SIDDA LINGAMMA Vs. RATHNAMMA

JUDGEMENT

(1.) Though notices were served on 9-9-2004, there is no appearance on behalf of the respondents either in person or through their counsel to oppose this petition.

(2.) Aggrieved by the order of dismissal dated 13-2-2004 passed by the Junior Civil Judge, Madakasira in I.A.No.56 of 2004 in O.S.No.124 of 1996 filed under Rule 129 of Civil Rules of Practice, to issue summons to the Mandal Revenue Officer, Amarapur for production of I-B register standing in the name of the petitioner for the suit schedule property, the present civil revision petition is filed.

(3.) The case of the petitioner is that the 1st respondent in collusion with the Village Administrative Officer got tampered the 10-1 Chitta and fabricated pattadar passbook and title deed in her name and filed into the Court. Therefore, the petitioner sought permission for production of 1-B register through the Mandal Revenue Officer, Amarapur.