SIVARAJ Vs. AMEERTHARAJ

JUDGEMENT

(1.) These Civil Revision Petitions have been filed under Article 227 of the Constitution of India, challenging the common order dated 05.08.2014, passed by the Additional District Munsif, Vandavasi in I.A.Nos.315, 316 and 317 of 2014 in O.S.No.284 of 2008.

(2.) The petitioner is the second defendant in the suit O.S.No.284 of 2008 filed by the first respondent/plaintiff. The suit was filed by the first respondent/plaintiff for bare injunction restraining the petitioner and other defendants from interfering with the peaceful possession and enjoyment of the suit schedule property and also for other reliefs. A written statement has also filed by the petitioner as well as the other defendants in the suit. While arguments were being heard by the trial Court in part, the first respondent/plaintiff filed I.A.Nos.315, 316 and 317 of 2014 in O.S.No.284 of 2008, seeking for the following reliefs:

(3.) It is the case of the first respondent/plaintiff that the documents proposed to be marked as exhibits are essential for the purpose of proving his case. A counter affidavit has also filed by the first respondent/plaintiff stating that the applications filed by the first respondent/plaintiff is a clear abuse of process of law.