A PALANIAPPAN Vs. K NALLASAMY

JUDGEMENT

(1.) THIS Civil Revision is directed against the order-dated 18.06.2007 in I.A.No.394 of 2007 in O.S.No.1241 of 2004 on the file of the Principal District Munsif, Erode.

(2.) THE petitioner has filed a suit in O.S.No.1241 of 2004 before the trial Judge against the respondents praying for a decree of declaration of title and consequential injunction and for other incidental reliefs. THE respondents contested the said suit by filing written statement wherein, they have disputed the very title of the petitioner and denied the other contentions with respect to the right of the petitioner pertaining to the suit property.

(3.) THE learned trial Judge, on consideration of the rival pleadings as well as the submissions with regard to necessity for such a fresh report, however, was pleased to reject the prayer and aggrieved by the said order, the petitioner has preferred the present revision.