(1.) THIS is a revisional application against the Order No. 26 dated january 14, 2009 passed by the learned Civil Judge (Junior Division), first Court at Port Blair, in Title Suit No. 44 of 2007.
(2.) BY the order impugned, the learned trial Judge rejects an application filed by the plaintiff under Order 16, Rule 21 of the Code of civil Procedure. By filing such application the plaintiff seeks leave to examine the defendants of the suit as his" witnesses before his evidence in his suit.
(3.) THE learned trial Judge, by the order impugned, rejects his prayer with costs.