MURTHI GOUNDER Vs. KARUPPANNA GOUNDER

JUDGEMENT

(1.) THIS revision petition is against the order of the learned District Munsif, Sankari, refusing to allow an application filed by the revision petitioner, first defendant under Order 8, Rule 9 and Section 151, C. P. C. to receive the additional written statement.

(2.) THE suit filed by the respondent was for declaration of his title to the suit property which comprises of wet lands and for a permanent injunction restraining the defendants from interfering with his possession and enjoyment of the same.

(3.) ISSUES were then framed and the trial was commenced. It appears from the order of the learned District Munsif that after the examination of two witnesses on behalf of the defendants, the application under Order 8, Rule 9, C. P C. was filed for leave to file an additional written statement.