K. SEETHA RAMUDU Vs. KISTAMMAGARI CHINNA VENKATA SWAMY

JUDGEMENT

(1.) The Civil Revision Petition under Article 227 of the Constitution of India is filed by the defendants in O.S.No.194 of 2007 questioning the docket order dtd. 21/7/2014 passed by the Junior Civil Judge, Nandikotkur, Kurnool District, declaring the witness-PW.5 as hostile permitting the petitioner therein that is the respondent herein to cross-examine his own witness, who did not support him to some extent.

(2.) It appears from the record that during the cross-examination, the witness was summoned and examined in part as PW.5, who is the attest or of gift deed marked as Ex.A.1, since his claim based on Ex.A.1 gift deed. During the course of examination-in-chief, the witness specifically stated as follows: