RAJENDRAN AND SELVI Vs. A SAMINATHAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 14.10.2008 passed in I.A.No. 47 of 2008 in O.S.No. 269 of 2006 on the file of the First Additional District Munsif, Kumbakonam permitting the respondent/plaintiff's wife Kanakam to be examined as the further witness on the side of the plaintiff.

(2.) The respondent/plaintiff filed the suit for declaring his right to title and interest for the B-Schedule property and consequently, an order for recovery of possession of B-Schedule Property from the defendants and also for determination of future mesne profits.

(3.) The case of the respondent/plaintiff is that along with A-Schedule property, he purchased B-Schedule property and in 1996, defendants were permitted to reside in B-Schedule property. The grievance of the plaintiff is that the first defendant clandestinely caused B-Schedule property to be assigned with Door No. 2/76 and obtained property tax receipt in the name of the first defendant. After issuing notice, the plaintiff has filed the suit for declaration of his right and for recovery of possession.