ALLUMALLA KANNAM NAIDU Vs. ALLUMALLA SIMHACHALAM

JUDGEMENT

(1.) Heard Mr. Sridhar representing Smt. Bhaskara Laxmi and Sri Subrahmanyam, the counsel representing the respective parties.

(2.) The Civil Revision Petition is filed under Section 115, C.P.C. by the revision petitioner aggrieved by an order dated 17-9-2002 made in I.A. No. 1725 of 2000 in O.S. No. 94 of 1997 on the file of the Principal Junior Civil Judge, Vizianagaram. The said application was filed under Order 18, Rule 17 of the Code of Civil Procedure (herein after referred to as code in short) for the purpose of recalling PW 2, for permitting the petitioner to cross-examine on the other important crucial aspects. The learned Principal Junior Civil Judge, Vizianagaram, had dismissed the said application with costs and hence, the present revision is filed.

(3.) Notice before admission was ordered and the respondent is represented by the counsel referred to supra.