JAYARAMAN Vs. G NAVANEETHAKANNAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 24.06.2008 passed by the learned District Munsif, Karaikal in I.A.No,219 of 2008 in O.S.No,204 of 2005, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondents.

(3.) IN such view of the matter, this civil revision petition is disposed of with a direction to the lower Court to record the objection of the petitioner in the deposition itself in brackets, reserving its power to adjudicate on the validity and admissibility of it while deciding the case finally. No costs. Consequently, the connected miscellaneous petition is closed.