S SIVAKUMAR Vs. P VENKATACHALAM

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the fair and decretal orders dated 29.10.2011 made in I.A. Nos. 871 and 872 of 2011 in O.S. No. 346 of 2009 on the file of the First Additional Sub Court, Erode, in and by which the trial Court dismissed the applications for reopening of plaintiff side evidence. According to the learned counsel for the petitioner/plaintiff, some important facts were omitted to be explained during the chief-examination of P.W. 1 and hence P.W. 1 has to be recalled. The said fact is disputed by the learned counsel for the respondent/defendant, stating that already plaintiffs side witnesses were examined and cross-examined by the respondent and by filing the applications, the petitioner wants to fill up the lacuna which cannot be permitted.

(2.) In support of his contentions, learned counsel for the petitioner has relied on the following:

(3.) Learned counsel for the respondent, to substantiate his case, has relied on the following: