K RAVIKUMAR Vs. A KALYANASUNDARAM

JUDGEMENT

(1.) THE Civil Revision Petitioners/respondents/plaintiffs have filed this Civil Revision Petition as against the orders dated 02.08.2007 in I.A.No.4226 of 2007 in O.S.No.6458 2005 on the file of the IV Additional Judge, City Civil Court, Chennai in allowing the application filed by the first respondent/petitioner/first defendant under order XVIII Rule 17 of Civil Procedure Code to recall the plaintiffs witness P.W.1 for further cross examination and marking the documents.

(2.) THE trial court while passing orders in I.A.No.4226 of 2007 has inter alia observed that "considering the nature and circumstances of the case, this court is of the view that, it is just and legal to give an opportunity for the first respondent/petitioner/first defendant to further cross examine P.W.1 and to mark the documents mentioned in the application and as found the reasons prescribed in the application as valid and resultantly allowed the application.