JATLA VENKANNA Vs. KEERTHI SRINIVASA RAO

JUDGEMENT

(1.) Heard Sri N. Satyanarayana, learned counsel for the petitioner and perused the material on record.

(2.) The petitioner is the defendant in O.S.No.187 of 2015 filed by the plaintiff/respondent, on the file of the VI Additional District Judge, Kakinada, for specific performance of contract.

(3.) In the said suit, the defendant at the time of cross examination of the plaintiff as PW 1, asked about the plaintiff's capacity and readiness to fulfill the specific performance, in particular, with respect to the capacity of the plaintiff to pay. The plaintiff therefore filed I.A.No.179 of 2023 along with documents i.e., salary certificates etc., with request to receive the same.