LAWS(MAD)-2012-4-256

RAMA GOUNDER Vs. SAKTHIVEL

Decided On April 02, 2012
Rama Gounder Appellant
V/S
SAKTHIVEL Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the orders dated 17.10.2011 passed by the learned District Munsif cum Judicial Magistrate, Uthankarai in I.A. No. 586 of 2011 in I.A. No. 93 of 1996; I.A. No. 587 of 2011 in I.A. No. 93 of 1996; I.A. No. 588 of 2011 in I.A. No. 94 of 1996 and I.A. No. 589 of 2011 in I.A. No. 94 of 1996 in O.S.No. 81 of 1996 respectively. I.A. No. 593 of 2008 in O.S.No. 155 of 2008, these civil revision petitions have been focussed. Heard both sides.

(2.) A synoptic and succinct narration of the germane facts, absolutely necessary and relevant for the disposal of these civil revision petitions would run thus:

(3.) WHEREAS the learned counsel for the respondent would clarify by pointing out that PW1 was cross -examined by the revision petitioner herein and only PW2 was not cross -examined deliberately by the revision petitioner and whereupon alone the court closed the side. The memo filed by the revision petitioner for getting extended the time to deposit the aforesaid amount was returned and in such a case, this revision itself is not maintainable.