KAMALA ALIAS KAMATCHI Vs. LOGAIYYA

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the fair and decretal order dated 09.01.2015 made in I.A.Nos.476 to 478 of 2014 in O.S.No.22 of 2010 on the file of the Subordinate Court, Tambaram.

(2.) The issues and the parties involved in all the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is plaintiff and respondent is the defendant in O.S.No.22 of 2010 on the file of the Subordinate Court, Tambaram. The petitioner filed the said suit for declaration that petitioner is owner of the 'B' Schedule property based on the Will dated 31.05.2002 executed by her mother, delivery of possession and for permanent injunction. The respondent filed written statement on 25.10.2010. Both the parties have let in evidence and closed their side. When the suit was posted for arguments, the petitioner filed three applications, I.A.Nos.476 to 478 of 2014 to reopen the main case for examination of P.W.1, for an order for filing the documents as detailed in the petition and to recall P.W.1 for continuation of chief examination for the purpose of marking documents by reopening the main suit. According to the petitioner, during cross examination by the learned counsel for the respondent, certain questions were put about her stay in abroad and her capacity to put up construction and in the cross examination of D.W.1, he denied settlement deed in favour of his wife and property tax and other documents. In view of the same, it is necessary to file documents to substantiate her claim.