WAHEEDA BEGUM Vs. MD. YAKUB

JUDGEMENT

(1.) All these Civil Revision Petitions are filed aggrieved by the common order dated 05.10.2020 passed in I.A.Nos.535 of 2020, 536 of 2020 and 537 of 2020 in O.S.no.450 of 2004 on the file of the Court of the XXV Additional Chief Judge, City Civil Court, Hyderabad wherein and whereby the trial Court dismissed the above I.As filed by the petitioners / plaintiffs seeking to recall P.W.1, to grant leave for receiving four documents and to reopen the evidence of P.W.1 for adducing further evidence respectively.

(2.) Heard Sri K.R. Prabhakar, learned counsel for the petitioners and Sri M.V.S. Suresh Kumar, learned senior counsel for the respondents.

(3.) The I.A. filed under Order VII Rule 14 (3) to receive the documents is primary application and the other I.As are consequential.