YALE MALLESHAPPA Vs. CHINNA HOTUR BALE ERAMMA

JUDGEMENT

(1.) Head both sides.

(2.) This civil revision petition is directed against the order and decree, dated 12-7-2004, passed by the Principal Junior Civil Judge at Adoni, Kurnool District, allowing the application in LA. No.673 of 2004 in O.S. No.282 of 2004, filed under Rule 129 of the Civil Rules of Practice and Order 16, Rules 1 and 2 and Section 151 of the Code of Civil Procedure to summon the Mandal Revenue Officer by directing him to produce the original Adangal for the Faslis 1404 to 1413 pertaining to the suit schedule land bearing S.No.447 of Madire Village.

(3.) The petitioners are the defendants and the respondent is the plaintiff.