R. NAGARAJA REDDY Vs. K. V. KODANDA

JUDGEMENT

(1.) This appeal is filed under Sec. 341 of Cr.P.C challenging the order dtd. 1/8/2018 passed on I.A.No.4 filed under Sec. 340 of Cr.P.C by the appellant - defendant herein in O.S.No.3395/2017.

(2.) Heard learned counsel for the appellant and learned counsel for the respondent.

(3.) The appellant was the defendant and the respondent was the plaintiff in O.S.No.3395/2017. The respondent - plaintiff had filed a suit in O.S.No.3395/2017 for the relief of injunction in respect of the suit property. The appellant - defendant in the said suit appeared and filed the written statement and contended that the respondent - plaintiff has suppressed the two decrees passed in O.S.Nos.3495/1997 and 4319/1997. The appellant - defendant contended that the plaint has been verified by the respondent - plaintiff and verifying affidavit has been filed and therefore, it amounts to giving of false evidence.