A K LOGANATHAN Vs. MANONMANI

JUDGEMENT

(1.) (This civil revision petition is preferred against the order dated 16.09.2008 passed by the learned Additional Subordinate Judge, Salem in I.A.No,382 of 2008 in O.S.No,397 of 2000.) Animadverting upon the order dated 16.09.2008 passed by the learned Additional Subordinate Judge, Salem in I.A.No,382 of 2008 in O.S.No,397 of 2000, 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 for the respondents/plaintiffs would invite the attention of this Court to the relevant portion of the order of the lower Court and develop her argument that the basic requirement for getting appointed an Advocate Commissioner for examining a witness, is to produce a Medical Certificate relating to the ill health of the witness, so as to highlight on what grounds the witness is prevented from appearing before the Court. But, in this case, such basic requirement is missing. Accordingly, she prays for the dismissal of the revision petition.