K NARAYANAPPA Vs. S A DAMODER

JUDGEMENT

(1.) THIS revision is filed against the order dated 31-3-1997 passed by the Judge, Court of Small Causes (SCCH 5), Bangalore, permitting the petitioner in H. R. C. No. 1212 of 1994 to produce documents and recalling P. W. 1 for further evidence.

(2.) THE contentions taken by the learned Counsel for the petitioner are: (1) His objections to recalling P. W. 1 and production of documents were not at all considered by the Court below: (2) The order of the Court below does not satisfy the requirements of Order 18, Rule 17-A of the Code of Civil procedure: (3) The provisions of Section 151 of the Code of Civil procedure could not have been invoked; and (4) When arguments are over, documents cannot be produced.

(3.) I have given the learned Counsel for the petitioner sufficient opportunity to explain the prejudice that may be caused to his client if the petitioner in H. R. C. No. 1212 of 1994 is permitted to produce documents and if P. W. 1 is recalled for further evidence. He is not able to convince me as to what prejudice will be caused to his client if further evidence is adduced by P. W. 1 and documents are produced.