- (1.) Leave granted.
(2.) This appeal is directed against the Order dated 19.02.2019 passed by the High Court of Judicature at Madras, Madurai Bench, in C.R.P.(NPD)(MD)No.2609 of 2018 whereby the High Court has dismissed the revision petition filed by the appellants challenging the refusal to entertain an application under Order 8 Rule 1A(3) of the Code of Civil Procedure, 1908 (for short 'C.P.C.') seeking leave of the court to produce additional documents.
(3.) The appellants herein are the defendants in the suit, O.S. No.257 of 2014, on the file of the Principal Sub?Judge, Pudukottai, and the respondent is the plaintiff. For the sake of convenience, parties are referred to in their respective positions before the Trial Court. The plaintiff filed the suit for injunction alleging that the defendants are attempting to grab the suit schedule property. When the suit was posted for the evidence of the defendants, they filed an application seeking leave to produce certain documents. It was contended that they had recently traced these documents related to the suit property and that was why they could not produce them along with the written statement. This application was opposed by the plaintiff. The Trial Court by its Order dated 11th October, 2018 dismissed the application. As noticed above, the High Court has confirmed the order of the Trial Court.;