MURIGAPPA Vs. CHANNAPPA

JUDGEMENT

(1.) This is a revision petition by the plaintiffs in OS.224 of 1969 on the file of the Court of the Munsiff, Chitradurga.

(2.) When the plaintiffs' Counsel examined PW.3, he put certain questions which were objected by the Counsel for the defendant. The Court upheld the objections. Against the order of the Court upholding the objections of the Counsel for the defendant, this revision petition has been preferred.

(3.) In my opinion, this revision petition filed under S.115 of the CPC. is not maintainable. If the trial Court upheld the objections on an erroneous view of law, the Appellate Court can correct it and additional evidence can be adduced. Secondly, every order made by the trial Court in the course of trial is not open to revision under S.115 of the CPC. S.115 of the Code of Civil Procedure reads as follows :