BANDI SUBBAMMA Vs. PALLE MAHESHWARAIAH

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order passed by the learned III Additional District Judge, Kurnooi at Nandyal Vide docket order, dated 3-1-2019, passed in C.F.R. No. 8169 of 2018 in O.S. No. 23 of 2013.

(2.) The grievance of the petitioner is that her objection for marking the documents Exs.A-6 and A-9 was not considered in O.S. No. 23 of 2013 on the file of the III Additional District Judge, Kurnooi at Nandyal. The petitioner thereafter filed a petition under Order XIII Rule 3 C.P.C. to reject those documents as they are irrelevant and inadmissible in evidence. The said petition was rejected by the trial Court. Aggrieved by the impugned rejection by way of the docket order referred above, the present Civil Revision Petition is filed.

(3.) The argument of the learned counsel for the petitioner is that Order XIII Rule 3 C.P.C. enables the Court to reject the documents at any stage of the suit if it considers those documents as irrelevant or otherwise inadmissible. The petitioner's contention is that her petition was rejected at the threshold without enquiry.