S SURESH Vs. SIVABALAKANNAN

JUDGEMENT

(1.) THE present Civil Revision Petition has been filed under Article 227 of the Constitution of India, to set aside the fair and decreetal order in I.A. No.62 of 2005 in O.S. No.61 of 2003 on the file of the Principal District Munsif Court, Manamadurai.

(2.) THE defendants in O.S. No.61 of 2003 is the revision petitioner.

(3.) PENDING Suit the revision petitioner filed I.A. No.62 of 2005 to file additional written statement and the same was dismissed by the Trial Court on 24.6.2005 and aggrieved by the same the above Civil Revision Petition has been filed under Article 227 of the Constitution of India.