PAZHANI Vs. VALLIAMMAL

JUDGEMENT

(1.) The issues and the parties involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(2.) The above Civil Revision Petitions are filed by the 1st defendant challenging the common order passed by the learned Subordinate Judge, Gingee in dismissing I.A.Nos.138 and 189 of 2011 in O.S.No.2 of 2007 which were the applications filed to recall D.W.1 and to mark additional documents on the side of the defendants.

(3.) The suit has been filed for declaration and partition in respect of the suit properties. The 2nd defendant had filed a written statement in which in paragraph 9, she had contended that the 6th item of the property in 'A' Schedule has been sold by the 1st defendant to Kamaraj and Rajendran in the year 1998 under registered sale deed and she had also stated that the suit is bad for non-joinder of necessary parties.