TELLA RANGA RAO Vs. RAVELA SRINIVAS

JUDGEMENT

(1.) The respondent herein had filed a suit for recovery of money, on the basis of a promissory note dtd. 8/9/2018 and another promissory note dtd. 25/12/2017, against the petitioner herein, by way of O.S.No.3 of 2021 before the Principal Junior Civil Judge (Junior Division), Mangalagiri.

(2.) In the course of the trial, the respondent examined himself as P.W.1 and marked the two promissory notes as Exs.A1 & A2. The attestors of these promissory notes were also examined as P.Ws.2 & 3 and had been cross-examined on behalf of the petitioner herein.

(3.) After the closure of evidence, on behalf of the respondent, the petitioner moved I.A.Nos.1207 & 1208 of 2024, for reopening the evidence on behalf of the respondent and for recalling P.Ws.2&3, for further cross- examination. These applications were resisted by the respondent. After hearing both sides, the Trial Court was pleased to dismiss these two applications by way of a Common Order, dtd. 26/11/2025. Aggrieved by the said Common Order, the petitioner has approached this Court by way of these Civil Revision Petitions.