LAWS(APH)-2010-11-61

JALAGADUGULA ESWARA RAO Vs. DAVALA SURYA RAO

Decided On November 18, 2010
JALAGADUGULA ESWARA RAO Appellant
V/S
DAVALA SURYA RAO Respondents

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 02.12.2006 passed in I.A. No. 1668 of 2006 in O.S. No. 293 of 2005 by the Junior Civil Judge, Gajuwaka.

(2.) The brief facts of the case are as follows :

(3.) As seen from the record, it appears that the Respondent herein, who was the Plaintiff in the suit, filed chief affidavit on 30.06.2006 and the Petitioners herein, who were the Defendants in the suit, having taken some adjournments, did not cross-examine P.W.1 and the cross-examination of P.W.1 was marked as nil. Subsequently, they filed an application to permit them to cross-examine P.W.1 which was allowed and P.W.1 was cross-examined on 24.08.2006. The chief affidavit of P.W.2 was filed on 17.10.2006 and then I.A. No. 1668 of 2006 was filed to send the disputed documents to the handwriting expert for his opinion.