GANDEY SRAVAN KUMAR Vs. D SRINIVAS DIED

JUDGEMENT

(1.) This civil revision petition is filed against the Order dated 2.4.2004 in LA. No.1380 of 2003 in O.S. No.50 of 1999 on the file of the III Senior Civil Judge, City Civil Court, Secunderabad.

(2.) The LA. related to summoning of a document, being Ex.A.10, in O.S. No.122 of 1998, decided by the Court of I Additional Chief Judge, City Civil Court, Hyderabad, and the subject-matter of C.C.C.A. No.77 of 2003 in this Court.

(3.) Between the petitioner and the respondents two sets of suits are pending in the trial Court. O.S. Nos.50, 51 and 52 of 1999 are filed by the respondents for recovery of possession of ground, first and second floors respectively of a building on the plea that though the petitioner had executed sale deeds in respect of them, possession was not delivered. The petitioner in turn fifed O.S. Nos.348, 349 and 350 of 1998 in the same Court for cancellation of the sale deeds. The trial of the suits commenced. While in the first set, the evidence is being recorded in O.S. No.50 of 1999, in the second set it is being recorded in O.S.No.348 of 1998.