SUBRAMANI ALIAS K RUKMANGAN Vs. CHINNANNAN

JUDGEMENT

(1.) ANIM-adverting upon the order dated 28.4.2008 passed in the memo in O.S.No,200 of 2000 by the District Munsif, Dharmapuri, this civil revision petition is filed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this revision petition, would run thus: Respondents 1 and 2 herein filed the suit O.S.No,200 of 2000 on the file of the District Munsif Court, Dharmapuri, seeking the following reliefs:

(3.) IN this factual matrix, the revision petition is ordered to the effect that P3 shall be treated as P.W.1 and accordingly he shall be cross-examined by the defendant with the help of the chief examination affidavit filed by P1 earlier, if the defendant chooses to do so and the said chief examination affidavit of P1 also could be used by the defendants for cross-examining any other plaintiffs' witness who may be examined in this case. No costs. Consequently, connected miscellaneous petition is closed.