SHETTY CHANDRA SHEKAR Vs. NEETI RAMULU

JUDGEMENT

(1.) AGGRIEVED by the order dated 6/8/2007, passed by the Junior Civil Judge, Kodangal, mahabubnagar District, allowing the petition in I. A. No. 54 of 2007 in I. A. No. 187 of 2006 in O. S. No. 62 of 2006, filed by the respondents under Order XIX, Rule 2 C. P. C. for the attendance of the deponent for cross-examination on his own affidavit, the petitioners filed this C. R. P.

(2.) THE petitioners are the plaintiffs while the respondents are the defendants. It is the contention of the petitioners-plaintiffs that the Court below committed an error in allowing the present petition in I. A. No. 54 of 2007 filed by the respondents-defendants, and as such, it is liable to be set aside; while it is the contention of the respondents-defendants that the Court below in exercise of its discretion under Order XIX, Rule 2 C. P. C. has rightly allowed the I. A. , the same being valid and in accordance with law, no interference is called for therewith, and the C. R. P. be dismissed.

(3.) BEFORE adverting to the legal principle involved in this case, for better appreciation and adjudication of the matter in dispute, it is just and necessary, to refer to the relevant facts.