PANCHAKARLA PARVATHI Vs. TUNGALA PURNACHANDRA RAO AND ORS.

JUDGEMENT

(1.) This Civil Revision Petition arises out of the order dtd. 12/9/2019 passed in I.A.No.384 of 2019 in O.S.No.12 of 2013 on the file of Senior Civil Judge, Avanigadda.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondents 1 and 2.

(3.) The petitioner is the plaintiff in the suit O.S.No.12 of 2013. She filed an Interlocutory Application in I.A.No.384 of 2019 under Ss. 65 and 66 of Indian Evidence Act (for short "the Act") and Sec. 151 CPC seeking to permit to mark the Photostat copies of chit agreement and chit transfer form as Exs.A4 and A5 in the evidence. The trial Court considered the provision under Ss. 62, 63 and 65 of the Act, and has simply observed in para-18 as follows: