B.RAMESH YADAV Vs. B.LAXAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India by the petitioner/plaintiff assailing the docket order dtd. 18/4/2019 in IA No.48 of 2019 in OS No.87 of 2010 on the file of the XI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) This application in IA No.48 of 2019 was filed under Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') praying the Court to reopen the matter for filing the chief examination of PW.2. It was dismissed by the trial Court with an observation that the plaintiff's evidence was closed on 30/1/2017 and the present application is filed by the plaintiff u/s.151 of CPC on 18/12/2018, by that time defendants' evidence was commenced, DWs.1 & 2 were examined, hence the plaintiff cannot be permitted to reopen his evidence, which causes lot of prejudice to the defendants, accordingly, this application was dismissed by the trial Court. Assailing the said orders, the present CRP is filed by the plaintiff.

(3.) Heard the learned counsel for the revision petitioner /plaintiff and the respondents/defendants. Perused the material available on record. Detailed submissions made on either side are given due consideration by this Court.