THIMMARAJU SHYAMA SUNDER RAO Vs. THIMMARAJU JITTENDER RAO

JUDGEMENT

(1.) Heard Sri P. Hari Prasad, the learned Counsel representing revision petitioners and Sri G. Praveen Kumar, the learned Counsel representing the first respondent.

(2.) The second and third respondents in the civil revision petition are defendant Nos.3 and 4 in the suit. The revision petitioners/Defendant Nos.1 and 2 in O.S. No.66 of 2003 on the file of III Additional Senior Civil Judge (Fast Track Court), Warangal, filed an application in LA. No.268 of 2006 under Order XVI Rule 1 of the Code of Civil Procedure (hereinafter in short referred to as "Code"), to summon Sri T. Manohar Rao as a witness on their behalf.

(3.) It is stated by the petitioners that the matter is coming up for further evidence on their behalf, and the suit house and also the joint family properties were partitioned among their brothers long back and to speak about the partition and the family arrangements, the presence of Sri T. Manohar Rao is very much required.