GOGINENI SRINIVASA RAO Vs. GOGINENI JOGAIAH

JUDGEMENT

(1.) This civil revision petition is filed assailing the order in I.A.No.364 of 2014 in O.S.No.220 of 2013 dtd. 21/8/2014 passed by the Senior Civil Judge, Nandigama, Krishna District.

(2.) The petitioners filed civil revision petition to reopen the evidence of the plaintiffs and to recall P.W-1 under Order XVIII Rule 17 of C.P.C for marking documents. The petitioners are the plaintiffs, whereas, respondents were the defendants in O.S.No.220 of 2013.

(3.) The suit was filed for partition of suit schedule property into three equal shares and for allotment of two such shares to the plaintiffs by metes and bounds and for separate possession. The petitioners filed I.A.No.364 of 2014 on the ground that the defendants took a plea in their written statement that the mother of the petitioners is not the legally wedded wife of the first defendant and the petitioners are illegitimate children of the first defendant and they obtained certified copy of sale deed dtd. 16/3/1981 executed by P.W-5 in favour of third defendant in respect of the land covered under Ex.A-8 and voters list in respect of Gottumukkala village. As the evidence of these petitioners and respondents was completed, the suit was posted for arguments, the petitioners secured certified copies of those documents and filed separate petition for recall of P.W-1 and to receive the documents.