NARGISH BANU AND ANOTHER Vs. MOHAMED SHERIF

JUDGEMENT

(1.) These civil revision petitions have been filed against the order passed in I.A.Nos.159, 160 and 161 of 2014 in O.S.No.401 of 2006 dated 17.06.2014 on the file of II Additional Sub Court, Madurai.

(2.) The revision petitioners are the defendants in the suit in O.S.No.401 of 2006. The respondent herein filed a suit in O.S.No.401 of 2006 before the II Additional Sub Court, Madurai, for partition and separate possession and for other consequential reliefs.

(3.) The suit was filed in the year 2006 and the written statement was also filed by the first defendant. After commencement of trial and examination of witnesses on the side of plaintiff, the plaintiff filed Interlocutory Applications in I.A.Nos.159, 160 and 161 of 2014 to reopen the plaintiff side evidence for the purpose of examination of further witnesses, to recall D.W.2. namely, the first defendant/first petitioner for further cross examination and to reopen the evidence under section 151 CPC. All the three Interlocutory Applications were allowed by the II Additional Sub Court, Madurai, and the defendants challenged the said order before this Court.