MADHAVULU Vs. BOYA ESHWARAIAH

JUDGEMENT

(1.) The order dated 7-7-2003 in LA. No. 298 of 2003 in O.S. No. 18 of 2002 on the file of the Court of the Senior Civil Judge, Wanaparthy, is a subjebt matter of this revision.

(2.) The revision petitioner filed the suit against the respondent on the foot of a promissory note. The respondent filed his written statement and is contesting the suit. After the revision petitioner examined himself as P.W. 1 in Chief on 13-3-2003, the respondent filed LA. No. 298 of 2003 under Order 11, Rule 14 of CPC to direct the revision petitioner to produce the account books pertaining to the fertilizers and pesticides maintained by him from 1999 to 2002. The revision petitioner filed his counter contesting the petition. On 7-7-2003, the learned Senior Civil Judge passed the following order.

(3.) The contention of the learned counsel for the petitioner is that the order under revision cannot be said to be a judicial order and as such is not sustainable and is liable to be set aside because no reasons are mentioned as to why and how the petition is being allowed.