A.SAROJINIDEVI Vs. R.ARUMUGAM

JUDGEMENT

(1.) The above Civil Revision Petitions are filed challenging the order passed by the learned III Additional District Judge, Salem in I.A.Nos. 418 and 419 of 2018 in counter claim suit No. 152A of 2013 in O.S.No. 152 of 2013 by the revision petitioner through her son her authorized power agent.

(2.) The facts in brief are as follows:

(3.) Initially, the sisters of the plaintiff were not made parties to the partition suit and was instituted only against the first and second defendants, who are the brothers of the respondent herein. Thereafter, the revision petitioner herein, who is one of the sisters, on coming to know about said suit and who has filed the revision petition got herself impleaded in the suit and thereafter filed a counter claim. The counter claim has been numbered as O.S.No 152A of 2013. It is seen that the trial had commenced on 10.01.2018 itself. When the evidence has commenced, an application has been filed in I.A.No. 34 of 2018 by the respondent/plaintiff for seeking leave to file 8 documents under the provisions of Order 7 Rule 14 (1) and Section 151 of the Code of Civil Procedure.