T.PERUMALSAMY Vs. PADMAVATHI

JUDGEMENT

(1.) The plaintiff is the revision petitioner.

(2.) The plaintiff had filed a suit for declaration of title and permanent injunction for two items of the suit schedule properties. Pending suit, the plaintiff had filed a list of witnesses as contemplated under Order 16 Rule 1 of C.P.C to be examined on his side.

(3.) The defendants filed I.A.No.535 of 2017 to reject the said list filed by the plaintiff on the ground that the proposed witnesses are no way connected with the dispute raised in the suit. After hearing both parties, the trial Judge allowed the said application on the ground that the plaintiff has not assigned any proper reason for examining each one of the witnesses. However, the plaintiff was granted liberty to file a fresh application explaining the reason for examination of each one the witnesses.