GILGAL GOSPEL MISSION Vs. R. S. GOPALAN

JUDGEMENT

(1.) The Civil Revision Petitions have been filed to set aside the orders dtd. 8/12/2022 passed in I.A.No.1 of 2022 and I.A.No.2 of 2022 in A.S.No.41 of 2014 by the Hon'ble Principal District Judge, Tiruvallur.

(2.) The revision petitioner is the appellant in Appeal Suit filed in A.S.No.41 of 2014.

(3.) The revision petitioner filed Interlocutory Application in I.A.No.1 of 2022 in the appeal suit under Sec. 151 of C.P.C., to reopen the evidence of plaintiff's side in A.S.No.41 of 2014 in O.S.No.36 of 2006. The revision petitioner also filed another Interlocutory Application in I.A.No.2 of 2022 in the appeal suit under Order 18 Rule 17 of C.P.C., to recall PW1 and PW2 in O.S.No.36/2006 for further cross examination.