INDU DEVI Vs. AGARWAL SAREE CENTER

JUDGEMENT

(1.) THESE two memorandum of civil revisions are directed against the fair and decretal Order dated 28.04.2004 and made in I.A.Nos.6226 and 6227 of 2004 in O.S.No.7737 of 1998, on the file of the learned XV Assistant Judge, City Civil Court, Chennai.

(2.) THE revision petitioner appears to have been filed a suit in O.S.No.7737 of 1998 against the respondents herein on the file of the learned XV Assistant Judge, City Civil Court, Chennai, for the recovery of a sum of Rs.47,800.00 with interest at the rate of 24% per annum on Rs.32,000.00 from the date of plaint till the date of realization.

(3.) ONLY at that stage, two interlocutory applications viz., I.A.Nos.6226 and 6227 of 2004 were taken out to recall P.W.1 as well as to reopen the evidence on the side of the plaintiff. This was strongly objected to by the respondents.