JOHN C CHRISTIAN Vs. R ADHIKESAVAN

JUDGEMENT

(1.) THESE three Revision Petitions are directed against the orders dated 05.09.2008 in I.A. Nos.315, 407 and 408/2008 in O.S.No.78/2005 on the file of the Addl. District Judge, Fast Track Court No.1, Chengalpattu. Background facts:

(2.) THE Suit in O.S. No.78/2005 was filed by the revision petitioner against the respondents praying for a Judgment and Decree of specific performance on the basis of the agreement dated 25.09.2003 executed by the respondents.

(3.) SUBSEQUENTLY, the Suit was taken up for trial. On the side of the revision petitioners, first plaintiff was examined as P.W.1 and documents in Ex.A.1 to A.19 were marked. Since the respondents failed to adduce evidence in spite of sufficient opportunity given to them, the Trial Court was pleased to close their evidence and the matter was posted for arguments.