S RUKMANI Vs. R B VASUDEV

JUDGEMENT

(1.) THE defendants are the Revision Petitioners before this Court, challenging the order of the trial Court dated 18.08.2006 made in I.A.No.592 of 2006 in O.S.No.187 of 2000.

(2.) I.A.No.592 of 2006 was filed by the plaintiff permitting them to file additional documents and the trial Court allowed the application thereby permitting the plaintiffs to file the documents subject to proof and relevancy. Aggrieved by the said order dated 18.08.2006 the above Revision Petition has been filed under Article 227 of the Constitution of India.

(3.) PER Contra, the learned counsel for the respondents submit that even after the Amendment Act 46 of 1999 and Act 42 of 2002, the code permits the parties to file additional documents after the settlement of issues. He relied on the following decisions in support of his submissions.