VEERAN Vs. VEERAVARMALLE

JUDGEMENT

(1.) THIS revision is directed against the order of the learned Judge of the Family Court at Puducherry, dated 07.03.2007 made in I.A.No.59 of 2007 in O.S.No.14 of 2006.

(2.) THE first defendant in the above referred suit is the petitioner herein, plaintiff thereon is the first respondent and the second defendant being the second respondent in this revision.

(3.) THE said application was resisted by the petitioner herein by filing a counter affidavit. In the counter affidavit, the petitioner herein has stated that the application is not maintainable and it is liable to be dismissed in limini. He has further denied the relationship between himself and the first respondent herein. It is his further case that he cannot be compelled to be a witness against himself.