P RAMALINGAM Vs. Y B SANNAIAH

JUDGEMENT

(1.) THE plaintiff in O. S. No. 524 of 1993 has filed the above revision petition complaining that when P. W. 3, the scribe to the document spoke against the very document and against the interest of the plaintiff himself, he sought permission of the Court to treat the witness as hostile and such petition was refused. Hence, the present revision petition by the plaintiff.

(2.) HEARD the respective Counsel.

(3.) SECTION 5 of the Evidence Act speaks about evidence to be given on facts in issue and relevant facts. It reads as follows: