GEETHA G. KAMATH Vs. PRAKASH S. AND ORS.

JUDGEMENT

(1.) These petitions are filed by the petitioner -defendant No. 18 challenging the order dated 01.08.2015 passed by the Principal Senior Civil Judge & A.C.J.M., at Puttur, on the applications I.A. Nos. 13, 14, 15 and 16 as per Annexure -M.

(2.) The applications were filed under Order 18 Rule 17 read with Sec. 151 of CPC and under Order 8 Rule 9 of CPC requesting the Trial Court to reopen and recall P.W. 1 for the purpose of further cross -examination and also to permit defendant No. 18 i.e., petitioner herein to file the additional written statement by condoning the delay in filing the additional written statement. The said applications were opposed by respondent Nos. 1 and 2 -plaintiffs. After considering the merits of the applications, the Trial Court rejected all those applications by the common order, which has been challenged in these petitions.

(3.) Heard the learned counsel appearing for petitioner -defendant No. 18 and also the learned counsel appearing for respondent Nos. 1 and 2 -plaintiffs.