ENUGUKONDA VENKATA RAGHAVACHARYULU Vs. PUSHPAGIRI MATTAM CUDDAPAH DIST

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order and decree, dated 9-7-2002, passed by the learned Senior Civil Judge, Markapur, dismissing the application in 1A No.876 of 1997 in AS No.24 of 1995.

(2.) Petitioners are plaintiffs and respondents are defendants.

(3.) The plaintiffs who were unsuccessful before the trial Court filed an application in IA No.876 of 1997 under Order 47 Rule 27 CPC to receive certain documents as additional evidence before the Lower Appellate Court while hearing and adjudicating the appeal. The said application was dismissed. Hence, the present Civil Revision Petition is filed.