SAROJA Vs. T RAJA

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 27.03.2008 passed by the learned Additional District Judge (Fast Track Court), Dharmapuri in I.A.No.8 of 2008 in O.S.No.8 of 2008. Animadverting upon the order dated 27.03.2008 passed by the learned Additional District Judge (Fast Track Court), Dharmapuri in I.A.No.8 of 2008 in O.S.No.8 of 2008, this civil revision petition is focussed.

(2.) THE facts giving rise to the filing of this revision petition as stood exposited from the records as well as the arguments advanced by the learned counsel for the petitioner could succinctly and precisely be set out thus:THE revision petitioner is the first plaintiff in the suit O.S.No.8 of 2008, which is one for partition. THE plaintiffs have adduced evidence and closed their side. Whereupon the defendant entered upon their defence and at that time without earlier filing the alleged registered "Will" and other documents along with the written statement, he sought to file them belatedly and the Court also allowed them to be filed. Being aggrieved by the said order, the present civil revision petition has been filed on various grounds.