RANGAMMAL Vs. PREMA

JUDGEMENT

(1.) THE revision petitioner/respondent/plaintiff has filed this civil revision petition as against the order dated 20.06.2008 in I.A.No.554 of 2008 in O.S.No.191 of 1996 passed by the Principal District Munsif Court, Poonamallee in allowing the application filed by the respondents 1 to 6/ defendants 6 to 11 under Order VIII Rule 9 of Civil Procedure Code praying for permission of the Court to receive the subsequent pleading/additional written statement.

(2.) THE trial Court, while allowing the I.A.No.554 of 2008, has inter alia opined that 'the plaintiff has purchased portion of the suit property pending suit and that the same has been admitted by her in her counter and that the developments have been taken place during the pendency of the suit and therefore, these matters are brought before the Court by means of additional written statement with a view to elucidate certain new facts and that no prejudice will be caused to the revision petitioner/plaintiff in ordering the application to receive additional written statement and resultantly, has allowed the said application.'

(3.) ON the other hand, the averments made in the subsequent pleading/additional written statement will only enable the Court to adjudicate the matter completely and comprehensively so that the controversies between the parties can be given a quietus once and for all.