K MADHAVARAMANJUAM Vs. G RAJESWARI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 04.02.2008 made in I.A.Nos.200 to 202 of 2007 in O.S.No,484 of 2004 passed by the learned Additional District Munsif, Ariyalur, these civil revision petitions are focussed.

(2.) HEARD both sides.

(3.) LEARNED counsel for the revision petitioner/defendant would develop his argument to the effect that the defendant wanted the Government officials to produce the ration card as well as the voters list, just to prove that the defendant has been in possession and enjoyment in his capacity as one of the co-parceners and not as alleged in the plaint simply because, the re-opening and recall petitions, viz., I.A.Nos.236 and 237, which were earlier filed during the year 2007 were dismissed, there is no embargo for the revision petitioner to seek remedy before the Court by filing the aforesaid three I.As in a title suit of this nature due opportunity should have been given by the lower court but it was not given so Accordingly, he prays for allowing all the three Civil Revision Petitions.