MALABANTI RATNAMALA W/O. LATE M. SUDHAKAR AND M.S. REVATHI RANI W/O. VIJAYA KUMAR Vs. ELISHAMMA @ ELIZEBETH

JUDGEMENT

(1.) THIS revision petition is directed against the order, dated 07.09.2007 in I.A. No. 1117 of 2007 in O.P. No. 1160 of 2004 on the file of the Court of the III Additional District Judge, Warangal.

(2.) THE facts, in brief, are as under;

(3.) THE respondents herein contested the said petition claiming that the first respondent is the wife of late Sudhakar and respondents 2 to 4 are her children born through late Sudhakar, and that late Sudhakar executed a Will dated 05.11.1993 in their favour. The respondents also filed I.A. No. 1117 of 2007 under order 16 Rules 1 & 2 read with Section 151 CPC to summon one G. Ramaswamy stated to be the attesting witness of the Will, dated 05.11.1993, to give evidence as a Court witness. Though the same was opposed by the petitioners herein, the Court below, by order dated 07.09.2007, allowed I.A. No. 1117 of 2007. Aggrieved by the same, the present revision petition has been filed.