NARALA CHANDRA SEKHARA REDDY Vs. C JAYASREE

JUDGEMENT

(1.) THIS Court ordered notice before admission on 12. 8. 2008 and granted interim stay for a period of four weeks.

(2.) SRI V. Jagapathi, learned counsel entered appearance on behalf of the respondent.

(3.) SRI B. S. Venkata Ramesh, learned counsel representing the revision petitioner-plaintiff would maintain that in the facts and circumstances of the case granting permission or appointing advocate commissioner to record the evidence of the Principal, Kendriya Vidyalaya, Chennai, in the facts and circumstances of the case, cannot be sustained. The learned counsel also would maintain that it appears, to establish the plea of alibi and to prove the certificate this request had been made and even on merits this would not seriously alter the situation since the suit was instituted on the strength of the promissory note and in the light of the same the impugned order is liable to be set aside.