SHANTARAM Vs. SUSHEELAMMA

JUDGEMENT

(1.) The application filed for re-opening the case and permitting the petitioners to adduce evidence has been rejected by the impugned order.

(2.) It is not in dispute that the evidence of the other defendants was adduced and concluded only on 9/9/2022 and thereafter an order is passed concluding the adducing of evidence by the other defendants.

(3.) In my view, since the evidence of other defendants was closed on 9/9/2022, it would be appropriate to set aside the impugned order and direct the Trial Court to re-open the case and provide an opportunity to the petitioners (defendants 6 and 7) to adduce their evidence. The petitioners are directed to ensure that their evidence is adduced within a period of four weeks from the date of receipt of copy of this order.