LAWS(MAD)-2016-10-44

THANGAMMAL Vs. SARASWATHI

Decided On October 17, 2016
THANGAMMAL Appellant
V/S
SARASWATHI Respondents

JUDGEMENT

(1.) The petitioners, during the fag end of the trial, filed an interlocutory application in I.A.No.173 of 2015 to file additional written statement. The application was dismissed by the learned Trial Judge both on merits as well as on the ground of delay. The said order is under challenge in this Civil Revision Petition.

(2.) Heard the learned counsel for the petitioners and the learned counsel appearing on behalf of the respondent.

(3.) The respondent filed a suit before the Subordinate Court at Perundurai in O.S.No.164 of 2011 for partition of the suit property into three equal shares and separate allotment of one such share to her. The suit was contested by the petitioners by filing written statement. The Trial Court framed issues and thereafter, parties adduced evidence.