S VAJJIRAVELU Vs. SHANMUGASUNDARAM

JUDGEMENT

(1.) ANIM-adverting upon the order dated 16.6.2008 passed in I.A.No.192 of 2008 in O.S.No,9 of 2006 by the Subordinate Court, Cheyyar , this civil revision petition is filed.

(2.) PITHILY and preciously, the case of the petitioner, as stood exposited from the records could be portrayed thus: The respondent/plaintiff filed the suit O.S.No,9 of 2006 for recovery of money and closed his side. After adducing evidence. Whereupon the matter has been posted for the petitioner/defendant's side. At that time, I.A.No.192 of 2008 was filed by the petitioner for reception of the documents, namely: TAMIL However, the trial Court simply rejected his prayer on the ground of laches. Being dissatisfied with and aggrieved by the said order this civil revision petition has been filed on various grounds.

(3.) I am of the considered opinion that ample opportunity should be given to the petitioner/defendant to buttress and fortify his stand by filing those documents and marking the same, subject to objections, if any, that would be put forth by the respondent/plaintiff, as they are Court related ones and some are public documents like copies of sale deeds. At this juncture my mind is reminiscent and redolent of the following decision of the Apex Court reported in AIR 2001 Supreme Court 1158 (Bipin Shantilal Panchal vs. State of Gujarat and another), an excerpt from it would run thus: