RUBEENA Vs. SAILAJA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.30.07.2018 in I.A.No.151 of 2018 in O.S.No.278 of 2017 of the Senior Civil Judge, Medchal, Ranga Reddy District.

(2.) Petitioner is 3rd defendant in the above suit. The said suit was filed by respondents 1 & 2 against the petitioner for cancellation of sale deeds.

(3.) After the evidence on both sides was closed and the matter was posted for hearing arguments to 13.12.2017, petitioner filed I.A.No.151 of 2018 to recall PW-1 for the purpose of crossexamining PW1.