ABDUL KHADER ALIAS ABDUL RAUF Vs. AKTHARUNNISA BEGUM

JUDGEMENT

(1.) Heard Sri Damodar Rao, the learned Counsel representing the Revision petitioners and Sri T. V. Ramana Rao, representing Sri V. K. Deshpande, Counsel representing the respondents.

(2.) The simple question raised in the present Civil Revision Petition is whether the learned Junior Civil Judge, Utnoor can straight away receive the documents filed along with a simple memo without observing the procedure contemplated by the provisions of the Code of Civil Procedure, hereinafter in short referred to as "Code".

(3.) The Revision petitioners herein as petitioners/defendants 1 to 5 moved I .A. No. 20/2003 in O.S. No. 1/91 on the file of Junior Civil Judge, Utnoor under Section 151 of the Code not to receive documents specified as 1 to 4 in evidence. Several allegations relating to the nature of the documents and also the ground that these are fabricated documents had been averred and this question may not be very relevant for the present purpose.