DAAKARAPU VENKATA SUBBA RAO Vs. KUNDA ARUNA

JUDGEMENT

(1.) The present Civil Revision Petition is preferred against the Order dtd. 17/12/2021 passed in I.A.No.423 of 2021 in O.S.No.171 of 2015 on the file of the Court of I Additional District Judge, Nellore, Nellore District.

(2.) Heard Mr.Ravindra, learned counsel for the petitioner and the learned counsel for the respondents.

(3.) The petitioner herein is the plaintiff in the above referred suit filed against the respondents seeking specific performance of an agreement of sale. After examination of P.Ws 1 and 2 the evidence on plaintiff 's side was closed and matter was posted for evidence on defendant 's side. At that stage, the petitioner filed an application in I.A.No.423 of 2021 seeking to reopen the evidence on plaintiff 's side and the said application was dismissed by Order dtd. 17/12/2021. Aggrieved by the said Order, the present Civil Revision Petition is filed.