MARY RONALD Vs. C.A.PAUL

JUDGEMENT

(1.) The petitioners are the defendants and the respondents are the plaintiffs in the suit O.S.No.3/2018 on the file of the Additional Sub Court, North Paravur.

(2.) The suit is for partition of properties. On 06.08.2019, on the date on which the cross-examination of PW1 was scheduled to be conducted, the counsel for the defendants did not cross-examine the witness and the trial court recorded that fact.

(3.) Subsequently, on 29.08.2019, the defendants filed an application as I.A.No.1586/2019 (Ext.P4) for receiving documents. On 05.09.2019, the defendants filed another application as I.A.No.1633/2019 (Ext.P3) for recalling the witness (PW1) for cross-examination.