GUJJARI PADMA Vs. CHEGURI SRINIVAS

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.28.10.2019 in I.A.No.296 of 2019 in O.S.No.126 of 2015 on the file of the XIX Additional Senior Civil Judge, City Civil Court, Secunderabad refusing to reopen the suit for adducing evidence on behalf of the petitioner.

(2.) The matter had been posted for cross-examination of the petitioner/P.W.1 since 02.08.2016 and 13 adjournments took place. The petitioner did not appear before the Court and submit herself to cross-examination. Hence, the suit was posted for judgment to 23.07.2019 and thereafter got adjourned to 14.08.2019.

(3.) On that day, the petitioner filed I.A.No.296 of 2019 to reopen the suit and to permit her to adduce evidence taking a plea that both her legs got fractured and so she could not give instructions to the counsel. In support of the said plea, certain documents were filed by the petitioner.