PARGAN SINGAPORE PTE LTD Vs. SWATHY EXPORTS

JUDGEMENT

(1.) RESPONDENT in OP(C) No. 422 of 2012 who is the first respondent in OP(C).No. 421 of 2013 filed O.S. No. 146 of 2005 in the Sub Court, Kochi for recovery of money allegedly due from petitioner/first defendant and others.

(2.) PETITIONER and others contested the suit. Evidence in the case was over by 09.12.2008. The matter was heard and judgment was reserved. First respondent filed Exts.P3 and P5, applications to re-open the case for further evidence and call for original of certain documents from the petitioner. Those applications were objected by the petitioner but allowed by the learned Sub Judge by Ext.P7, order in OP(C) No. 421 of 2013 and Ext.P8, order in OP(C) No. 422 of 2013. Those orders are under challenge in these original petitions.

(3.) LEARNED counsel for the first respondent in OP(C) No. 421 of 2013 (respondent in OP*C) No. 422 of 2013) contends that Exts. A2 and A25 marked in the trial court on the side of the said respondent is only fax copies of the message sent by the petitioner to the second defendant who sent fax message to the first respondent. It is contended that marking of Exts. A2 and A.25 was objected by the petitioner and in the circumstances it is necessary to call for the original documents.