J GOPALAN Vs. K GOPINATH

JUDGEMENT

(1.) THESE two revision petitions under article 227 of the Constitution of India are directed against the orders dated 4. 7. 2001 by the Additional Senior Civil Judge, Chittoor in I. A. Nos. 22 and 23 of 2007 in I. P. No. 23 of 2001 respectively.

(2.) THE above two interlocutory applications were filed by the petitioner to reopen the case for the purpose of cross-examination of witness on behalf of the petitioner and for permitting him to examine the witness by name Kannan as court witness on behalf of the petitioner respectively.

(3.) HEARD both sides.