MANOHARAN Vs. KUMARI

JUDGEMENT

(1.) The present Civil Revision Petitions have been preferred by the petitioner to set aside the fair and dereetal orders dated 14.06.2012 in I.A.Nos.922 and 923 of 2012 in O.S.No.1137 of 2007 on the file of the III Additional District Munsif's Court, Pondicherry.

(2.) When the matter came up for trial the petitioner, after taking evidence of PW1 by oversight he sought for closing his side of the evidence. Therefore, on the basis of that the Trial Judge closed the evidence of the petitioner's side. According to the petitioner, the Trial was closed on 22.02.2012.

(3.) Further immediately, after closing the evidence, he realized that one more evidence should be examined on his side. Therefore, before commencing the defendants evidence, the petitioner filed these two applications to reopen the plaintiff's side evidence for the purpose of examining further witnesses and to condone the delay in filing the list of witnesses mentioned and to receive the same on file.