KOVVURI KANAKA REDDY Vs. NADELLA YEDUKONDALU

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India filed by the unsuccessful respondent/plaintiff ('the plaintiff', for short) is directed against the orders dated 11-04-2012 of the learned III Additional District Judge, Kakinada, East Godavari District made in I.A.No.3247 of 2011 in O.S.No.7 of 2008 filed under Order III Rules 1 and 2 read with Section 119 of the Code of Civil Procedure ('the Code', for short) allowing the request of the petitioners/ defendants to accord permission to cross examine the proposed witness, a handwriting expert by another handwriting expert, Mr. Ashok Kashyap, in whose favour special power of attorney was executed.

(2.) The facts that are necessary for disposal of this revision petition, in brief, are as follows:

(3.) Though the application filed by the plaintiff was allowed and an advocate- commissioner was appointed to record the testimony of the expert, who furnished the opinion, the plaintiff having been aggrieved of the above said orders in I.A. 3247 of 2011 filed this revision petition.