MOKENAPALLI LACHAIAH Vs. KATTA DURGAIAH

JUDGEMENT

(1.) This Revision is filed assailing the order dt.11-07-2018 in I.A.No.277 of 2018 in O.S.No.108 of 2013 of the Senior Civil Judge at Sircilla.

(2.) Petitioners are defendants in suit.

(3.) They filed I.A.No.277 of 2018 in the suit under Order XVIII Rule 17 C.P.C. to recall P.W.2 for cross-examination. Their contention is that the suit document i.e. simple sale deed was not impounded as their counsel was engaged in another Court on 12-03-2018 and that they could not cross-examine P.W.2.