BOLLINENI DEVELOPERS LTD. Vs. SAILENDRA KUMAR

JUDGEMENT

(1.) Heard both sides and persued the records.

(2.) The present appeal is filed by the appellant / second defendant in the suit in C.S.No.256 of 2013, challenging the order rejecting the application filed by them, seeking leave to file additional documents, on the premise that the learned Judge had erred in not exercising discretion vested on him to receive additonal documents under Order IX Rule 8 of the Original Side Rules read with Order VIII Rule 1A(3) of the Civil Procedure Code (in short, "the CPC"), though the said documents are stated to be essential for resolving the issues involved in the suit and for rendering complete justice to both the parties.

(3.) A reading of the order impugned in this appeal, would reveal that the learned Judge had rejected the above application viz., A.No.5450 of 2022 in C.S. No. 256 of 2013 primarily for two reasons viz.,