VELUMANI Vs. NANJAPPAGOUNDER

JUDGEMENT

(1.) The plaintiff aggrieved by the order in I.A. No.1 of 2022 in O.S. No.31 of 2008 dtd. 30/6/2022 on the file of the 1stAdditional District Munsiff Court, Coimbatore, is the revision petitioner.

(2.) The revision petitioner as the petitioner/plaintiff had filed I.A. No.1 of 2022 to recall D.W.2. The said Application was dismissed by the Trial Court, as against which the plaintiff has preferred the present revision.

(3.) I have heard Mr.Ma.P.Thangavel, learned counsel for the revision petitioner and Mr.N.Ponraj, learned counsel for the respondents 1 and 2.