CHELLASWAMY Vs. PONNAYYAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and decreetal order passed by the learned II Additional District Munsif, Kuzhithurai, Kanyakumari District in I.A.No.124 of 2017 in O.S.No.159 of 2004 dated 08.08.2017.

(2.) The facts of the case are that the respondents herein, as plaintiffs, have filed a suit in O.S.No.159 of 2004, against the petitioner herein/defendant for the relief of permanent injunction and other reliefs. During the course of the proceedings, the petitioner/defendant has filed an interlocutory application in I.A.No.124 of 2017 seeking permission to file additional written statements and as the same is dismissed by the trial Court, the present civil revision petition came to be filed.

(3.) The learned Counsel for the petitioner/defendant would submit that the respondents/plaintiffs have wrongly impleaded his survey number, so as to grab his property. The petitioner failed to inform these details to his erstwhile Counsel, which are all now averred in the additional written statements.