POTHUNURI SRIKANTH Vs. POTHUNURI SRIKUMAR

JUDGEMENT

(1.) Plaintiff in the suit filed the above revision against the order dtd. 11/7/2022 in I.A.No.140 of 2022 in O.S.No.12 of 2008 on the file of Junior Civil Judge, Srungavarpukota.

(2.) Plaintiff filed the suit O.S.No.12 of 2008 against the defendants seeking perpetual injunction. In support of case of plaintiff, he filed Exs.A-1 to A-6, which includes tax receipts dtd. 23/3/2004 and 2/11/2007. By virtue of orders in C.R.P.No.5367 of 2018, P.W.1 was recalled and Exs.A-7 to A-9 were marked. P.Ws.1 to 3 were examined on behalf of plaintiff.

(3.) Plaintiff filed I.A.No.140 of 2022 under Rule 129 of Andhra Pradesh Civil Rules of Practice to issue summons to the Executive Officer, Gram Panchayat, S.Kota to cause production of house tax demand register of Gram Panchayat relating to Assessment No.1622 and 1623 for the years 2008 to 2013.