RAMASAMY (DIED) Vs. MUTHAMMAL (DIED)

JUDGEMENT

(1.) Aggrieved over re-opening of the suit in O.S.No.1364 of 2004 on the file of the learned Additional District Munsif Court, Dindigul, and the Petitioners herein who are Plaintiffs of the suit is before this Court by way of this Civil Revision Petition.

(2.) The above suit in O.S.No.1364 of 2004 was filed by the Revision Petitioners as against the Respondents for the Relief of partition. According to the Revision Petitioners, they have 2/3rd undivided share over the suit property, however the Respondent herein attempted to defeat the Petitioner's share, therefore the above suit.

(3.) When the above suit remained posted for Judgment, the Respondent / Defendant filed an application in I.A.No.530 of 2016 seeking to reopen the main suit, so as to permit them to produce an order of this Court made in CRP.No.199 of 2006 and also to furnish some materials documents as to the transaction taken place between the Respondents and their Pangalies to bring some facts before the Trial Court, thereby to avoid multiplicity of proceeding and to ensure the complete adjudication.