YOUSUF SALEH ALIAS RAISA Vs. AISHA SIDDIQUE

JUDGEMENT

(1.) Petitioner and respondents in both Civil Revision Petitions are same. Both Civil Revision Petitions arise out of common order.

(2.) Plaintiff is the petitioner and the defendants are the respondents herein. Plaintiff filed the suit for partition against the respondents, who are her mother, brother and sister.

(3.) Plaintiff filed I.A.Nos. 553 and 554 of 2013. I.A.No. 553 of 2013 is filed praying to recall P.W.1 for the purpose of marking the documents i.e., compromise agreement and compromise petition as exhibits. I.A.No.554 of 2013 is filed to reopen the suit for marking the documents. These two petitions are filed on the ground that there was an agreement between the parties for resolution of dispute and enclosing the agreement petition is filed under Order XXIII, Rule 3 C.P.C. to record the compromise, but, due to inadvertence, the same could not be marked as documents. Plaintiff submitted that these are the crucial documents for adjudication. Therefore prayed for indulgence of the Court to reopen the case and recall P.W.1 for marking the documents.