SIVANMALAI VISWAKARMA SAMUTHAYA NALA SANGAM Vs. NATARAJAN

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the order dated 28.06.2005 made in I.A.No.607 of 2005 in O.S.No.285 of 2003 on the file of the District Munsif Court, Kangeyam. refusing to receive certain documents pending disposal of the suit.

(2.) THE brief facts leading to the filing of the Civil Revision Petition are as follows:

(3.) IN the case on hand, there is no pleading as regards the issuance of notice-Exs.3 to 7. There is absolutely no averment as to whether the notice was sent by Lingappa Asari. IN the affidavit filed along with a petition to receive the documents, the petitioner has stated that there was delay in producing certain documents from the Sangam office and hence, he was not able to produce them earlier.