ANJALI DEVI @ S DEVI Vs. SAMBANDAM

JUDGEMENT

(1.) The relief sought for in these revision petitions is to set aside the fair and decretal order dated 19.04.2018 made in I.A.Nos.383 & 384 of 2018 in O.S.No.35 of 2001 on the file of the District Munsif, Ambattur.

(2.) The revision petitioners filed the suit against the respondents in O.S.No.35 of 2001 before the learned District Munsif, Ambattur for permanent injunction. After completion of the pleadings and framing of issues, trial commenced in the suit. During the trial, after examining the witness, the defendants/respondents filed two applications in I.A.Nos.383 & 384 of 2018 in O.S.No.35 of 2001 before the trial Court for reopening and to recall PW1 for further cross examination.

(3.) The revision petitioners resisted the applications filed for reopening and recalling of PW1. After elaborate discussion, the trial Court allowed the applications in I.A.Nos.383 & 384 of 2018 in O.S.No.35 of 2001 for reopening and to recall PW1. Aggrieved against the said orders dated 19.04.2018, the revision petitioners are before this Court.