NALLA LAKSHMI KANTHA RAO Vs. NAGUBANDI MARKANDESWARA RAO

JUDGEMENT

(1.) Aggrieved by the orders dtd. 6/2/2017 passed in I.A.No.497 of 2016 in O.S.No. 151 of 2014 on the file of the Court of Principal Junior Civil Judge, Tiruvuru, (in short 'the court below') the present revision is filed.

(2.) The petitioner herein is the defendant; respondent herein is the plaintiff before the court below.

(3.) The respondent/ plaintiff has been filed a suit in O.S.No. 151 of 2014 against petitioner/ respondent to vacant the plaint schedule property. In the said suit the impugned application has been filed under order XV-A, rule (i), (ii) of CPC, to direct the petitioner/ defendant to deposit the arrears of rent of Rs.2,16,000.00 till the month of May-2016 and in his default in doing so prayed to the court to strike of defence of petitioner/ defendant in the suit. The court below holding that the unregistered lease document/ lease agreement dtd. 1/9/2008 is not liable to be marked as an Exhibit on behalf of the respondent/ defendant and returned to the party on proper identification. Assailing the same the present revision came to be filed.