A. SENGODA GOUNDER Vs. P. MALLIGA AND ORS.

JUDGEMENT

(1.) The present Civil Revision Petitions are directed against the fair and decreetal orders dated 27.02.2015 in I.A.Nos.21 and 20 of 2015 in O.S.No.86 of 2012. After the evidence was closed the respondents filed an application in I.A.Nos.343 and 344 of 2014 to reopen the evidence/(suit) and to cross examine DW1 namely the petitioner (defendant).

(2.) This was filed after the case was posted for arguments and after taking ten adjournments starting from 31.10.2014 and ending with 10.12.2014. The petitioner thereafter withdrew the said applications on 09.01.2015. Thereafter the petitioner filed another application for similar relief vide I.A.Nos.20 and 21 of 2015 on 22.01.2015. These applications were allowed by the Court.

(3.) Aggrieved by the same the defendant has preferred the present Civil Revision Petitions questioning the orders passed by the Court. Mr.P.Valliappan, the learned counsel for the petitioner drew my attention under Section 11 r/w Section 141 of C.P.C and stated that subsequent application was barred under law.