MANJU Vs. SEENA

JUDGEMENT

(1.) The petitioner is the plaintiff in O.S.No.98/2014 before the Munsiff's Court, Varkala.

(2.) The application seeking to reopen the plaintiff's evidence and adduce additional evidence on behalf of her was turned down by the court below by Ext.P4 order dated 12.02.2020 holding that adduction of additional evidence was not necessary to decide the issues arising in the suit.

(3.) The respondent/defendant though served in the proceedings filed under Article 227 of the Constitution of India, did not appear.