GNANASEKARAN Vs. GOVINDHA AMMAL

JUDGEMENT

(1.) THE present civil revision petition has been filed challenging the order of the learned District Munsif, Kangayam dated 24.6.2011 made in I.A.No.336 of 2011 in O.S.No.331 of 2005.

(2.) THE 10th defendant in the above referred suit is the petitioner, the plaintiff thereon is the first respondent and the other defendants are the other respondents.

(3.) HOWEVER, I am of the considered view that if the case of the petitioner was that he is acting detrimental to his case, one can understand that there could be an objection on the side of the petitioner to examine the second defendant as D.W.4 especially when he has remained exparte. In the affidavit in support of the application, the petitioner has not stated about the same. Paragraph 3 of the affidavit filed by the petitioner is usefully extracted here under:- "TAMIL"