THANGAVELU Vs. R NATESAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 9.2.2012 passed by the Principal District Court, Namakkal, in I.A.No.2 of 2012 in A.S.No.105 of 2011, this civil revision is filed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioners/plaintiffs would pyramid his arguement by contending that absolutely there is no authenticity in the process of obtaining the left thumb impression of D.W.4 as it was purportedly taken in the absence of the counsel for the plaintiffs and that itself is against the order dated 23.12.2012 passed in I.A.No.105 of 2011.