S.KRISHNAN Vs. RAJESWARI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order passed by the learned trial Judge in I.A.No.85 of 2013 in O.S.No.143 of 2012, allowing the application filed by the petitioner/plaintiff, seeking permission for filing reply statement on payment of cost of Rs.250/- towards cost payable to the respondents/defendants.

(2.) Heard the learned counsel appearing for the petitioner and perused the entire record.

(3.) According to the learned counsel for the petitioner, imposition of costs for allowing the application filed, seeking permission for filing the reply statement, was not called for in view of the following reasons viz.,