K. NATARAJAN Vs. THANGAIAH

JUDGEMENT

(1.) Introductory:

(2.) Before the Trial Court, the respondent examined P.W. 3. The witness was cross-examined by the petitioner on 20 August, 2013. After cross-examination, evidence of P.W. 3 was closed. Thereafter, the respondent filed an application in I.A. No. 787 of 2013 to declare P.W. 3 as hostile and grant him permission for cross-examination. The application was filed on 29 August, 2013.

(3.) The application was allowed by the learned Trial Judge, in spite of the objection raised by the petitioner. The order dated 06 November, 2013, is the subject matter of this Civil Revision Petition.