MALLAMPATI AMAR KUMAR ALIAS AMAR Vs. GARAPATI CHAMUNDESARI

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is filed by the defendants in the suit assailing the order dtd. 14/2/2019 of learned Principal Junior Civil Judge, Nuzvid, Krishna District in I.A.No.67 of 2019 in O.S.No.396 of 2006. By the impugned order, the application seeking leave of the Court for production of documents by the defendants was dismissed by the learned trial Court.

(2.) Respondent herein is the plaintiff in the suit.

(3.) Sri Ch.B.R.P.Sekhar, the learned counsel for revision petitioners and Ms. Pranathi, learned counsel representing Sri G.Mallikarjuna Rao, the learned counsel for respondent submitted their arguments.