BOTSA APPALA NARASAYYA Vs. RAGHUNANDA LAKSHMI

JUDGEMENT

(1.) Heard Sri Medamalli Balaji and Sri G. Ramgopal, the learned counsel representing the respective parties.

(2.) The civil revision petition is filed as against an order dated 1-8-2003 made in LA. No. 643 of 2003 in Election O.P. No. 65 of 2001 on the file of the Senior Civil Judge, Vizianagaram.

(3.) The revision petitioner herein filed an application before the Court below under Order 18, Rule 17 and Section 151 of the Code of Civil Procedure praying for recalling of RW2 for further cross-examination. The gist of the affidavit filed in support of the application is that RW2 was examined on 17-4-2003 and the evidence was closed. Then the matter was posted for arguments but due to inadvertent mistake on his part, he could not instruct his counsel properly on the date of examination of RW2 and hence he wants to cross-examine RW2 further. Counters in detail were filed and the said application was opposed.