SHAIK RAHEEM BASHA Vs. PONDURI SIVA PRASAD BUJJI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India against the order dtd. 9/5/2022 dismissing I.A.No.270 of 2020 in O.S.No.157 of 2014 on the file of the Court of II Additional District Judge, Guntur filed by the plaintiff under Order VII Rule 14(3) and Sec. 151 CPC to grant leave to the petitioner/plaintiff to file the following two documents:

(2.) The plaintiff filed the suit for cancellation of the registered sale deed dtd. 16/6/2010 and for declaration of title and for consequential relief of permanent injunction. Before the commencement of the suit, the petition in I.A.No.270 of 2020 was filed stating that there were some mistakes in the sale deed in the document dtd. 25/2/2005 executed by the predecessor and a small portion was carried to the sale deed dtd. 30/6/2005 and, therefore, the documents through which corrections were made are sought to be filed.

(3.) The petition was opposed by the first respondent/first defendant only and the respondents no.2 to 4/D-2 to D-4 remained ex parte. The first respondent contended that the petitioner is pretty well aware of these documents at the time of filing of the suit as they were available, yet these documents have not been filed with the plaint nor was any valid or tenable ground shown to grant leave.