PONNANGAN Vs. K.G.NESAN THANGARAJU

JUDGEMENT

(1.) This Civil Revision Petition is preferred as against the fair and decreetal order passed by the learned III Additional District Munsif Court, Tiruchirappalli in I.A.No.936 of 2012 dtd. 3/7/2013.

(2.) I.A.No.936 of 2012 in O.S.No.72 of 2005 was filed by the petitioner / 16th defendant under Order XVIII, Rule 17 and Sec. 151 of the Code of Civil Procedure, 1908, seeking to recall all the witnesses examined on the side of the plaintiff for cross-examination of them by the petitioner / 16th defendant. The learned Trial Court allowed the said petition. As against the same, this Civil Revision Petition is filed by the first respondent / plaintiff. For the sake of convenience, the parties are mentioned herein as arrayed in the I.A.No.936 of 2012.

(3.) At the very outset, this Civil Revision Petition has been filed as against the order passed by the learned Trial Court in an application filed under Order XVIII, Rule 17 and Sec. 151 of the Code of Civil Procedure, 1908, in a remanded suit.