PULUKURI VICTOR ABRAHAM Vs. VAKA VENKTESWARLU

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the orders dtd. 7/9/2022 passed in I.A.No.288 of 2022 in O.S.No.233 of 2013 by the learned II Additional District Judge, Ongole.

(2.) The 18th respondent and the petitioner herein are the petitioners/plaintiffs whereas the respondent Nos.1 to 17 are the respondents/ defendants in I.A.No.288 of 2022 in O.S.No.233 of 2013.

(3.) The petitioner and the 18th respondent filed the suit for permanent injunction. They filed the petition in I.A.No.288 of 2022 to permit the petitioner/P.W.1 to attend for cross-examination through video conference/ video call and the respondents resisted the petition by filing counter. Upon considering the facts and circumstances of the case and the submissions made by learned counsel for both parties, the trial Court dismissed the said petition. The same is challenged in this Civil Revision Petition.