KAMALA KANNAN Vs. M MANIKANDAN

JUDGEMENT

(1.) THIS civil revision petition is filed by the revision petitioners/ defendants as against the order passed in I.A.No.14335 of 2008 in O.S.No.7479 of 1994 dated 27.8.2008 by the learned XVII Assistant Judge, City Civil Court, Chennai in allowing the application filed under Order 8 Rule1A(3) of CPC by the respondent/plaintiff to file additional documents. The trial Court has obsered that " the documents have been issued by the Government authorities and to provide opportunity to both parties and to avoid multiplicity of proceeding and to decide the case on merits", I.A.No.14335 of 2008 has been allowed.

(2.) IN the trial Court, the respondent/plaintiff has filed I.A.No.14335 of 2008 inter alia stating that the Corporation Property Tax Book dated 7.11.1996, the Property Tax Payment receipts dated 8.12.1998 and the Water and Sewerage Tax cum Water Charges Card were not available at the time of filing of the suit and they have been obtained by him subsequently after 1996 and these documents are necessary for arriving at a just decision of the case and therefore, has prayed for permission from the Court to file the same.

(3.) THIS Court has noticed the respective contentions of the learned counsel appearing on either side and has given its anxious consideration thereto.