GORENTLA MURALI MOHAN Vs. BHOOMIREDDY VENKATESWARA REDDY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) The present Civil Revision Petition is filed being aggrieved by the Order, dated 05-12-2019, passed in I.A.No.409 of 2019 in O.S.No.353 of 2018 by the I Additional Senior Civil Judge, Vijayawada.

(3.) The revision petitioner herein, who is the defendant in the suit, filed I.A.No.409 of 2019 in the above suit under Order VIII Rule 1 A(3) and Section 151 of Code of Civil Procedure,1908 to receive certain documents filed along with a petition by condoning the delay in filing the petition.