N. CHELLAPPA Vs. SAROJA AND ANR.

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 13.11.2014 made in I.A.No.689 of 2014 in O.S.No.1850 of 2009 on the file of the III Additional District Munsif Court, Coimbatore.

(2.) The petitioner is first defendant and respondents are the plaintiffs in O.S.No.1850 of 2009 on the file of the III Additional District Munsif Court, Coimbatore. The respondents filed the said suit for permanent injunction against the petitioner. The petitioner filed written statement and is contesting the suit. P.W.1 was examined in chief on behalf of the respondents on 10.09.2014. The petitioner took time for cross-examination of P.W.1. After taking time to cross-examine P.W.1, petitioner has filed present application I.A.No.689 of 2014 for permission to file additional written statement.

(3.) According to the petitioner, after filing of the written statement, the respondents have vacated the suit premises and handed over the possession to the petitioner. The petitioner is in possession and enjoyment of the suit property and the suit premises is in dilapidated condition. The respondents have handed over the suit property after filing written statement. In view of the same, the petitioner may be permitted to file additional written statement setting out the above facts.