CHUNDURU SRINIVASA RAO Vs. G DHUBAGUNTA DHANALAKSHMI

JUDGEMENT

(1.) The challenge in this CRP is to the order in I.A.No.50 of 2024 in O.S.No.852/2016 passed by the II Additional Civil Judge (Senior Division), Vijayawada dismissing the petition filed by the petitioners/defendant Nos.1, 2, 3 and 5 U/s 151 C.P.C to reopen the matter for cross-examination of PW.3.

(2.) The trial Court dismissed the petition on the main ground that earlier when the matter was posted for cross-examination of PW.3 on 7/11/2023, the defendants did not cross-examine official witness and hence their cross-examination was recorded as nil and thereafter the petitioners did not file any petition to re-open and re-call PW.3 immediately but they filed IAs belatedly only to protract the matter and suit is of the year 2016 and therefore there were no bona fides in the petition.

(3.) Heard arguments of learned counsel for petitioner Sri Challa Ajay Kumar and learned counsel for respondents Sri Josyula Bhaskara Rao.