KAVITHA Vs. K SUNDARARAJ

JUDGEMENT

(1.) Heard Mr..K.K.Ramakrishnan, learned counsel appearing for the petitioner and Mr.N.Dilip Kumar, learned counsel appearing for the respondent.

(2.) This petition has been filed to set aside the fair and decreetal order dated 13.03.2015 made in O.S.No.6 of 2007 on the file of the Sub Court, Pattukottai.

(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.6 of 2007 seeking for a prayer of declaration that the petitioner herein is not adopted daughter and for permanent injunction. During the trial, the learned Sub Judge has passed a speaking order relating to filing of a document. The respondent herein wanted to file a petition and affidavit which was already returned by the Court and the same was objected by the petitioner herein. The lower Court has passed an speaking order accepting the marking of the document subject to objections. Against that order, the petitioner came forward with the revision petition.