DABBERU VENKATA RAO Vs. AALURI VIJAYALAKSHMI

JUDGEMENT

(1.) The 3rd petitioner in LA. No.21/1998 in O. P. No.230/1995 questions the order of the East Godavari District Forum dated 19.3.1998 dismissing the said I. A. preferred by the three complainants in the said O. P. including the petitioner herein.

(2.) The petitioner is the 3rd complainant in O. P. No.230/1995. Respondents 1 and 2 are the opposite parties. The respondents filed their version already. The petitioners and the respondents have also filed their affidavit evidence and also the affidavit evidence of their witnesses. At that stage, the present application I. A. No.21/1998 was preferred by the complainants for an opportunity to cross-examine the doctors by directing the respondents to provide the doctors who gave affidavits on behalf of the respondents, to know the genuinity and validity, in the interest of justice.

(3.) The District Forum by its order impugned in the present revision held that the application for cross-examining the doctors was premature and that the petitioners had to come up with appropriate evidence, if any, to prove their case, in the first instance and that then only the question of testing the veracity of affidavit evidence filed on behalf of the respondents would arise.