THOTA PRASUNAMBA Vs. SUGGUNA NAGA VEERA SEKHARA RAO

JUDGEMENT

(1.) The civil revision petition No.319 of 2013 is filed under Article 227 of the Constitution of India, challenging the order dtd. 30/11/2012 passed in I.A.No.846 of 2012 in O.S.No.350 of 2011 by the Additional Senior Civil Judge, Tenali, whereby the petition filed under order XVIII 18 Rule 17 and Sec. 151 of Code of Civil Procedure (for short "C.P.C.") to recall the petitioner/plaintiff for adducing further evidence, was dismissed.