MADAKA RAMA MOHAN RAO Vs. GONTHINA SARASWATHI

JUDGEMENT

(1.) All these revisions, under Article 227 of the Constitution of India, are filed challenging the interlocutory orders, dtd. 20/4/2021, dismissing I.A.Nos.567 of 2019, 564 of 2019, 565 of 2019 and 566 of 2019 in O.S.No.290 of 2017 on the file of the Court of Principal Senior Civil Judge, at Gajuwaka.

(2.) I.A.No.567 of 2019 is filed under XXVI Rule 9 read with Sec. 151 CPC to appoint an advocate commissioner with the help of Mandal Surveyor to note down the physical features, measure the properties of the petitioner and the respondents; I.A.No.564 of 2019 is filed under Sec. 151 CPC to reopen the matter to adduce further evidence by recalling the plaintiff; I.A.No.565 of 2019 is filed under Order XVIII Rule 17 CPC to recall the petitioner by reopening the matter to adduce further evidence; and, I.A.No.566 of 2019 is filed under Order VII Rule 14(2) read with Sec. 151 CPC to grant leave to receive and mark the registered gift settlement deed, dtd. 2/6/2015.

(3.) Heard Sri Mangena Sree Rama Rao, learned counsel appearing for the petitioner/petitioner/plaintiff and Sri T.V.S.Prahakara Rao, learned counsel appearing for respondents/ respondents/defendants.