N.VAMANAN Vs. DOSS

JUDGEMENT

(1.) The point for consideration in this revision is whether the affidavit filed in support of an application filed under Section 144 of the Code of Civil Procedure (hereinafter referred to as "CPC ") seeking restitution can be treated as evidence for the purpose of Order XIX Rule 2 of CPC seeking to cross examine the deponent of the affidavit.

(2.) The instant revision has been filed under Article 227 of the Constitution of India challenging the order dated 13.11.2013 passed by the learned Principal District Munsif, Alandur in I.A.No.2011 of 2012 in I.A.No.3508 of 2008 in O.S.No.2077 of 1997. Brief facts leading to the filing of the instant revision under Article 227 of the Constitution of India:

(3.) The petitioners are the plaintiffs in the suit O.S.No.2077 of 1997 pending on the file of the learned Principal District Munsif, Alandur. The respondents are the defendants. The petitioners filed the suit O.S.No.2077 of 1997 seeking the following reliefs: