LAWS(APH)-2004-4-6

SETTI SIDDAMMA Vs. S RAMULU

Decided On April 16, 2004
SETTI SIDDAMMA Appellant
V/S
S.RAMULU Respondents

JUDGEMENT

(1.) Aggrieved by the order dated 19-2-2004 in LA. No.27 of 2004 in O.S. Nol42 of 1999 on the file of Senior Civil Judge at Narayanpet, filed by the respondents, who are the defendants in the suit, the plaintiff in the suit preferred this revision.

(2.) Respondents filed the aforesaid petition under Rule 1-A(3) of Order 8 read with 151 CPC to receive four documents alleging that the existence of those documents came to light when a search was being made in the house and that those documents could not be produced earlier for that reason and so they may be permitted to produce the documents, after condoning the delay in filing them.

(3.) Revision petitioner filed a lengthy counter inter alia contending that the order of the Mandal Revenue Officer which is sought to be produced as one of the documents was set aside in appeal proceedings by the Revenue Divisional Officer, who in the same proceedings imposed fine as the person who made entries in the revenue records and so there are no grounds to receive the documents.