SHAIK GOUSIYA BEGUM Vs. SHAIK HUSSAN

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by common order dated 01.07.2013 in I.A.No.201 of 2013 in O.S.No.234 of 2007 passed by the Junior Civil Judge, Kodad, wherein the Court below dismissed the above petition.

(2.) Brief facts which are necessary for disposal of the Civil Revision Petition are as follows:

(3.) The case of the revision petitioner is that the revision petitioner thought that the evidence of attester of Ex.A1 is sufficient, as such, she could not produce the executant of Ex.A1. As per the legal advise, as other side may take advantage of non-production of executant, it is just and essential to re- open the case and to issue summons to the executant of Ex.A1. In order to disprove the same, the evidence of Smt.Boinapally Bhadramma is essential.