INDIAN BANK Vs. N.SATYA DEV

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioners/defendants, challenging the order, dated 05.11.2019, passed in I.A.No.161 of 2019 in O.S.No.501 of 2012 by the XIX Additional Senior Civil Judge, City Civil Court, Secunderabad, whereby, the petition filed by the respondent No.1/plaintiff under Section 151 of CPC to re-open the subject suit in O.S.No.501 of 2012 for marking the Authorisation Letter issued in favour of the Chief Manager, was allowed.

(2.) Heard the learned counsel for the revision petitioners/defendants and perused the record.

(3.) The learned counsel for the revision petitioners/defendants would contend that P.W.2 was recalled, pursuant to the re-opening of the evidence on the side of the plaintiff, to mark the Authorisation Letter. It amounts to filling of the lacunas in the suit. The Court below is unjustified in allowing the subject interlocutory application in I.A.No.161 of 2019 and ultimately prayed to set aside the order under challenge and dismiss the subject interlocutory application.