KURAKULA SANYASI Vs. BHAVISETTY SANKARA RAO

JUDGEMENT

(1.) This civil revision petition is filed questioning the order in IA No.357 of 1998 in OS No. 202 of 1992.

(2.) The said IA, was filed seeking to reopen the suit to enable the petitioner-plaintiff to examine two more witnesses on his behalf. The said prayer was granted by the lower Court.

(3.) The reason for filing the application to reopen the matter as disclosed in the affidavit filed in support of the petition shows that the plaintiff could not secure the presence of the witnesses as they were not available and since the said witnesses were available end were ready to depose on his behalf and their examination is essential and no prejudice would be caused to the defendants.