PAVULURU MOHAN RAO Vs. GUDIPATI KRISHNAMMA

JUDGEMENT

(1.) The Civil Revision Petition is filed by the petitioner/plaintiff questioning the order dated 09.06.2010 passed by the learned Principal Junior Civil Judge, Gudur in I.A. No. 160/2010 in O.S. No. 434/2010, vide which, the learned Judge dismissed the application filed by the petitioner/plaintiff under Order VII Rule- 14(3) CPC seeking to condone the delay in filing the documents. Heard both sides.

(2.) The petitioner herein is the plaintiff. He obtained copy of the Adangal for fasali 1414 (2004) on 21.02.2005. He filed the suit on 04.11.2005. His case is that when he wanted to file copy of adangal for fasali 1414 (2004), his counsel advised him to file the said adangal along with the adangal for fasali 1415 (2005). According to him, he got the copy of Adangal of 1415 on 28.11.2005 i.e. subsequent to filing of the suit. According to him, by the time the injunction petition in I.A. No. 1361/2005 came up for hearing. His further case is that copies of two Adangals could not be traced as they were misplaced while shifting his residence from Narasingaraopet to Dhurjati Nagar in the beginning of 2006.

(3.) The Court below dismissed the application filed by the petitioner/plaintiff on the ground that there is no reasonable cause for not filing the copies of Adangals for Fasalis 1414 and 1415.