CHENNIMALAI Vs. ALAGULAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 9.2.2007 in I.A. No.2 of 2007 in O.S. No.16 of 2004 on the file of Additional District and Sessions Judge (Fast Track Court), Dindigul.

(2.) THE Suit in O.S. No.16 of 2004 has been preferred by the respondent as plaintiff against defendants 1 to 5 praying for a decree of specific performance of the agreement stated to have been executed by the first defendant and for other consequential reliefs. In the said Suit, the revision petitioner was impleaded subsequently as sixth defendant and accordingly he filed his written statement. THE matter was taken up for trial and on behalf of the revision petitioner, his power agent one Ananthakumar was examined as D.W.2. and the other witnesses were examined as D.Ws.3 and 4.

(3.) THE only point which arises for consideration in the present Revision is as to whether the petitioner could be permitted to examine as a witness in O.S. No.16 of 2004.