S KUPPUSAMY Vs. VENKATESAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 05.08.2002 passed by the learned District Munsif, Chengalpattu in I.A.No,350 of 2008 in O.S.No,89 of 2002, this civil revision petition is focussed.

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

(3.) WHEREAS the learned counsel appearing for the respondents/defendants would submit that the plaintiff cannot fish out evidence by filing petition as the one, which he filed before the lower Court the lower Court correctly and appropriately placing reliance on Rule 75 of the Civil Rules of Practice dismissed the petition and in fact, there is no such report also available with the official and the attempt on the part of the plaintiff is only to try to fish out evidence.