CHUNDURU SAMBASIVARAO Vs. CHUNDURU SIVA PANCHAKSHARI

JUDGEMENT

(1.) Heard both sides.

(2.) The learned counsel for the revision petitioners would submit that the trial Court dismissed the application to reopen the matter, and permit the plaintiff to adduce further evidence on his side by issuing summons to the Tashildar and also to produce documents. The Trial Court dismissed the application on the ground that the plaintiff commenced the evidence before the Court on 22/11/2016 and it was completed on 9/2/2017. Later, defendant evidence was completed on 5/7/2017.

(3.) Further, the plaintiff did not assign any satisfactory reason for not taking steps earlier at the stage, when his evidence was recorded.