RAMASAMY Vs. M.K.KANDASAMY

JUDGEMENT

(1.) Heard Mrs.Prabha for Mr.S.Gokul raj, learned counsel appearing for the petitioner and Mr.V.Balaji, learned counsel appearing for the respondent.

(2.) These petition have been filed against the fair and decreetal orders dated 14.07.2014 made in I.A.Nos.436 and 437 of 2014 in O.S.No.229 of 2010 on the file of the learned Principal Sub Judge, Karur.

(3.) The petitioner herein is the defendant and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.29 of 2010 before the learned Principal Sub Judge, Karur for specific performance. The respondent herein has filed petitions in I.A.Nos.436 and 437 of 2014 before the learned Principal Sub Judge, Karur for reopening the trial and for recalling D.W.1 for further examination and the petitions were allowed subject to payment of Rs. 250/- (Rupees Two Hundred and Fifty only) to the respondent. Against the order, the petitioner has come forward with the revision petition.