V SHANMUGAM Vs. S UMAMAHESWARAN

JUDGEMENT

(1.) THIS revision petition is listed today for admission and I heard the learned counsel for the petitioner.

(2.) THE first defendant in O. S. No. 27 of 2004 on the file of Principal District Judge, Erode is the revision petitioner herein. The respondent herein has filed the said suit for setting aside the sale deed dated 14. 10. 1998, executed in favour of the petitioner herein pertaining to A-Schedule property and the sale deed dated 09. 10. 1998 executed in favour of the 4th defendant pertaining to item 1 of B Schedule property and the sale deed dated 13. 10. 1998 in favour of the 4th defendant in respect of item No. 2 of the B schedule Property and for damages.

(3.) ON earlier occasion, this Court, while disposing of the Civil Miscellaneous Appeal, directed the trial court to dispose of the suit within a period of six months. The respondent herein had examined six witnesses on his side including PW6, who is the Bank Official. The petitioner herein has filed I. A. Nos. 770 and 771 of 2007 for re-opening PW6's evidence and recall PW6 respectively for cross-examination by the petitioner and the said IAs were dismissed by the order dated 28. 09. 2006, which is challenged in these civil revision petitions.