KATARU LAKSHUMMA Vs. GADA VENKATA RATNAM

JUDGEMENT

(1.) This revision petition is filed under Article 227 of the Constitution of India against the order, dtd. 17/11/2022, dismissing the petition in I.A.No.420 of 2022 in O.S.No.26 of 2016 on the file of the Court of III Additional District Judge, Kadapa, filed by the plaintiff under Order XVI, Rule 1 (2) CPC to summon the Tahsildar, Rajampet, to cause production of the entire file of mutation of revenue records pertaining to the suit schedule property and the letter addressed by the then Tahasildar, Rajampet, under reference No.B/216/2016, dtd. 10/8/2016, to the District Collector, Kadapa, and to give evidence pertaining to the same.

(2.) Heard Sri Balaji Medamalli, learned counsel for the revision petitioner/plaintiff and Sri G. Ramesh Babu, learned counsel for the respondents/defendants.

(3.) The plaintiff filed the suit originally against the defendants 1 to 7 and later, defendants 8 to 12 are added as seeking relief of declaration of right and title of the plaintiff over the suit schedule property and to grant permanent injunction against the defendants and also for cancelation of sale deeds executed by 1st defendant in favour of defendants 2 to 7 under various sale deeds mentioned in the prayer.