D MENAKA Vs. P DEVAKI

JUDGEMENT

(1.) THE revision petitioners/respondents/plaintiffs have preferred this revision as against the order dated 21.10.2008 in I.A.No.15168 of 2008 in O.S.No.5261 of 2007 passed by the VII Assistant Judge, City Civil Court, Chennai in allowing the application filed by the respondents/petitioners/defendants praying for permission of the Court to file additional documents stated therein.

(2.) THE trial Court, while passing orders in I.A.No.15168 of 2008 in O.S.No.5261 of 2008, has inter alia opined that 'on going through both the petition and counter by mark these documents, the real thing will come out to the light of the Court through which a fair judgment can be pronounced' and resultantly allowed the said application.

(3.) IT is made clear that though in the interlocutory application at paragraph 3, it is averred that the respondents herein have manipulated the said assignment order as if the said Assignment order was made in favour of Mr.C.Palayappan and Mr.C.Devan and they have filed and marked a photostat copy of the said manipulated order before this Court as Ex A1 and the same is being extracted by the trial Court in the preamble portion of its order,the same cannot have any bearing on the merits of the main case and the trial Court is directed to dispose of the main case uninfluenced by any of the observations made by this Court in this revision petition, within a period of three months from the date of receipt of a copy of this order and to report the compliance to this Court without fail.