GUDDATI VEERASWAMY (DIED) Vs. GUDDATI VEERASWAMYNAUDU

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India against the order dtd. 12/3/2021 passed in I.A. No.58 of 2021 in O.S. No.58 of 2013 on the file of the Court of Junior Civil Judge, Mummidivaram, filed by the defendant under Order XVIII Rule 3-A of the Code of Civil Procedure, 1908 ('CPC') for granting permission to him to be examined as a witness.

(2.) Heard Sri T.V.Jaggi Reddy, learned counsel for the revision petitioners and Sri Rambabu Koppineedi, learned counsel for the respondent.

(3.) The revision petitioner is the plaintiff and the respondent is the defendant in the suit.