P S PANDIAN Vs. ANNAI VELANGANNI FILMS

JUDGEMENT

(1.) HEARD Mr.S.V.Jayaraman, learned senior counsel for the revision petitioner. No representation on behalf of the respondent.

(2.) THE revision petitioner is the plaintiff in O.S.No. 4137 of 1996, filed for directing the respondents/defendants jointly and severally to pay the revision petitioner/ plaintiff a sum of Rs.8,74,110 together with interest at 12% per annum on Rs.6,43,360 from the date of plaint till the date of realisation and for costs, based on six promissory notes even dated 1.9.1983 for Rs.50,000 each.

(3.) IT is further contended by the learned senior counsel that the powers conferred under Order XIII, Rule 2, C.P.C., should be exercised liberally. Similarly, it is contended that the refusal to recall the witnesses on an application filed under Order XVIII, Rule 17, C.P.C., should also be construed liberally, to meet the ends of justice.