BODDU JALAIAH Vs. B PANDURANGA RAO

JUDGEMENT

(1.) Both the revision petitions can be disposed of by a common order as the matters arise out of the orders passed in the same suit.

(2.) C.R.P.NO. 1557 of 2001 is filed against the order dated 20-03-2001 made in CFR No.1996 of 2001 in O.S.No. 196 of 1994 on the file of learned Principal Junior Civil Judge, Kandukur, refusing to summon the records from the office of the Mandal Revenue Officer, Singarayakonda. The petitioner is the plaintiff. The suit was filed for permanent injunction. In the suit, the evidence was adduced on both the sides. When the matter is coming up for arguments, this petition was filed.

(3.) Learned Judge, after considering the matter, held that the application is filed only to delay the matter. Accordingly, the application was dismissed by the impugned order. The said order is assailed in this revision.