KAVITHA Vs. NALLAPONNU

JUDGEMENT

(1.) Challenge is made in this memorandum of civil revision petition to the fair and decretal orders dated 17.04.2013 and made in I.A. No. 2027 of 2012 in El. O.P. No. 104 of 2011, on the file of the learned Principal District Judge, Dindigul. The revision petitioner herein is the first respondent in El. O.P. No. 104 of 2011 and petitioner in I.A. No. 2027 of 2012, the first respondent herein is the petitioner in El. O.P. No. 104 of 2011 and first respondent in I.A. No. 2027 of 2012 on the file of the learned Principal District Judge, Dindigul, whereas the respondents 2 to 5 herein are the respondents 2 to 5 in both election original petition as well as the interlocutory application.

(2.) The revision petitioner, being the first respondent in El. O.P. No. 104 of 2011, has taken out an interlocutory application in I.A. No. 2027 of 2012, under Section 151 of the Code of Civil Procedure, to scrap the proof affidavit of P.W. 3 (examination in chief). This interlocutory application was dismissed by the Election Tribunal viz., the learned Principal District Judge, Dindigul, on 17.04.2013.

(3.) Being aggrieved by the said order of dismissal, dated 17.04.2013, the revision petitioner has come forward with this memorandum of civil revision petition.