S. RISHI (MINOR) Vs. S. BALASUBRAMANIAM

JUDGEMENT

(1.) The civil revision petition is filed challenging the docket order dtd. 15/11/2022 passed in I.A.No.6 of 2022 in O.S.No.2401 of 2020.

(2.) It is not in dispute that the examination and cross-examinations of the defendants were conducted and after completion of the examination, the revision petitioner / plaintiff filed a petition to reopen the case of the defendant's side evidence.

(3.) When the plaintiff side and defendant side evidences were examined and the revision petitioner / plaintiff cross-examined the defendants, this Court thought fit not to reopen the case and found it would became unnecessary.