V.P. SUBRAMANIAM Vs. P. SARASWATHI

JUDGEMENT

(1.) THE revision is directed against the order of the learned Principal District Munsif, Coimbatore dismissing the application filed by the Petitioner seeking a direction to examine the respondent as a witness.

(2.) THE petitioner filed the suit O.S. No. 2261 of 2000 for cancellation of the decree dated 15.12.1997 in O.S. No. 2538 of 1996. The petitioner examined his witnesses. The respondent did not propose to examine herself as a witness or any other person as her witness. The petitioner filed I.A. No. 97 of 2003 seeking for a direction requiring the respondent to give evidence.

(3.) AFTER hearing both the learned counsel, the Court below dismissed the said petition on 24.1.2003. Hence, the present revision.