K KASTURI Vs. C MOHAN

JUDGEMENT

(1.) THE defendants, in O.S.No.197 of 1999 pending on the file of the Additional District Munsif Court, Chengam, Tiruvannamalai District, have filed the above civil revision petition, challenging an order dated 19.7.2004 passed in I.A.No.490 of 2004, permitting the plaintiffs to file certain documents as additional documents before the commencement of the trial.

(2.) ADMITTEDLY, the respondents filed a suit in O.S.No.197 of 1999 praying a decree of partition of the suit schedule property into two equal halves and for the allotment of one half share to them and for a decree for delivery of possession. The revision petitioners have already filed the written statement and the suit is ripe for trial.

(3.) I have considered the rival submissions of the parties.