BALAMURUGAN Vs. JAGABARNACHIYAR

JUDGEMENT

(1.) Challenging the order passed by the executing court in declining to grant a relief of re-opening the evidence of the landlords, the tenant has come up with the present civil revision.

(2.) Brief facts of the case culled out from the records are as under:-

(3.) Learned counsel for the revision petitioner would submit that in the Application in E.A.No.24 of 2019, the petitioner had let in evidence and subsequently, the case stood posted for evidence on the side of the respondents herein, however, they did not come forward to examine themselves. He would further contend that the respondents herein had wantonly deprived him of his right to cross examine them and adduce evidence to substantiate his case, owing to which, the petitioner had filed an Application to summon the respondents herein to adduce oral evidence. The learned counsel for the petitioner/tenant further submitted that the executing court, without even numbering the application, had dismissed the petition and thereby sought to set aside the order dtd. 20/12/2024, with necessary directions to the executing court to number the application and pass orders on merits.