MANIMEGALAI AND ORS. Vs. SANTHAKUMAR AND ORS.

JUDGEMENT

(1.) The instant revision petition has been filed challenging the order dtd. 20/6/2013 passed in I.A.No.145 of 2013 in O.S.No.108 of 2009 on the file of the Sub Court, Tirupattur, Vellore District.

(2.) The petitioners are the defendants in the suit O.S.No.108 of 2009 filed by the respondents seeking for partition of the suit schedule properties. The petitioners are the brothers of the respondents. Trial commenced in the suit O.S.No.108 of 2009 and it was also completed and the suit was posted for arguments before the Trial Court. At the stage of arguments, the petitioners filed I.A.No.145 of 2013 under Sec. 151 C.P.C to re-open the case for the examination of witnesses on their side. The respondents also filed their counter in I.A.No.145 of 2013. The Trial Court by its order dtd. 20/6/2013 in I.A.No.145 of 2013 dismissed the said application on the ground that the petitioners have filed the said application only to protract the proceedings. Aggrieved by the dismissal of I.A.No.145 of 2013, the instant revision has been filed by the petitioner.

(3.) Heard, Mr.PA.Sudesh Kumar, learned counsel appearing for the petitioners and Ms.Elizabeth Ravi for Mr.P.Raja learned counsel appearing for the respondents.