NATARAJAN Vs. MANICKAM

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 05.02.2008 passed by the learned District Munsif, Mettur in I.A.No,882 of 2007 in O.S.No.143 of 2003.) Animadverting upon the order dated 05.02.2008 passed by the learned District Munsif, Mettur in I.A.No,882 of 2007 in O.S.No.143 of 2003, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioners as well as the learned counsel appearing for the respondent.

(3.) WHEREAS the learned counsel appearing for the defendant would submit that whatever be the case of the petitioners/plaintiffs as against the document, they could very well put forth the same during the cross examination of the defendant and the defendant's witness and for which, no reply statement is required.