A.M. SIDDIQUE Vs. SMT. I.J. SABOOR

JUDGEMENT

(1.) This civil revision petition, under Art. 227 of the Constitution of India, by the 7th defendant, is directed against the intermediary order, dated 22.03.2017, passed by the learned XIV Additional Chief Judge, (Judge, Fast Track Court), City Civil Court, Hyderabad, in Memo S.R. No. 824 of 2017 in O.S. No. 73 of 2008.

(2.) I have heard the submissions of Sri Bankatlal Mandhani, learned counsel appearing for the petitioner, and of Ms. Manjari S.Ganu, learned counsel for the respondents 1 and 2, Sri G.Anandam, learned counsel appearing for respondent No. 3, Sri Osman Shaheed, learned counsel appearing for the 4th respondent; and of Ms. Sneha Bhogle, learned counsel appearing for respondent No. 5. I have perused the material record. 2.1 The parties in this revision shall hereinafter be referred to as plaintiffs and defendants for convenience and clarity.

(3.) By the impugned order, the Court below permitted the 1st defendant, who was said to have disowned the contents of her written statement said to have been filed on her behalf to cross-examine the 7th defendant (DW4).