MS. ASHWINI Vs. KALAJAIAH

JUDGEMENT

(1.) The petitioner who is the plaintiff before the trial court has called in question the order dtd. 23/12/2021 whereby I.A.Nos.XV to XVIII filed under Order 18 Rule 17 of CPC, under Sec. 151 of CPC, and under Order 7 Rule 14 (3) of CPC came to be dismissed.

(2.) The applications I.A.- XV to XVIII have been filed to recall and reopen the stage of the case for further examination in chief of PW.1. Further, I.A.- XVII has been filed under Order 7 Rule 14 (3) of CPC, to condone the delay in furnishing the documents.

(3.) As per I.A.-XV filed under Order 18 Rule 17 r/w Sec. 151 of CPC, permission has been sought for to recall PW.1 and lead further evidence. I.A.-XVI has been filed under Sec. 151 of CPC, seeking to reopen the stage of the case and I.A.-XVII has been filed under Order 7 Rule 14 (3) of CPC, to condone the delay and permit the plaintiff to produce additional documents. I.A.-XVIII has been filed seeking to reopen the stage of the case.