SRINIVASAN Vs. EAKRUDEEN

JUDGEMENT

(1.) THE Civil Revision petition is filed against the order dated 30.11.2007 passed in I.A. No. 333 of 2007 in O.S. No.111 of 2004 filed under Section 151 of C.P.C. seeking permission to mark six documents.

(2.) THE defendants in O.S. No.111 of 2004 are the revision petitioners.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondent. I have also gone through the documents and judgments referred to by them in support of their submissions.