NEELAGANDAN Vs. AMMASAI GOUNDER

JUDGEMENT

(1.) Feeling aggrieved by the Dismissal Order dated June 13, 2023 passed by 'the Sub Court, Perundurai' [hereinafter referred to as the 'Trial Court'], in the petition in I.A.No.3 of 2023 filed by the Defendant in the Original Suit under Order VIII Rule 9 of 'the Code of Civil Procedure, 1908' ('CPC' for short) praying to grant leave to file Additional Written Statement, this Civil Revision Petition has been filed.

(2.) The Revision Petitioner herein is the Defendant and the Respondent herein is the Plaintiff in the Original Suit in O.S.No.147 of 2017 on the file of the Trial Court.

(3.) The Respondent / Plaintiff filed the aforesaid Suit seeking delivery of possession of the Suit Property from the Defendant.