VITTA KRISTAPPA Vs. E. GURU REDDY

JUDGEMENT

(1.) The revision petition is filed by the respondents Nos.2 to 6 / plaintiffs No.2 to 6 under Article 227 of Constitution of India against the order dtd. 20/12/2024 allowing I.A.No.222 of 2024 in O.S.No.4 of 2011, on the file of the Court of II Additional District Judge, Kurnool at Adoni, filed under Order XVIII, rule 17 C.P.C r/w Sec. 151 C.P.C to recall PW2 to PW4 for the purpose of cross-examination on behalf of the defendant No.40.

(2.) The respondents No.1 to 6 / plaintiffs filed suit for declaration of title over the schedule property by nullifying sale deeds executed by the defendant No.1 in favour of the defendants Nos.2 to 20. The defendants are contesting the suit on various grounds.

(3.) The case of the petitioner / defendant No.40 in I.A.No.222 of 2024 is briefly as follows: