MANGA VENKATA LAKSHMI Vs. GUDIVADA SAROJINI DEVI

JUDGEMENT

(1.) This civil revision petition is filed by the first defendant, under Article 227 of the Constitution of India, assailing the order dated 26.7.2018, passed in I.A.No.213 of 2017 in O.S. No.178 of 2013 on the file of the Court of XIII Additional District Judge, Visakhapatnam, by virtue of which the lower Court allowed the petition, which was filed by the plaintiff-first respondent herein, under Order XVIII Rule 3A and Section 151 of the Code of Civil Procedure, 1908, seeking to grant permission to examine the plaintiff as witness.

(2.) Heard the counsel for petitioner. None appears for the respondents.

(3.) The lower Court allowed the petition, which was filed by the plaintiff, whose husband was examined as a witness, on a petition being filed by her under Section 120 of the Indian Evidence Act, 1872.