DHANALAKSHMI Vs. N. MALLIGA

JUDGEMENT

(1.) The fair and decreetal order, dated 20.03.2013 and made in I.A.No. 25 of 2013 are under challenge in this Memorandum of Civil Revision.

(2.) The revision petitioner is the defendant in the suit in O.S.No. 81 of 2006; whereas the respondent is the plaintiff. It appears from the records that the respondent has filed the suit in O.S.No. 81 of 2006 as against the revision petitioner for permanent injunction. The revision petitioner has also contested the suit by filing her written statement.

(3.) After the completion of the recording of plaintiff's side evidence, the suit stood posted for recording of evidence on the part of the revision petitioner /defendant. One K.Kandasamy, Sub Inspector of Land Survey was examined as DW-5. During the course of his examination, the revision petitioner / defendant had marked Ex. B-11 through DW-5 Sub Inspector of Land Survey (retired). In his chief examination, he had admitted the document Ex. B-11, but he had denied his signature in his cross examination and deposed that Ex. B-11 was created for the purpose of the suit.