SUBRAMANI Vs. CHINNAYYA MUDALIAR

JUDGEMENT

(1.) INVEIGHING the order dated 09.09.2004, passed by the learned Additional District Munsif, Kancheepuram, in I.A.No,872 of 2003 in O.S.No,422 of 1999, this civil revision petition is focussed.

(2.) BOTH sides called absent.

(3.) THE records including the order of the lower Court would exemplify and demonstrate, display and disclose that in the plaint there is no averment relating to such document. THE lower Court has correctly observed that in the absence of such pleadings or any reference to the document during trial on the side of the plaintiff, absolutely there was no rhyme or reason on the part of the plaintiff to file such an application for reopening the matter so as to enable him to file the xerox copy of an unregistered document. I would also incidentally like to point out that a xerox copy of an unregistered document per se is having no authenticity and that too, in the absence of any reference in the plaint, such a document cannot be allowed to be filed at the fag end of the suit after getting the plaintiff side reopened. Hence in these circumstances, I could see no merit in the revision. Accordingly, this civil revision petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed. I would also like to point out that the suit pending before the lower Court, is an old one and the lower Court shall take steps to dispose of the suit as expeditiously as possible, untrammelled and uninfluenced by any of the observations made by this Court in disposing of this revision petition.