P K MADESWARAN Vs. T S SIVAKUMAR

JUDGEMENT

(1.) THE plaintiff in OS.NO.88 of 2006 on the file of the First Additional Subordinate Court, Gobichettipalayam, Erode District is the petitioner in the above civil revision petitions.

(2.) THE plaintiff filed the said suit against the respondent herein for recovery of money on the basis of a promissory note said to have been executed by the respondent herein. After recording of evidence and at the time of arguments, the respondent herein filed two applications in IA. Nos.198 and 199 of 2009 to reopen and recall PW1 and PW2 on the ground that certain important questions were omitted to be asked by the petitioner herein in the cross examination of the witnesses.

(3.) HEARD both.