POORNAM AND ORS. Vs. A. SENTHUR KANI

JUDGEMENT

(1.) This revision petition has been filed against the fair and decretal order passed in I.A.No.3 of 2019 in O.S.No.162 of 2018 by the Subordinate Judge, Mettupalayam, by order dated 12.09.2019.

(2.) Before the Court below, the defendants in the suit in O.S.No.162 of 2018 filed the said application I.A.No.3 of 2019 to reopen the suit, which is already in the argument stage.

(3.) The suit is for declaration declaring the title over the suit property of the plaintiff and in the said suit, examination of witnesses was over and at that juncture, the present application was filed by the defendants to reopen the suit to mark certain documents, which has been rejected by the Court below through the impugned order, as against which, the present revision has been filed.