JAYAMANI Vs. RANCHITHAM ALIAS ARULMANI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 03.07.2008 passed by the learned District Munsif, Gobichettipalayam in I.A.No.1423 of 2007 in O.S.No,24 of 2006, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the respondents/ defendants would submit that neither in the original plaint nor in the document of title, viz., the sale deed which the plaintiff relied on, the survey number 1297/11 is found mentioned in fact, in I.A.No.1423 of 2007 the petitioner/ plaintiff got his vendor examined as one of the witnesses and to the shock and surprise of the plaintiff himself, his own witness did not support his case hence the trial Court was justified in dismissing the I.A.No.1423 of 2007.