RAMALAKSHMI ALIAS RANJITHAM Vs. JANAKI

JUDGEMENT

(1.) THIS civil revision petition is preferred against an order dismissing the plaintiff's application before the trial court to reopen the case.

(2.) IT appears the dispute in the case relates to an alleged will. The court informed the counsel for the plaintiff that for proof of the Will all the witnesses shall be examined on the same day. The counsel for the plaintiff examined one attestor to the Will and made an endorsement on the plaint that the evidence for the plaintiff is closed. But after a week a petition has been filed on behalf of the plaintiff stating that the counsel has made the said endorsement in advertently and that the plaintiff has to examine another attesting witness and the scribe and therefore the case may be reopened. This petition was dismissed. Hence this revision.