KOLIKAPOGU CHITTIBABU Vs. KOLIKAPOGU ANNAPURNA

JUDGEMENT

(1.) The 1st plaintiff in a suit for partition and possession has come up with these revisions, challenging two orders passed by the Trial Court, reopening the evidence on the side of the defendants by one order and recalling D.W.3 for further examination by another order.

(2.) Heard Mr. Sivalenka Ramachandra Prasad, learned counsel for the petitioner and Mr. Venkateswarlu Chakkilam, learned counsel appearing for the 1st respondent.

(3.) The petitioner herein, along with his brothers and sisters filed a suit for partition and possession. The 1st defendant in the suit is the father of the plaintiffs. According to the plaintiffs, the 2nd defendant in the suit had illicit intimacy with the 1st defendant and got a property gifted by the 1st defendant in her favour on 28-3-200 Thereafter, the said property was alienated partly in favour of other defendants, one of whom was the 5th defendant.