ARULGNANAM Vs. IBRAM KHAN

JUDGEMENT

(1.) This Revision Petition is directed against the order dtd. 18/12/2020 in I.A.No.460 of 2020 in O.S.No.193 of 2018 now pending before the Principal District Court, Cuddalore.

(2.) The plaintiff is the revision petitioner. The plaintiff had filed O.S.No.193 of 2018 against the defendant seeking a judgment and decree for a sum of Rs.13,25,333.00 together with interest at 12% per annum on Rs.10,00,000.00 from the date of the suit till the date of decree and also till the date of realization and for costs of the suit.

(3.) The defendant entered appearance and filed written statement. Thereafter, issues were framed and the parties were invited to adduce evidence. The plaintiff examined as witnesses PW-1 to PW-4. PW-1 is the plaintiff herein and the other witnesses were examined to speak about the execution of the promissory note namely, the witnesses to the promissory note and the scribe of the promissory note. All the four witnesses were also cross-examined by the defendant. Evidence on the side of the plaintiff was closed. The matter was then posted for recording evidence on the side of the defendant. At that point of time, the defendant filed I.A.No.460 of 2020 seeking permission to recall all the four witnesses examined on behalf of the plaintiff for further cross- examination.