GNANARAJAN Vs. RAMALINGAM

JUDGEMENT

(1.) As the issue involved in all these cases are similar in nature, they are disposed of by way of this common order.

(2.) These Civil Revision Petitions have been filed to set aside the fair and decretal order passed by the learned District Munsif, Valliyoor, Tirunelveli District, in I.A.Nos.453 to 455 of 2017, respectively, in O.S.No.217 of 2012 dated 25.07.2017.

(3.) The facts of the case are that the petitioner herein, as plaintiff, has filed the suit in O.S.No.217 of 2012, against the respondent herein/defendant for permanent injunction. During the course of the proceedings, the petitioner/plaintiff has filed the present three interlocutory applications praying to re-open the case; to re-call the petitioner/P.W.1; and to receive/mark one vital document dated 12.10.1913. The Court below, after hearing both the sides, by a common order dated 25.07.2017, has dismissed all the three interlocutory applications and challenging the same, the present civil revision petitions have been filed.