V K MUTHUSAMY Vs. U A HABEEN FIRM

JUDGEMENT

(1.) The petitioner is the plaintiff in O. S. No. 1002 of 1992 on the file of First Additional District Munsif at Erode.

(2.) The petitioner filed the said suit against the respondents for recovery of a sum of Rs. 6,790.00 on the foot of a promissory note dated 6-7-1989. The respondents are contesting the suit. The petitioner during the pendency of the suit, filed I.A. 1326 of 1993 under Order 18, Rule 3A of the Code of Civil Procedure before the court below seeking permission to examine himself as a witness last in the suit after examining the other witnesses on his behalf. The Court below took the view that the petitioner has not given valid reasons for examining himself as a witness last after examining the other witnesses and consequently, the court below dismissed the I. A. 1326 of 1993. Aggrieved by the said order of the court below, the petitioner has filed the present Civil Revision petition.

(3.) Rule 3A of Order 18 reads thus:-