GALIVEETI SIVA RAMI REDDY Vs. KESARLA SREEVALLI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 15.11.2019 in I.A.No.147 of 2018 in O.S.No.63 of 2013, on the file of the Court of the Principal Senior Civil Judge, Rayachoty, Y.S.R. District.

(2.) The petitioner is plaintiff and respondent is defendant in the suit proceedings.

(3.) The facts of the case are that the petitioner filed the suit for specific performance of agreement of sale, dated 12.08.2009 executed by the respondent in his favour. Subsequently, the petitioner filed I.A.No.147 of 2018 in O.S.No.63 of 2013 under Order 13 Rule 10 and under Order 16 Rule 6 of Code of Civil Procedure, seeking to send for the original documents mentioned in the petition for the purpose of comparison of respondent signatures in the suit sale agreement by marking the same in the evidence of the petitioner. Having heard both the learned counsel and upon perusing the material available on record, the Court below dismissed the said interlocutory application. Aggrieved by the same, the present Civil Revision Petition is filed.