SALIM RAWTHER Vs. DAYANANDAN

JUDGEMENT

(1.) EXTS .P7 and P8, orders dated 17.11.2012 on I.A.Nos.1839 of 2012 and 1837 of 2012, respectively in O.S.No.154 of 2008 of the Sub Court, Mavelikkara are under challenge in this original petition at the instance of petitioner/defendant

(2.) RESPONDENT filed O.S.No.154 of 2008 for recovery of Rs.4,00,000.00 (allegedly) borrowed by the petitioner. It is the case of the respondent that for discharge of that liability, petitioner issued the cheque.

(3.) AFTER the evidence was closed, petitioner filed Ext.P3, I.A.No.1839 of 2012 to re-open the case for further evidence and Ext.P4, I.A.No.1837 of 2012 to direct the respondent produce details of his account numbers with the State Bank of Travancore, Nooranadu Branch. Those applications were resisted by the respondent and dismissed by the learned Sub Judge as per Exts.P7 and P8, orders.