DEVENDER KUMAR Vs. SHRI PAVAN KUMAR AGARWAL

JUDGEMENT

(1.) Though these petitions arise out of different suits and some of the parties may be different, since the issue raised in all the petitions is one and the same, they are heard analogously and are being disposed of by this common order.

(2.) These Civil Revision Petitions are filed challenging the orders dtd. 22/1/2024 in O.S.Nos.431, 429, 432, 430 and 433 of 2015 respectively on the file of the Court of XI Additional Chief Judge, City Civil Court, Hyderabad (for short, Court below), wherein the Memos filed by the plaintiffs in the said suits under Order XVIII Rule 3 of Code of Civil Procedure, 1908 (CPC) for reserving their right to lead rebuttal evidence after completion of evidence of the defendants, were recorded permitting the plaintiffs to adduce rebuttal evidence. Challenging the same, the present Civil Revision Petitions are filed.

(3.) The brief facts of the case is that the said suits were filed by different plaintiffs against different defendants, however, defendant No.1 is common in all the aforesaid suits. When the suits are at the stage of closure of evidence of the plaintiffs, they filed aforesaid Memos under Order XVIII Rule 3 of CPC for reserving their right to lead rebuttal evidence after completion of evidence of the defendants. The Court below, vide impugned orders, permitted the plaintiffs to adduce rebuttal evidence after completion of defendants' evidence. Challenging the same, defendant No.1 in the said suits filed the present Civil Revision Petitions.