K LOGANATHAN Vs. SATHROPPAN

JUDGEMENT

(1.) THE petitioner is the appellant in R.C.A.No.429 of 2009. He filed M.P.No.61 of 2010 in R.C.A.No.429 of 2009 to lead additional evidence and the same was allowed on 3.3.2010 on condition that the petitioner would produce the witness on the next hearing date i.e. 11.3.2010, failing which, the petition would be closed. However, the appellant did not produce the witness for leading additional evidence on 11.3.2010. Since he did not produce the witness on 11.3.2010, M.P.No.61 of 2010 was closed. Against the order of closing M.P., the present Civil Revision is preferred.

(2.) THE learned counsel for the petitioner states that matter is posted on 04.06.2010 before the court below and he further gives an undertaking that the petitioner will produce the witness for leading additional evidence on 04.6.2010.