VICTOR BALASINGH Vs. DAVID RAJA

JUDGEMENT

(1.) As the issue involved in both the cases is similar in nature, they are disposed of by way of this common order.

(2.) These civil revision petitions are directed against the orders passed by the learned District Munsif, Sathankulam, in I.A. Nos. 42 and 43 of 2018, respectively, in O.S. No. 43 of 2015, dtd. 13/2/2018, in and by which, the learned District Munsif has allowed the petitions filed by the respondent/defendants seeking to re-open and re-call of P.W.1.

(3.) Heard the learned Counsel appearing for the respective parties and perused the documents carefully.