V SRIDHAR Vs. V SRINIVASAN

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against the Order dated 26.03.2008 passed in I.A.No.8878 of 2004 in O.S.No.1403 of 2004 on the file of the XIV Assistant Judge, City Civil Court, Chennai.

(2.) THE plaintiff in O.S.No.1403 of 2004 is the revision petitioner before this Court. He is aggrieved by the order of the trial court made in I.A.No.8878 of 2004 filed by him under order VI Rule 17 C.P.C. on 6.03.2008, dismissing the application.

(3.) BUT, his brother-in-law did not return the title deeds of the suit property and due to their close relationship, the plaintiff did not force him to return the document. Thiru Vajravelu passed away in the year 1998 and thereafter, the plaintiff asked the defendant to return the documents, for which, the defendant informed him that the mortgage deeds and the title deeds were misplaced by his father and he would return the same as and when they are traced.