SAMUEL ABRAHAM Vs. V NAMMALVAR

JUDGEMENT

(1.) The revision Petitioner/ Petitioner/4th Defendant has filed the above revision to call for and set aside the order dated 15.07.2011 in memo dated 14.06.2011 in O.S. No. 5 of 2009 on the file of the Fast Track Court, Dindigul.

(2.) The brief facts of the case are as follows: The first Respondent herein/plaintiff has filed a suit in O.S. No. 5 of 2009 on the file of Additional District Judge, Fast Track Court, Dindigul against the revision Petitioner and three Respondents herein/defendants for the following relief;

(3.) The 2nd and 4th Defendants have filed their written statements and resisted the suit on various grounds. Subsequently, the learned Judge framed issues and conducted trial. When the suit is at a partly heard stage, the 4th Defendant has filed memo stating that the Plaintiff is colluding with Defendants 2 and 3 and therefore the 4th Defendant has prayed the Plaintiff to cross examine D.W.1. The same was objected by the first Plaintiff.