PERIYASAMY GOUNDER Vs. SADASIVAM

JUDGEMENT

(1.) The relief sought for in the revision petitions is to set aside the fair and decretal order dated 28.03.2018 made in I.A.Nos.172 & 173 of 2018 in O.S.No.185 of 2014 on the file of the Subordinate Court, Dharapuram.

(2.) The first respondent filed the suit in O.S.No.185 of 2014 before the Subordinate Court, Dharapuram for partition against the revision petitioners and second respondent. Subsequently, after completion of pleadings, framing of issues and trial, when the matter was posted for arguments, the revision petitioners filed a written arguments. At that time, the first respondent filed two Interlocutory application in I.A.Nos.172 & 173 of 2018 in O.S.No.185 of 2014 before the trial Court to reopen the case for marking certain documents and to recall the PW1 respectively. After elaborate discussion, the trial Court allowed both the applications in I.A.Nos.172 & 173 of 2018 in O.S.No.185 of 2014.

(3.) Aggrieved against the said orders dated 28.02018, the revision petitioners / defendants are before this Court.