P. LAKSHMANASAMY Vs. PONDICHERRY TOURISM & TRANSPORTDEVELOPMENT CORPORATION LTD. REP. BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) Aggrieved by the order dated 23.8.2001 permitting the respondent to receive the document dated 2.7.2001, viz. certified copy of the resolution of the respondent - Corporation, after cross examining PW1 on behalf of the respondent/plaintiff, the revision petitioner/defendant has preferred the above revision.

(2.) A short question that arise for my consideration is whether the permission granted to the respondent/plaintiff under Order 13, Rule 2, CPC, to mark the document dated 2.7.2001, after cross examining PW1 is valid or not?

(3.) In this regard, it is relevant to refer Order 13, Rule 2, CPC, which reads as follows.