UMACHARAN NAMASUDRA Vs. HARENDRA NATH

JUDGEMENT

(1.) Heard Mr. G.K. Nama, learned counsel for the petitioner.

(2.) The present revision petition arises out of an order dtd. 6/5/2024 passed in T.S. No.22 of 2019 by the learned Civil Judge (Sr. Division), Court No.2, North Tripura, Dharmanagar.

(3.) The title suit is proceeding ex parte since 2022. The plaintiff claiming himself to be an old person above 80 years of age prayed for recalling of the order dtd. 21/6/2022 by which the stage of filing of documents was closed by the learned trial Court and also for recall of the order dtd. 9/3/2023 by which the application dtd. 5/11/2022 filed by the plaintiff for calling for the oral testimonies of the defendants in the earlier suit being T.S. No.34 of 2012 and for filing additional documents in the present case, such as, certified copy of Khatian No.24/5 was disallowed.