CHITHIRAIKANNAN Vs. NEETHIRAJAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 28.06.2012 made in I.A. No. 283 of 2012 in O.S. No. 121 of 2010, by the learned Principal Subordinate Judge, Tenkasi. Heard both sides.

(2.) A resume of facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) The learned Counsel for the revision petitioner would implore and entreat that Chithiraikannan is a blind person and hence, he filed the suit with the help of his daughter Rohini; the said Rohini was examined formally as P.W. 1 as it was she who signed the plaint, on the strength of the power deed; as such, after examining the Power of Attorney, the principal wanted to get himself examined because he only could speak about all the details, whereas his daughter could not speak about the merits of the case; but the lower Court simply dismissed the application warranting interference in the Civil Revision Petition.