SUNKARA GANESWARA RAO Vs. SUNKARA SAROJINI

JUDGEMENT

(1.) The point mainly fell for consideration in this revision is whether an unmarked document filed in a proceeding in a Court can be called for from its custody for use in another proceeding before the Court.

(2.) Heard Mr. E.V.V.S.Ravi Kumar, learned counsel for the revision petitioners/defendants and Mr. Mangena Sree Rama Rao, learned counsel for the respondent/defendant. Perused the order impugned in the revision.

(3.) The facts, in brief, are as follows: