GURIVINDAGUTA JAGAPATHI RAO Vs. JUPALLI NARASIMHA RAO

JUDGEMENT

(1.) This Civil Revision Petition by the unsuccessful defendants is directed against the orders of dismissal, dtd. 27/3/2019, of the learned Additional Senior Civil Judge, Fast Track Court, Gudivada, made in I.A.No.20 of 2019 in O.S.No.164 of 2010 filed under Order XVI Rule 7 of the Code of Civil Procedure, 1908, requesting to issue witness summons to the Tahasildar and Panchayat Secretary of Nagapuram village, to attend before the Court along with record relating to R.S.No.889/2 of Nagapuram village of Peddaparupudi Mandal and give evidence.

(2.) Heard Sri P. S. P. Suresh Kumar, learned counsel for the revision petitioners/defendants and Sri D.Satya Siva Darshan, learned counsel for the respondents/plaintiffs.

(3.) The case of the defendants, as per the affidavit of the 3rd defendant filed in support of the present application, in brief, is this: