TO DHAKSHINAMURTHY CHETTIAR AND CO BANKERS Vs. SAROJA

JUDGEMENT

(1.) THE above Civil Revision petition is directed against the order of the learned Additional Sub Judge, Nagapattinam, dated 08. 08. 2005 made in I. A. No. 11 of 2005 in O. S. No. 25 of 2004, in and by which, the learned Judge has allowed the application filed by the plaintiff debarring the first defendant from examining the Branch Manager, City Union Bank, Nagapattinam, in respect of cheques as mentioned in the list of witnesses submitted before the Court below.

(2.) THE respondents though duly served notice from this Court, they have not chosen to contest the above revision by engaging a counsel.

(3.) HEARD Mr. Srinath Sridevan, learned counsel appearing for the petitioner.