MUTHULINGAM Vs. RAMALINGAM

JUDGEMENT

(1.) This Civil Revision Petition involves a very short issue whether in a suit, the plaintiff could be examined at a later point of time after the witnesses are examined and if such a course is adopted whether the permission has to be obtained under the provisions of Order XVIII Rule 3A of C.P.C. at the very beginning of the evidence or is it to be obtained just prior to the plaintiff being examined in evidence.

(2.) The brief facts of the case are as follows:

(3.) Before proceeding to deal with the case, it is necessary to extract the provisions of Order XVIII Rule 3-A of C.P.C. Order XVIII Rule 3-A of C.P.C reads as follows: