ROUF AND SONS ESTATES Vs. PALEM MALLIKARJUNA REDDY

JUDGEMENT

(1.) This Civil Revision Petition arises out of Order, dated 19-01-2012, in IA.No.23 of 2012 in OS.No.4 of 2006, on the file of the Court of the learned IV Additional District Judge, Kadapa.

(2.) The petitioners are defendant Nos.1 to 3 in the suit filed by respondent Nos.1 to 4 for specific performance of an agreement of sale. After completion of evidence of plaintiff No.2 as PW.1, the same was closed as no further evidence was let in by the respondents upto 15-12-2011. When the case was posted for defendants' side evidence, the respondents have filed IA.No.23 of 2012 for reopening the evidence, for adducing further evidence, on their behalf. Petitioner No.1/defendant No.1 filed a counter-affidavit wherein he has seriously resisted the respondents' application. However, by the Order, which is assailed in this Civil Revision Petition, the learned IV Additional District Judge, Kadapa, allowed the said application.

(3.) I have heard Sri AV.Seshasai, learned Counsel for the petitioners/defendant Nos.1 to 3, and Sri SV.Bhatt, learned Counsel for respondent Nos.1 to 4/plaintiffs.