L ESWARI Vs. YASOTHA

JUDGEMENT

(1.) Heard the learned counsel appearing for the revision petitioner and the learned counsel appearing for the respondent.

(2.) These Civil Revision Petitions have been filed challenging the impugned orders dated 04.02.2014 made in I.A.No.641 of 2013 and I.A.No.642 of 2013 in O.S.No.307 of 2008, wherein the applications filed reopen the evidence and to recall P.W.1 and P.W.2 for the purpose of further examination and to mark some documents came to be dismissed.

(3.) The learned counsel appearing for the petitioner would submit that the respondent herein as plaintiff has filed the suit for recovery of money due on a promissory note. While so, when the matter was in part -heard stage, the revision petitioner/defendants filed the applications to reopen and to recall P.W.1 and P.W.2 stating that she need to mark some more documents. However, the said applications were dismissed and as against the same, these Civil Revision Petitions have been preferred.