NATARAJAN Vs. N.A.S.LOGANATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 24.08.2012 passed in I.A.No.153 of 2012 in R.C.O.P.No.63 of 2010 by the learned Principal District Munsif, Tirunelveli.

(2.) THE warp and woof of the relevant facts absolutely necessary for the disposal of this Civil Revision Petition, would run thus: The respondent herein being the landlord filed R.C.O.P.No.63 of 2010 on the file of the learned Rent Controller, Tirunelveli, for evicting the tenant namely Natarajan who is the revision petitioner herein. While so, I.A.No.153 of 2012 was filed by the revision petitioner/tenant under Order XVI Rule 1A and Section 151 of the Code of Civil Procedure, to examine one Balasubramanian as a witness who happened to be the brother of the landlord. After hearing both sides, the lower Court dismissed that application.

(3.) HEARD both sides.