LEVAKU PEDDA REDDAMMA Vs. GOTTUMUKKALA VENKATA SUBBAMMA

JUDGEMENT

(1.) The respondent herein filed O.S.No.276 of 2014 in the Court of the Additional Senior Civil Judge, Kadapa against the petitioners herein, seeking declaration of title and permanent injunction in relation to suit schedule property. The petitioners herein had filed their written statement in the year 2014. Thereafter, when the matter was taken up for trial, the petitioners filed I.A.No.133 of 2020 seeking leave of the Court under Order VIII Rule 1(A)(3) of C.P.C. to file certified copies of a Registered Deed of Sale dtd. 07/12/2011 and the copies of revenue records obtained through Mee-seva and Encumbrance certificates obtained from the Sub-Registrar, Kadapa.

(2.) This application was dismissed on 24/03/2021 by the trial Court. Aggrieved by the same, the petitioners have approached this Court.

(3.) Heard Sri G.Ramesh Babu learned counsel, appearing for the petitioners and Sri B.Chandra Sekhar learned counsel, appearing for the respondent.