MOHD HYDER KHAN Vs. MOHD ABDUL GAFOOR KHAN

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 3-9-2003 passed in LA. No.155 of 2003 in O.S. No.471 of 1983 on the file of the XIII Additional Chief Judge, (F.T.C.), City Civil Court, Hyderabad, whereby the learned Additional Chief Judge reviewed his own order passed on 29-7-2003.

(2.) The petitioner is the plaintiff and the first respondent is the Defendant No.l in O.S. No.471 of 1983. The plaintiff filed the suit for partition and separate possession of his share in the suit schedule property. Defendant No.l filed written statement resisting the claim of the plaintiff. After closure of the evidence on behalf of the defendants and when the. case was coming up for arguments, the first defendant filed LA. No.155 of 2003 under Order 8, Rule 1 of Code of Civil Procedure to condone the delay in filing the registered sale deed dated 3-11-1964 and to receive the same on his behalf. The plaintiff resisted the said application.

(3.) The learned Additional Chief Judge, on hearing Counsel for both the parties, bassed the order dated 29-7-2003.