CHEERLA ALIAS CUDDAPAH NAGANNA Vs. KOYA NAGANNA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 25. 9. 2007 in LA. No. 1160 of 2007 in OS No. 201 of 2004 on the file of the Court of the principal Junior Civil Judge, Rayachoty.

(2.) THE petitioner herein is the plaintiff, who filed the suit seeking declaration of title as well as perpetual injunction restraining the defendant/respondent from interfering with the suit schedule property.

(3.) THE said suit was contested by the defendant and both the parties adduced evidence in support of their respective claims. While the suit was coming up for arguments, the plaintiff filed I. A. No. 1160 of 2007 with a prayer to reopen the suit for recalling D. W. I for further cross-examination, stating that it is necessary to elicit certain aspects with regard to Ex. B1, under which the defendant claims title to the property. The said application was opposed by the defendant and the Court below by order dated 25. 9. 2007 dismissed the application. Hence, this revision petition by the plaintiff.