said suit, issues were framed and the plaintiff/revision petitioner herein was examined as P.W.1 and when the case was posted for cross examination of P.W.1., the fifth defendant filed an Application in I.A.No.54 of 2015 in O.S.No.1 of 2011 to receive additional written statement under Order 8 Rule 9 of C.P.C. and the said application was allowed by the Trial Court, by an order dated 25.03.2015.