AJJUGATTU NARAYANA REDDY Vs. SAREDDI RAMAMUNI REDDY

JUDGEMENT

(1.) DURING the course of examination of a witness on behalf of the plaintiff in O.S. No. 40 of 1966, on the file of the District Munsif, Tadpatri, permission was sought on behalf of the plaintiff to cross-examine the witness treating him as hostile. The learned Munsif accordingly granted permission. The revision is filed against this order. I think, the revision is not entertainable. Further the Munsiff has adjourned the suit on an application filed by the Counsel for the defendant on the ground that he wanted to prefer a revision. I do not think, there is any provision in the Civil Procedure Code, which warrants this unusual procedure. The Munsiff should have satisfied himself before making an order whether on an application filed by a party he could adjourn the suit in the manner done by him. The revision petition is accordingly dismissed with costs. Revision dismissed.