PALANIVELU Vs. SANTHI

JUDGEMENT

(1.) The present Civil Revision is filed to set aside the order dtd. 4/12/2019 passed in IA No.715 of 2019 in OS No.198 of 2017 on the file of the learned Additional Sub Judge at Puducherry.

(2.) The revision petitioner, who is the plaintiff, instituted suit for permanent injunction in OS No.198 of 2017.

(3.) It is not in dispute that the Court commenced trial in the suit proceedings. The revision petitioner-plaintiff filed Interlocutory Application in IA No.715 of 2019 under Order XVI, Rules 1 and 2 r/w Sec. 151 of the Code of Civil Procedure to condone the delay in filing the list of witnesses, namely (1) Superintendent Engineer-1, Electricity Department, (2) Member Secretary, Pondicherry Planning Authority Jawahar Nagar, Puducherry, (3) S.John, S/o.George, (4) The Sub Registrar, Pondicherry and (6) The Finger Print Expert, Finger Print Bureau, Puducherry.