BERA SATYANARAYANA Vs. GAJULA VIJAYALAXMI

JUDGEMENT

(1.) Heard Mr.V.Rohith, learned counsel appearing on behalf of the petitioners and Mr.K.Ajay Kumar, learned counsel appearing on behalf of respondents.

(2.) This Civil Revision Petition is filed challenging the Propriety and Legality of the Order dtd. 14/8/2023, in I.A.No.575 of 2022 in O.S.No.55 of 2013 on the file of Additional Senior Civil Judge at Mancherial, whereunder the petition under Sec. 151 C.P.C. filed by the defendants to reopen their evidence that was closed on 5/7/2022, was dismissed.

(3.) For the sake of convenience, the parties are referred to as they are arrayed in the suit before the trial court. The defendants filed I.A.No.575 of 2022 under Sec. 151 C.P.C. to reopen their evidence which was closed on 05/7/2022. The plea of the defendants is that the suit was posted for their evidence and the original documents were filed in E.P.No.44 of 2015 filed by the plaintiff. The E.P., was closed on 31/10/2016. The defendants filed petition for return of the original documents filed in E.P.44/2015 and they are yet to receive the return of the documents. On 5/7/2022, the trial court closed the evidence of defendants as they were not ready to adduce evidence for want of documents. Hence, the petition.