D. MOHANRAM Vs. D. KARUNAKARAN AND C. RAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 07.06.2012 passed in I.A.No. 25 of 2011 in O.S. No. 231 of 2008 on the file of the learned District Munsif cum Judicial Magistrate, Vadipatti, Madurai. Avoiding discursive delineation, a summation and summarisation, of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:

(2.) THE point for consideration is as to whether one more opportunity has to be given to the revision petitioner/plaintiff to recall himself as P.W.1 and produce those documents and mark the same?

(3.) THEREFORE , the order dated 07.06.2012 passed in I.A.No. 25 of 2011 in O.S.No. 231 of 2008 by the learned District Munsif cum Judicial Magistrate, Vadipatti, Madurai, is set aside and the revision petitioner/plaintiff is given one more opportunity as above, subject to the condition that the revision petitioner/plaintiff shall pay a cost of Rs. 1,000/ - (Rupees One Thousand only) to the respondents/defendants within a period of one week from today, failing which this Civil Revision Petition shall stand automatically dismissed without any further reference to this Court. In the result, this Civil Revision Petition is disposed of as above. Consequently, the connected Miscellaneous Petition is closed. No costs.