RAMALINGAPPA Vs. NOORSAB

JUDGEMENT

(1.) Being aggrieved by the order dated 13-1-1999 passed by the Principal Civil Judge (Junior Division), Gangavati on I.A. No. 15 in O.S. No. 104 of 1992, the petitioner has preferred the above revision petition.

(2.) The brief facts are: The respondent herein has filed the suit for declaration of his ownership and for possession of the suit land against the petitioner and other defendants. In the said suit, the respondent herein had filed an application under Order 18, Rule 3 seeking permission for reserving his right for leading rebuttal evidence on Issues 5, 6 and 7. The said application came to be allowed by granting permission for leading rebuttal evidence on Issue 5, after the evidence of the defendants. Aggrieved by the same, the petitioner has preferred this revision.

(3.) Heard the learned Counsel for the petitioner.