BASIREDDY RAGHURAMI REDDY Vs. GANGULLAPPA

JUDGEMENT

(1.) This Revision Petition is directed against the order of the Additional Junior Civil Judge, Kadiri dt. 26-06-2000 in O.S.No. 148 of 1988 which was passed when the admissibility of certain documents was raised.

(2.) The document in question is an award of the Arbitrator. The learned Junior Judge passed the impugned order relying on the judgment of this Court in P. Sadananda Reddy vs. C. Venkata Ratnam wherein it has been held as follows:

(3.) The learned Counsel for the petitioner does not question the correctness of the order of the Junior Judge as far as receiving the document into evidence is concerned. But his objection is that the observations of the learned Junior Judge in the order are likely to be interpreted in a way which is inconsistent with the law relating to the use of such document for collateral purpose.