EASWARAN Vs. SEERANGAMAL

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned fair and decretal order dated 18.07.2014 in I.A.No.557 of 2014 and order dated 13.10.2014 in I.A.No.1998 of 2014 passed by the Principal District Munsif Court, Bhavani. Both the applications were filed by the petitioners in O.S.No.358 of 2013 and were dismissed by the said Court.

(2.) The petitioners are the defendants in the above suit. After the respondent/plaintiff's side evidence was completed, the petitioners filed I.A.No.557 of 2015 to appoint an Advocate Commissioner to note down the physical features of the suit property and to file a report. I.A.No.557 of 2015 for appointment of an Advocate Commissioner was dismissed on the ground that the issue can be decided at the time of trial and therefore, there was no necessity for appointment of an Advocate Commissioner vide order dated 18.07.2014.

(3.) The petitioners had later filed I.A.No.1998 of 2014 to file additional written statement. I.A.No.1998 of 2015 under Order 8 Rule 9 of C.P.C. was also dismissed on13.10.2014 on the ground that after recording of evidence of the plaintiff, application to accept additional written statement can not be permitted.