B. MAKAIAH Vs. SRI. C. POTHEGOWDA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 8.2.2011 passed on I.A.No.16, which is an application filed under Section 131 of Code of Civil Procedure seeking permission to cross -examine the 2nd defendant. The said application is filed by the 3rd defendant, who is the petitioner herein, in O.S.No.3/2007 pending on the file of the Senior Civil Judge, Kollegal. The said application has been dismissed. It is against the said order that this writ petition is filed.

(2.) I have heard the learned counsel for the petitioner and perused the material on record.

(3.) THE petitioner herein has filed his written statement on 24.3.2007. In the written statement, the petitioner has stated that he has purchased the suit schedule property from, the 2nd defendant, Thereafter, an application is filed seeking permission to cross -examine the 2nd defendant. The said application is dismissed.