SELVAN Vs. PERIYAKALANAICKAR

JUDGEMENT

(1.) These Civil Revision Petitions are filed by the petitioner to set aside the fair and final orders passed in I.A.Nos.43 and 44 of 2015 in O.S.No.208 of 2009 on the file of the District Munsif-cum-Judicial Magistrate Court, Mettupalayam, dated 17.03.2015.

(2.) The respondents 1 and 2 herein had filed a suit in O.S.No.208 of 2009 on the file of the District Munsif-cum-Judicial Magistrate, Mettupalayam, for the relief of declaration of their title over the suit properties and for permanent injunction restraining the defendants from interfering with their peaceful possession and enjoyment of the suit property.

(3.) During trial, both sides adduced evidence and when the suit was posted for further evidence on the side of the defendants, the second defendant had filed an application in I.A.No.43 of 2015 to re-open the evidence of the plaintiffs and also filed another application in I.A.No.44 of 2015 to recall P.Ws 1 and 2 for further cross-examination. The learned District Munsif-cum-Judicial Magistrate had dismissed the said petitions by separate orders dated 17.03.2015. Feeling aggrieved, the petitioner / 2 nd defendant has filed these present Civil Revision Petitions.