A SHANKAR LINGAM Vs. MEHARUNISSA BEGUM

JUDGEMENT

(1.) The matter is coming up for admission.

(2.) Heard Sri Pankaj Reddy, the learned Counsel representing the revision petitioner and Sri Ramakrishna, the learned Counsel representing the respondents.

(3.) Sri Pankaj Reddy, the learned Counsel representing the revision petitioner had taken this Court through the reasons recorded by the learned Principal Junior Civil Judge, Warangal in I.A.No.3057/2006 in O.S. No.93/2003 and would contend that in the facts and circumstances instead of adopting a liberal approach in summoning the witness by name, Merugu Yadagiri to examine him as a witness before the Court, without recording proper reasons, the learned Judge had dismissed the application and the discretion was not exercised judiciously. The learned Counsel relied on several decisions to substantiate his contentions.