T.S.VENKATA RAMANA Vs. T.RAVI SHANKER
LAWS(TLNG)-2021-12-97
HIGH COURT OF TELANGANA
Decided on December 21,2021

T.S.Venkata Ramana Appellant
VERSUS
T.Ravi Shanker Respondents


Referred Judgements :-

LAXMIBAI VS. BHAGWANTBUVA [REFERRED TO]


JUDGEMENT

A.VENKATESHWARA REDDY,J. - (1.)Civil Revision Petition No.1583 of 2021 is directed against the order dtd. 01/10/2021 in IA No.422 of 2021 in OS No.1172 of 2017 on the file of the learned VIII Additional District Judge, Ranga Reddy District at L.B. Nagar.
(2.)IA No.422 of 2021 is filed under Order-XVIII, Rule-16 CPC seeking permission to examine the witnesses, Smt. Krishna Kumari and Smt. K. Ramadevi on behalf of the petitioner/plaintiff dispensing with the other procedure under Order-XVIII CPC.
(3.)Whereas, CRP No.1584 of 2021 is filed against the order dtd. 01/10/2021 in IA No.435 of 2021 in OS No.1172 of 2017 filed under Order-XXVI, Rule-1 read with Sec. 151 CPC seeking appointment of Advocate Commissioner to record the evidence of Smt. Krishna Kumari and Smt. K. Ramadevi and the cross-examination at their respective residences.


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