C.K. BALJEE Vs. VERONICA MARGARET FISCHER

JUDGEMENT

(1.) IN these writ petitions filed under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 13.12.2013, passed by the Trial Court in O.S. No. 4615/1995 on I.A. Nos. 14 and 15 vide Annexure -K. By the impugned order at Annexure -K, the Trial Court has allowed I.A. Nos. 14 and 15 to recall PW -1 and reopen the case.

(2.) AGGRIEVED by that, the petitioner has filed these writ petitions.

(3.) THE respondent has filed statement of objections contending that the writ petitions are not maintainable. The writ petitions have been filed to get over the order for recalling of PW -1 which would establish that the suit is barred by limitation. The order passed by the Trial Court is legally valid and it does not call for interference.