M. VELU Vs. KUPPUSWAMY

JUDGEMENT

(1.) THE revision petitioner, who is 2nd defendant in the original suit filed this revision petition against order and decretal order passed in I.A. No. 73 of 2009 in A.S. No. 6 of 2003 dated 30.07.2009 on the file of Subordinate Court, Madurantakkam, Kanchipuram.

(2.) FOR the sake of convenience, the 2nd defendant in the original suit is referred as revision petitioner, the plaintiff in the original suit is referred as 1st respondent and the 1st defendant in the original suit is referred as 2nd respondent hereafter.

(3.) DURING the pendency of the first appeal, the revision petitioner filed three applications in I.A. No. 44 of 2003 to receive additional documents, I.A. No. 57 of 2003 to frame additional issues and I.A. No. 60 of 2003 to receive additional documents. The first appellate court tried the above said three applications along with the main appeal and finally allowed the applications and also allowed the first appeal and set aside the decree and judgment of the trial court and remanded back to the trial court for fresh disposal of the suit.