PERIYASAMY Vs. RAMASAMY

JUDGEMENT

(1.) These two Civil Revision Petitions are directed against the common order dated 11 March, 2013 in I.A. Nos. 31 and 61 of 2012, dismissing the applications filed by the petitioner to receive additional documents and permit him to file additional written statement.

(2.) Heard the learned counsel for the petitioner. None appeared on behalf of the respondent.

(3.) The respondent filed a suit for injunction before the District Munsif Court, Rasipuram in O.S. No. 65 of 2008. The petitioner was the sole defendant in the said suit. The Trial Court decreed the suit as prayed for. The petitioner filed statutory appeal in A.S. No. 24 of 2011 before the Subordinate Court, Rasipuram. Before the Sub-Court, Rasipuram, the petitioner filed two applications. I.A. No. 31 of 2012 was filed to receive additional documents. Similarly, I.A. No. 61 of 2012 was filed to receive additional written statement.