NARNE ESTATES PVT. LTD Vs. GANGISETTY SWARAJYA LAXMI

JUDGEMENT

(1.) Since these revisions arise out of the common order dtd. 9/8/2023 in I.A. Nos.500 and 501 of 2023 in O.S. No.891 of 2006 passed by the II Additional District Judge, at Medchal District, on the ground that the Trial Court erred in dismissing the interlocutory applications filed for reopening the evidence of the petitioner herein to summon the defendant Nos.1 and 2 in the suit as witnesses, they are being disposed of by this common order.

(2.) C.R.P. No.2804 of 2023 arises out of I.A. No.501 of 2023 filed under Order 16 Rule 1(2) R/w Sec. 151 of the Code of Civil Procedure, 1908 (for short 'the Code') seeking to summon defendant Nos.1 and 2 in the suit to subject themselves to crossexamination.

(3.) Whereas C.R.P. No.2821 of 2023 arises out of I.A. No.500 of 2023 under Sec. 151 of the Code seeking to reopen the evidence of defendants to summon defendant Nos.1 and 2 in the suit.