SALAR JUNG MUSEUM Vs. ATIYA TALAT

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dt, 26-6-2000 passed in I.A.No. 345 of 2000 in O.S.No. 173 of 1995 on the file of V Junior Civil Judge, City Civil Court, Hyderabad.

(2.) In the said LA. the prayer of the respondent who is the defendant in the suit is that the evidence of the plaintiff may be treated as closed and a witness proposed to be examined on behalf of the plaintiff as P.W.2 may not be permitted to be examined.

(3.) The instant Interlocutory application proceeds on the ground that the proposed witness who happens to be the husband of the plaintiff (who has been examined as P.W. 1) is also the G.P.A. of the said plaintiff. The contention is that a G.P.A. of the plaintiff cannot be allowed to be examined as a witness on behalf of the plaintiff.