SELVAMONY Vs. M MERCY ROSELT

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 08.07.2008 passed by the learned III Asst. City Civil Judge, Chennai, in I.A.No.10437 of 2007 in O.S.No,939 of 2004, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the defendant would submit that the witness David who heard the cross examination of P.W.1 is disqualified from being examined as witness. But the trial Court was of the opinion that he might not have heard the full cross examination as cross examination was held on three days and on the last day, so to say on 26.06.2007 no significant cross examination might have been conducted etc.