S NATARAJAN Vs. V THIRUMAVALAVAN

JUDGEMENT

(1.) THE revision has been filed by the petitioner, who is the defendant in the suit challenging the order passed in I.A.No.137 of 2007 in O.S.No.95 of 2004 dated 18.09.2007, on the file of the learned Principal Subordinate Judge, Kumbakonam, wherein, the trial Court has ordered the application under Order 3, Rule 1 and 2 of the Civil Procedure Code to appoint the respondent as plaintiff's power agent to give evidence and contest the case.

(2.) THE said application was allowed by the Court below and being aggrieved of the same, the petitioner herein, has filed the present revision petition.

(3.) I have heard the learned counsel for the petitioner as well as the learned counsel for the respondent.