CHANDRA Vs. C. ANANDAN

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 08.01.2015 made in I.A.No.465 of 2014 in O.S. No. 263 of 2012 on the file of the District Munsif Court, Sankari.

(2.) The petitioner is defendant and respondent is plaintiff in O.S.No.263 of 2012 on the file of the District Munsif Court, Sankari. The respondent filed the said suit for permanent injunction. The petitioner filed written statement on 06.03.2013 and is contesting the suit. The petitioner filed I.A.No.465 of 2014 on 01.04.2014 under Order 8, Rule 9 and Section 151 C.P.C. for permission to receive additional written statement.

(3.) According to the petitioner, when she changed her counsel and engaged the present counsel, she came to know that certain vital facts have not been mentioned in the written statement which was already filed. Therefore, that facts are necessary to prove her case and prayed for allowing the application to permit her to file the additional written statement.