SUBHADRA BEHERA Vs. MANORANJITA BEHERA

JUDGEMENT

(1.) Heard Mr. P.R. Chhatoi, learned counsel for the Petitioners, Mr. S. Sahoo, learned counsel for opposite party no.1 and Ms. Reshma Behera, opposite party no.2 in person.

(2.) Present CMP is directed against order dtd. 14/7/2025 of learned 1st Additional Senior Civil Judge, Berhampur passed in C.S. No.329 of 2021, wherein the prayer of defendants to raise their counter claim has been allowed.

(3.) Present petitioner is the plaintiff who filed the suit in the year 2021 and present opposite parties, who are the defendants, filed their written statement on 20/12/2021 after entered their appearance. Thereafter issues were framed on 8/4/2022. The plaintiffs then adduced their evidence and the evidence from their side was closed on 8/9/2023. After closure of evidence from the side of plaintiffs the defendants filed a petition to recall the witnesses of the plaintiffs for cross-examination which was allowed by the trial court and confirmed on challenge before this court vide order dtd. 30/9/2024 passed in CMP No.690 of 2024.