T. SANJEEVI Vs. E. PERUMALSAMY

JUDGEMENT

(1.) These Civil Revision Petitions are directed against the order passed in I.A.Nos.1 and 2 of 2020 in O.S.No.99 of 2018, dated 19.03.2020 on the file of the Sub Court, Periyakulam.

(2.) The revision petitioner is the plaintiff and he filed the suit in O.S.No.99 of 2018 for recovery of Rs.4,53,450/- along with interest and costs, due on the promissory note, against the respondent/defendant on the file of the Sub Court, Periyakulam.

(3.) When the suit was pending for the defendant side evidence, the defendant has filed the above two applications, one in I.A.No.1 of 2020 under Section 151 CPC to reopen the plaintiff side evidence and other application in I.A.No.2 of 2020 under Order 18 Rule 17 CPC, to recall P.W.1 for further cross examination.