R JEYARAMAN Vs. CHELLADURAI

JUDGEMENT

(1.) The defendant is the petitioner before this Court challenging the order of dismissal in I.A.Nos.175 and 176 of 2017 dated 04.01.2018 on the file of the learned District Munsif-cum-Judicial Magistrate (Full Additional incharge) Bodinayakanur.

(2.) The case of the petitioner/defendant is that the respondent/plaintiff has filed a suit against the petitioner/defendant for permanent injunction restraining this petitioner who is the defendant in the suit from not to interfere with the suit. The petitioner also filed his written statement for the suit on 09.10.2012 itself and the suit is also taken up for hearing.

(3.) In this suit, evidence was taken and PW1 and PW2 were examined and the entire evidences were completed and the matter is posted for arguments. At the relevant point of time, this petitioner has filed the present petition in I.A.No.175 of 2017 for re-open the case for the purpose of filing the additional written statement and filed another petition in I.A.No.176 of 2017 seeking permission to file an additional written statement.