KUPPILI VEERACHARI Vs. REDDIPALLI PADMAVATHI

JUDGEMENT

(1.) Defendants in O.S.No.598 of 2015 filed this Civil Revision Petition under Article 227 of the Constitution of India assailing the order dtd. 24/9/2019 of learned XII Additional District Judge, Visakhapatnam in I.A.No.632 of 2019 in O.S.No.598 of 2015.

(2.) By the impugned order, the petition filed under Order XVI Rule 1(2) of Code of Civil Procedure (C.P.C.) to summon Railway Police Commissioner, Government Railway Police, Vijayawada with a direction to give evidence with regard to duty hours of Sri Reddipalli Govinda Rao, P.C.No.496 from 29/7/2014 to 31/7/2014 and produce the duty register/chart and other relevant documents filed by the present petitioners was dismissed by the learned trial Court.

(3.) To appreciate the contentions raised in this revision, the following facts are required to be noticed: