PERAM SAMBAIAH Vs. ATUKURI SATYANARAYANA

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the unsuccessful 1st defendant having been aggrieved of the order, dated 29.01.2019, passed in I.A.no.507 of 2018 in O.S.no.314 of 2014 on the file of the Court of the II Additional Junior Civil Judge, Guntur.

(2.) I have heard the submissions of Sri T.Ramakoteswara Rao, learned counsel for the petitioner/1st defendant ('1st defendant', for brevity); and, of Sri Y.Nagi Reddy, learned counsel for the respondents 1 to 4/plaintiffs ('plaintiffs', for brevity). I have perused the material record.

(3.) The case of the unsuccessful 1st defendant, in support of his request for appointment of an Advocate Commissioner for recording the evidence of the witness,namely, Vajrala Veera Raghava Reddy, of Ankireddypalem, Guntur Rural Mandal, at his residence, in brief, is this: