P S MASILAMANI Vs. COLLECTOR TIRUVALLUR DISTRICT

JUDGEMENT

(1.) THESE civil revision petitions are preferred against the order dated 20.09.2007 made in I.A.Nos.1388 and 1389 of 2007 in O.S.No,309 of 1994 passed by the learned District Munsif, Poonamallee.) Common Order: Animadverting upon the order dated 20.09.2007 made in I.A.Nos.1388 and 1389 of 2007 in O.S.No,309 of 1994 passed by the learned District Munsif, Poonamallee, these civil revision petitions are focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned Special Government Pleader for the Government would vehemently oppose the prayer for allowing the I.A.Nos.1388 and 1389 of 2007 on the main ground that already the matter was posted for arguments and at the fag end of the case, the plaintiff came forward with such petitions and that too, after clearly and categorically admitting that even as early as on 31.01.1983, a certified copy of the said settlement register was obtained by the plaintiff as such the contention of the learned counsel for the revision petitioner, that only recently he came to know about the assessment of the suit land as "Anadheenam" is neither here nor there. The lower Court also in its reasoned order highlighted all these facts and gave liberty also to the petitioner to mark the extract of the Settlement Register and in such a case, this revision petition is having no merits.