P GOVINDASAMY GRAMANI Vs. N MOHAN

JUDGEMENT

(1.) These civil revision petitions have been filed against the order dated 05.03.2018 made in I.A.Nos.17, 15 & 16 of 2018 respectively in O.S.No.281 of 2005 c/w O.S.No.226 of 2009 by the learned Principal District Musif, Alandur.

(2.) The petitioners are defendants 1 & 2, first respondent is plaintiff and 2nd respondent is 3rd defendant in the suit in O.S.No.281 of 2005 c/w.O.S.226 of 2009.

(3.) The first respondent filed the above suit for the relief of declaration. After completion of trial, when the matter was posted for judgment, the first respondent/plaintiff has filed applications seeking reopen and recall of P.W.1 and to receive certain documents. The trial Court after giving due opportunities to both the parties, allowed the same with cost by order dated 05.02018 in order to avoid multiplicity of proceedings.