YARKAREDDY ANANTHA REDDY Vs. SMT. DURBA LAKSHMI BHAVANI

JUDGEMENT

(1.) - Aggrieved by the order of the Trial Court allowing an application for the cross-examination of D.W.1 through an Advocate-Commissioner, the plaintiff has come up with the above revision petition.

(2.) Heard the learned counsel on both sides.

(3.) The suit is one for specific performance of an agreement of sale. It is no doubt true that the suit is 16 years old. D.W.1 is also 60 years old.