A AZHAGARSAMY Vs. NACHIYAPPA GNANADESIGAR (DIED)

JUDGEMENT

(1.) These Civil Revision Petitions have been filed by the petitioner against the order dated 22.6.2016 passed in I.A.No.360 and 361 of 2016 in O.S.No.92 of 2011 on the file of the District Munsif Court, Sivagangai.

(2.) The petitioner herein, who is the plaintiff in the suit, has filed I.A.Nos.360 and 361 of 2016 seeking to re-open the case of the plaintiff's side and to recall P.W.1 for marking of certain documents.

(3.) According to the plaintiff, the suit was posted for judgment on 27.4.2016. Since some of the documents were in the hands of his counsel at Madurai Bench of the Madras High Court, the same could not be filed in time. Despite attempts made by the petitioner to get those documents from his counsel, he could not able to contact his counsel and get the documents. Now only the petitioner obtained documents from his counsel and those documents are very relevant to his case. Therefore, in order to mark those documents, it is necessary to re-open the case of the plaintiff and to re-call P.W.1 for examination.