LAWS(APH)-2023-8-22

KOTTAKOTA LAKKAPPA Vs. B.LAKKAPPAGARI CHIKKAIAH

Decided On August 18, 2023
Kottakota Lakkappa Appellant
V/S
B.Lakkappagari Chikkaiah Respondents

JUDGEMENT

(1.) Heard Ms. G.Sree Deepthi, learned counsel representing on behalf of Sri N.Ranga Reddy, learned counsel for the revisionpetitioners.

(2.) This revision-petition is directed against the impugned Order, dtd. 9/9/2016 in I.A.No.447 of 2016 in O.S.No.8 of 2011 by the defendants in the suit.

(3.) The application under the impugned Order was filed under Order VIII Rule 1-A of the Code of Civil Procedure, 1908 (for brevity 'CPC') to receive the documents mentioned in the list and it appears that the said application was filed by the revisionpetitioners/defendants at the stage when the suit is coming for the evidence of defendants.